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Subramaniya Pillai @ Kuttia ... vs Saraswathi Ammal
2023 Latest Caselaw 5224 Mad

Citation : 2023 Latest Caselaw 5224 Mad
Judgement Date : 1 June, 2023

Madras High Court
Subramaniya Pillai @ Kuttia ... vs Saraswathi Ammal on 1 June, 2023
                                                                                 S.A.No.1802 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED:01.06.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                 S.A.No.1802 of 2001

                 1.Subramaniya Pillai @ Kuttia Pillai.
                 2.Jothi Shanmugam
                 3.Murugesan
                 4.Sakthivel                                                         ...Appellants

                                                          -Vs-
                 Saraswathi Ammal                                                  ...Respondent


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree passed in A.S.No.17 of 2000 dated 20.02.2001
                 on the file of the Sub Court, Srivilliputhur, reversing the judgment and decree in
                 O.S.No.106 of 1992 dated 23.07.1998, on the file of the Additional District
                 Munsif Court, Srivilliputhur.


                                      For Appellant      : Mr.A.Sivaji
                                      For Respondent     : No-appearance




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1802 of 2001

                                                       JUDGMENT

A Memo dated 02.11.2017 filed by the learned counsel appearing for

the respondent shows that the sole respondent died on 07.11.2014. However, so

far no steps have been taken by the appellants to bring on record the legal

representatives of the deceased sole respondent. 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


                 To

1.The Sub Court, Srivilliputhur

2.The Additional District Munsif Court, Srivilliputhur.

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

https://www.mhc.tn.gov.in/judis S.A.No.1802 of 2001

P.VELMURUGAN, J.

SSB

S.A.No.1802 of 2001

01.06.2023

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

 
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