P.Rajendran vs Annapoorani @ Nirmala
2023 Latest Caselaw 14878 Mad

Madras High Court

P.Rajendran vs Annapoorani @ Nirmala on 24 November, 2023

                                                                                S.A.(MD).No.343 of 2012


                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 24.11.2023

                                                         CORAM

                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                              S.A.(MD).No.343 of 2012
                                                        and
                                               M.P.(MD).No.1 of 2012


                     P.Rajendran                                                     ... Appellant

                                                         -Vs-

                     Annapoorani @ Nirmala
                                                                                  ... Respondent

                     PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 09.12.2011 passed in the
                     appeal in A.S.No.15 of 2010 on the file of the Additional District Judge, Fast
                     Track Court No.III, Madurai reversing the judgment and decree dated
                     27.04.2010 passed in the suit in O.S.No.736 of 2008 on the file of the
                     Subordinate Judge, Melur Camp (First Additional Subordinate Judge,
                     Madurai.


                                         For Appellant          : Mr.T.R.Jeyapalam
                                         For Respondent         : Mr.T.C.S.Thillainayagam




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD).No.343 of 2012




                                                   JUDGMENT

The appellant was reported dead on 16.03.2018 and the appeal

was posted to implead the legal representatives of the deceased sole

appellant. No steps appeared to have been taken in this regard. Hence, the

Second Appeal stands dismissed as abated. No costs. Consequently, the

connected Miscellaneous Petition is closed.

24.11.2023 NCC:Yes/No Index:Yes/No Internet:Yes/No akv

To

1.The Additional District Judge, Fast Track Court No.III, Madurai.

2.The Subordinate Judge, Melur Camp (First Additional Subordinate Judge, Madurai.

_________

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

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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

R.KALAIMATHI,J.

akv

24.11.2023

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