Chinnasami vs Vijayalakshmi
2023 Latest Caselaw 5222 Mad

                                                                                S.A.No.2026 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED:01.06.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.2026 of 2001

                 Chinnasami                                                       ...Appellant

                                                         -Vs-
                 Vijayalakshmi                                                    ...Respondent


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree passed in A.S.No.56 of 2000 dated 11.09.2001
                 on the file of the Additional Subordinate Court, Dindigul, reversing the judgment
                 and decree passed in O.S.No.108 of 1996 dated 11.11.1999 on the file of the
                 II Additional District Munsif Court, Dindigul.


                                      For Appellant     : No-appearance
                                      For Respondent    : Mr.S.Ramesh




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.2026 of 2001

                                                         JUDGMENT

When the matter is taken up for hearing, there is no representation for

the appellant. The learned counsel for the respondent is present. In the cause list,

it has been stated that the sole appellant died. The respondent's counsel has also

filed a Memo dated 03.07.2015 in which the Death Certificate of the appellant has

also been enclosed which shows that the sole appellant died on 16.11.2012.

However, no steps have been taken to implead the legal representatives of the sole

appellant so far. Hence, 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

https://www.mhc.tn.gov.in/judis S.A.No.2026 of 2001

To

1. Additional Subordinate Court, Dindigul.

2.II Additional District Munsif Court, Dindigul.

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

https://www.mhc.tn.gov.in/judis S.A.No.2026 of 2001

P.VELMURUGAN, J.

SSB

S.A.No.2026 of 2001

01.06.2023

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