Myilsami vs Parameswari
2022 Latest Caselaw 290 Mad

                                                                                A.S No.486 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  Dated : 05.01.2022
                                                         Coram
                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                  A.S No.486 of 2013


                     Myilsami                                              ... Appellant

                                                        Vs.


                     1.Parameswari
                     2.Minor Hamsaveni
                       Minor 2nd respondent by
                       mother and guardian 1st respondent                  ... Respondents




                     Prayer :This First Appeal has been filed under Section 96 of CPC to set
                     aside the judgment and decree dated 20.04.2004 passed in O.S No.43 of
                     2003 on the file of the learned Additional District Judge, (Fast Track
                     Court No.V), Coimbatore at Tiruppur.

                                      For Appellant     : Mr.Thilak Narayanan

                                      For Respondents    : No Appearance




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                                                                               A.S No.486 of 2013


                                                                         A.A.NAKKIRAN, J.
                                                                                    uma
                                               JUDGMENT

When the above appeal was taken up today for hearing, the

learned counsel for the appellant has reported that the appellant died.

2. Recording the submission made by the learned counsel

appearing for the appellant, this First Appeal is dismissed as abated. No

costs.

05.01.2022

Index : Yes/No Internet: Yes/No Speaking order/Non Speaking order uma

To The Additional District Judge, (Fast Track Court No.V), Coimbatore at Tiruppur.

A.S No.486 of 2013

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