Manicka Padayatchi vs Arumugha Padayatchi
2021 Latest Caselaw 13865 Mad

                                                                                      S.A.No.780 of 2002

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 12.07.2021

                                                              CORAM:

                                    THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                      S.A.No.780 of 2002

                     Manicka Padayatchi                                                     ...Appellant
                                                                vs.

                     Arumugha Padayatchi                                    ...Respondent
                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the

                     Judgment and decree dt. 5.8.94 made in A.S.No.210 of 1993 on the file of

                     District Judge, Cuddalore reversing the well considered decree passed by the

                     Sub-Court, Cuddalore in OS.No.75/90 dt. 6.7.93.

                                   For Appellant          :       Mr.R.Gururaj – No appearance
                                   For Respondent         :       Ms.R.Meenal

                                                         JUDGMENT

There is no representation on the side of the Appellant.

2.It is represented by the learned counsel for the Appellant in

S.A.Nos.300 and 301 of 1999 that the sole Appellant is dead in S.A.No.780 of

2002 and has to be dismissed as abated since the Appellant died as early as on

07.06.2014. Till date, no steps have been taken to bring on record the legal

representatives of the deceased sole Appellant in S.A.No.780 of 2002.

ABDUL QUDDHOSE, J.

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

S.A.No.780 of 2002

pam

2.After recording the submissions made by the learned counsel for the

Appellant in S.A.Nos.300 and 301 of 1999 and in view of the admitted fact that

the Appellant died on 07.06.2014, the Second Appeal is dismissed as abated.

No costs.

12.07.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order pam

S.A.No.780 of 2002

To

1.The District Judge, Cuddalore.

2.The Sub-Court, Cuddalore.

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