Madras High Court
S.Ramakrishnan vs M/S.Sri Vigneshwara Fire Works ... on 21 January, 2025
Author: S.Srimathy
Bench: S.Srimathy
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.01.2025
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
S.A(MD)No.420 of 2012
and
M.P.(MD)Nos. 1& 2 of 2012
S.Ramakrishnan ...Appellant
Vs.
M/s.Sri Vigneshwara Fire Works Industries,
Represented by its one of the Partner Athiruban. ...Respondent
PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
Code, to set aside the Decree and Judgment dated 25.07.2011 rendered in
A.S.No.1 of 2011 on the file of the Subordinate Court, Sivakasi, confirming
the Decree and Judgment, dated 07.10.2010 rendered in O.S.No.491 of 2004
on the file of the District Munsif Court, Sivakasi, by allowing this Second
Appeal and to grant such other reliefs.
For Appellant :Mr.G.Aravindan
For Respondents : No appearance
JUDGMENT
The Learned Counsel appearing for the sole Appellant submitted that the sole appellant died. Hence, this Court directed the Learned Counsel https://www.mhc.tn.gov.in/judis 2 to take effective steps and granted sufficient time more than 4 weeks.
Eventhough sufficient time was granted no steps was taken.
2. Therefore, this Second Appeal is dismissed as abated.
However, liberty is granted to the Legal heirs of the sole appellant to restore and adjudicate this matter, if so advised. No Costs. Consequently, connected miscellaneous petitions are closed.
Index :Yes/No 21.01.2025
Internet:Yes/No
KSA
https://www.mhc.tn.gov.in/judis 3 To
1. The Subordinate Court, Sivakasi.
2. The District Munsif Court, Sivakasi.
3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 4 S.SRIMATHY, J KSA Judgment made in S.A(MD)No.420 of 2012 21.01.2025 https://www.mhc.tn.gov.in/judis