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M.Perumal vs S.Muthulakshmi
2023 Latest Caselaw 9080 Mad

Citation : 2023 Latest Caselaw 9080 Mad
Judgement Date : 26 July, 2023

Madras High Court
M.Perumal vs S.Muthulakshmi on 26 July, 2023
                                                                                S.A.No.1673 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 26.07.2023

                                                        CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   S.A.No.1673 of 2003

                     M.Perumal
                                                                                      ... Appellant

                                                           -vs-

                     S.Muthulakshmi
                                                                                    ... Respondent


                     PRAYER: Second Appeal filed under Section 100 Code of Civil

                     Procedure against the Judgment and Decree dated 28.01.2003 made in

                     A.S.No.143 of 2002 on the file of the Principal Sub Judge, Madurai

                     reversing the Judgment and Decree dated 04.01.2002 made in O.S.No.96

                     of 2000 on the file of the District Munsif, Madurai.


                                  For Appellant         ... Mr.S.Manohar

                                  For Respondent         ... Mr.R.Subramanian




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                  S.A.No.1673 of 2003


                                                        JUDGMENT

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

appearing for the appellant would submit that the sold appellant passed

away as early as on 09.01.2014. A copy of the death certificate of the

appellant is also produced to that effect.

2. Since no steps have been taken, the Second Appeal is dismissed

as abated. No costs.

26.07.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Principal District Judge, Madurai.

2.The District Munsif, Madurai.

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

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

S.A.No.1673 of 2003

KRISHNAN RAMASAMY, J.

skn

S.A.No.1673 of 2003

26.07.2023

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

 
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