N.Arumugam vs M.K.Balasubramaniam
2022 Latest Caselaw 4401 Mad

                                                                                A.S(MD).No.79 of 2020



                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 07.03.2022

                                                      CORAM

                                  THE HONOURABLE MS.JUSTICE R.N.MANJULA

                                             A.S.(MD).No.79 of 2020
                                         and C.M.P(MD)No.2691 of 2020
                 N.Arumugam                                          .. Appellant/2nd Defendant

                                                         Vs.

                 1.M.K.Balasubramaniam
                 2.A.Sengamalam
                 3.K.Panchavarnam
                 4.P.Johnson
                 5.The Assistant Commissioner
                   Goldenrock Zone
                   Tiruchirapalli City Corporation,
                   Having Office at Goldenrock,
                   Tiruchirapalli.

                 6.The Commissioner,
                   Tiruchirapalli City Corporation,
                    Having Office at Bharathidasan Salai,
                   Cantonment,
                   Tiruchirapalli-620 001.                          .. Respondents


                 Prayer : This Appeal Suit is filed under Section 96 of the Civil Procedure Code,
                 against the judgment and decree passed in O.S.No.12 of 2014, dated 09.04.2019
                 on the file of the III Additional District Judge (PCR) Tiruchirappalli and allow the
                 suit.
https://www.mhc.tn.gov.in/judis

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                                                                                    A.S(MD).No.79 of 2020

                                           For Appellant      : Mr.Raguvaran Gopalan
                                           For Respondent      : Mr.Singan for R1
                                                                 Mr.Baskar for R3 and R4
                                                                 No appearance for R5 and R6


                                                       JUDGMENT

This appeal is preferred against the judgment and decree passed by the

III Additional District Judge(PCR), Tiruchirappalli, made in O.S.No.12 of 2014,

dated 09.04.2019.

2. Despite time granted for taking steps regarding the deceased

appellant, no steps have been taken so far. Hence, this Appeal suit is dismissed as

abated. No Costs. Consequently, the connected Miscellaneous Petition is closed.

                                                                                            07.03.2022

                 Index    : Yes/No
                 Internet : Yes/No
                 tta


                 To

1. III Additional District Judge (PCR) Tiruchirappalli.

2.The Section Office, VR Section, Madurai Bench of Madras High Court, Madurai.

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

A.S(MD).No.79 of 2020

R.N.MANJULA,J.,

tta

A.S(MD).No.79 of 2020

07.03.2022

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