D.Samarasam vs S.Rajan
2022 Latest Caselaw 16894 Mad

                                                                                      A.S.No.765 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 27.10.2022

                                                           CORAM :

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

                                                    A.S.No.765 of 2014
                                                           and
                                                     M.P.No.1 of 2014

                     D.Samarasam                                                  ... Appellant

                                                             Vs.

                     1.S.Rajan
                     2.C.Sengottuvel                                             ... Respondents

                     Prayer : Appeal Suit filed under Section 96 of Code of Civil Procedure
                     against the judgment and decree dated 30.06.2014 in O.S.No.105 of 2012
                     on the file of the II Additional District Court, Salem.


                                    For Appellant      :      Mr.N.Chinnaraj
                                                              for M/s.T.M.Hariharan

                                    For Respondents :         Mr.T.S.Vijayaraghavan




                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                       A.S.No.765 of 2014



                                                     JUDGMENT

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

Learned counsel appearing for the appellant reported that the sole

appellant died in the year 2021. Recording the submission made by the

learned counsel appearing for the appellant, this appeal is dismissed as

abated. However, liberty is granted to the legal representatives of the

deceased appellant to set aside the abatement and to bring themselves on

record by filing appropriate applications. No costs. Consequently,

connected miscellaneous petition is closed.

(S.S.S.R., J.) (N.M., J.) 27.10.2022 mkn

Internet : Yes Index : Yes / No

To

The II Additional District Judge, Salem.

https://www.mhc.tn.gov.in/judis A.S.No.765 of 2014

S.S. SUNDAR, J.

and N. MALA, J.

mkn

A.S.No.765 of 2014

27.10.2022

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