Rajalakshmi vs Dr.Senthilnathan
2021 Latest Caselaw 12686 Mad

                                                                               S.A.No.672 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 29.06.2021

                                                        CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                                   S.A.No.672 of 2012
                 Rajalakshmi                                                ... Appellant

                                                          Vs.
                 Dr.Senthilnathan                                           ... Respondent

                       Second Appeal filed under Section 100 of C.P.C., against the
                 judgment and decree of the learned VII Additional Judge, City Civil
                 Court, Chennai made in A.S.No.702 of 2007 dated 21.04.2008
                 confirming the judgment and decree of the learned IX Assistant Judge,
                 City Civil Court, Chennai made in I.A.No.12066 of 2005 in
                 O.S.No.6557 of 2001 dated 20.06.2006.

                                   For Appellant  : Mr.Rajarajan for
                                                    Mr.D.Rajasekar
                                   For Respondent : Mr.S.Vijayakumar
                                                 JUDGMENT

The appellant/plaintiff has filed the present second appeal against

the judgment and decree of the learned VII Additional Judge, City Civil

Court, Chennai made in A.S.No.702 of 2007 dated 21.04.2008

confirming the judgment and decree of the learned IX Assistant Judge,

City Civil Court, Chennai made in I.A.No.12066 of 2005 in O.S.No.6557

of 2001 dated 20.06.2006.

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2.Mr.Rajarajan, learned representing counsel for Mr.D.Rajasekar,

submits that the sole appellant has died and therefore this appeal may be

dismissed as having abated. Mr.S.Vijayakumar, learned counsel for the

respondent has also no objection.

3.Recording the submissions made by the learned representing

counsel for the appellant, this Second Appeal is dismissed as abated. No

costs.

29.06.2021

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

To:

1.The learned VII Additional Judge, City Civil Court, Chennai.

2.The learned IX Assistant Judge, City Civil Court, Chennai.

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C.SARAVANAN, J.

jas

S.A.No.672 of 2012

29.06.2021

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