Andi Nadar vs M.H.Abdulkadar
2023 Latest Caselaw 13216 Mad

                                                                             S.A.(MD)No.613 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.613 of 2013 &
                                             M.P.(MD)No.3 of 2013
                     Andi Nadar                                              ...Appellant
                                                        vs.

                     1.M.H.Abdulkadar
                     2.Abdul Kadar                                         ... Respondents

                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 01.08.2011 in A.S.No.
                     31 of 2011 on the file of the Additional District Judge, Fast Track Court
                     No.1, Thoothukudi reversing the Judgment and Decree dated 04.12.2009
                     in O.S.No.46 of 2008 on the file of the District Munsif Court,
                     Srivaikuntham.

                     For Appellant           :       Mr.K.R.Laxman

                     For Respondents         :       Mr.G.Aravinthan




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.(MD)No.613 of 2013



                                                         JUDGMENT

The learned counsel appearing for the respondents has filed two

Memos dated 09.04.2019 stating that the sole appellant passed away on

04.10.2017 and that the second respondent passed away on 27.07.2012.

2. Though Memos were filed as early as in the year 2019, till date,

the appellant has not taken any steps to bring on record the legal

representatives of the deceased sole appellant and the second 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.613 of 2013

To

1.The Additional District Judge, Fast Track Court No.1, Thoothukudi

2.The District Munsif, Srivaikuntham

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.613 of 2013

KRISHNAN RAMASAMY, J.

mbi

S.A.(MD)No.613 of 2013

26.09.2023

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