U.Rajendran vs Sivanandha Shanmugam
2024 Latest Caselaw 17921 Mad

Madras High Court

U.Rajendran vs Sivanandha Shanmugam on 9 September, 2024

                                                                             S.A.(MD)No.430 of 2020




                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 09.09.2024

                                                            CORAM

                                      THE HONOURABLE MR.JUSTICE P.VADAMALAI

                                                 S.A(MD)No.430 of 2020
                                                         and
                                               C.M.P.(MD)No.5097 of 2020

                     U.Rajendran                                         .. Appellant

                                                             Vs.

                     1.Sivanandha Shanmugam

                     2.Victoria

                     3.Rajkumar                                          .. Respondents


                     Prayer : Second Appeal is filed under Section 100 of Civil Procedure
                     Code, to set aside the judgment and decree, dated 07.08.2019, passed in
                     A.S.No.41 of 2016 on the file of the learned Subordinate Judge, Devakottai
                     confirming the judgment and decree, dated 10.12.2015, passed in O.S.No.85
                     of 2011 on the file of the learned District Munsif, Devakottai.


                                            For Appellant     : Mr.VR.Shanmuganathan

                                         For Respondents      : Mr.J.Anandkumar



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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD)No.430 of 2020

                                                          JUDGMENT

The matter is pending for taking steps for the deceased sole

appellant/U.Rajendran.

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

for the appellant filed a memo stating that he has not received any

instruction from the legal heirs of the deceased sole appellant. Hence, he

reports no instruction.

3. Recording the said memo, this Second Appeal is dismissed as

abated. No costs. Consequently, connected Civil Miscellaneous Petition is

closed.

09.09.2024 mkn Index:Yes/No Speaking Order :Yes/No Neutral Citation:Yes/No

Page No 2 of 4 https://www.mhc.tn.gov.in/judis

To

1.The learned Judge, Sub Court, Devakottai

2.The learned District Munsif, Devakottai

Page No 3 of 4 https://www.mhc.tn.gov.in/judis

P.VADAMALAI, J.

mkn

and

09.09.2024

Page No 4 of 4 https://www.mhc.tn.gov.in/judis