Kaliyamoorthy Adhiyamar vs Ramasamy Adhiyamar
2023 Latest Caselaw 12040 Mad

                                                                             S.A.No.746 of 2004

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated : 07.09.2023

                                                      CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                  S.A.No.746 of 2004

                     1.Kaliyamoorthy Adhiyamar
                     2.Thangaiah Adhiyamar
                     3.Arumuga Adhiyamar
                     4.A.Murugaiah Adhiyamar
                     5.Viswalinga Adhiyamar
                     6.Thangavelu Adhiyamar
                     7.G.Chindambaram Adhiyamar
                     8.P.Manickam
                     9.J.Arunachala Adhiyamar
                     10.G.Murugaiah Adhiyamar                                 ... Appellants

                                                         -vs-
                     1.Ramasamy Adhiyamar
                     2.Marimuthu Adhiyamar
                                                                               ... Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 17.06.2003 made in
                     A.S.No.121 of 2002 on the file of the Additional District Judge/Fast
                     Track Court No.1, Thanjavur modifying the Judgment and Decree dated
                     21.08.2002 made in O.S.No.121 of 1998 on the file of the Principal Sub
                     Judge, Thanjavur.

                                  For Appellant        ... Mr.K.Govindarajan
                                                           for M/s Sarvabhauman Associates


https://www.mhc.tn.gov.in/judis
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                                                                                   S.A.No.746 of 2004


                                    For Respondents        ... No appearance



                                                        JUDGMENT

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

for the appellants would submit that the respondents 1 and 2 passed

away.

2.In view of the above fact, since no steps have been taken, this

Second Appeal is dismissed as abated. No costs.

07.09.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Additional District Judge/ Fast Track Court No.1, Thanjavur.

2.The Principal Sub Judge, Thanjavur.

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

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

S.A.No.746 of 2004

KRISHNAN RAMASAMY, J.

skn

S.A.No.746 of 2004

07.09.2023

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