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Chinnusamy vs Marayammal
2021 Latest Caselaw 15746 Mad

Citation : 2021 Latest Caselaw 15746 Mad
Judgement Date : 4 August, 2021

Madras High Court
Chinnusamy vs Marayammal on 4 August, 2021
                                                                 1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 04.08.2021

                                                             CORAM:

                                     THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                        S.A.No.284 of 2015

                Chinnusamy                                                            ... Appellant

                                                                Vs.

                Marayammal                                                            ... Respondent

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure Code
                against the judgment and decree dated 31.10.2014 made in A.S.No.68 of 2012 on the
                file of the Sub Court, Namakkal, reversing the judgment ad decree dated 15.06.2012
                made in O.S.No.497 of 2008 on the file of the Principal District Munsif Court,
                Namakkal.


                                           For Appellant           : Mr.T.Dhanyakumar
                                                              -----

                                                         JUDGMENT

The present Second Appeal has been filed against the judgment and decree

dated 31.10.2014 made in A.S.No.68 of 2012 on the file of the Sub Court, Namakkal,

reversing the judgment ad decree dated 15.06.2012 made in O.S.No.497 of 2008 on

the file of the Principal District Munsif Court, Namakkal.

M. GOVINDARAJ, J.

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

asi

2. Today when the matter is taken up for hearing, the learned counsel

appearing for the appellant submits that the sole appellant died and no steps were

taken till date.

Therefore, the Second Appeal is dismissed as abated. There shall be no

order as to costs.

04.08.2021

asi

To

1. The Sub Court, Namakkal.

2. The Principal District Munsif Court, Namakkal.

S.A.No.284 of 2015

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

 
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