Muthuraj vs Veliappa Thevar
2022 Latest Caselaw 487 Mad

                                                                            S.A(MD)No.589 of 2011


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 07.01.2022

                                                    CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                            S.A(MD)No.589 of 2011


                     Muthuraj                      ... Appellant/Appellant/Plaintiff

                                                      Vs.

                     1.Veliappa Thevar
                     2.Madathiammal                ... Respondents/Respondents/Defendants



                     Prayer : Second Appeal filed under Section 100 of the Code of Civil

                     Procedure against the judgment and decree, dated 16.09.2009 passed in

                     A.S.No.98 of 2008, on the file of the Subordinate Court, Sankarankovil,

                     confirming the judgment and decree, dated 17.10.2008 passed in O.S.

                     No.69 of 2005 on the file of the Additional District Munsif Court,

                     Sankarankovil.

                                  For Appellant    : Mr.K.Hemakarthikeyan
                                  For Respondents : Mr.N.Shanmugaselvam


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                             S.A(MD)No.589 of 2011


                                                  JUDGMENT

This Second Appeal is filed against the judgment and decree

dated 16.09.2009 passed in A.S.No.98 of 2008, on the file of the

Subordinate Court, Sankarankovil, confirming the judgment and decree,

dated 17.10.2008 passed in O.S. No.69 of 2005 on the file of the

Additional District Munsif Court, Sankarankovil.

2. Today, when the matter is taken up for hearing, the

learned counsel for the appellant submits that the sole appellant is no

more and the legal heirs of the deceased/appellant is not interested in

prosecuting the case.

3. In view of the same, the Second Appeal is dismissed as

abated. No costs.

                                                                        07.01.2022
                     Index        : Yes/No
                     Internet     : Yes/No
                     rm

https://www.mhc.tn.gov.in/judis S.A(MD)No.589 of 2011

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 Subordinate Court, Sankarankovil.

2.The Additional District Munsif Court, Sankarankovil.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.589 of 2011

V.BHAVANI SUBBAROYAN, J.

rm

Judgment made in S.A(MD)No.589 of 2011

07.01.2022

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