P.Kandasamy vs Mariappan
2021 Latest Caselaw 24057 Mad

                                                                            S.A.Nos.518 & 519 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 07.12.2021

                                                       CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                S.A.Nos.518 & 519 of 2014

                     P.Kandasamy                                   ... Appellant/Plaintiff
                                                                          in both appeals
                                                           Vs.
                     1.Mariappan
                     2.M.Kumar
                     3.M.Kathirvel                                 ... Respondents/Defendants
                                                                   in S.A.No.518 of 2014

                     1.Mohanasundaram
                     2.M.Thangraj                                  ... Respondents/Defendants
                                                                   in S.A.No.509 of 2014

                     COMMON PRAYER: These Second Appeals have been filed under
                     Section 100 of CPC against the judgment and decree passed in A.S.Nos.8
                     of 2012 & 25 of 2011 by the Subordinate Judge, Tiruchengode, dated
                     04.12.2012, reversing the judgment and decree passed in O.S.Nos.1152
                     & 1150of 2004, by the Additional District Munsif Court, Tiruchengode,
                     dated 01.12.2009.


                                    For Appellant
                                    in both appeals     : Mr.M.S.Palaniswamy

                                    For Respondents
                                    in both appeals     : Mr.P.Valliappan


https://www.mhc.tn.gov.in/judis
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                                                                                 S.A.Nos.518 & 519 of 2014

                                                                       RMT.TEEKAA RAMAN, J.

Dua COMMON JUDGMENT

These Second Appeals were admitted .

2.It is reported that the sole appellant in the above second appeals

viz., P.Kandasamy reported dead.

3.Accordingly, this Second Appeal stands dismissed as abated. No

costs. It is open to the legal representatives to file appropriate application

if they are interested in pursuing the Second Appeal.

07.12.2021

Internet : Yes dua

To

1.The Subordinate Judge, Tiruchengode.

2.The Additional District Munsif Court, Tiruchengode.

S.A.Nos.518 & 519 of 2014

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