Lourdusamy vs Anthonysamy @ Anbalagan
2022 Latest Caselaw 6605 Mad

                                                                                    S.A.No.919 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 30.03.2022

                                                     CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.919 of 2011
                                                       and
                                                 M.P.No.1 of 2011


                     Lourdusamy                                                    ... Appellant


                                                          vs.


                     Anthonysamy @ Anbalagan                                       ... Respondent



                     Prayer : Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the judgment and decree dated 27.07.2009 in
                     A.S.No.18 of 2003 on the file of the Sub Court, Arani, confirming the
                     judgment and decree dated 30.12.2002 in O.S.No.395 of 1995 on the file
                     of the District Munsif, Polur, Thiruvannamali District.

                                          For Appellant         : No appearance
                                          For Respondent        : Mr.A.Rajendran

                                                     ********




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https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.919 of 2011




                                                    JUDGMENT

It is represented by the learned counsel for the appellant that he

had already handed over the bundle to the appellant. It is also submitted

by him that the sole appellant died on 15.08.2011.

2. Hence, this Second Appeal is dismissed as abated. No costs.

Consequently, connected Miscellaneous Petition is closed.

30.03.2022 Index : Yes/No Speaking / Non-speaking order dsa

https://www.mhc.tn.gov.in/judis S.A.No.919 of 2011

To

1. The Sub-Judge, Arani.

2. The District Munsif, Polur, Thiruvannamali District.

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

https://www.mhc.tn.gov.in/judis S.A.No.919 of 2011

R.HEMALATHA, J.

dsa

S.A.No.919 of 2011

30.03.2022

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