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Kannan vs Bawa G. Chokkappa Mudaliar
2021 Latest Caselaw 11816 Mad

Citation : 2021 Latest Caselaw 11816 Mad
Judgement Date : 16 June, 2021

Madras High Court
Kannan vs Bawa G. Chokkappa Mudaliar on 16 June, 2021
                                                                              S.A. No.513 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 16.06.2021

                                                       CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  S.A. No.513 of 2007
                                                          and
                                                   MP No.1 of 2007


                     Kannan                                             .... Appellant

                                                      Versus

                     Bawa G. Chokkappa Mudaliar                         .... Respondent


                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     code, against the judgment and the decree dated 14.11.2006 passed in
                     A.S.No.14 of 2006 on the file of the Sub Court, Tiruvarur confirming the
                     judgment and the decree dated 21.062004 passed in O.S. No.44/82 before
                     the District Munsif's Court, Tiruvarur.

                     For Appellant                    : Mr.T. Sezhian
                     For Respondent                   : Mr.S. Devanathan


                                                      JUDGMENT

(Heard through Video Conference)

The learned counsel for the appellant submits that the appellant

died in the month of September 2020. Till date, steps have not been taken https://www.mhc.tn.gov.in/judis/

S.A. No.513 of 2007

to bring on record the Legal Representatives for the deceased sole

appellant. Hence, this Second Appeal is dismissed as abated. No costs.

Consequently, connected miscellaneous petition is closed.

16.06.2021

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

vsi2

To

1.The Sub Court, Tiruvarur.

2. The District Munsif, Tiruvarur.

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

S.A. No.513 of 2007

ABDUL QUDDHOSE, J.

vsi2

S.A. No.513 of 2007

16.06.2021

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

 
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