M/S.South India Cine And vs V.Manickam
2021 Latest Caselaw 14702 Mad

                                                                           S.A.No.880 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED: 22.07.2021

                                                   CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                           S.A.No.880 of 2012 and
                                              M.P.No.1 of 2012

                                         (Through Video Conferencing)

                 1.M/s.South India Cine and
                   T.V. Setting Workers Union,
                   Registration No.1023/MDS,
                   Affiliated to Film Employees
                   Federation of South India
                   (FEFSI) Rep by its Secretary.

                 2.M/s.South India Cine and
                   T.V. Setting Workers Union,
                   Registration No.1023/MDS,
                   Affiliated to Film Employees
                   Federation of South India
                   (FEFSI) Rep by its President.
                 Both having office at No.9/33,
                 V.R.Puram 1st Street, Saligramam,
                 Chennai – 601 093.                                     ... Appellants

                                                     Vs.
                 1.V.Manickam
                 2.Film Employees Federation of South India (FEFSI)
                   Registration No.140/MDS,
                   Rep by its Secretary,
                   Jawaharlal Nehru Salai, 100 ft Road,
                   Vadapalani, Chennai – 600 026.                       ... Respondents


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https://www.mhc.tn.gov.in/judis/
                 Page No 1 of 4
                                                                               S.A.No.880 of 2012



                       Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 25.02.2011 made in A.S.No.207 of 2010
                 passed by the IV Additional District Judge, City Civil Court, Chennai,
                 confirming the judgment and decree dated 23.01.2009 made in
                 O.S.No.4345 of 2006 passed by the XIV Assistant Judge, City Civil
                 Court, Chennai.


                                   For Appellants   : Mr.S.Senthilnathan

                                   For Respondents : No appearance


                                                    JUDGMENT

The learned counsel for the appellant submits that the respondent

has died and therefore nothing survives for adjudication in this appeal.

2.Recording the same, this second appeal is closed. No costs.

Consequently, connected Miscellaneous Petition is closed.

22.07.2021

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

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To:

1.The Secretary, Film Employees Federation of South India (FEFSI) Registration No.140/MDS, Jawaharlal Nehru Salai, 100 ft Road, Vadapalani, Chennai – 600 026.

2.The learned IV Additional District Judge, City Civil Court, Chennai.

3.The learned XIV Assistant Judge, City Civil Court, Chennai.

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C.SARAVANAN, J.

jas

S.A.No.880 of 2012 and M.P.No.1 of 2012

22.07.2021

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