Pandurangan vs Anandarajan
2021 Latest Caselaw 20343 Mad

                                                                                   S.A.No.1204 of 2010
                                                                             and C.M.P.No.2351 of 2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        04.10.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.1204 of 2010
                                                        and
                                               C.M.P.No.2351 of 2017
                                                        and
                                                 M.P.No.1 of 2010


                     Pandurangan                                                ... Appellant
                                                           Vs.
                     Anandarajan                                                ... Respondent

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 26.08.2009 in A.S. No.9 of 2007
                     on the file of the I Additional Subordinate Judge, Villupuram, reversing
                     the decree and judgment dated 27.09.2005 in O.S. No.398 of 2003, on
                     the file of the Additional District Munsif Court, Villupuram.


                                           For Appellant         : Ms.Divya Rajan
                                                                  for Mr.R.Balakrishnan
                                           For Respondent        : Mr.K.P.Palaniappan




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                    S.A.No.1204 of 2010
                                                                              and C.M.P.No.2351 of 2017


                                                                           R. HEMALATHA, J.
                                                                                            mtl/ham


                                                      JUDGMENT

It is represented by the learned counsel for the appellant that

the sole appellant died on 17.11.2017, but, till date no steps have been

taken to implead the legal heirs of the deceased sole appellant.

2.In view of the above, the Second Appeal is dismissed as

abated. No costs. Consequently, the connected miscellaneous petitions

are closed.

04.10.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl/ham To

1. The I Additional Subordinate Court, Villupuram.

2. The Additional District Munsif Court, Villupuram.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No. 1204 of 2010 and C.M.P.No.2351 of 2017 and M.P.No.1 of 2010

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