Madras High Court
Shanmugavelu vs Sankarankoil Athiparambarai ... on 18 March, 2019
Author: R.Hemalatha
Bench: R.Hemalatha
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.03.2019
CORAM:
THE HONOURABLE MRS.JUSTICE R.HEMALATHA
S.A.No.1998 of 2003
and
C.M.P.Nos.18222 & 18931 of 2003
Shanmugavelu : Appellant / Respondent /
Defendant
Vs.
Sankarankoil Athiparambarai Maruthuvar Samudayam
Sankarankoil though its Representatives and
Office Bearers
1.Azhagusundaram
2.M.Paramasivam
3.Murugaiah
4.Madasamy
5.Mariappan
6.Shanmugam
7.Muthiah
8.Paramasivan
9.Vellapandi : Respondents/ Appellants/
Plaintiffs
PRAYER :Second Appeal is filed under Section 100 of the Code of
Civil Procedure, against the decree and judgment in A.S.No.78 of
2003 on the file of the Principal District Judge, Tirunelveli, dated
05.08.2003 reversing the decree and judgment in O.S.No.137 of
2000 on the file of the Sub Court, Sankarankovil, dated 07.02.2003.
http://www.judis.nic.in
2
R.HEMALATHA.,J.
Ls/sji
For Appellant : Mr.J.Antony Jesus
For R1, R3 to R9 : Mr.G.Nagarajan
For R2 : Mr.S.Balasubramanian
JUDGMENT
The sole appellant died on 06.11.2017 and a memo along with death certificate was already filed before this Court on 23.01.2018. Till date no steps were taken to implead the legal heirs of the deceased sole appellant. Hence, the Second Appeal is dismissed as abated. No costs. Consequently, connected Miscellaneous Petitions are closed.
Index : Yes / No 18.03.2019
Internet : Yes / No
Ls/sji
To
1.The Principal District Judge, Tirunelveli.
2.The Sub Court, Sankarankovil.
3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.
S.A.No.1998 of 2003 http://www.judis.nic.in