Nambithevar vs Subbiah Thevar
2023 Latest Caselaw 12443 Mad

                                                                              S.A(MD)No.290 of 2006

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 13.09.2023

                                                         CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   S.A(MD)No.290 of 2006
                                                           and
                                                  CMP(MD)No.2297 of 2006

                     Nambithevar
                                                                                      ... Appellant

                                                            -vs-

                     Subbiah Thevar
                                                                                     ... Respondent

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 10.03.2005 made in
                     A.S.No.96 of 2004 on the file of the Principal Sub Judge, Tirunelveli
                     reversing the Judgment and Decree dated 03.06.2004 made in O.S.No.78
                     of 2001 on the file of the District Munsif-cum-Judicial Magistrate,
                     Nanguneri.


                                  For Appellant          ... Mr.A.Arumugam

                                  For Respondent          ... No appearance




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                                                                               S.A(MD)No.290 of 2006




                                                         JUDGMENT

The sole respondent died. Hence, steps have been taken by filing a

petition in M.P(MD)No.1 of 2014 to condone the delay in filing the

petition to set aside the abatement caused due to the death of the

deceased sole respondent. This Court vide order, dated 20.06.2023,

allowed the petition on condition. However, the said conditional order

has not been complied with. Hence, this Court vide order dated

04.07.2023 has dismissed the petition in M.P(MD)No.1 of 2014 and the

connected petitions in M.P(MD)Nos.2 and 3 of 2014.

2. In view of the above, this Second Appeal is dismissed as abated.

No costs. Consequently, connected miscellaneous petition is closed.

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

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

S.A(MD)No.290 of 2006

To:

1.The Principal Sub Judge, Tirunelveli.

2.The District Munsif-cum-Judicial Magistrate, Nanguneri.

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.290 of 2006

KRISHNAN RAMASAMY, J.

skn

S.A(MD)No.290 of 2006 and CMP(MD)No.2297 of 2006

13.09.2023

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