T.P.Mani vs S.Krishnan
2023 Latest Caselaw 13603 Mad

                                                                               S.A.No.647 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 06.10.2023

                                                         CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                                S.A.No. 647 of 2017
                                            and C.M.P.No.16006 of 2017

                 1.T.P.Mani
                 2.Ananth
                 3.Gomathi                                                 ...Appellants
                                                          Vs.

                 S.Krishnan                                               ...Respondent


                 Prayer: Second Appeal filed under Section 100 of the Civil Procedure Code,

                 against the judgment and decree passed in A.S.No.9 of 2013 dated 13.09.2013

                 on the file of the Principal District Judge, Erode confirming the judgment and

                 decree passed in O.S.No.518 of 2009 dated 13.10.2011 on the file of the Sub.

                 Judge, Perundurai.



                                        For Appellants           : Mr.V.S.Kesavan




https://www.mhc.tn.gov.in/judis
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                                                                                  S.A.No.647 of 2017


                                                                                S.SOUNTHAR, J.
                                                                                           nti

                                                         ORDER

The learned counsel appearing for the appellants submitted that the sole

respondent is no more. It is further submitted that he sent a letter to the

appellants for taking steps to bring the legal representatives of the deceased

sole respondent. The said letter was received by them on 23.01.2017. So far,

they have not turned up to file the application to bring the legal representatives

of the deceased sole respondent. Therefore, the Second Appeal is dismissed as

abated. Consequently, connected miscellaneous petition is closed.

                                                                                        06.10.2023
                 Index        : Yes/No
                 Internet     : Yes/No
                 Neutral Citation Case        : Yes/No
                 nti

                 To

1. The Principal District Judge, Erode.

2. The Sub. Judge, Perundurai.

S.A.No. 647 of 2017 and C.M.P.No. 16006 of 2017

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