S.P.Devarajan vs S.R.Porunan Mudaliar
2021 Latest Caselaw 16322 Mad

                                                                                       S.A. No.1076 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 10.08.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     S.A. No.1076 of 2007

                     S.P.Devarajan                                               ...       Appellant

                                                             Vs
                     1.S.R.Porunan Mudaliar
                     2.S.P.Murugesan
                     3.S.P.Vasanthi Ammal                                        ...      Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Judgment and Decree dated 20.11.2006 passed by the Subordinate Judge at
                     Kanchipuram in A.S.No.13 of 2006 confirming the fair order and decreetal
                     order dated 20.09.2005 passed by the Additional District Munsif Court at
                     Kancheepuram in I.A.No.366 of 2004 in S.C.O.S.No.9 of 1995 with relates
                     to division of properties.
                                     For Appellant             : Mr.R.Mohan
                                     For Respondents           : No appearance




                                                                            ABDUL QUDDHOSE, J.

                     1/2



https://www.mhc.tn.gov.in/judis/
                                                                                  S.A. No.1076 of 2007

                                                                                                   nl


                                                       JUDGMENT

Learned counsel for the Appellant submits that the sole Appellant is

dead. Till date, no steps have been taken by the learned counsel for the

Appellant to bring on record the legal representatives of the deceased sole

Appellant. Accordingly, this second appeal is dismissed as abated. No costs.

10.08.2021 nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

To

1. The Subordinate Judge at Kanchipuram

2. The Additional District Munsif Court at Kancheepuram

S.A. No.1076 of 2007

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