M.Ar.Meyyappa Chettiar vs Al.Arunachalam
2026 Latest Caselaw 283 Mad

Madras High Court

M.Ar.Meyyappa Chettiar vs Al.Arunachalam on 20 January, 2026

                                                                                       S.A.(MD)No.492 of 2015


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 20.01.2026

                                                        CORAM :

                            THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                             S.A.(MD)No.492 of 2015


                     M.AR.Meyyappa Chettiar                                             ... Appellant/
                                                                                            Respondent/
                                                                                            Plaintiff


                                                              Vs.



                     AL.Arunachalam                                                     ... Respondent/
                                                                                            Appellant/
                                                                                            Defendant

                     PRAYER : Second Appeal filed under Section 100 of the Code of Civil
                     Procedure, against the judgment and decree passed in A.S.No.26 of 2014
                     dated 28.11.2014 on the file of the District Judge, Sivagangai reversing
                     the judgment and decree passed in O.S.No.30 of 2010 dated 17.03.2014
                     on the file of the Sub Court, Devakkottai.


                                  For Appellant             : Mr.R.Sundar Srinivasan

                                  For Respondent            : Mr.S.Madhavan



                     1/4




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                                                                                             S.A.(MD)No.492 of 2015




                                                          JUDGMENT

The Second Appeal is directed against the judgment and decree

passed in A.S.No.26 of 2014 dated 28.11.2014 on the file of the District

Court, Sivagangai, reversing the judgment and decree passed in O.S.No.

30 of 2010 dated 17.03.2014 on the file of the Subordinate Court,

Devakkottai.

2. When the matter is taken up for hearing today, the learned

counsel appearing for the appellant would submit that the sole appellant

died on 10.01.2024. He would further submit that he sent a letter to the

appellant and the same was returned with an endorsement 'deceased'.

3. Recording the submission made by the learned counsel

appearing for the appellant, this Second Appeal is dismissed as abated.

No costs.

20.01.2026 NCC :Yes/No Index :Yes/No Internet : Yes/ No csm

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To

1. The District Judge, Sivagangai.

2. The Subordinate Judge, Devakkottai.

3. The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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K.MURALI SHANKAR, J

csm

Judgment made in

Dated : 20.01.2026

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