Veluchamy vs Shanmugam
2023 Latest Caselaw 6631 Mad

                                                                                       S.A.No.1202 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 20.06.2023

                                                             CORAM

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                   S.A.No.1202 of 2003 &
                                                  MP(MD)Nos.1 to 3 of 2013


                     Veluchamy                                       ...Appellant
                                                              vs.

                     1.Shanmugam
                     2.Veilan                                        ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 19.03.2003 in A.S.No.
                     6 of 2003 on the file of the Sub Court, Sankarankoil reversing the
                     Judgment and Decree dated 26.11.2002 in O.S.No.248 of 1998 on the file
                     of the Additional District Munsif, Sankarankoil granting relief of 1/3rd
                     share in so far as third item of the 1st schedule property.


                                  For Appellant          :      Mr.R.T.Arivukumar

                                  For Respondents        :      No appearance




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.1202 of 2003



                                                     JUDGMENT

Both the appellant and the respondents died long before.

M.P(MD)Nos.1 to 3 of 2013 were filed to condone delay, set aside the

abatement and bring on record the LRs of the deceased sole appellant.

No steps were taken regarding the respondents either in the

Miscellaneous Petitions or in the appeal. Since no respondents are

surviving in the Miscellaneous Petitions, M.P(MD)Nos.1 to 3 of 2013

are dismissed as abated. Neither the appellant nor the respondents

survive in the main appeal. Therefore, the Second Appeal is also

dismissed as abated. No costs.

20.06.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis S.A.No.1202 of 2003

To

1.The Sub Court, Sankarankoil

2.The Additional District Munsif Court, Sankarankoil.

3.The Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1202 of 2003

P.VELMURUGAN, J.

mbi

S.A.No.1202 of 2003

20.06.2023

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