R.Nainar Pillai (Died) vs Subbiah Pillai
2023 Latest Caselaw 12742 Mad

                                                                           S.A.(MD).No.963 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 19.09.2023

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD).No.963 of 2008
                 R.Nainar Pillai (died)
                 2.N.Sivanammal
                 3.N.Sankararaj
                 4.N.Selvi
                 5.N.Ramesh
                 6.N.Saravanan
                 7.N.Rani
                 Appellants 2 to 7 are brought on record
                 as LRs. of the deceased sole appellant
                 vide order of Court dated 31.10.2008
                 made in M.P.(MD).No.2 of 2008
                 in S.A.(MD)No.963 of 2008.
                                                                                   ... Appellants
                                                           Vs.
                 Subbiah Pillai                                                   ... Respondent

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree made in A.S.No.105 of 2006 on the file of
                 the Sub Court, Ambasamudram, dated 30.04.2008, confirming the judgment and
                 decree in O.S.No.32 of 2003 on the file of the Additional District Munsif Court,
                 Ambasamudram, dated 29.09.2006.



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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD).No.963 of 2008



                                           For Appellants    : No appearance
                                           For Respondent    : No appearance


                                                       JUDGMENT

The sole respondent passed away in the year 2012. However, till date no

steps have been taken to bring on record the legal representatives of the deceased

sole respondent. Hence, the Second Appeal is dismissed as abated. No costs.

19.09.2023

akv

To

1.The Sub Court, Ambasamudram.

2.The Additional District Munsif Court, Ambasamudram.

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.963 of 2008

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.963 of 2008

19.09.2023

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