Venkatesh Reddy vs R. Veena
2022 Latest Caselaw 8947 Mad

                                                                                    S.A.No.1129 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 27.04.2022

                                                           CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                    S.A.No.1129 of 2012
                                                            and
                                                     M.P.No. 1 of 2012

                     Venkatesh Reddy                                         ....     Petitioner

                                                               Vs

                     R. Veena                                                ....     Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C., to set aside
                     the Judgment and Decree dated 16.04.2010 passed in A.S.No.10 of 2009
                     on the file of the Subordinate Judge, Hosur confirming the Judgment and
                     Decree dated 29.11.2008 passed in O.S.No.172 of 2006 on the file of the
                     District Munsif-cum-Judicial Magistrate, Denkanikottai.
                                              For Appellant            : Mr.P.Subba Reddy

                                              For Respondent           : Mr.P.Mani

                                                        JUDGMENT

It is brought to the notice of this Court that the appellant died

during June 2015 and the legal representatives are yet to approach the

learned counsel for the appellant and take steps to substitute themselves

in the place of the deceased appellant.

https://www.mhc.tn.gov.in/judis 1 of 3 S.A.No.1129 of 2012

N.ANAND VENKATESH.,J

Lpp

2. In view of the same, the second appeal is dismissed as abated.

It is left open to the legal representatives of the appellant to revive the

appeal by setting aside abatement by filing an appropriate petition.

Consequently, connected miscellaneous petition is closed. No costs.

                                                                                        27.04.2022

                     Index          :Yes/No
                     Internet :Yes/No
                     Lpp




                     To

1. The Subordinate Judge, Hosur

2. The District Munsif-cum-Judicial Magistrate, Denkanikottai

S.A.No.1129 of 2012

https://www.mhc.tn.gov.in/judis 2 of 3 S.A.No.1129 of 2012

and M.P.No. 1 of 2012

https://www.mhc.tn.gov.in/judis 3 of 3