Dhasan (Died) vs Hepsi
2021 Latest Caselaw 24519 Mad

                                                                1

                                   BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATE: 13.12.2021

                                                            CORAM

                                    THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                                    S.A.(MD) No.656 of 2009
                                                              and
                                                      M.P(MD) No.1 of 2009


                     Dhasan (Died)
                     Annamuthuammal                                              ...Appellant

                                                                vs.

                     1. Hepsi
                     2. Gnanavolivu
                     3. Aruldas                                               ... Respondents


                                  Second Appeal filed under Section 100 of CPC   against the

                     judgment and decree dated 25.11.2008 made in A.S. No.5 of 2006 on

                     the file of the Sub Court, Paramakudi confirming the judgment and

                     decree dated 09.12.2005 made in O.S. No.61 of 1998 on the file of the

                     District Munsif Court,Mudukulathur.



                                  For Appellant      : Mr.A.Siva Thilakar

                                  For Respondents    : Mr.M.P.Senthil




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

When the matter is taken up for hearing today, the learned

counsel for the appellant filed a memo stating that the sole appellant

died and he has also mentioned that there is no instructions to take

steps.

2. Recording the same, the second appeal stands dismissed. No

costs. Consequently connected miscellaneous petition is closed.

13.12.2021 Index: Yes/No.

Internet: Yes/No.

aav

Note: In view of the present lock down owing to COVID 19 pandemic, a web copy of the order may be utilised for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

To

1. The Sub Court, Paramakudi

2. The District Munsif Court,Mudukulathur

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

V. BHAVANI SUBBAROYAN, J.

aav

S.A.(MD) No.656 of 2009 and M.P(MD) No.1 of 2009

13.12.2021

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