Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Thirugnanam vs Elangovan
2023 Latest Caselaw 5217 Mad

Citation : 2023 Latest Caselaw 5217 Mad
Judgement Date : 1 June, 2023

Madras High Court
Thirugnanam vs Elangovan on 1 June, 2023
                                                                               S.A.No.1903 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED:01.06.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.1903 of 2001

                 Thirugnanam                                                       ...Appellant

                                                        -Vs-
                 1.Elangovan
                 2.Manimaran                                                     ...Respondents


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree of the Subordinate Court, Kulithalai, dated
                 25.10.2000 in A.S.No.4 of 1997 partly reversing the judgment and decree of the
                 District Munsif Court, Kulithalai dated 24.09.1996 in O.S.No.189 of 1992.


                                      For Appellant    : Mr.K.Govindarajan
                                                        for M/s.Sarvabhauman Associates
                                      For Respondents : Mr.S.Deenadhayalan
                                                        for R1




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                         S.A.No.1903 of 2001

                                                          JUDGMENT

From the cause list, it reveals that the sole appellant died even prior to

11.07.2019. However, so far no steps have been taken to implead the legal

representatives of the deceased sole appellant. Therefore, this Second Appeal is

dismissed as abated. There shall be no order as to costs.




                                                                                          01.06.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 SSB


                 To

1. Subordinate Court, Kulithalai

2.District Munsif Court, Kulithalai

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

https://www.mhc.tn.gov.in/judis S.A.No.1903 of 2001

P.VELMURUGAN, J.

SSB

S.A.No.1903 of 2001

01.06.2023

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter