R.Kannan vs Valarmathi
2023 Latest Caselaw 4386 Mad

                                                                              S.A.No.1446 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 18.04.2023

                                                         CORAM:

                         THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                                S.A.No.1446 of 2011
                                                         and
                                             M.P.Nos.1, 1 of 2011 & 2012

                  R.Kannan                                                    .. Appellant

                                                          Vs.

                  Valarmathi                                                  .. Respondent

                  Prayer: Second Appeal is filed under Section 100 of C.P.C. against the
                  judgment and decree dated 19.07.2011 made in A.S.No.106 of 2010 on the
                  file of the Additional Sub Court, Mayiladuthurai in confirming the judgment
                  and decree dated 17.09.2009 made in O.S.No.367 of 2008 on the file of the
                  Principal District Munsif Court, Mayiladuthurai.

                                         For Appellant     :      Mr.G.Ethirajulu

                                         For Respondent    :      No appearance

                                                   JUDGMENT

This Second Appeal is filed against the judgment and decree dated

19.07.2011 made in A.S.No.106 of 2010 on the file of the Additional Sub

https://www.mhc.tn.gov.in/judis S.A.No.1446 of 2011

Court, Mayiladuthurai in confirming the judgment and decree dated

17.09.2009 made in O.S.No.367 of 2008 on the file of the Principal District

Munsif Court, Mayiladuthurai.

2.The learned counsel appearing for the appellant represents that the

appellant is no more and steps have not been taken.

3.In view of the above submission, this Second Appeal is dismissed

recording the abatement. Consequently, the connected Miscellaneous Petitions

are closed. No costs.

                                                                                  18.04.2023
                                                                                     (2/2)

                  krk
                  Index                  :     Yes / No
                  Internet               :     Yes / No
                  Neutral Citation       :     Yes / No

                  To

1.The Additional Subordinate Judge, Additional Sub Court, Mayiladuthurai.

2.The Principal District Munsif, District Munsif Court, Mayiladuthurai.

https://www.mhc.tn.gov.in/judis S.A.No.1446 of 2011

V.LAKSHMINARAYANAN, J.

krk

3.The Record Keeper, VR Section, High Court of Madras, Chennai.

S.A.No.1446 of 2011

18.04.2023 (2/2)

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