N.Duraivel vs G.Thilagavathy
2023 Latest Caselaw 6989 Mad

                                                                                    A.S.No.497 of 2011


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 23.06.2023

                                                         CORAM :

                       THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                     A.S.No.497 of 2011

                    N.Duraivel                               .. Appellant

                                                          Versus

                    1. G.Thilagavathy
                    2. D.Kesavamurthy
                    3. S.Narayanan
                    4. Saraswathy
                    5. Thiruburasundari
                    6. Sasikala
                    7. Dhanalakshmi                                .. Respondents

                    Prayer : Appeal Suit filed under Order XLI Rules 1 and 2 r/w Section 96 of
                    the Code of Civil Procedure to set aside the decree and judgment, dated
                    29.04.2010 made in O.S.No.2411 of 2007 on the file of the learned
                    Additional District Judge (Fast Track Court No.I), Chennai.


                                     For Appellant      : Mr.S.Umapathy

                                     For Respondents : Mr.S.Surya Prakash,
                                                 for RR-1, 4 to 6

                                                : RR-3 and 7 - Dismissed



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                                                                                      A.S.No.497 of 2011


                                                       JUDGMENT

Mr.S.Umapathy, the learned Counsel for the appellant submits that

the appellant has since passed away and his legal heirs have not come

forward to contest the suit.

2. The learned Counsel also submits that even the connected Appeal

Suit in A.S.No.177 of 2012, filed by the other side, stood withdrawn.

3. Therefore, the Appeal Suit is dismissed as having abated.

                                                                                         23.06.2023
                    Index       : yes/no

Speaking order/Non-speaking order Neutral Citation : yes/no grs

To

1. The Additional District Judge (Fast Track Court No.I), Chennai.

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

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

A.S.No.497 of 2011

D.BHARATHA CHAKRAVARTHY, J.,

grs

A.S.No.497 of 2011

23.06.2023

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