Madha Naicker vs Bomma Naicker
2023 Latest Caselaw 8660 Mad

                                                                                 S.A.No.1960 of 2003




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 19.07.2023

                                                        CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY


                                                S.A.No.1960 of 2003
                                                        and
                                               C.M.P.No.17856 of 2003


                     Madha Naicker                                        ... Appellant

                                                         Vs.

                     Bomma Naicker                                        ... Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree made in A.S.No.20 of 2002, dated
                     27.06.2003 on the file of the Sub-Court, Kulithalai reversing the judgment
                     and decree made in O.S.No.281 of 1998, dated 11.07.2001 on the file of the
                     District Munsif, Kulithalai.


                                         For Appellant         : Mr.H.Lakshmi Shankar
                                         For Respondent        : Mr.G.Sridharan




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1960 of 2003




                                                   JUDGMENT

When the matter is taken up for hearing, the learned counsel

appearing for the appellant would submit that sole appellant died as a

bachelor and there is no further claim and hence, nothing survives for

adjudication in the second appeal.

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

infructuous. No costs. Consequently, connected miscellaneous petition is

also closed.

Index : Yes / No Speaking Order : Yes / No 19.07.2023 am

https://www.mhc.tn.gov.in/judis S.A.No.1960 of 2003

To

1.The Sub-Court, Kulithalai.

2.The District Munsif, Kulithalai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1960 of 2003

KRISHNAN RAMASAMY, J.

am

S.A.No.1960 of 2003

19.07.2023

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