Arogyasamy vs R.Jacob
2021 Latest Caselaw 17791 Mad

                                                                                   S.A..No.1219 of 2008




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        31.08.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 1219 of 2008


                     Arogyasamy                                             ... Appellant
                                                           Vs.
                     1.R.Jacob
                     2.Chinnappan
                     3.Arogyasamy                                           ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 16.04.2008 in A.S. No.17 of 2006,
                     on the file of the Learned Subordinate Court, Hosur, confirming the
                     decree and judgment dated 28.04.2006, in O.S. No.163 of 1998, on the
                     file of the District Munsif and Judicial Magistrate, Denkanikottah.


                                           For Appellant         : Mr.V.Nicholas
                                                                  for Mr.Bharathkumar
                                           For Respondents       : No appearance



                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                               S.A..No.1219 of 2008




                                                                         R. HEMALATHA, J.
                                                                                     mtl



                                                     JUDGMENT

A Perusal of the records shows that the sole appellant died

even prior to 17.02.2020 and till date no steps have been taken to

implead the legal heirs of the deceased sole appellant.

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

costs.

31.08.2021

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

To

1. The I Additional District Court, Coimbatore.

2. The III Additional Sub Court, Coimbatore.

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

S.A.No. 1219 of 2008

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