Venkatachalam vs J.S.Jerome Baldans
2021 Latest Caselaw 1533 Mad

                                                                                  C.M.A.No.1499 of 2015


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated: 22.01.2021

                                                          CORAM:

                                   THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                  C.M.A.No.1499 of 2015


                   Venkatachalam                                              .. Appellant
                                                            Vs.
                   1.J.S.Jerome Baldans
                   2.M.Kutty                                                 .. Respondents

                   PRAYER : Civil Miscellaneous Appeal is filed under Order XLIII R 1 of
                   C.P.C, pleased to set aside the fair and decreetal order 11.02.2015 passed in
                   I.A.No.126 of 2012 in O.A.No.943 of 2005 in O.S.No.3749 of 2012 on the
                   file of the XVII Additional City Civil Court, Chennai.
                                           For Appellant   : Mr.T.S.Baskaran
                                           For Respondents : Mr.Mohamed Irfan
                                                                 for Mr. S.Rajendrakumar

                                                        JUDGMENT

This Civil Miscellaneous Appeal is preferred against the fair and

decreetal order 11.02.2015 passed in I.A.No.126 of 2012 in O.A.No.943 of

2005 in O.S.No.3749 of 2012 on the file of the XVII Additional City Civil

Court, Chennai.

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https://www.mhc.tn.gov.in/judis/ C.M.A.No.1499 of 2015

T.V.THAMILSELVI,J.

rri

2. The learned counsel for the appellant submits that the

appellant is no more.

3. However, the learned counsel for the respondents submits that

the suit was dismissed on 06.06.2018 and pending this appeal, the appellant

died. Hence this Civil Miscellaneous Appeal is dismissed as abated. No

Costs.

22.01.2021

rri Index : Yes/No Speaking Order: Yes/No

C.M.A.No.1499 of 2015

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