A.Murugappan vs K.Pavalam (Died)
2022 Latest Caselaw 9939 Mad

                                                                                    A.S.No.331 of 2004

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 13.06.2022

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                 A.S.No.331 of 2004



                A.Murugappan                                    ...Appellant / Plaintiff

                                                        /Vs./
                1.K.Pavalam (Died)
                2.V.Duraiappan
                3.V.Natarajan                                   ...Respondents / Defendants


                (Respondents 2 and 3 have been brought on record as the LRs of the deceased
                first respondent vide Order of this Court dated 16.12.2016 made in
                MP(MD)Nos.1 to 3 of 2012 in A.S.No.331 of 2004.)

                PRAYER: The First Appeal is filed under Order 41 Rule 1 CPC r/w Section
                96 of CPC, to set aside the Judgment and decree of the learned Subordinate
                Judge, Kumbakonam dated 27.11.2002 in O.S.No.131 of 1997.


                                       For Appellant    : Mr.ARL.Sundaresan

                                       For Respondents : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                  A.S.No.331 of 2004




                                                    JUDGMENT

Though in this case, already the sole respondent died, the steps had been

taken and the legal representatives had been brought on record, the learned

counsel appearing for the appellant would now submit that the sole appellant

has also died and sofar no steps have been taken. Hence, this Appeal Suit is

dismissed as abated. There shall be no order as to costs.

13.06.2022

Index : Yes / No Internet : Yes / No sm

https://www.mhc.tn.gov.in/judis A.S.No.331 of 2004

To

1.The Subordinate Judge, Kumbakonam.

https://www.mhc.tn.gov.in/judis A.S.No.331 of 2004

P.VELMURUGAN,J.

Sm

Judgment made in A.S.No.331 of 2004

Dated:

13.06.2022

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