Paytharasu vs Preethi
2021 Latest Caselaw 10099 Mad

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            Dated : 20.04.2021

                                                 CORAM

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           SA(MD)No.287 of 2012
                                                   and
                                            MP(MD)No.3 of 2012


                Paytharasu                          ... Appellant/Appellant/Defendant

                                                   Vs.
                Preethi                            ... Respondent/Respondent/Plaintiff


                Prayer: Second Appeal is filed under Section 100 of Civil Procedure
                Code, to allow the second appeal and set aside the judgment and
                decree dated 16.07.2010 made in A.S No.1 of 2009 on the file of the
                Additional District Judge, Fast Track Court, Virudhunagar confirming
                the judgment and decree dated 31.07.2008 made in O.S No.43 of 2006
                on the file of the Sub Court, Virudhunagar and thus render justice.


                          For Appellant       : Ms.Lakshmi Gopinathan
                          For Respondent      : Mr.G.Mariappan




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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.3 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 Additional District Judge, Fast Track Court, Virudhunagar.

2,.The Sub Judge, Virudhunagar. Copy to :

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

SA(MD)No.287 of 2012

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