Dr.M.J.John vs Mrs.Elizabeth John
2021 Latest Caselaw 23201 Mad

                                                                                         O.S.A.No.18 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 26.11.2021

                                                            CORAM

                               THE HONOURABLE MR.JUSTICE T.RAJA
                                              AND
                      THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                       O.S.A.No.18 of 2018

                     Dr.M.J.John                                      ..     Appellant

                                                              -vs-

                     Mrs.Elizabeth John                               ..     Respondent

                           Memorandum of Grounds of Original Side Appeal filed under Order
                     XXXVI, Rule 1 of the Original Side Rules read with Clause 15 of the
                     Letters Patent, against the judgment and decree dated 07.04.2017 passed in
                     C.S.No.1170 of 2009 on the file of the Original Side of this Court.

                                       For Appellant            ::    Mr.Joseph Augustine

                                       For Respondent           ::    Mr.A.K.Sriram for
                                                                      M/s A.S.Kailasam &Associates

                                                         JUDGMENT

(Judgment of the Court was made by T.RAJA, J.)

Dr,M.J.John, Husband of Mrs.Elizabeth John, the respondent herein

has filed this appeal against the impugned judgment and decree dated

https://www.mhc.tn.gov.in/judis O.S.A.No.18 of 2018

7.4.2017 passed in C.S.No.1170 of 2009 on the file of the Original Side of

this Court in favour of the respondent, wife of the appellant.

2. During the pendency of this appeal, it is represented that the

appellant died on 2.5.2021 leaving behind the respondent and two sons as

his legal heirs.

3. Since the dispute is between the husband and wife and no

application to bring on record the legal representatives of the deceased has

been filed by either of the parties as on date, this original side appeal stands

dismissed as abated.

                     Speaking/Non speaking order                           (T.R.,J.)     (D.B.C., J.)
                     Index : yes/no                                               26.11.2021

                     ss

                     To

1. The Sub Assistant Registrar (O.S.) High Court, Madras

https://www.mhc.tn.gov.in/judis O.S.A.No.18 of 2018

T.RAJA, J.

and D.BHARATHA CHAKRAVARTHY, J.

ss

O.S.A.No.18 of 2018

26.11.2021

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