K.R.Solaiappan vs A.Sethu
2024 Latest Caselaw 21358 Mad

Madras High Court

K.R.Solaiappan vs A.Sethu on 8 November, 2024

                                                                                S.A.(MD).No.300 of 2007


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 08.11.2024

                                                        CORAM

                                     THE HON'BLE MR.JUSTICE G.ILANGOVAN

                                                S.A.(MD).No.300 of 2007
                                               and M.P.(MD).No.1 of 2007

                     1.K.R.Solaiappan
                     2.Mallika                          ... Appellants/Respondents/Defendants


                                                           Vs.


                     1.A.Sethu
                     2.Gandhimathi                      ... Respondents/Appellants/Plaintiffs

                     PRAYER :            Second Appeal filed under Section 100 of the Civil

                     Procedure Code, to call for the records relating to the Judgment and

                     Decree dated 31/08/2006 in AS.93/2005 on the file of Sub Judge,

                     Devakkottai, reversing the Judgment and Decree dated 17/08/2005 in

                     OS.107/2002 on the file of the Additional District Munsif, Karaikudi, set

                     aside the same.

                                  For Appellants     : No Appearance

                                  For Respondents    : Mr.R.Sundar Srinivasan


                     1/3

https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD).No.300 of 2007


                                                         JUDGMENT

When the matter is taken up for hearing, there is no representation

for the appellant. The learned counsel for the respondents present and

submitted that both the appellants reported to be dead. There first

appellant died some 8 years back and the second appellant on

19.08.2018. Therefore, this appeal got abated.

2.Recording the submissions made by the learned counsel for the

respondents, this second appeal stands dismissed as abated. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                                    08.11.2024
                     Index              :     Yes / No
                     Internet           :     Yes / No
                     TM

                     To

1.The Sub Judge, Devakottai.

2.The Additional District Munsif, Karaikudi.

3.The Section Officer, E.R.Section/V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

G.ILANGOVAN,J.

TM

08.11.2024

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