J. Rajendra Babu vs J.Damodharan
2022 Latest Caselaw 4146 Mad

                                                                            S.A.No.263 of 2015

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 03.03.2022

                                                     CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               S.A.No.263 of 2015
                                                      and
                                               M.P.No. 1 of 2015

                     J. Rajendra Babu                                         ... Appellant

                                                        Vs.

                     1. J.Damodharan

                     2. Sri Seetharama Anjeneya Swami Thirukoil
                     By its Executive Officer,
                     Santhapet, Gudiyattam,
                     Vellore District.

                     3. J. Rajeswari

                     4. J. Karuna Karan

                     5. Vijayalakshmi

                     6. J. Kumaresan                                        ...   Respondents

                     PRAYER: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and Decree dated 25.08.2014 in A.S.No.5 of 2012 on the file
                     of the Sub Court, Gudiyattam, Vellore District confirming the Judgment
                     and Decree dated 18.10.2011 in O.S.No.295 of 2007 on the file of the
                     District Munsif Court, Gudiyattam, Vellore District.

https://www.mhc.tn.gov.in/judis
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                                                                                   S.A.No.263 of 2015

                                       For Appellants      : Mr.K.A.Ravindran

                                       For Respondents : Mr.J.Arumugam for (R1 died)
                                                         Ms.Akila Rajendran,
                                                         Government Advocate (CS) for R2
                                                         R3 – Died
                                                         R4 to R6 – served

                                                        JUDGMENT

The learned counsel for the appellant submitted that the contesting

respondents, viz., first and third respondents, already died long back.

Hence, the second appeal itself stands abated accordingly, the second

appeal is closed. Consequently, connected miscellaneous petition is also

closed. No costs.

                                                                                         03.03.2022

                     Index         :Yes/No
                     Internet :Yes/No
                     Lpp


                     To

1.The Sub Judge, Gudiyattam, Vellore District.

2.The District Munsif, Gudiyattam, Vellore District.

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N. ANAND VENKATESH, J.

Lpp

S.A.No.263 of 2015 and M.P.No. 1 of 2015

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