Padmanaban vs Jaganathasamy
2021 Latest Caselaw 16072 Mad

                                                                             A.S.No.354 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 06.08.2021

                                                    CORAM

                            THE HONOURABLE MR. JUSTICE K.KALYANASUNDARAM
                                                A.S.No.354 of 2017

                     Padmanaban,                                     ...Petitioner

                                                       Vs.

                     1.Jaganathasamy,
                     2.Narayanasamy,
                     3.Janakiammal,
                     4.Jagadesan,
                     5.Devadasan,
                     6.P.Andal,
                     7.Kanchana,
                     8.P.Gunapal,
                     9.Jayaprakesh
                         Saraswathi (died)

                     10.Jeyakumar,

                     11.Kala.                                        ...Respondents




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https://www.mhc.tn.gov.in/judis/
                                                                                      A.S.No.354 of 2017

                     PRAYER: First Appeal filed under Section 96 of Civil Procedure Code,

                     to set aside the judgment and decree dated 02.01.2017 made in O.S.No.491

                     of 2012 on the file of the V Additional District Judge, Coimbatore.


                                             For Petitioner    : Mr.S.Mukunth
                                                                 for M/s.Sarvabhauman Associates.
                                             For Respondents : No appearance.

                                                          JUDGMENT

When the matter is taken up for hearing, it is represented by

Mr.S.Mukunth, learned counsel appearing for the appellant that the sole

appellant in this appeal died in the year 2020. So far, no legal heirs were

brought on record. It is also represented that the dispute between the

parties are amicably settled.

2.In the light of the above submission, the appeal is dismissed as

abated. No costs.

06.08.2021 rm

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To

The V Additional District Judge, Coimbatore

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https://www.mhc.tn.gov.in/judis/ A.S.No.354 of 2017

K.KALYANASUNDARAM, J.,

rm

A.S.No.354 of 2017

06.08.2021

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