Lakshmi vs Arunagiri
2021 Latest Caselaw 726 Mad

                                                                             C.M.S.A.No.7 of 2009

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 08.01.2021

                                                            CORAM

                              THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                                      C.M.S.A.No.7 of 2009

                     Lakshmi                                                          .. Petitioner
                                                              vs.

                     Arunagiri                                                   .. Respondent

                     PRAYER : Civil Miscellaneous Second Appeal filed under Section 100 r/s
                     Order XXLII Rule 1 & 2 C.P.C, against the judgment and decree dated
                     04.02.2009 in C.M.A.No.36 of 2007 on the file of the 1st Additional
                     District Court, Coimbatore, reversing the fair and decreetal order dated
                     05.02.2007 in H.M.O.P.No.101 of 2000 on the file of the Sub-ordinate
                     Court, Pollachi.

                                     For Petitioner             : Mr.C.Veeraraghavan

                                     For Respondent           : Mr.M.N.Balakrishnan

                                                           ORDER

The Civil Miscellaneous Second Appeal is filed against the

judgment and decree dated 04.02.2009 in C.M.A.No.36 of 2007 on the file

of the 1st Additional District Court, Coimbatore, reversing the fair and

https://www.mhc.tn.gov.in/judis/ C.M.S.A.No.7 of 2009

decreetal order dated 05.02.2007 in H.M.O.P.No.101 of 2000 on the file of

the Sub-ordinate Court, Pollachi.

2. Both the learned counsels, who are appearing on behalf of the

petitioner and the respondent through Video-conferencing, made a

submission that the cause do not exist as the respondent died.

3. In view of the above submission, no further adjudication is

required in respect of the grounds raised in the appeal. Accordingly, the

Civil Miscellaneous Second Appeal stands dismissed. No costs.

08.01.2021

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

https://www.mhc.tn.gov.in/judis/ C.M.S.A.No.7 of 2009

S.M.SUBRAMANIAM, J.

ssb

To

1. The 1st Additional District Court, Coimbatore.

2. The Sub-ordinate Court, Pollachi.

C.M.S.A.No.7 of 2009

08.01.2021

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