P.J.Guruvappa vs G.S.Subramanyan
2023 Latest Caselaw 11657 Mad

                                                                                    C.S.No.130 of 2004

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 31.08.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                 C. S.No.130 of 2004


                    P.J.Guruvappa                                        ... Plaintiff


                                                          vs.

                    1.G.S.Subramanyan
                    2.P.Gunarathnam
                    3.District Collector
                      Thiruvallur.                                     ... Defendants



                    Prayer:- Civil Suit filed under Order VI Rule 1 of O.S Rules read with
                    Order VII Rule 1 of CPC, praying for the following judgment and decree
                    against the defendants:


                            a) for declaration, declaring the plaintiff is the owner of the suit
                    property and for consequential injunction restraining the defendants 1 and
                    2 from interfering with the possession and enjoyment of the suit property.


                            b) for mandatory injunction directing the 3rd defendant to issue C
                    Form licence to the Sri Devi Theatre in the name of the plaintiff.


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https://www.mhc.tn.gov.in/judis
                                                                                C.S.No.130 of 2004

                            c) for costs of the suit.



                                       For Plaintiffs   : No Appearance



                                       For Defendants : Mr.T.Pramod Kumar Chopra -D1 & D2



                                                        JUDGMENT

When the matter was taken up for hearing on 08.08.2023,

Mr.T.Chezhian, representing counsel for the plaintiff submitted that

Mr.S.Venkateswaran, the plaintiff's counsel on record has died and hence,

this Court directed the Registry to issue notice the plaintiff and post the

matter today (31.08.2023). On perusal of records, it is seen that the court

notice sent to the plaintiff has been returned with an endorsement " the

plaintiff P.J.Guruvappa was no more". Hence, this Civil Suit is dismissed

as abated. No costs.

31.08.2023

Index:Yes/No Speaking/Non-speaking order uma

A.A.NAKKIRAN,J.

https://www.mhc.tn.gov.in/judis C.S.No.130 of 2004

uma

C.S No.130 of 2004

31.08.2023

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