Venkatachalam Chettiar vs S.Balasubramanian
2024 Latest Caselaw 15635 Mad

Madras High Court

Venkatachalam Chettiar vs S.Balasubramanian on 12 August, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                   S.A(MD).No.394 of 2006


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 12.08.2024

                                                     CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD).No.394 of 2006


                     Venkatachalam Chettiar                         ... Plaintiff/Respondent/
                                                                            Appellant

                                                         .vs.

                     1.S.Balasubramanian
                     2.Marimuthu Ambalam                             ... Defendants/Appellants/
                                                                           Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the decree and judgment, dated 23.03.2005 in A.S.No.20 of
                     2004, on the file of the Sub Court, Periyakulam reversing the decree and
                     judgment of the District Munsif, Periyakulam made in O.S.No.170 of 1995,
                     dated 03.11.2003.


                                         For Appellant          : Mr.R.Sridharan

                                         For Respondents : Mr.R.A.Mohanram




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    S.A(MD).No.394 of 2006




                                                   JUDGMENT

When the matter came up for hearing on 09.08.2024, there was

no representation for the appellant. Therefore, the appeal was directed to be

listed today (12.08.2024) under the caption 'for dismissal'.

2. Today, when the matter is taken up, the learned counsel

appearing for the appellant would submit that sole appellant died and in

spite of taking efforts, he is not in a position to get proper instructions. This

Court is not unable to accept the plea made by the learned counsel for the

appellant.

3. Accordingly, this second appeal is dismissed as abated. No

costs.

Index : Yes / No Speaking Order : Yes / No 12.08.2024 am

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

To

1.The Sub Court, Periyakulam.

2.The District Munsif, Periyakulam.

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

12.08.2024

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