Kasinathan @ Rajakannu vs Selvambal
2022 Latest Caselaw 657 Mad

                                                                                  S.A.No.513 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED: 11.01.2022
                                                         CORAM
                          THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                                  S.A.No.513 of 2012

                Kasinathan @ Rajakannu,
                New No.21, Dr.Ambedkar Veedhi,
                Abishegapakkam,
                Pondicherry 7.                                                 ... Appellant

                                                            Vs.

                Selvambal,
                W/o.Ramalingam,
                4, Kamaraj Street,
                Abishegapakkam Post,
                Pondicherry 605 007.                                           ... Respondent

                Prayer :           Second Appeal filed under Section 100 of C.P.C., against the
                judgment and decree passed in A.S.No.41 of 2010 dated 27.09.2011 on the file
                of the Principal Subordinate Judge, Pondicherry, reversing the Judgment and
                Decree in O.S.No.819 of 2006 dated 07.09.2010 on the file of Principal District
                Munsif, Pondicherry.


                                      For Appellant         : Mr.C.Vediappan

                                      For Respondent     : Mr.G.Shanmugam
                                                           for Mr.V.A.Jayakumar
                                                      JUDGMENT

https://www.mhc.tn.gov.in/judis S.A.No.513 of 2012

This Second Appeal is filed against the Judgment and Decree passed in

A.S.No.41 of 2010 dated 27.09.2011 on the file of the learned Principal

Subordinate Judge, Pondicherry, reversing the Judgment and Decree in

O.S.No.819 of 2006 dated 07.09.2010 on the file of the learned Principal

District Munsif, Pondicherry.

2.The sole Appellant died. Since no steps have been taken so far, the

Second Appeal stands dismissed as abated. It is open to the legalheirs, to take

steps in accordance with law, by filing necessary application. No costs.

10.01.2022

Index : Yes/No Internet : Yes/No Speaking Order/Non-Speaking Order

sai

To

1.The the learned Principal Subordinate Judge, Pondicherry

2.The learned Principal District Munsif, Pondicherry.

https://www.mhc.tn.gov.in/judis S.A.No.513 of 2012

RMT.TEEKAA RAMAN.J,

sai

S.A.No.513 of 2012

Dated:11.01.2022

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