C.Shanmugham vs Sengottian
2021 Latest Caselaw 24201 Mad

                                                               1

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 08.12.2021

                                                            CORAM

                                    THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                       S.A.No.178 of 2012
                                                               and
                                                        M.P.No.1 of 2012


                     C.Shanmugham                                             ..    Appellant


                                                            Versus


                     Sengottian                                               ..    Respondent


                     PRAYER:This Second Appeal has been filed under Section 100 of C.P.C.,

                     against the judgment and decree dated 16.08.2011 made in A.S.No.80 of

                     2010 on the file of the First Additional Sub-Court, Erode reversal of the

                     judgment and decree dated 08.07.2010 made in O.S.No.108 of 2008 on

                     the file of the second Additional District Munsif Court, Erode District.



                                  For Appellant   ::         Mr.N.Manokaran


                                  For Respondent ::          Mr.M.Guruprasad




https://www.mhc.tn.gov.in/judis
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                                                                       RMT.TEEKAA RAMAN,J.,


                                                                                           nvi



                                                    JUDGMENT

It is reported that the sole respondent reported dead. This

Second Appeal stands dismissed as abated. It is open to the legal

representatives of the deceased sole respondent to take necessary steps

if so advised. No costs. Consequently, connected M.P is closed.

08.12.2021

nvi

To

1. The First Additional Sub-Court, Erode

2. The second Additional District Munsif Court, Erode District.

S.A.No.178 of 2012 and M.P.No.1 of 2012

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