Palanivelu vs Vijayalakshimi
2021 Latest Caselaw 24170 Mad

                                                                                A.S No.319 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  Dated : 08.12.2021
                                                           Coram
                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                  A.S No.319 of 2013
                                                            and
                                                      M.P No.1 of 2013


                     1.Palanivelu
                     2.Subramaniam                                       ... Appellants

                                                         Vs.


                     1.Vijayalakshimi
                     2.Govindammal
                     3.Kuppammal
                     4.Kathirvelu
                     5.V.P.Sakthivel                                     ... Respondents


                     Prayer :This First Appeal has been filed under Section 96 of CPC to set
                     aside the judgment and decree dated 15.11.2012 passed in O.S.No.35 of
                     2007 on the file of the II Additional District Judge, Salem.

                                      For Appellant       : Mr. L.G.Sahadevan

                                      For Respondents     : Mr.C.Vediappan for R2
                                                            For M/s.C.S. Associates
                                                            No Appearance for R4 & R5




https://www.mhc.tn.gov.in/judis
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                                                                             A.S No.319 of 2013




                                                                        A.A.NAKKIRAN, J.
                                                                                   uma
                                              JUDGMENT

When the above appeal was taken up today for hearing, the

learned counsel for the appellants has reported that both the appellants

died.

2. Recording the submission made by the learned counsel

appearing for the appellants, this First Appeal is dismissed as abated. No

costs. Consequently, connected Miscellaneous Petition is closed.

08.12.2021

Index : Yes/No Internet: Yes/No Speaking order/Non Speaking order uma

To The II Additional District Judge Salem.

A.S No.319 of 2013 and M.P No.1 of 2013

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