Sethuraman vs Gurusamy
2021 Latest Caselaw 22760 Mad

                                                                                  S.A(MD)No.362 of 2011


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 19.11.2021

                                                        CORAM

                       THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                S.A(MD)No.362 of 2011

                    Sethuraman                                                     ... Appellant

                                                      Vs.

                    Gurusamy                                                  .... Respondent


                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure against the judgment and decree dated 29.03.2011 made in
                    A.S.No.61 of 2010 on the file of the Sub Court, Paramakudi confirming the
                    judgment and decree dated 21.06.2009 made in O.S. No.174 of 2004 on the
                    file of the District Munsif Court, Mudukulathur.




                                   For Appellant            : Mr.S.Sivathilakar
                                   For Respondents          : Mr.A.V.Arun


                                                     JUDGMENT

This Second Appeal is filed against the judgment and decree dated

29.03.2011 made in A.S.No.61 of 2010 on the file of the Sub Court,

https://www.mhc.tn.gov.in/judis S.A(MD)No.362 of 2011

Paramakudi confirming the judgment and decree dated 21.06.2009 made in

O.S. No.174 of 2004 on the file of the District Munsif Court, Mudukulathur.

2. Today, when the matter is taken up for hearing, the learned counsel

for the appellant filed a memo stating that the appellant is no more and the

legal heirs of the deceased/appellant is not interested in prosecuting the case.

3. In view of the same, the Second Appeal is dismissed as abated. No

costs.

                                                                                          19.11.2021
                    Index              : Yes/No
                    Internet           : Yes/No
                    aav


                    To

1.The Sub Court, Paramakudi.

2. The District Munsif Court, Mudukulathur.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.362 of 2011

V.BHAVANI SUBBAROYAN, J.

aav

Judgment made in S.A(MD)No.362 of 2011

19.11.2021

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