A.V.Subramaniam vs Rathinasami
2021 Latest Caselaw 5630 Mad

                                                                                  S.A.No.167 of 1997

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 03.03.2021

                                                           CORAM

                             THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                    S.A.No.167 of 1997

                    A.V.Subramaniam                                    ... Appellant/1st Defendant
                                                             Vs.
                    1.Rathinasami
                    2.Periyapalaniammal
                    3.Chinnapalaniammal
                    4.Meenakshi                                        ... Respondents/Plaintiffs


                    PRAYER: This Appeal has been filed under Section 100 of Code of
                    Civil Procedure against the judgment and decree in A.S.No.79 of
                    1991, dated 16.03.1994, on the file of the Court of the learned
                    Principal District Judge, Periyar at Erode confirming the judgment
                    and decree made in O.S.No. 71 of 1983, dated 06.05.1991, on the
                    file       of    the   Court     of    the     learned   Subordinate    Judge,
                    Gobichettipalayam.


                                           For Appellant     : Mr.B.Ramkumar
                                                               for Mr.N.Narayanasamy

                                           For R1            : Mr.A.K.Kumarasamy
                                           For R2            : No appearance
                                           For R3 & R4       : Mr.R.N.Amarnath




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                                                                              S.A.No.167 of 1997

                                                                    RMT.TEEKAA RAMAN., J


                                                                                           dua

                                                      JUDGMENT

It is represented by Mr.B.Ramkumar, learned representing

counsel for Mr.N.Narayanasamy, learned counsel for the appellant

that the sole appellant died and the respondents are none other than

the son and wives of the deceased.

2.In view of the above, this Second Appeal stands dismissed

as abated. No costs.

03.03.2021

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

To

1.The Principal District Judge, Periyar, Erode.

2.The Subordinate Judge, Gobichettipalayam.

S.A.No.167 of 1997

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