M.Ramanathan vs N.Sundaramahalingam
2022 Latest Caselaw 14810 Mad

                                                                               S.A.(MD) No.366 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 05.09.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                              S.A.(MD) No.366 of 2010
                                                       and
                                               M.P.(MD) No.2 of 2010

                     M.Ramanathan                                 ... Appellant/Appellant/
                                                                      Defendant

                                                           Vs

                     N.Sundaramahalingam                          ... Respondent/Respondent/
                                                                      Plaintiff


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside

                     the judgment and decree dated 03.02.2009 made in A.S.No.39 of 2008 on

                     the file of the Subordinate Court, Srivilliputhur confirming the judgment

                     and decree dated 19.02.2008 made in O.S.No.99 of 2006 on the file of the

                     Principal District Munsif Court, Srivilliputhur.


                                   For Appellant      :    Mr.B.Prasanna Vinoth

                                   For Respondent     :    Mr.M.O.Thevan Kumar




                     Page 1 of 2



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.366 of 2010

                                                                            N.SESHASAYEE, J.

                                                                                                  abr
                                                    JUDGMENT

Both the sole appellant and the sole respondent are stated to have died. The

learned counsel for the appellant submitted that he has lost all contacts with

the appellant. The learned counsel for the respondent has also filed a memo

stating that he is not getting any instruction.

2. In view of the above, this appeal is dismissed as abated. No costs.

Consequently, connected miscellaneous petition is dismissed.

05.09.2022 Internet:Yes Index:Yes/No abr

To

1.The Subordinate Judge, Srivilliputhur.

2.The Principal District Munsif, Srivilliputhur.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

S.A.(MD) No.366 of 2010

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