S.Rajasekar vs Yasodha
2021 Latest Caselaw 1277 Mad

                                                                                     C.M.A.No.951 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 20.01.2021

                                                         CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                 C.M.A.No.951 of 2015
                                                         and
                                                   M.P.No.1 of 2015

                     S.Rajasekar                                                      ..Appellant

                                                             Vs.
                     Yasodha                                                         ..Respondent

                     Prayer : Civil Miscellaneous Appeal filed under Section 104 & Order
                     43 Rule 1(r) of C.P.C., as against the fair and decreetal order as made in
                     I.A.No.5 of 2012 in O.S.No.1 of 2007 dated 3.2.2015, on the file of the
                     IV Additional District Court, Erode District at Bhavani, allowing the
                     petition filed by the respondent.


                                      For Appellant      :         Mr.V.Balamurugane

                                      For Respondents :            Mr.K.Raghupathy




                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                               C.M.A.No.951 of 2015

                                                  JUDGMENT

The learned counsel for the appellant made a submission that the

respondent/Contemnor died.

2. In view of the fact that the Contemnor died, no further

adjudication needs to be entertained in respect of the present Civil

Miscellaneous appeal. Accordingly, the Civil Miscellaneous Appeal in

C.M.A.No.951 of 2015 stands closed. No costs. Consequently,

connected miscellaneous petition is closed.

20.01.2021

kak Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order

To

1. The IV Additional District Court, Erode District, Bhavani.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.951 of 2015

2.The Sub-Assistant Registrar, A.E.Section, High Court of Madras.

S.M.SUBRAMANIAM, J.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.951 of 2015

kak

C.M.A.No.951 of 2015

20.01.2021

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