N.Palani @ Palani Ananthan vs N.Swaminathan
2022 Latest Caselaw 10855 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 22.06.2022

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                A.S(MD)No.196 of 2010
                                                        and
                                                 M.P(MD)No.1 of 2010

                     N.Palani @ Palani Ananthan          :Appellant/Plaintiff

                                                  .vs.

                     1.N.Swaminathan

                     2.S.Meerabai

                     3.L.Vijayalakshmi

                     4.N.Gurunathan                      :Respondents/Defendants



                     PRAYER: First Appeal filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in O.S.No.13 of 2007,
                     dated 12.01.2010, on the file of Additional District Judge-Fast Track
                     Court No.1, Tiruchirappalli.


                                       For Appellant            :Mr.I.Irulappan

                                       For Respondents          :Mr.S.Srinivasa Raghavan

                                                   JUDGMENT

*********

The learned counsel for the appellant would submit that the

https://www.mhc.tn.gov.in/judis sole appellant died even way-back in the year 2015 itself and so

far no steps having been taken to bring on record the legal

representatives of the deceased sole appellant. Even they have not

filed a memo to record the death of the deceased sole appellant or

has given the particulars of the legal representatives of the

deceased sole appellant.

2.Therefore, in these circumstances, the appeal suit is

dismissed as abated. No costs. Consequently, connected

Miscellaneous Petition is dismissed.

22.06.2022

Index:Yes/No

Internet:Yes/No

vsn

To

1.The Judge, Additional District Judge

-Fast Track Court No.1, 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.196 of 2010 and M.P(MD)No.1 of 2010

22.06.2022

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