Muthukalai vs Mookan (Died)
2023 Latest Caselaw 12442 Mad

                                                                              S.A(MD)No.182 of 2007

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 13.09.2023

                                                         CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   S.A(MD)No.182 of 2007

                     1.Muthukalai
                     2.Mankavu
                                                                                     ... Appellants

                                                            -vs-

                     Mookan (died)
                     (Memo was presented in Court and
                     the same was recorded as per order dated 11.01.2019)
                                                                                     ... Respondent

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 22.09.2006 made in
                     A.S.No.28 of 2005 on the file of the District Court, Sivagangai
                     confirming the Judgment and Decree dated 24.12.2003 made in O.S.No.
                     124 of 2001 on the file of the District Munsif Court, Sivagangai.


                                  For Appellants         ... Mr.R.Devaraj

                                  For Respondent          ... No appearance




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                                                                            S.A(MD)No.182 of 2007




                                                       JUDGMENT

It is seen that the sole respondent died on 14.01.2016. In this

regard, a memo dated 11.01.2019 containing details of the legal heirs of

the deceased sole respondent, has been filed and the same was recorded

by this Court vide order dated 11.01.2019. However, till date no steps

have been taken by the appellants. Hence, this Second Appeal is

dismissed as abated. No costs.

13.09.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Sub Judge, Sivakasi.

2.The District Munsif, Sattur.

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

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

S.A(MD)No.182 of 2007

KRISHNAN RAMASAMY, J.

skn

S.A(MD)No.182 of 2007

13.09.2023

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