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D.Krishnaprasath vs E.Salim
2023 Latest Caselaw 13377 Mad

Citation : 2023 Latest Caselaw 13377 Mad
Judgement Date : 29 September, 2023

Madras High Court
D.Krishnaprasath vs E.Salim on 29 September, 2023
                                                                                   S.A.(MD)No.153 of 2013



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 29.09.2023

                                                           CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                 S.A.(MD)No.153 of 2013
                     D.Krishnaprasath                                             ...Appellant
                                                             vs.
                     E.Salim                                                     ... Respondent
                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 14.09.2011 in A.S.No.
                     14 of 2008 on the file of the Subordinate Judge, Periyakulam confirming
                     the Judgment and Decree dated 15.10.2004 in O.S.No.262 of 2003 on the
                     file of the District Munsif, Periyakulam.

                     For Appellant                :       Mr.R.Suriyanarayanan

                     For Respondent               :       Mr.N.Dilip Kumar

                                                         JUDGMENT

When the matter was taken up for hearing on 05.12.2018, the

learned counsel appearing for the appellant submitted that the sole

appellant has passed away on 30.11.2018 and steps have to be taken in

that regard.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.153 of 2013

2. Though the sole appellant has passed away long before, till date,

the legal representatives of the deceased sole appellant have not taken

any steps to implead themselves as appellants in the appeal. In view of

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

29.09.2023

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

To

1.The Subordinate Judge, Periyakulam

2.The District Munsif, Periyakulam

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.153 of 2013

KRISHNAN RAMASAMY, J.

mbi

S.A.(MD)No.153 of 2013

29.09.2023

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

 
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