Mrs.Jabamani vs Ramasamy
2023 Latest Caselaw 6545 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 19.06.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.1033 of 2004

                 1.Mrs.Jabamani
                 2.Mr.Amal Raj
                 3.Arputharaj
                 4.Rajendran
                 5.Annapackiam
                 6.Vel Raj
                 7.Durai Samy
                 8.Paul Durai
                 9.Jothi Raj
                 10.Uma Jayarani                                        ...Appellants

                                                       -Vs-
                 Ramasamy                                               ...Respondent


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree, dated 25.08.2003 made in A.S.No.15 of 2003 on
                 the file of the Sub-Court, Sankarankovil reversing the judgment and decree dated
                 03.1.2003 made in O.S.No.409 of 1995 on the file of the Additional District
                 Munsif Court, Sankarankovil.




                 1/3

https://www.mhc.tn.gov.in/judis
                                          For Appellants     : No appearance



                                                           JUDGMENT

It is reported that sole respondent died and steps not taken. No

representation for the appellants. Therefore, this appeal is dismissed as abated.

No costs.

am 19.06.2023

To

1.The Sub-Court, Sankarankovil.

2.The Additional District Munsif Court, Sankarankovil.

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

https://www.mhc.tn.gov.in/judis P.VELMURUGAN, J.

am

S.A.No.1033 of 2004

19.06.2023

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