Rajendran vs A.Maruthaiyappa Konar
2023 Latest Caselaw 13215 Mad

                                                                              S.A.(MD)No.629 of 2013



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 26.09.2023

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                           S.A.(MD)No.629 of 2013 &
                                             M.P.(MD)No.1 of 2013
                     Rajendran                                               ...Appellant
                                                         vs.

                     A.Maruthaiyappa Konar                                 ... Respondent

                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 19.02.2013 in A.S.No.
                     28 of 2012 on the file of the Subordinate Judge, Vedasandur confirming
                     the Judgment and Decree dated 21.10.2008 in O.S.No.154 of 2003 on the
                     file of the District Munsif cum Judicial Magistrate Court, Vedasandur.

                     For Appellant            :       Mr.K.Gokul

                     For Respondent           :       No appearance




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD)No.629 of 2013



                                                         JUDGMENT

When the matter was taken up for hearing on 18.03.2019, the

learned counsel for the respondent submitted that the sole respondent

passed away. Thereafter, when the matter was taken up for hearing on

04.04.2019, the learned counsel for the appellant sought time to implead

the legal representatives of the deceased sole respondent.

2. However, till date no steps have been taken to bring on record

the legal representatives of the deceased sole respondent. In view of the

same, the Second Appeal is dismissed as abated. No costs.

Consequently, the connected Miscellaneous Petition is closed.

26.09.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis S.A.(MD)No.629 of 2013

To

1.The Subordinate Judge, Vedasandur

2.The District Munsif cum Judicial Magistrate, Vedasandur

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.629 of 2013

KRISHNAN RAMASAMY, J.

mbi

S.A.(MD)No.629 of 2013

26.09.2023

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