Ranjitham vs Tamil Selvi
2023 Latest Caselaw 12743 Mad

                                                                                S.A.No.663 of 2004

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 19.09.2023

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                S.A.No.663 of 2004
                 1.Ranjitham
                 2.Periaraju                                                       ... Appellants
                                                            Vs.
                 1.Tamil Selvi
                 2.Chithira (Minor)
                 3.Paulchamy
                 4.Mariammal
                 Minor second respondent through her
                 father and next friend third respondent.
                                                                                ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree dated 26.06.2003 made in A.S.No.164 of
                 2001 on the file of the Principal Subordinate Court, Madurai, confirming the
                 judgment and decree dated 21.06.2001 made in O.S.No.372 of 1995 on the file of
                 the District Munsif Court, Tirumangalam.


                                    For Appellants     : Mr.T.S.Narendravasan
                                    For Respondents : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                          S.A.No.663 of 2004



                                                        JUDGMENT

The learned counsel for the appellants submitted that he has sent a letter

to both the appellants and the same were returned with an endorsement 'deceased'

and there is no instruction from the legal representatives of the deceased

appellants. Hence, he reported no instruction. Therefore, the Second Appeal is

dismissed as abated. No costs.

19.09.2023

akv

To

1.The Principal Subordinate Court, Madurai.

2.The District Munsif Court, Tirumangalam.

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

https://www.mhc.tn.gov.in/judis S.A.No.663 of 2004

KRISHNAN RAMASAMY,J.

akv

S.A.No.663 of 2004

19.09.2023

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