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Ravichandran ...Defendant/ vs Duraisami Reddiar ...Plaintiff/
2023 Latest Caselaw 14301 Mad

Citation : 2023 Latest Caselaw 14301 Mad
Judgement Date : 16 November, 2023

Madras High Court
Ravichandran ...Defendant/ vs Duraisami Reddiar ...Plaintiff/ on 16 November, 2023
                                                                                   S.A.No.1558 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED :       16.11.2023

                                                      CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                                S.A.No.1558 of 2004


                     Ravichandran                            ...Defendant/Appellant/Appellant


                                                      -Vs-

                     Duraisami Reddiar                       ...Plaintiff/Respondent/Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 27.01.2004 made in A.S.No.94
                     of 2003 on the file of the District Court, Karur, confirming the judgment and
                     decree dated 28.03.2003 in O.S.No.132 of 1999 on the file of the
                     Subordinate Court, Kulithalai.


                                          For Appellant      : Mr.M.Harugarab
                                          For Respondent     : Mr.K.S.Shankar Murali




                     _________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.1558 of 2004


                                                     JUDGMENT

When the matter is taken up for hearing today, the learned counsel

appearing for the appellant submits that a letter addressed to the appellant is

returned as the appellant passed away. Hence, this Second Appeal stands

dismissed as abated. No costs.

16.11.2023 NCC:Yes/No Index:Yes/No Internet::Yes/No To

1.The District Court, Karur.

2.The Subordinate Court, Kulithalai.

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

_________

https://www.mhc.tn.gov.in/judis S.A.No.1558 of 2004

R. KALAIMATHI,J.

Ns

S.A.No.1558 of 2004

16.11.2023

_________

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

 
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