K.S.Muthukrishnan :Defendant/ vs R.Santha
2022 Latest Caselaw 10381 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 16.06.2022

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                A.S(MD)No.647 of 2011

                     K.S.Muthukrishnan                               :Defendant/Appellant

                                                  .vs.


                     1.R.Santha

                     2.M.Banumathy                                   :Plaintiffs/Respondents



                     PRAYER: First Appeal filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in O.S.No.81 of 2007,
                     dated 12.02.2009, on the file of                Fast Track Court No.II,
                     Tiruchirappalli.


                                       For Appellant           :S.Manohar

                                       For Respondent          :No appearance

                                                   JUDGMENT

*********

The sole appellant died on 3.9.2021 itself. So far no steps

have been taken to bring the legal representatives of the deceased

sole appellant on record. Further the 90 days time to to take steps

already got expired.

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

2.In view of the above, the Appeal Suit is dismissed as

abated. No costs.

16.06.2022

Index:Yes/No

Internet:Yes/No

vsn

To

1.The Judge, Fast Track Court No.II, Tiruchirappalli.

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.647 of 2011

16.06.2022

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