Periyakaruppan vs Parvathi Ammal
2023 Latest Caselaw 9165 Mad

                                                                               S.A.No.1766 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 27.07.2023

                                                         CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                    S.A.No.1766 of 2003


                     Periyakaruppan
                                                                                      ... Appellant

                                                            -vs-

                     1.Parvathi Ammal

                     2.The Tashildar,
                       Sivagangai Taluk and Town.

                     3.The Collector,
                       Sivagangai District.
                                                                                    ... Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 28.01.1999 made in
                     A.S.No.164 of 1998 on the file of the Principal District Judge, Sivaganga
                     confirming the Judgment and Decree dated 02.07.1998 made in O.S.No.
                     241 of 1995 on the file of the Principal District Munsif, Sivaganga.

                                  For Appellant          ... Mr.S.Ramesh for
                                                             Mrs.V.Srimathy

                                  For Respondents         ... Mr.R.Devaraj for R1



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                                                                                  S.A.No.1766 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 and he is not in a position to collect the details of the legal heirs of

the deceased appellant.

2. In view of the above submission, the Second Appeal is

dismissed as abated. No costs.

27.07.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Principal District Judge, Sivaganga.

2.The Principal District Munsif, Sivaganga.

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

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

S.A.No.1766 of 2003

KRISHNAN RAMASAMY, J.

skn

S.A.No.1766 of 2003

27.07.2023

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