J.Moorthy vs J.Chandrabose
2021 Latest Caselaw 14443 Mad

                                                                                S.A.No.169 of 2013

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 19.07.2021

                                                      CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                              S.A.No.169 of 2013
                                                      and
                                            M.P.Nos.1, 2 & 3 of 2013

                                          (Through Video Conferencing)

                 J.Moorthy                                             ... Appellant

                                                        Vs.
                 1.J.Chandrabose
                 2.J.Murali
                 3.K.Sanjeevikumar
                 (R3 died)                                             ... Respondents

                        Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 16.08.2012 made in A.S.No.114 of 2011 on
                 the file of the Sub Court, Kallakurichi confirming the Judgment and
                 Decree dated 18.08.2011 made in O.S.No.271 of 2009 on the file of the
                 Principal District Munsif Court, Kallakurichi.

                                   For Appellant     : Ms.R.Meenal
                                   For Respondents   :
                                   For R1            : Mr.V.Manohar
                                   For R2            : Ms.M.Saratha devi

                                                     JUDGMENT

Ms.R.Meenal, learned counsel for the appellant submits that the

sole appellant has died. Since no applications have been filed for

http://www.judis.nic.in_________ Page No 1 of 2 S.A.No.169 of 2013

C.SARAVANAN, J.

arb

bringing the legal representatives of the sole appellant on record, this

Second Appeal is dismissed as having become abated. No costs.

Consequently, connected Miscellaneous Petitions are closed.

19.07.2021

arb Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order

To:

1.The Sub Court, Kallakurichi.

2.The Principal District Munsif Court, Kallakurichi.

S.A.No.169 of 2013 and M.P.Nos.1, 2 & 3 of 2013

http://www.judis.nic.in_________ Page No 2 of 2