Dr.M.Azariah vs Dr.T.D.Sundaravarathan
2021 Latest Caselaw 10523 Mad

                                                                                 O.S.A.No.282 of 2008


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 23.04.2021

                                                           CORAM :

                                   THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
                                                    AND
                                    THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                   O.S.A.No.282 of 2008

                     Dr.M.Azariah                                                       ..Appellant

                                                             Vs

                     1.Dr.T.D.Sundaravarathan

                     2.Dr.Velu Annamalai

                     3.Dalit Liberation Education Trust
                       Rep. by its Managing Trustee,
                       Dr.D.Henry Thiagaraj,
                       86/49, 1st Avenue Indira Nagar,
                       Adayar, Chennai - 20
                       (as stated in the plaint).

                     4.Y.D.Darsini

                     5.Heleena Rajakumari                                          ..Respondents


                     Prayer: Appeal filed under Order XXXVI Rule 11 of the Original Side
                     Rules read with Clause 15 of the Letters Patent against the order
                     dated 21.11.2007 passed in O.A.No.868 of 2004 in C.S.No.875 of
                     2002.



                                   For Appellant       :          Mr.A.R.Nixon

                                   For Respondents     :          No appearance


https://www.mhc.tn.gov.in/judis/
                     Page 1 of 3
                                                                            O.S.A.No.282 of 2008




                                                     JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

Learned counsel appearing for the appellant submitted that

the appellant is no more and died long time back.

2. In view of the above, the original side appeal stands

dismissed as abated. No costs.

(M.M.S., J.) (R.N.M., J.) 23.04.2021 Internet : Yes/No ssm

To The Sub Assistant Registrar, Original Side, High Court, Madras.

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

O.S.A.No.282 of 2008

M.M.SUNDRESH,J.

and R.N.MANJULA,J.

(ssm)

O.S.A.No.282 of 2008

23.04.2021

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