Mariammal vs Shanmuga Konar (Died)
2023 Latest Caselaw 13127 Mad

                                                                                 S.A(MD)No.998 of 2006


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 25.09.2023

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A(MD)No.998 of 2006
                                                      and
                                               M.P(MD)No.1 of 2006


                     Mariammal                                           ... Appellant

                                                      Vs.

                     1.Shanmuga Konar (Died)
                     2.Pichan                                        ... Respondents
                     3.Sankarasubbu
                     4.Esakkiammal
                     (Respondents 3 & 4 are brought on record
                      as Lrs of the deceased first respondent
                      vide Court Order dated 02.02.2022
                      made in C.M.P(MD)Nos.8627, 8629 and 8630 of 2021)

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree passed in A.S.No.56 of 2004, on the
                     file of the Sub-Court (Appellate Court) Tuticorin dated 20.12.2004
                     reversing the judgment and decree passed in O.S.No.5 of 2002 on the file of
                     the District Munsif Court, Srivaiguntam dated 30.01.2004.



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MD)No.998 of 2006


                                             For Appellant       : No appearance
                                             For R2 to R4         : Mr.R.T.Arivukumar


                                                     JUDGMENT

No representation for the appellant.

2. Sole appellant died long back. Once the sole appellant died, if

steps have not been taken within 90 days, the appeal will be abated

automatically.

3. In this case, till date no steps have been taken and hence, this

appeal is dismissed as abated. No costs. Consequently, connected

miscellaneous petition is closed.

Index : Yes / No Speaking Order : Yes / No 25.09.2023 am

https://www.mhc.tn.gov.in/judis S.A(MD)No.998 of 2006

To

1.The Sub-Court (Appellate Court) Tuticorin.

2.The District Munsif Court, Srivaiguntam.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.998 of 2006

KRISHNAN RAMASAMY, J.

am

S.A(MD)No.998 of 2006

25.09.2023

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