Vimala @ T.G.R.Lakshanika vs G.Ravi @ Ravindran
2022 Latest Caselaw 10947 Mad

                                                                             A.S.No.175 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 23.06.2022

                                                          CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                    and
                                    THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                 A.S.No.175 of 2016 and
                                                 C.M.P.No.2305 of 2016

                     Vimala @ T.G.R.Lakshanika                                    .. Appellant

                                                             Vs.

                     G.Ravi @ Ravindran                                           .. Respondent

                     Prayer: This First Appeal is filed under Section 96 of C.P.C., against the
                     judgment and decree dated 03.12.2015 made in O.S.No.65 of 2012 on the
                     file of the I Additional District and Sessions Court, Tirupur.

                                            For Appellant      : Mr.V.Balasubramaniam
                                                                 for Mr.K.A.Ravindran

                                            For Respondent     : Mr.K.T.Sivakumar

                                                    JUDGMENT

(Judgment of the Court was delivered by V.M.VELUMANI,J.)

Mr.V.Balasubramaniam, learned counsel representing

Mr.K.A.Ravindran, learned counsel appearing for the appellant

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

A.S.No.175 of 2016

represented that the letter sent to the appellant was returned on

15.06.2022 with endorsement as 'deceased' and submitted that the suit in

O.S.No.65 of 2012 was abated.

2.Recording the above said submission made by the learned

counsel appearing for the appellant, this First Appeal is dismissed as

abated. Consequently, the connected Miscellaneous Petition is closed. No

costs.

                                                                    (V.M.V., J)   (S.S., J)
                                                                           23.06.2022


                     krk

                     Index                 : Yes / No
                     Internet              : Yes / No


                     To

1.The Learned I Additional District and Sessions Judge, Tirupur.

2.The Section Officer, VR Section, High Court, Madras.

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

A.S.No.175 of 2016

V.M.VELUMANI, J.

and S.SOUNTHAR, J.

krk

A.S.No.175 of 2016

23.06.2022

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