Sheriff vs Abdullah
2021 Latest Caselaw 22198 Mad

                                                                                    S.A.No.1025 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 11.11.2021

                                                         CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                     S.A.No.1025 of 2014

                     Sheriff                                          ... Appellant/Defendant
                                                             Vs.
                     1.Abdullah
                     2.Ameena                                         ... Respondents/Plaintiffs



                     PRAYER: This Second Appeal has been filed under Section 100 of CPC
                     against the judgment and decree dated 08.04.2014 made in A.S.No.8 of
                     2012 passed by the Sub Court, Cheyyar, confirming the judgment and
                     decree, dated 28.10.2011, made in O.S.No.19 of 2002, passed by the
                     Principal District Munsif Court, Vandavasi.


                                     For Appellant         : Mr.S.Sounthar
                                     For Respondents       : Mr.S.Baskaran


                                                        JUDGMENT

The learned counsel for the appellant would submit that the sole

appellant died.

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

S.A.No.1025 of 2014

RMT.TEEKAA RAMAN, J.

dua

2.In view of the submission made by the learned counsel for the

appellant, this Second Appeal stands dismissed as abated and the legal

representatives of the sole appellant/deceased are at liberty to file

necessary application, if he be so advised.

11.11.2021

Internet : Yes dua

To

1.The Sub Court, Cheyyar.

2.The Principal District Munsif Court, Vandavasi.

S.A.No.1025 of 2014

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