P.Vaithilingam vs M.S.Rajendran ... ...
2024 Latest Caselaw 15295 Mad

Madras High Court

P.Vaithilingam vs M.S.Rajendran ... ... on 7 August, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                     S.A.No.50 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 07.08.2024

                                                      CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.A.No.50 of 2004
                                                        and
                                                 C.M.P.No.96 of 2004

                     P.Vaithilingam                               ... Defendant/Appellant/
                                                                         Appellant

                                                        .vs.

                     M.S.Rajendran                                 ... Plaintiff/Respondent/
                                                                         Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 11.02.2004 in Appeal Suit No.
                     267 of 2003, on the file of the I Additional District Judge (P.C.R),
                     Trichirappalli and the decree and judgment dated 28.07.2003 in O.S.No.
                     1030/1995, on the file of the II Additional Sub-Court, Trichirappalli.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.50 of 2004




                                             For Appellant      : Mr.M.V.Venkatasesan

                                            For Respondent      : Mr.K.Prabhakar


                                                     JUDGMENT

When the matter is taken up for hearing today, the learned

counsel appearing for the appellant would submit that the sole appellant

P.Vaithilingam died on 23.05.2011 and no one has given any instructions to

proceed further in this matter.

2. In view of the above, this second appeal is dismissed as abated.

No costs. Consequently, connected miscellaneous petition is closed.

Index : Yes / No Speaking Order : Yes / No 07.08.2024 am

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

To

1.I Additional District Judge (P.C.R), Trichirappalli.

2.The II Additional Sub-Court, Trichirappalli.

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

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

V.BHAVANI SUBBAROYAN, J.

am

07.08.2024

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