P.Ramanathan vs P.Amirthavalli
2023 Latest Caselaw 11730 Mad

                                                                                  S.A.(MD).No.1129 of 2008



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 01.09.2023

                                                              CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                  S.A.(MD).No.1129 of 2008
                                                  and M.P.(MD).No.1 of 2008
                     P.Ramanathan                         ... Appellant/Appellant/Defendant
                                                               vs.
                     P.Amirthavalli                       ... Respondent/Respondent/Plaintiff


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 11.12.2007 in A.S.No.
                     40 of 2007 on the file of the Subordinate Judge, Devakottai, confirming
                     the Judgment and Decree dated 24.08.2007 in O.S.No.11 of 2007 on the
                     file of the District Munsif, Devakottai.

                                        For Appellants    :      No Appearance

                                        For Respondents :        Mr.B.Muruganandham


                                                         JUDGMENT

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

for the respondent would submit that the sole appellant passed away as

https://www.mhc.tn.gov.in/judis S.A.(MD).No.1129 of 2008

well as the sole respondent also passed away on 10.07.2018. But, their

legal heirs are not come forward to implead themselves and proceed with

the case. Therefore, this second appeal is dismissed as abated. No costs.

Consequently, connected miscellaneous petition is closed.

01.09.2023

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

TM

To

1.The Subordinate Judge, Devakottai.

2.The District Munsif, Devakottai.

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.1129 of 2008

KRISHNAN RAMASAMY, J.

TM

S.A.(MD).No.1129 of 2008

01.09.2023

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