R.S.Venkatraman vs R.S.Thirunavukkarasu
2024 Latest Caselaw 18518 Mad

Madras High Court

R.S.Venkatraman vs R.S.Thirunavukkarasu on 19 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                               S.A(MD).No.103 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 19.09.2024

                                                    CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD).No.103 of 2004


                     R.S.Venkatraman                           ... Appellant

                                                      .vs.

                     1.R.S.Thirunavukkarasu
                     2.Marimuthu
                     3.Arumugam
                     4.Balasingam                              ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree of the Additional Subordinate Court
                     at Kumbakonam, dated 05.02.2004 in A.S.No.8 of 2003 partly reversing and
                     partly confirming the judgment and decree of the Velangaiman District
                     Munsif Court at Kumbakonam, dated 18.07.2002 in O.S.No.442/1996.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MD).No.103 of 2004




                                             For Appellant      : Mr.Anand Chandrasekaran
                                                                  for M/s.Sarvabhauman Associates

                                            For R1          : Mr.K.Jeganathan
                                            For R2, R3 & R4 : No appearance


                                                     JUDGMENT

When the matter came up for hearing today, the learned counsel

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

has also filed a memo to that effect.

2. In view of the above, this second appeal is dismissed as abated.

No costs.

Index : Yes / No Speaking Order : Yes / No 19.09.2024 am

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

To

1.The Additional Subordinate Court, Kumbakonam.

2.The District Munsif Court, Velangaiman at Kumbakonam.

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

19.09.2024

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