K.Ganesan vs R.Krishnan
2022 Latest Caselaw 4272 Mad

                                                                 1     S.A.(MD)No.498 OF 2010

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 04.03.2022

                                                       CORAM

                       THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.498 of 2010

                     K.Ganesan                         ... Appellant / Respondent /
                                                              Plaintiff

                                                           Vs.


                     R.Krishnan                       ... Respondent / Appellant /
                                                              Defendant

                                  Prayer: Second appeal filed under Section 100 of
                     C.P.C.,      to   set   aside   the    Judgment   and   Decree   dated
                     30.09.2009 made in A.S.No.30 of 2009 on the file of the
                     Additional Subordinate Court, Kumbakonam, reversing the
                     Judgment and Decree dated 21.01.2009 made in O.S.No.573
                     of 2006 on the file of the I Additional District Munsif Court,
                     Kumbakonam and to allow the second appeal.


                                  For Appellant      : Mr.H.Lakhmi Shankar,
                                                       for Mr.T.V.Sivakumar.


                                  For Respondent : Mr.K.Govindarajan


                                                           ***



https://www.mhc.tn.gov.in/judis
                     1/3
                                                              2         S.A.(MD)No.498 OF 2010

                                               JUDGMENT

The learned counsel appearing for the appellant

informs the Court that the letter sent by him to the client's

address returned with an endorsement ' deceased '. The legal

heirs have not come forward to come on record.

2. This second appeal is dismissed as abated. No

costs.

                                                                              04.03.2022

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1. The Additional Subordinate Judge, Kumbakonam.

2. The I Additional District Munsif, Kumbakonam.

3. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.498 of 2010

04.03.2022

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