Thirumoorthy vs Kamala
2022 Latest Caselaw 6302 Mad

                                                                                 S.A.No.474 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 28.03.2022

                                                     CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                           Second Appeal No.474 of 2012
                                            and MP Nos. 1 & 2 of 2012


                    Thirumoorthy                                                ... Appellant

                                                         Vs.

                    1. Kamala

                    2. Padmavathi                                               ... Respondents



                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure, to set aside the judgment and decree passed by the Sub Judge,
                    Pollachi in AS No.2 of 2011 dated 30.08.2011 and thereon confirm the
                    decree and judgment passed by the District Munsif Court, Pollachi in
                    O.S.No.247 of 2003 dated 09.11.2009.

                                         For Appellant     : Mr.A.Palaniappan




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https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.474 of 2012



                                                                     N. ANAND VENKATESH, J.


                                                        JUDGMENT

The learned counsel appearing for the appellant submitted that the

appellant died and thereafter no instructions were received to implead the

legal representatives. Accordingly, the Second Appeal is dismissed as

abated. There shall be no order as to costs. Consequently, the connected

miscellaneous petitions are closed.

28.03.2022

Internet : Yes/No Speaking Order / Non Speaking Order jv

To

1.The Sub Judge, Pollachi.

2. The District Munsif, Pollachi.

3. The Section Officer, VR Section, High Court Madras.

Second Appeal No.474 of 2012 and MP Nos. 1 & 2 of 2012

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