Ayannadoss vs S. Chakravarthy
2021 Latest Caselaw 17449 Mad

                                                                                    S.A..No.778 of 2011



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        25.08.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 778 of 2011
                                                        and
                                                 M.P. No.1 of 2011


                     Ayannadoss                                                     ... Appellant
                                                           Vs.
                     S. Chakravarthy                                             ... Respondent

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 16.07.2010 passed in A.S.No.15
                     of 2008 on the file of the Subordinate Court, Gingee, confirming the
                     decree and judgment dated 06.02.2008 passed in O.S. No.85 of 1998 on
                     the file of the Principal District Munsif Court, Gingee.

                                           For Appellant         : M/s. Paul and Paul

                                           For Respondent        : Ms. A. Akshaya
                                                                  for Mr. D. Ravichander




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                   S.A..No.778 of 2011



                                                                          R. HEMALATHA, J.
                                                                                                 bga

                                                     JUDGMENT

It is seen from the records that the sole appellant died even

before 10.09.2020 and till date, no steps have been taken to bring on

record the legal heirs of the deceased sole appellant.

2. In view of the same, the Second Appeal stands abated. No

costs. Consequently, connected miscellaneous petition is closed.

25.08.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Subordinate Court, Gingee

2. The Principal District Munsif Court, Gingee.

3. The Section Officer, VR Section, High Court, Madras

S.A.No. 778 of 2011

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