Venugopal vs Pakkirisamy
2021 Latest Caselaw 17467 Mad

                                                                                         S.A.No.833 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 25.08.2021

                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                     S.A.No.833 of 2012
                                                    and M.P.No.1 of 2012
                Venugopal                                                          ... Appellant
                                                              Vs.

                Pakkirisamy                                                        ... Respondent

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree dated 24.04.2012 passed in A.S.No.29 of
                2011 on the file of the Principal Sub Court, Chengalpattu, confirming the
                judgment and decree dated 30.08.2011 passed in O.S.No.8 of 2004 on the file
                of the District Munsif Court, Chengalpattu.


                                           For Appellant            : M/s.K.Govi Ganesan

                                           For Respondent      : M/s.V.Raghavachari
                                                          -----
                                                       JUDGMENT

Today when the matter is taken up for hearing, it is reported by the

learned counsel for the appellant that the sole appellant died and no instruction

from the side of the appellant. Hence, the Second Appeal may be dismissed as

abated.

https://www.mhc.tn.gov.in/judis/ S.A.No.833 of 2012

M. GOVINDARAJ, J.

asi

Recording the submission made by the learned counsel appearing for

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

as to costs. Consequently, connected Miscellaneous Petition is closed.

25.08.2021

asi

To

1. The Principal Subordinate Court, Chengalpattu.

2. The District Munsif Court, Chengalpattu.

S.A.No.833 of 2012 and M.P.No.1 of 2012

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