S.Sivakumar (Died) vs M.Mahaveersandh Jain
2023 Latest Caselaw 5670 Mad

                                                                             A.S..No.933 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               Dated : 07.06.2023

                                                   CORAM:

                                   THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                               A.S.No.933 of 2020
                                                      and
                                             C.M.P.No.13050 of 2020


                  1.S.Sivakumar (died)
                  2.S.Jothi
                  3.S.Damodharan
                  4.S.Renugadevi                                            .. Appellants
                  (Appellants 2 to 4 brought on record
                  as LRS of the deceased sole appellant
                  vide. order of Court dt.27/02/2020
                  made in CMP Nos.3963,3964 & 3968
                  of 2020 in AS.SR.No.26455 of 2019
                  (SMSJ).

                                                          Vs.

                  1.M.Mahaveersandh Jain
                  2.Manager (Sales)
                    M/s.Indian Oil Corporation Ltd.,
                    Chennai Divisional Office,
                    Chennai-620 002.                                       .. Respondents



                  PRAYER : Appeal Suit is filed under Section 96 of the Code of Civil
                  Procedure, prayed to set aside the Order and Decree dated 11.07.2018 made
                  in I.A.No.301 of 2016 in O.S.No.47 of 2011 in pursuance of the Preliminary


https://www.mhc.tn.gov.in/judis
                                                                                A.S..No.933 of 2020

                  Judgement and Decree dated 08.09.2015 made in O.S.No.47 of 2011 on the
                  file of the District Court -II, Kancheepuram.


                                       For Appellants    : Mr.T.S.Kanmani

                                       For R1            : Mr.C.Prabhakaran
                                       For R2            : Mr.Mohammed Fayaz Ali


                                                 JUDGMENT

Today, when the matter is taken up for hearing, the learned

counsel for the appellants submitted there is no instruction from the

appellants.

2. Hence, this Appeal Suit is dismissed for want of instructions

from the appellants. Consequently connected Miscellaneous petition is

closed. No Costs.

07.06.2023

rri Index : Yes/No Speaking Order: Yes/No Neutral Citation: Yes/No

https://www.mhc.tn.gov.in/judis A.S..No.933 of 2020

T.V.THAMILSELVI,J.

rri

A.S.No.933 of 2020 and C.M.P.No.13050 of 2020

07.06.2023

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