Sekar vs Arulmigu Phavalavarnaswami ...
2023 Latest Caselaw 4715 Mad

                                                                                S.A..No.1161 of 2010
                                                                                and M.P.No.1 of 2010


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 24.04.2023

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 1161 of 2010
                                                       and
                                                 M.P.No.1 of 2010

                     Sekar                                                 ... Appellant
                                                      Vs.
                     Arulmigu Phavalavarnaswami Devasthanam
                     Big Kancheepuram, Chengalpattu M.G.R.District
                     Represented by its Hereditary Managing Trustee
                     Tmt.C.Adhilakshmi                                     ... Respondent


                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 01.03.2010 passed in A.S. No.258 of 2008,
                     on the file of the V Additional City Civil Court, Chennai, upholding the
                     decree and judgment dated 19.12.2007 passed in O.S. No.8134 of 2005,
                     on the file of the XIV Assistant City Civil Court, Chennai.

                                          For Appellant      : Mr.A.C.Chandrasekar
                                          For Respondent     : Mr.D.Rajagopal




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                                   S.A..No.1161 of 2010
                                                                                   and M.P.No.1 of 2010




                                                                            R. HEMALATHA, J.
                                                                                                  mtl

                                                    JUDGMENT

Today when the matter is taken up for hearing, it is represented

that the sole appellant died even before 2019 and till date no steps have

been taken by the appellant to implead the legal heirs of the deceased

sole appellant.

2. In view of the same, the Second Appeal is dismissed as

abated. No costs. Consequently, the connected Miscellaneous Petition is

closed.

24.04.2023

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

To

1. The V Additional City Civil Court, Chennai.

2. The XIV Assistant City Civil Court, Chennai.

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

S.A.No. 1161 of 2010 and M.P.No.1 of 2010

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