State Of Tamil Nadu vs T.Radhamaniammal
2023 Latest Caselaw 16121 Mad

Madras High Court

State Of Tamil Nadu vs T.Radhamaniammal on 11 December, 2023

                                                                               S.A.(MD).No.1964 of 2003


                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 11.12.2023

                                                       CORAM

                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                                 S.A.No.1964 of 2003


                     1.State of Tamil Nadu
                       represented by District Collector,
                       Kamarajar District,
                       Virudhunagar.

                     2.The Divisional Engineer,
                       Highways and Rural Works,
                       Virudhunagar Division,
                       Virudhunagar.                                               ... Appellants

                                                        -Vs-
                     1.T.Radhamaniammal
                     2.M.Jayarathinam
                     3.P.Premavathiammal
                                                                                 ... Respondents

                     PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 26.11.1999 made in A.S.No.
                     115 of 1997 on the file of the learned Sub Judge, Virudhunagar reversing
                     the judgment and decree dated 29.09.1997 made in O.S.No.173 of 1995
                     on the file of the learned District Munsif Court, Virudhunagar.




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                                                                                 S.A.(MD).No.1964 of 2003


                                           For Appellants      : Mr.A.Baskaran
                                                                 Additional Government Pleader
                                           For Respondents     : No appearance



                                                    JUDGMENT

A Memo has been filed by the learned counsel for the appellants

stating that LR. particulars of the deceased R1 was not furnished to him by

the other side. Therefore, the Second Appeal stands dismissed as abated.

No costs.

11.12.2023

NCC:Yes/No Index:Yes/No Internet:Yes/No

akv To

1.The Sub Court, Virudhunagar.

2.The District Munsif Court, Virudhunagar.

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3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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R.KALAIMATHI,J.

akv

11.12.2023

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