Madras High Court
S.Ramasubbu vs P.Periasankarappan on 7 August, 2023
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
S.A(MD)No.1202 of 2008
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 07.08.2023
CORAM
THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY
S.A(MD)No.1202 of 2008
1.S.Ramasubbu
2.Chinnakandasamy
... Appellants
-vs-
P.Periasankarappan
... Respondent
PRAYER: Second Appeal filed under Section 100 Code of Civil
Procedure against the Judgment and Decree dated 11.06.2008 made in
A.S.No.53 of 2005 on the file of the Subordinate Court, Sankarankovil
reversing the Judgment and Decree dated 08.04.2005 made in O.S.No.
260 of 2002 on the file of the file of the Principal District Munsif Court,
Sankarankovil.
For Appellants ... No apperance
For Respondent ... Mr.F.X.Eugene
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S.A(MD)No.1202 of 2008
JUDGMENT
It is seen that the sole respondent passed away, which has been recorded by this Court on 22.10.2021. However, no steps have been taken till date.
2. In view of the above fact, the second appeal is dismissed as abated. No costs.
07.08.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn To:
1.The Sub Judge, Sankarankovil.
2.The Principal District Munsif Court, Sankarankovil.
3.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.
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