Jeyaraman ... Defendant/ vs R.Manzur ...Plaintiff/
2021 Latest Caselaw 10098 Mad

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            Dated : 20.04.2021

                                                 CORAM

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           SA(MD)No.451 of 2012
                                                   and
                                            MP(MD)No.1 of 2012


                Jeyaraman                           ... Defendant/Appellant/Appellant

                                                    Vs.


                R.Manzur                             ...Plaintiff/Respondent/Respondent


                Prayer: Second Appeal is filed under Section 100 of Civil Procedure
                Code, to set aside the judgment and decree dated 21.01.2006 in A.S
                No.99 of 2005 on the file of the Principal Sub Court, Kumbakonam,
                confirming the judgment and decree dated 08.03.2005 in O.S No.237 of
                2004 on the file of the Additional District Munsif Court, Kumbakonam
                and allow this second appeal and render justice.


                          For Appellant       : Mr.K.Govindarajan
                          For Respondent      : Mr.R.A.S.Anandaraj




                1/2
https://www.mhc.tn.gov.in/judis/
                                                                      G.R.SWAMINATHAN, J.
                                                                                         skm

                                                  JUDGEMENT

Heard the learned counsel on either side.

2.The learned counsel on either side state that the appellant is no

more. The legal heirs have not been brought on record. The appeal is

dismissed as abated. No costs. MP(MD)No.1 of 2012 stands closed.

                                                                            20.04.2021

                Index    : Yes / No
                Internet : Yes/ No
                skm

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Principal Sub Court, Kumbakonam.

2.The Additional District Munsif Court, Kumbakonam.

Copy to :

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

SA(MD)No.451 of 2012

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