Chinnadurai vs Dhiravidaselvi
2023 Latest Caselaw 2019 Mad

                                                                                  S.A.No.686 of 2010
                                                                            and M.P.Nos.1 & 2 of 2010




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :       07.03.2023

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 686 of 2010
                                                       and
                                              M.P.Nos.1 & 2 of 2010

                     Chinnadurai                                         .. Appellant
                                                          Vs.

                     Dhiravidaselvi                                      ... Respondent

                     Prayer: Second Appeal filed under Section 100 Civil Procedure against
                     the decree and judgment dated 24.04.2009 in A.S.No.128 of 2007 on the
                     file of the Additional Sub Court, Vridhachalam, partly allowing against
                     the decree and judgment dated 30.08.2007 in O.S.No.473 of 1990 on the
                     file of the Principal District Munsif Court, Vridhachalam.

                                          For Appellant         : Mr.K.Shakespeare
                                          For Respondent        : Mr.L.Palanimuthu




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.686 of 2010
                                                                               and M.P.Nos.1 & 2 of 2010



                                                                            R. HEMALATHA, J.
                                                                                                   mtl

                                                      JUDGMENT

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

by the learned counsel for the appellant that the sole appellant died last

year and that he is unable to contact his party.

2. In view of the same, this Second Appeal stands abated. No

costs. Consequently, connected miscellaneous petitions are closed.

07.03.2023

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

To

1.The Additional Sub Court, Vridhachalam.

2. The Principal District Munsif Court, Vridhachalam.

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

S.A.No. 686 of 2010 and M.P.Nos.1 & 2 of 2010

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