P.Govindaraj vs Periyakkal
2021 Latest Caselaw 18489 Mad

                                                                                     S.A.(MD)No.863 of 2010


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 08.09.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.863 of 2010

                P.Govindaraj                                                    ... Appellant
                                                            Vs.
                1.Periyakkal
                2.M.Balakrishnan
                3.M.Rengarajan
                4.P.Arumugam                                                    ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                against the judgment and decree of the District Court, Karur, dated 21.04.2010

                in A.S.No.14 of 2009 reversing the judgment and decree passed by Subordinate

                Court, Kulithalai, dated 04.04.2007 in O.S.No.1 of 2004.


                                   For Appellant      : Mr.Anand Chandrasekar,
                                                           For M/s.Sarvabhauman Associates.

                                   For Respondents : Mr.V.G.Kamesh for R1 to R3

                                                        No appearance for R4.




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                                                                                       S.A.(MD)No.863 of 2010




                                                    JUDGEMENT

The respondents 1, 2 and 4 have passed away. Their legal

representatives have not been brought on record and steps have not been taken.

Hence, this second appeal is dismissed as abated. No costs.

                                                                                    08.09.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1.The District Court, Karur.

2.The Sub Court, Kulithalai.

Copy to:

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

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

S.A.(MD)No.863 of 2010

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

S.A.(MD)No.863 of 2010

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.863 of 2010

08.09.2021

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