C.R.Rani vs Angammal
2023 Latest Caselaw 13787 Mad

                                                                               A.S.No.473 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 11.10.2023

                                                         CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                                    A.S.No.473 of 2017


                 C.R.Rani                                                           ...Appellant
                                                           Vs.

                 1.Angammal
                 2.R.Mahendran
                 3.C.R.Marutha Reveendran
                 4.C.R.Surendran.
                 5.R.Thangamani
                 6.R.Arun
                 7.K.Balaji                                                        ...Respondents


                 Prayer: Second Appeal filed under Section 100 of the Civil Procedure Code,
                 praying to set aside the judgment and decree dated 26.09.2016 passed in
                 O.S.No.143 of 2014 on the file of V Additional District Judge, Coimbatore.


                                    For Appellant                : Mr.R.Lakshmi Narasimhan

                                    For Respondents 1,2,4 to7    : No appearance




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                                                                           A.S.No.473 of 2017

                                                                         S.SOUNTHAR, J.
                                                                                     nr

                                                      ORDER

The learned counsel for the appellant filed a memo as early as

03.03.2023 stating that the sole appellant is no more. The details of

the legal representatives are also mentioned in the said memo. So far,

no petition has been filed in order to bring on record the legal

representatives of the deceased sole appellant. Therefore, the Appeal

is dismissed as abated.

                                                                                 11.10.2023

                 Index        : Yes/No
                 Internet     : Yes/No
                 Neutral Citation Case     : Yes/No
                 nr

                 To

The learned V Additional District Judge, Coimbatore.

A.S.No.473 of 2017

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