S.Govindaraj vs R.Meenakshiammal
2022 Latest Caselaw 9521 Mad

                                                                               S.A(MD).No.158 of 2011




                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 07.06.2022

                                                        CORAM:

                                  THE HONOURABLE MR. JUSTICE N.SESHASAYEE

                                               S.A(MD).No.158 of 2011



                     S.Govindaraj                                .... Appellant/
                                                                 Respondent/Defendant
                                                           Vs.

                     R.Meenakshiammal                             ... Respondent/Appellant/
                                                                 Plaintiff


                     Prayer :       Second Appeal filed under Section 100 of Code of Civil
                     Procedure, to call for the records and set aside judgment and decree dated
                     08.07.2008 in A.S.No.27 of 2006 on the file of the Principal District Judge,
                     Dindigul modifying the judgment and decree dated 31.08.2006 in O.S.No.
                     281 of 2003 on the file of the Principal Subordinate Judge, Dindigul and
                     allow this second appeal with costs throughout.


                                    For Appellant     : Mr.H.Lakshmi Shankar
                                    For Respondent    : No appearance




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                                                                             S.A(MD).No.158 of 2011

                                                                          N.SESHASAYEE, J.,

                                                                                          rmk/cm

                                                    JUDGMENT

The appellant is stated to have died. Mr.H.Lakshmi Shankar, learned

counsel on record for the appellant, made a statement that the appellant had

died even in the year 2018 and that he sent a notice on 14.12.2018 through

Registered Post and it was returned with the postal endorsement that the

appellant had died.

2.The said statement is recorded. Since no steps are taken, the Second

Appeal is dismissed as abated. No costs.

07.06.2022

rmk/cm To

1.The Principal District Judge, Dindigul.

2.The Principal Subordinate Judge, Dindigul.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai. S.A(MD).No.158 of 2011

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