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B.Pasupathi vs B.Samiyappan
2021 Latest Caselaw 11608 Mad

Citation : 2021 Latest Caselaw 11608 Mad
Judgement Date : 14 June, 2021

Madras High Court
B.Pasupathi vs B.Samiyappan on 14 June, 2021
                                                                           S.A.(MD)No.415 of 2014

                                   THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 14.06.2021

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.415 of 2014


                   B.Pasupathi                                              ... Appellant
                                                         -Vs-


                   B.Samiyappan                                            ...Respondent


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure

                   Code, against the Decree and Judgment dated 10.02.2014 in A.S.No.17 of

                   2011 on the file of the District Judge, Karur in confirming the Decree and

                   Judgment, dated 18.04.2011 in O.S.No.98 of 2007 on the file of the

                   Principal Subordinate Judge, Karur.


                                         For Appellant     : Mr.E.K.Kumaresan

                                         For Respondent : Mr.R.Manimaran




                   1/2
https://www.mhc.tn.gov.in/judis/
                                                                          S.A.(MD)No.415 of 2014

                                                    JUDGMENT

The learned counsel for the appellant states that the appeal can be

dismissed as abated. It is also submitted that the property itself has been

sold subsequently. Hence, the second appeal is dismissed as abated. No

costs.

14.06.2021 Internet : Yes/No Index : Yes/No sji

To

1.The District Judge, Karur.

2.The Principal Subordinate Judge.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ S.A.(MD)No.415 of 2014

G.R.SWAMINATHAN, J.

sji

Judgment made in S.A.(MD)No.415 of 2014

14.06.2021

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

 
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