Padmavathi vs T.Santhi
2022 Latest Caselaw 16010 Mad

                                                                                    A.S.No.213 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 10.10.2022

                                                      CORAM :

                                   THE HONOURABLE MR. JUSTICE S.S. SUNDAR
                                                         AND
                                    THE HONOURABLE MRS. JUSTICE N. MALA

                                                 A.S.No.213 of 2013
                                                        and
                                                  M.P.No.1 of 2013

                     Padmavathi                                                  ... Appellant

                                                          Vs.

                     1.T.Santhi
                     2.Suresh
                     3.Kumar
                     4.Deenadayalu @ Deenan
                     5.Murugan
                     6.Sadhasiva Achari
                     7.Sambath
                     8.Anandh
                     9.Krishnamurthy                                             ... Respondents

                     Prayer : Appeal Suit filed under Order XLI Rule 1 read with Section 96 of
                     Code of Civil Procedure against the judgment and decree dated 31.01.2012,
                     in O.S.No.5 of 2010 on the file of the Additional District and Sessions Court,
                     Fast Track Court No.II, Tindivanam, Villupuram District.

                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                          A.S.No.213 of 2013

                                         For Appellant     :     M/s.R.Divya Ranjani
                                                                 for M/s.Paul and Paul

                                         For R1            :     Mr.C.Subramanian

                                        R2 to R8           :     Left

                                        R9                 :     Refused


                                                         JUDGMENT

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

It was represented earlier that the sole appellant is no more. However,

no steps had been taken, even though the death of the sole appellant was

reported in February, 2022. The counsel, who has filed vakalat for the sole

appellant, reports “no instructions”. Therefore, no useful purpose will be

served in adjourning this matter further.

2.Therefore, this appeal is dismissed as abated. No costs.

Consequently, connected miscellaneous petition is closed.

(S.S.S.R., J.) (N.M., J.) 10.10.2022 mkn

https://www.mhc.tn.gov.in/judis A.S.No.213 of 2013

Internet : Yes Index : Yes / No

To

The Additional District and Sessions Judge, Fast Track Court No.II, Tindivanam, Villupuram District.

https://www.mhc.tn.gov.in/judis A.S.No.213 of 2013

S.S. SUNDAR, J.

and N. MALA, J.

mkn

A.S.No.213 of 2013

10.10.2022

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