Parish Priest vs John Selvaraj
2023 Latest Caselaw 717 Mad

                                                                                     S.A.No.1534 of 2000



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 12.01.2023

                                                            CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                                     S.A.No.1534 of 2000

                     Parish Priest                                   ... Appellant/Respondent/
                                                                         Appellant

                                                             Vs

                     John Selvaraj                                   ... Respondent/Appellant/
                                                                         Plaintiff


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

                     the judgment and decree dated 30.11.1999 made in A.S.No.8 of 1999 on the

                     file of the Additional District Judge cum Chief Judicial Magistrate,

                     Thanjavur, allowing the appeal and reversing the judgment and decree dated

                     18.01.1999 made in O.S.No.130 of 1991 on the file of the Subordinate

                     Judge, Kumbakonam.


                                     For Appellant      :     Mr.N.Dilip Kumar

                                     Sole Respondent :        Died
                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.1534 of 2000



                                                         JUDGMENT

It is seen from the records that by order dated 09.03.2022, this Court

directed the appellant to take steps to bring on record the legal

representatives of the deceased sole respondent. Thereafter, the matter was

listed on 29.04.2022. Again the matter was adjourned for taking steps to

bring on record the legal representatives of the deceased sole respondent

and it was adjourned to 20.06.2022. Again the matter came up on

20.12.2022. At the request of the learned counsel for the appellant, it was

adjourned to 12.01.2023. Even though by order dated 09.03.2022, the

appellant was directed to take steps to bring on record the legal

representatives of the deceased sole respondent, till date no steps have been

taken. Therefore, this Second Appeal is dismissed as abated. However,

there shall be no order as to costs.

12.01.2023 NCC : Yes/No Index:Yes/No Internet:Yes

abr

_________

https://www.mhc.tn.gov.in/judis S.A.No.1534 of 2000

To

1.The Additional District Judge cum Chief Judicial Magistrate, Thanjavur,

2.The Subordinate Judge, Kumbakonam.

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

_________

https://www.mhc.tn.gov.in/judis S.A.No.1534 of 2000

S.SOUNTHAR, J.

abr

S.A.No.1534 of 2000

12.01.2023

_________

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