Rajangam vs V.S.Viswanathan
2021 Latest Caselaw 14228 Mad

                                                                              S.A.No.396 of 2008 &
                                                                                  M.P.No.1 of 2011


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 15.07.2021

                                                          CORAM

                                     THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                  S.A.No.396 of 2008
                                                         and
                                                   M.P.No.1 of 2011


                     Rajangam                                               ... Appellant

                                                           Vs.

                     1. V.S.Viswanathan
                     2. V.S.Chinnadurai
                     3. Ariyamuthu                                          ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Code of
                     Civil Procedure against the Decree and Judgment of the learned
                     District Judge, Perambalur made in A.S.No.75 of 2004, dated
                     30.06.2005 confirming the Judgment and Decree of the Sub-Judge at
                     Ariyalur made in O.S.No.154 of 1997, dated 24.08.2004.


                                      For Appellant   :     No appearance
                                      For Respondents :     Mr.M.Kavikannan for R3



                     1/3

https://www.mhc.tn.gov.in/judis/
                                                                                 S.A.No.396 of 2008 &
                                                                                     M.P.No.1 of 2011


                                                     JUDGMENT

By orders of this Court, dated 23.06.2021, it was made clear that

if steps were not taken to bring on record the legal representatives of

the deceased sole appellant, the Second Appeal would stand abated.

No steps have been taken to date. Therefore, the Second Appeal stands

abated. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                                      15.07.2021
                     Index          : Yes/No

Speaking Order : Yes / No vum

To

1. The District Judge, Perambalur.

2. The Sub-Judge, Ariyalur

3. The Section Officer, VR Section, Madras High Court, Chennai.

P.T. ASHA, J,

https://www.mhc.tn.gov.in/judis/ S.A.No.396 of 2008 & M.P.No.1 of 2011

vum

S.A.No.396 of 2008 and M.P.No.1 of 2011

15.07.2021

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