V.M.Mathappan vs Jainulabdeen
2022 Latest Caselaw 4257 Mad

                                                                                   CMSA.No.11 of 2006

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 04.03.2022

                                                          CORAM

                                   THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                     Civil Miscellaneous Second Appeal No.11 of 2006
                                                & C.M.P.No.4196 of 2006

                     V.M.Mathappan                                              ... Appellant

                                                               ..Vs..

                     1. Jainulabdeen
                     2. P.Krishnan                                              ... Respondents


                     Prayer: This Civil Miscellaneous Second Appeal has been filed under
                     Order XXI Rule 103 read with Section 100 of Code of Civil Procedure
                     against the Order and decreetal made in A.S.No.23 of 2005 on the file of the
                     Sub Court at Ooty reversing the Order and Decreetal Order dated
                     21.04.2005 made in E.A.No.43 of 2004 in E.P.No.12 of 2002 in
                     R.C.O.P.No.30 of 1999 on the file of the Rent Controller at Coonoor.


                                     For Appellant      : Mr.Srinath Sridevan

                                     For respondents    : --

                                                        JUDGMENT

https://www.mhc.tn.gov.in/judis CMSA.No.11 of 2006

When the matter is taken up today, the learned counsel for the

appellant would state that sole appellant died and he is not able to contact

his legal heirs.

2. In view of the submissions of the learned counsel for the appellant,

this Civil Miscellaneous Second Appeal is dismissed as abated.

Consequently connected miscellaneous petition is closed. No costs.

04.03.2022 Index:yes/no Internet:yes

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To

1. The Sub Court, Ooty

2. The Rent Controller, Coonoor.

https://www.mhc.tn.gov.in/judis CMSA.No.11 of 2006

J.NISHA BANU, J.

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Civil Miscellaneous Second Appeal No.11 of 2006

04.03.2022

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