Selvaraj vs Manipal
2021 Latest Caselaw 13861 Mad

                                                                                       S.A.No.1012 of 2009
                                                                                        & M.P.No.1 of 2009




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 12.07.2021

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                    S.A.No.1012 of 2009
                                                   and M.P.No.1 of 2009

                     Selvaraj                                ...          Appellant


                                                             versus

                     Manipal                                 ...          Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 26.09.2006 made in A.S.No.2
                     of 2006 on the file of the learned Principal Subordinate Judge, Tindivanam,
                     confirming the judgment and decree dated 21.11.2005 made in O.S.No.111
                     of 2002 on the file of the learned Additional District Munsif, Tindivanam.


                                      For Appellants         : Mr.S.Kaithamalai Kumaran

                                      For Respondent         : No Appearance




                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                     S.A.No.1012 of 2009
                                                                                      & M.P.No.1 of 2009




                                                JUDGMENT

Today, when the Second Appeal is taken up for hearing,

Mr.S.Kaithamalai Kumaran, learned counsel appearing for the appellant is

appeared before this Court through Video Conferencing and made

submission as the legal representatives of the deceased sole appellant, could

not be traced.

2. In view of the same, nothing survives for further

adjudication. Hence, this Second Appeal is dismissed as abated.

Consequently, connected Miscellaneous Petition is closed. However, there

is no order as to costs.

12.07.2021

Speaking order / Non-speaking order Index : Yes / No

sri

https://www.mhc.tn.gov.in/judis/ S.A.No.1012 of 2009 & M.P.No.1 of 2009

To

1.The Principal Subordinate Judge, Tindivanam.

2.The Additional District Munsif, Tindivanam.

https://www.mhc.tn.gov.in/judis/ S.A.No.1012 of 2009 & M.P.No.1 of 2009

R.PONGIAPPAN, J.

sri

S.A.No.1012 of 2009 and M.P.No.1 of 2009

12.07.2021

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