K.Kathirvelu vs Subramani @ Jebamani
2021 Latest Caselaw 13467 Mad

                                                                                     SA.No.460/2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 07.07.2021

                                                         CORAM:

                                     THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                                    SA.No.460/2017
                                                 [Video Conferencing]

                    K.Kathirvelu                                                    .. Appellant

                                                                  Vs

                    Subramani @ Jebamani                                            .. Respondent

                    Prayer:- Second Appeal filed under Section 100 of the Code of Civil
                    Procedure, against the judgement and decree dated 10.08.2011 passed in
                    AS.No.31/2011 by the learned Sub Judge, Tirutani, confirming the
                    judgment and decree in OS.No.108/2006 on the file of District Munsif
                    Court, Pallipattu dated 20.12.2007.


                                       For Appellant      :       Mr.Amar for Mr.B.Jawahar
                                       For Respondent     :       Mr.P.Sivamani


                                                        JUDGMENT

1. Learned counsel for the appellant would submit that the sole

appellant is no more as he died long back. He would further submit

that he could not get the particulars of the Legal Representatives of

SA.No.460/2017

the deceased appellant and hence, the Second Appeal stands abated.

2. The Court heard the submissions of Mr.P.Sivamani, learned counsel

appearing for the respondent.

3. Since there is no possibility of the learned counsel for the appellant

to get instructions to file a petition to bring on record, the LRs of the

deceased appellant, recording the submission made by the learned

counsel for the appellant, this Second Appeal stands dismissed as

abated. No costs.

07.07.2021

AP Internet : Yes To

1.Sub Judge, Tiruttani.

2.District Munsif, Pallipattu.

SA.No.460/2017

S.S.SUNDAR, J.,

AP

SA.No.460/2017

07.07.2021

https://www.mhc.tn.gov.in/judis/ 3