Sivaprakash vs Anandharaman
2022 Latest Caselaw 17268 Mad

                                                                                       A.S.No.532 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 03.11.2022

                                                           CORAM :

                                   THE HONOURABLE MR. JUSTICE S.S. SUNDAR
                                                            AND
                          THE HONOURABLE MR. JUSTICE G. CHANDRASEKHARAN

                                                    A.S.No.532 of 2013
                                                           and
                                                     M.P.No.1 of 2013

                     Sivaprakash                                                  ... Appellant

                                                             Vs.

                     Anandharaman                                                ... Respondent

                     Prayer : Appeal Suit filed under Section 96 of Code of Civil Procedure
                     against the order and decree dated 05.10.2013 in I.A.No.500 of 2013 in
                     O.S.No.76 of 2013 on the file of the Principal District Court, Cuddalore.


                                    For Appellant      :      Ms.D.Hema Priya
                                                              for M/s.V.Raghavachari

                                    For Respondent     :      No appearance




                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                       A.S.No.532 of 2013

                                                     JUDGMENT

(Judgment was delivered by S.S. SUNDAR, J.)

Learned counsel appearing for the appellant reported that the sole

appellant is dead. The learned counsel further submitted that they are

unable to contact the legal representatives of the deceased sole appellant.

Hence, there is no purpose in keeping this appeal pending or granting

adjournment. The appeal stands dismissed as abated. No costs.

Consequently, connected miscellaneous petition is closed.

(S.S.S.R., J.) (G.C.S., J.) 03.11.2022 mkn

Internet : Yes Index : Yes / No

To

The Principal District Judge, Cuddalore.

https://www.mhc.tn.gov.in/judis A.S.No.532 of 2013

S.S. SUNDAR, J.

and G. CHANDRASEKHARAN, J.

mkn

A.S.No.532 of 2013

03.11.2022

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