Alamelu vs Chellappan
2023 Latest Caselaw 13973 Mad

                                                                                       S.A.No.554 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 17.10.2023

                                                             CORAM

                                     THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                        S.A.No.554 of 2017

                     Alamelu                                                      ... Appellant

                                                               vs.

                     Chellappan                                       ... Respondent
                     PRAYER: Second Appeal is filed under Section 100 of Civil Procedure
                     Code, to set aside the Judgment and Decree dated 23.01.2017 made in
                     A.S.No.120 of 2011 on the file of the Principal Subordinate Court,
                     Villupuram, in partly reversing the Judgment and Decree dated 25.11.2010
                     made in O.S.NO.347 of 2006 on the file of the Principal District Munsif
                     Court, Villupuram.
                                        For Appellant      : Mr.C.Prabakaran

                                        For Respondent     : Mr.S.Sairaman

                                                          ORDER

When the second appeal is taken up for hearing, the learned counsel

appearing for the appellant submits that both the appellant and respondent

are no more.

https://www.mhc.tn.gov.in/judis S.A.No.554 of 2017

S.SOUNTHAR, J.

dm

2. Recording the said statement of the learned counsel for the

appellant, the second appeal is dismissed as abated. No costs.

                                                                                         17.10.2023
                     Index                   : Yes/No
                     Speaking order          : Yes/No
                     Neutral Citation        : Yes/No
                     dm

                     To

1.The Principal Subordinate Court, Villupuram.

2.The Principal District Munsif Court, Villupuram.

S.A.No.554 of 2017

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