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Veerappan vs Muthu
2023 Latest Caselaw 15497 Mad

Citation : 2023 Latest Caselaw 15497 Mad
Judgement Date : 30 November, 2023

Madras High Court

Veerappan vs Muthu on 30 November, 2023

                                                                                    S.A.No.1118 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 30.11.2023

                                                        CORAM:

                          THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI

                                                S.A.No.1118 of 2012


                    Veerappan                                                  ...Appellant
                                                         -Vs-

                    1.Muthu

                    2.Periyasamy                                              ...Respondents

                    PRAYER: Second Appeal has been filed under Section 100 Civil Procedure
                    Code) to set aside the judgement and decree dated 16.03.2012 made in
                    A.S.No.103 of 2006 on the file of Sub Court, Namakkal reversing the
                    Judgment and decree dated 06.07.2005 made in O.S.No.178 of 2004 on the
                    file of the Additional District Munsif Court, Namakkal.



                                        For Appellant     : Mr.T.Dhanyakumar

                                        For Respondents : No Appearance




                    1/3

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.1118 of 2012




                                                    JUDGMENT

Mr.T.Dhanyakumar, learned representing counsel for the appellant

submits that the sole appellant has died. However, the learned counsel for the

appellant is unable to take steps for bringing the legal representatives of the

appellant. Recording the submission made by the learned counsel for the

appellant, this Second Appeal is dismissed as abated. No costs.

30.11.2023 Index:Yes/No Internet:Yes/No mac

To

1. The Sub Court, Namakkal

2. Additional District Munsif Court, Namakkal

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

K.GOVINDARAJAN THILAKAVADI,J

mac

30.11.2023

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

 
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