Varadayee Ammal vs Selvarasu @ Senrayan
2022 Latest Caselaw 11222 Mad

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated : 27.06.2022

                                                             Coram

                                       The Hon'ble Mr. Justice C.V.KARTHIKEYAN

                                                      S.A.No.1757 of 2003

                     Varadayee Ammal                            ...Appellant / Appellant / Plaintiff

                                                              Vs
                     1.Selvarasu @ Senrayan
                     2.Dayalan
                     3.Mani                                 ...Respondents/Respondents/Defendants

                                  The Second Appeal filed under Section 100 of CPC, against the

                     judgment and decree made in A.S.No.38 of 2001 dated 18.12.2001 on the

                     file of the Principal Sub Court, Viruthachalam confirming the judgment and

                     decree made in O.S.No.1347 of 1989 dated 12.04.2001 on the file of the

                     Principal District Munsif Court, Viruthachalam.


                                      For Appellant             : Mr.V.Balaji

                                      For Respondents           : No Appearance




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

The learned Counsel appearing for the appellant states that he had

communicated with the appellant but the letter had returned with an

endorsement that the appellant had expired.

2.The plaintiff in O.S.No.1347 of 1989 on the file of the Principal

District Munsif Court, Viruthachalam, who had suffered an order of

dismissal in the suit and also an adverse order in A.S.No.38 of 2001 before

the Principal Sub Court, Viruthachalam, is the appellant herein.

3.In view of the fact that the appellant has unfortunately died but

steps have not been taken, the Second Appeal stands dismissed for non-

prosecution / abatement. No order as to costs.

27.06.2022

Index:Yes/No Internet:Yes/No smv

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

To

1.The Principal District Munsif Court, Viruthachalam.

2.The Principal Sub Court, Viruthachalam.

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

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

C.V.KARTHIKEYAN,J.

Smv

S.A.No.1757 of 2003

27.06.2022

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