Ravichandran vs Jayaraman
2023 Latest Caselaw 252 Mad

                                                                              S.A.No.1128 of 2003

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 04.01.2023

                                                        CORAM

                                    THE HONOURABLE Ms.JUSTICE P.T.ASHA.J

                                                 S.A.No.1128 of 2003


                     1. Ravichandran
                     2. S.Ganeshan
                       [2nd respondent is transposed as 2nd appellant
                        vide order dated 12.08.2004 made
                        in C.M.P.No.16500 of 2003]                                    .. Appellants


                                                         -Vs.-
                      Jayaraman                                                 .. Respondent


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure Code against the judgment and decree made in A.S.No.150 of
                     2003 dated 07.04.2003 on the file of the Principal District Judge,
                     Villupuram, confirming the judgment and decree of the trial Court in
                     O.S.No.507 of 1999 dated 03.05.2002.


                                        For appellant      ... Ms.V.J.Latha

                                        For Respondent ... Mr.N.Suresh



                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.1128 of 2003

                                                         JUDGMENT

When the matter was taken up for hearing today, the learned counsel

for the appellants would represent that both the appellants are no more and

even the connected S.A.No.1366 of 2003 has been dismissed as abated as

early as on 26.09.2008. Therefore, this Second Appeal is dismissed as

abated. No costs.

04.01.2023

srn To

1. The Principal District Judge, Villupuram

2. The Section Officer, V.R.Section, High Court, Madras

https://www.mhc.tn.gov.in/judis S.A.No.1128 of 2003

P.T.ASHA.J., srn

S.A.No.1128 of 2003

04.01.2023

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