R.Suresh vs Bala Patel
2025 Latest Caselaw 156 Mad

Madras High Court

R.Suresh vs Bala Patel on 1 April, 2025

Author: R.Hemalatha

Bench: R. Hemalatha

                                                                                                       S.A.No.430 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED:01.04.2025

                                                              CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                   S.A.No.430 of 2019 and
                                                   C.M.P.No.6526 of 2019

                     R.Suresh                                                                       ... Appellant
                                                                    vs.

                     1. Bala Patel
                     2. S.Thomas                                                                    ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code         against   the   decree      and      Judgment,            dated     16.08.2018      in
                     A.S.No.169/2017 on the file of the III Additional Judge, City Civil Court,
                     Chennai, upholding the decree and Judgment dated 11.09.2015 in
                     O.S.No.2108/2015 on the file of the IV Assistant Judge, City Civil Court,
                     Chennai.

                                              For Appellant               : No appearance

                                              For Respondents             : Mr.K.Prabakaran for R1


                                                     JUDGMENT

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

representation for the appellant.

R.HEMALATHA, J.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/04/2025 04:57:44 pm )

vum

2. A perusal of the records shows that the sole appellant died as

early as on 27.02.2024 and till date no steps have been taken to implead

the legal heirs of the deceased sole appellant.

3. In view of the above, the Second Appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petition is

closed.

01.04.2025 vum Index : Yes/No Speaking / Non-speaking order Neutral Citation : Yes / No

To

1. The III Additional Judge, City Civil Court, Chennai.

2. The IV Assistant Judge, City Civil Court, Chennai

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

S.A.No.430 of 2019 and

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/04/2025 04:57:44 pm )