Venugopal vs Perumal
2024 Latest Caselaw 535 Mad

Madras High Court

Venugopal vs Perumal on 8 January, 2024

                                                                                 S.A.No.712 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                               DATED:08.01.2024

                                                           CORAM

                                  THE HONOURABLE Mr. JUSTICE G.ARUL MURUGAN

                                                      S.A.No.712 of 2012
                                                     and M.P.No.1 of 2012


                   Venugopal                                  ...Appellant
                                                             Vs

                   1.Perumal
                   2.Pappa Naidu                               ...Respondents
                   PRAYER: Second Appeal is filed under section 100 of the Civil Procedure
                   Code, as against the Judgment and Decree made in A.S.No.23 of 2010 on the
                   file of Sub Court, Tirupattur, Vellore District dated 31.1.2012 as modified by
                   the Judgment and Decree made in O.S.No.612 of 2004 on the file of District
                   Munsif Court, Tirupattur, Vellore District dated 27.1.2010.

                                     For Appellant      :     Mr.R.Srinivasalu
                                                        for Mr.R.G.Narendhiran

                                                            ****




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

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                                                                                  S.A.No.712 of 2012

                                                                         G.ARUL MURUGAN, J.,

                                                                                               mpa
                                                    JUDGMENT

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

appearing for the appellants submits that sole appellant in the appeal died and

that he received no further instructions for taking steps in the matter. The

learned counsel also made the following endorsement:-

“Sole appellant passed away. Hence Second appeal abated. Not in station."

2. In view of the above endorsement, this Second Appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petition is closed.

08.01.2024

Index : Yes/No Speaking order/non-speaking order mpa To

1. The Sub Court, Tirupattur, Vellore District .

2. The District Munsif Court, Tirupattur, Vellore District.

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