Iyapillai vs Punnaivanam
2023 Latest Caselaw 1104 Mad

                                                                                S.A.(MD) No.437 of 2005



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 27.01.2023

                                                           CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                               S.A.(MD) No.437 of 2005

                     Iyapillai                                     ... Appellant/Appellant/
                                                                       Defendant

                                                            Vs

                     Punnaivanam                                   ... Respondent/Respondent/
                                                                       Plaintiff


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside

                     the judgment and decree dated 06.01.2005 made in A.S.No.106 of 2004 on

                     the file of the Principal Sub Court, Nagercoil, confirming the judgment and

                     decree dated 10.03.2004 made in O.S.No.547 of 1997 on the file of the

                     II Additional District Munsif's Court, Nagercoil.


                                    For Appellant      :     Mr.N.Mohamed Asif

                                    For Respondent     :     No appearance



                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                     S.A.(MD) No.437 of 2005




                                                         JUDGMENT

Learned counsel for the appellant submits that he had sent a letter to

the appellant on 07.07.2022 and the same was returned with an endorsement

'deceased'.

2. In view of the above submission, this second appeal is dismissed as

abated. However, there shall be no order as to costs.

27.01.2023 NCC : Yes/No Index:Yes/No Internet:Yes

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.437 of 2005

To

1.The Principal Sub Judge, Nagercoil.

2.The II Additional District Munsif, Nagercoil.

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

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.437 of 2005

S.SOUNTHAR, J.

abr

S.A.(MD) No.437 of 2005

27.01.2023

_________

https://www.mhc.tn.gov.in/judis