M. Perumal vs M.Dharmaraj
2021 Latest Caselaw 25068 Mad

                                                                                 S.A(MD)No.544 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 20.12.2021

                                                       CORAM

                       THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                 S.A(MD)No.544 of 2021

                    M. Perumal                                                     ... Appellant

                                                     Vs.

                    1. M.Dharmaraj
                    2.M.Selvaraj
                    3.Archunamuthu
                    4.Sagadevan
                    5. Amuthavalli                                             ... Respondents


                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure against the judgment and decree passed in A.S. No.21 of 2018 on
                    the file of the II Additional District Court, Thoothukudi dated 07.03.2019 by
                    confirming the judgment and decree passed in O.S. No.196 of 2010 on the
                    file of the Sub Court, Thoothukudi dated 17.11.2017.




                                  For Appellant            : Mr.S.Kadarkarai
                                  For Respondents          : Mr.Ramesh Arumugam
                                  (No.1 and 2)


                    1/3

https://www.mhc.tn.gov.in/judis
                                                                                      S.A(MD)No.544 of 2021


                                                          JUDGMENT

This Second Appeal is filed against the judgment and decree passed

in A.S. No.21 of 2018 on the file of the II Additional District Court,

Thoothukudi dated 07.03.2019 by confirming the judgment and decree

passed in O.S. No.196 of 2010 on the file of the Sub Court, Thoothukudi

dated 17.11.2017

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

for the appellant would submit that the appellant died on 09.05.2021 and

the legal heirs of the deceased/appellant is not interested in prosecuting the

case.

3. In view of the same, the Second Appeal is dismissed as abated. No

costs.

                                                                                          20.12.2021
                    Index              : Yes/No
                    Internet           : Yes/No
                    aav
                    To

1.The II Additional District Court, Thoothukudi

2. The Sub Court, Thoothukudi

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.544 of 2021

V.BHAVANI SUBBAROYAN, J.

aav

Judgment made in S.A(MD)No.544 of 2011

20.12.2021

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