Kuthalinga Thevar vs Thayammal
2024 Latest Caselaw 8598 Mad

Madras High Court

Kuthalinga Thevar vs Thayammal on 5 June, 2024

                                                                            S.A.(MD)No.322 of 2009

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 05.06.2024

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                             S.A.(MD)No.322 of 2009
                 1.Kuthalinga Thevar
                 2.Kulanthaivel Pandian                                    ...Appellants

                                                      -Vs-

                 1.Thayammal
                 2.Subbulakshmi                                         ... Respondents

                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure, to set aside the judgment and decree passed in A.S.No.61 of 2006 on
                 the file of the Principal Subordinate Court, Tenkasi, dated 18.06.2007 reversing
                 the judgment and decree passed in O.S.No.1 of 2003 on the file of the District
                 Munsif Court, Shenkottah, dated 25.08.2005.


                                    For Appellant    : Mr.M.P.Senthil

                                    For R1           : Mr.S.Srinivasa Raghavan
                                    R2               :Ex parte
                                                      ****




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD)No.322 of 2009




                                                        JUDGMENT

When the matter is taken up for hearing, the learned Counsel for the

appellants submitted that the letters written to the appellants were returned with

an endorsement “deceased” during April 2024 itself. Recording the same, the

Second Appeal is dismissed as abated. No costs.

                                                                                    05.06.2024
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 cmr


                 To

1.The Principal Subordinate Judge, Tenkasi.

2.The District Munsif, Shenkottah.

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

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

S.SOUNTHAR, J.

cmr

05.06.2024

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