Ahamed Sherrif ..Defendant ... vs E.Govardhan .. ...
2022 Latest Caselaw 2045 Mad

                                                          1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 08.02.2022

                                                      CORAM:

                                  THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                             SA.Nos.523 to 525 of 2012


                     Priyammal @ Mumthaj Beguam (Deceased)

                     Ahamed Sherrif                                 ..Defendant /Respondent

Appellant in SA Nos.523 and 524 of 2012 and Plaintiff /Respondent /Appellant in SA No.525 of 2012

Vs.

E.Govardhan .. Plaintiff/Appellant/ Respondent in SA No.523 of 2012

E.Govardhan .. Defendant/Appellant/ Respondent in SA No.525 of 2012

T.Vijayalakshmi .. Plaintiff /Appellant/ Respondent in SA No.524 of 2012

Prayer in SA No.523 of 2012: Second Appeal filed under section 100 of

the Code of Civil Procedure against the judgment and decree dated

03.09.2010 passed in A.S.No.479 of 2009 on the file of learned III

Additional City Civil Judge, Chennai and dismiss the suit O.S.No.3504 of

1997 on the file of VIII Assistant City Civil Judge, Chennai.

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

Prayer in SA No.524 of 2012: Second Appeal filed under section 100 of

the Code of Civil Procedure against the judgment and decree dated

03.09.2010 passed in A.S.No.480 of 2009 on the file of learned III

Additional City Civil Judge, Chennai and dismiss the suit O.S.No.4532 of

1998 on the file of VIII Assistant City Civil Judge, Chennai.

Prayer in SA No.525 of 2012: Second Appeal filed under section 100 of

the Code of Civil Procedure against the judgment and decree dated

03.09.2010 passed in A.S.No.481 of 2009 on the file of learned III

Additional City Civil Judge, Chennai and dismiss the suit O.S.No.4606 of

1998 on the file of VIII Assistant City Civil Judge, Chennai.

For Appellants : M/s.Chitra Sampath in all Second Appeals For Respondents : No appearance in SA No.523 of

Mr.G.Kathirvelu for respondent and 2nd respondent in SA Nos.524 and 525 of 2012 No appearance for 1st respondent in SA No.525 of 2012

COMMON JUDGMENT

The learned counsel for the Appellant submitted that

the Appellant died.

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

2. In view of the same, this Second Appeal is dismissed

as abated. It is left open to the learned counsel for the Appellant to

revive the second appeal by filing an appropriate application.

                                                                                      08.02.2022

                     Speaking Order
                     Index        : Yes / No
                     Internet     : Yes / No
                     rka

                     To

1. The III Additional City Civil Judge, Chennai

2. The VIII Assistant City Civil Judge, Chennai

Copy To:-

The Section Officer VR Section, High Court Madras.

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

N.ANAND VENKATESH.,J

rka

SA.Nos.523 to 525 of 2012

08.02.2022

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