Bagavathyammal vs Uthiravasagam @ Natarajan
2021 Latest Caselaw 12671 Mad

                                                                            S.A.(MD)No.1193 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 29.06.2021

                                                     CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.1193 of 2006
                                                    and
                                             M.P.(MD)No.1 of 2006


                   Bagavathyammal                       ... Appellant/Petitioner/Defendant

                                                     -Vs-


                   Uthiravasagam @ Natarajan          ... Respondent/Respondent/Appellant


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree passed in A.S.No.25 of 2006 on the
                   file of the Principal District Court, Tirunelveli, dated 23.08.2006
                   confirming the Judgment and decree in O.S.No.69 of 2004 on the file of hte
                   II Additional Sub Court, Tirunelveli, dated 02.12.2005.


                                     For Appellant          : Mr.M.Dinesh
                                      For Respondent        : Mr.M.P.Senthil




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


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                                                                        S.A.(MD)No.1193 of 2006

                                                                    G.R.SWAMINATHAN.J.,

                                                                                           rmi



                                                    JUDGMENT

The learned counsel appearing for the appellant seeks time to get

instructions. The learned counsel appearing for the respondent informs the

Court that the respondent has passed away. Even as early as on 16.05.2011,

the appellant had executed a registered release deed in favour of the

respondent. It appears that nothing survives for further consideration. The

second appeal is closed accordingly. No costs. Consequently, connected

miscellaneous petition is also closed.

29.06.2021

Internet : Yes/No Index : Yes/No rmi To

1.The Principal District Court, Tirunelveli.

2.The II Additional Sub Court, Tirunelveli.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.1193 of 2006 and M.P.(MD)No.1 of 2006 https://www.mhc.tn.gov.in/judis/