Padmakaran vs Kulasekharam Chamber Of Commerce ...
2021 Latest Caselaw 10358 Mad

                                                                                 S.A.(MD)No.228 of 2012


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 22.04.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.228 of 2012
                                                           and
                                                    M.P.(MD)No.1 of 2012
                Padmakaran                                                  ... Appellant

                                                            Vs.

                Kulasekharam Chamber of Commerce and Industry,
                Rep. by its Secretary,
                Having its office at
                D.No.7-29, A.Kulasekharam,
                Thiruvattar Village,
                Kalkulam Taluk,
                Kanyakumari District.                                       ... Respondent


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                against the judgment and decree in A.S.No.5 of 2009, dated 14.12.2010, on the

                file of the Sub Court, Padmanabhapuram, confirming the judgment and decree

                in O.S.No.99 of 2004, dated 27.06.2006, on the file Principal District Munsif

                Court, Padmanabhapuram.


                                   For Appellant      : Mr.D.Godwin

                                   For Respondent : Mr.V.M.Bala Mohan Thampi


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                                                                                       S.A.(MD)No.228 of 2012


                                                    JUDGEMENT

The learned counsel appearing for the appellant informs the Court that

the sole appellant has passed away. He has filed a memo to that effect. Since

the legal representatives of the sole appellant have not been brought on record,

the second appeal is dismissed as abated. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                                    22.04.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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 Sub Court, Padmanabhapuram.

2.The Principal District Munsif Court, Padmanabhapuram.

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

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S.A.(MD)No.228 of 2012

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S.A.(MD)No.228 of 2012

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.228 of 2012

22.04.2021 (1/2)

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