N.K.Babu vs N.K.Bellie
2021 Latest Caselaw 24280 Mad

                                                                                        S.A.No.954 of 2007

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 09.12.2021

                                                             CORAM

                                    THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                                         S.A.No.954 of 2007
                                                        and M.P.No.2 of 2007

                     N.K.Babu                                                          ...Appellant
                                                                Vs
                     N.K.Bellie                                                       ...Respondent

                           Second Appeal filed under Section 100 of the Code of Civil
                     Procedure as against the judgement and decree dated 28.11.2005 passed in
                     A.S.No.27 of 2005 by the Subordinate Judge, the Nilgiris at
                     Uthagamandalam confirming the Judgement and decree dated 31.3.2005 in
                     O.S.No.26 of 1998 by the learned District Munsif, Kotagiri.

                                        For Appellant             : Ms.R.Gowri

                                        For Respondent            : Mr.Lenin

                                                         JUDGMENT

Today, when the matter is taken up for hearing, learned counsel on

either side present before this Court and submitted that the sole appellant

and the sole respondent died.

2.Learned counsel for the appellant further submitted that she is not

https://www.mhc.tn.gov.in/judis S.A.No.954 of 2007

able to get instructions to bring the legal heirs on record to pursue the matter

further.

3.In view of the above submissions made by the learned counsel for

the appellant, this Second Appeal is dismissed as abated. However, there

shall be no order as to costs. Consequently, connected miscellaneous

petition is closed.

09.12.2021

Internet: Yes/No ms

To

1.The Subordinate Judge, The Nilgiris at Uthagamandalam.

2.The District Munsif, Kotagiri.

https://www.mhc.tn.gov.in/judis S.A.No.954 of 2007

J.NISHA BANU, J., ms

S.A.No.954 of 2007 and M.P.No.2 of 2007

09.12.2021

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