V.Krishnan vs Shahul Hammed
2023 Latest Caselaw 12744 Mad

                                                                                S.A.No.626 of 2004

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 19.09.2023

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                               S.A.No.626 of 2004

                 V.Krishnan                                                        ... Appellant
                                                       Vs.
                 Shahul Hammed
                                                                                  ... Respondent

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree dated 11.12.1997 made in A.S.No.12 of
                 1997 on the file of the Court of the Subordinate Judge, Kumbakonam, reversing
                 the judgment and decree dated 07.10.1996 made in O.S.No.303 of 1993 on the
                 file of the Court of the District Munsif of Valangaimal at Kumbakonam.


                                   For Appellant     : Mr.T.Susindran
                                   For Respondents : Mr.G.Gomathishankar




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.626 of 2004



                                                       JUDGMENT

The learned counsel for the appellant submitted that the sole appellant

passed away and the legal representatives of the deceased sole appellant not

contacted him and hence, he reported that no instruction from the LRs. Therefore,

the Second Appeal is dismissed as abated. No costs.

19.09.2023

akv

To

1.The Subordinate Judge, Kumbakonam.

2.The District Munsif of Valangaimal, Kumbakonam.

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

https://www.mhc.tn.gov.in/judis S.A.No.626 of 2004

KRISHNAN RAMASAMY,J.

akv

S.A.No.626 of 2004

19.09.2023

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