Venkatesa Mudaliar vs Parvathi Ammal .. Plaintiffs/
2021 Latest Caselaw 25050 Mad

                                                                                S.A.No.56 of 2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated 20.12.2021

                                                        CORAM

                                   THE HONOURABLE Mrs. JUSTICE J.NISHA BANU

                                             Second Appeal No.56 of 2009


                     Venkatesa Mudaliar                                       .. Plaintiff/
                                                                             Appellant/Appellant

                                                             Vs

                     Parvathi ammal                                             .. Plaintiffs/
                                                                         Respondents/ Respondents
                                                                         (In both Second appeals)

                     Prayer: Second Appeal is filed against the judgment and decree dated

                     16.09.2008, made in A.S.No. 5 of 2006, on the file of the Additional

                     District and Sessions Judge (Fast Track Court No.II, Ranipet), in

                     confirming the Judgment and Decree dated 04.03.2004 made in

                     O.S.No.252 of 1992, on the file of the District Munsif Court, Arakkonam.

                                      For Appellant        ...    Mr.Jeremiah
                                      For Respondent       ...   No appearance




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https://www.mhc.tn.gov.in/judis
                                                                           S.A.No.56 of 2009

                                                    JUDGMENT

When the second appeal is taken up for hearing, the learned

counsel for the appellant would submit that the sole appellant died as

early as in the year 2012 and he would submit that he is not able to

contact the parties for taking steps. Recording the submission of the

learned counsel for the appellant, the second appeal is dismissed as

abated. No costs. Consequently connected Miscellaneous Petition is

closed.

20.12.2021

RR

To

1. The District Munsif Court, Arakkonam.

2. The Additional District and Sessions Judge, Fast Track Court No.II, Ranipet.

3. V.R. Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis S.A.No.56 of 2009

J.NISHA BANU, J.

RR

S.A.No.56 of 2009

20.12.2021

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