Rajagopal Iyer vs Athikesavan
2023 Latest Caselaw 4307 Mad

                                                                               S.A.No.908 of 2009



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED :     17.04.2023

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                    S.A.No. 908 of 2009


                     Rajagopal Iyer                                              ... Appellant

                                                             Vs.
                     Athikesavan                                               ... Respondent


                     Prayer: Second Appeal filed under Section 100 CPC against the decree

                     and judgment dated 30.03.2007 on the file of the Principal District Judge,

                     Villupuram, in A.S. No.15 of 2006 reversing the decree and judgment

                     dated 07.12.2005 on the file of the Additional Subordinate Judge,

                     Tindivanam, in O.S. No.156 of 2000.



                                   For Appellant       : No appearance
                                   For Respondent      : Mr. R. Balakrishnan




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.908 of 2009



                                                                            R. HEMALATHA

                                                                                              bga

                                                     JUDGMENT

When the matter is taken up for hearing today, there is no

representation on behalf of the appellant. A perusal of the records shows

that the sole appellant died even before 10.03.2021. Till date no steps

have been taken by the appellant to bring on record the legal heirs of the

deceased sole appellant.

2. In view of the same, this second appeal is dismissed as

abated. No costs.

17.04.2023

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Principal District Judge, Villupuram.

2. The Additional Subordinate Judge, Tindivanam.

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

S.A.No. 908 of 2009

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