Kolandan vs Unknown
2024 Latest Caselaw 19693 Mad

Madras High Court

Kolandan vs Unknown on 19 October, 2024

                                                                           Cross Objection No.85 of 2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 19.10.2024

                                                       CORAM:

                                  THE HONOURABLE MR. JUSTICE P.B.BALAJI

                                            Cross Objection No.85 of 2009
                                                in S.A.No.237 of 2009


                     1.Kolandan
                     2.Manokaran
                     3.Manickam
                                                                           ... Cross Objectors

                                                           Vs

                     K.Kolandasamy                                         ... Appellant



                     Prayer: The Cross Objection has been filed under Order 41 Rule 22 of
                     CPC, on the second appeal preferred against the Judgment and Decree
                     dated 19.01.2009 made in A.S.No.86 of 2008 on the file of the First
                     Additional Sub-Court, Erode, reversing the judgment and decree dated
                     08.07.2008 made in O.S.No.14 of 2006 on the file of the First Additional
                     District Munsif Court, Erode.


                                     For Cross Objectors        : Mrs.Jeenath Begum




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https://www.mhc.tn.gov.in/judis
                                                                           Cross Objection No.85 of 2009

                                                       JUDGMENT

When the matter was taken up for hearing, the learned counsel

appearing for the cross objectors submits that in view of the legal heirs of

the appellant not willing to prosecute the Second Appeal, the cross

objection also may be closed as abated.

2.Recording the submission of the learned counsel for the cross

objectors, the cross objection is closed as abated. No costs.

19.10.2024

Index:Yes/No Speaking order/Non-speaking order

ata

To

1.The First Additional Sub-Court, Erode.

2.The First Additional District Munsif Court, Erode.

3.The Section Officer, VR Section, Madras High Court, Chennai.

P.B.BALAJI,J.

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

ata

19.10.2024

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