Suseela vs K.Padmavathy
2021 Latest Caselaw 12931 Mad

                                                                             S.A.No.164 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 01.07.2021

                                                      CORAM

                                     THE HON'BLE MR.JUSTICE C.SARAVANAN

                                                 S.A.No.164 of 2016
                                                        and
                                               C.M.P.No.3359 of 2016

                                            (Through Video Conferencing)


                     K.Chandrasekaran (deceased)

                     1.Suseela

                     2.C.Sampath Kumar

                     3.Chitra                                                 ... Appellants

                                                         Vs.

                     K.Padmavathy                                             ... Respondent

                               Second Appeal filed under Section 100 of Civil Procedure Code,
                     1908 against the Judgment and Decree of the II Additional City Civil
                     Court, Chennai passed in A.S.No.341 of 2013 dated 22.01.2015 allowing
                     the appeal by reversing the Decree and Judgment of the II Assistant City
                     Civil Court, Chennai passed in O.S.No.5687 of 2008 dated 16.11.2010.




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https://www.mhc.tn.gov.in/judis/
                     Page No 1 of 4
                                                                                 S.A.No.164 of 2016

                                     For Appellants           : No appearance

                                     For Respondent           : Mr.A.Abdul Ravoof
                                                         *******

                                                      JUDGMENT

There is no representation on behalf of the appellants. The learned

counsel for the respondent is present.

2. The learned counsel for the respondent submits that the sole

respondent has died on 02.04.2017 and had already informed the same to

the learned counsel for the appellants and a memo has been filed to that

effect vide SR.Y.4182/2017.

3. Since no steps have been taken so far, this appeal stands

automatically abated. Accordingly, this Second Appeal is dismissed as

abated. No cost. Consequently, connected Miscellaneous Petition is

closed.

01.07.2021

Index : Yes/No Internet : Yes/No jen

____________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 4 S.A.No.164 of 2016

To

1.The II Additional City Civil Court, Chennai.

2.The II Assistant Judge, City Civil Court, Chennai.

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

____________ https://www.mhc.tn.gov.in/judis/ Page No 3 of 4 S.A.No.164 of 2016

C.SARAVANAN, J.

jen

S.A.No.164 of 2016 and C.M.P.No.3359 of 2016

01.07.2021

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