Savadammal vs P.Perumal
2022 Latest Caselaw 10220 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 15.06.2022

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                A.S(MD)No.151 of 2010

                     Savadammal                          :Appellant/Defendant

                                                  .vs.


                     P.Perumal                           :Respondent/Plaintiff



                     PRAYER: First Appeal filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in O.S.No.29 of 2008,
                     dated 15.03.2010, on the file of Fast Track Judge, Dindigul.


                                       For Appellant            :Mr.K.Prabkaran
                                                                  for M/s.S.Palani Velayutham


                                                   JUDGMENT

*********

The sole respondent died even in the year 2016 and the

appellant has not taken any steps to bring on record the legal

representatives of the deceased sole respondent. Hence, this appeal

suit is dismissed against the respondent as abated.

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

2.Since no steps having been taken for the deceased sole

respondent to proceed with the appeal suit, the First Appeal is

dismissed for default. No costs.

15.06.2022

Index:Yes/No

Internet:Yes/No

vsn

To

1.The Fast Track Judge, Dindigul.

2.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis P.VELMURUGAN.,J.

vsn

JUDGMENT MADE IN A.S(MD)No.151 of 2010

15.06.2022

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