Lingammal vs Ammaniammal
2021 Latest Caselaw 10382 Mad

                                                                                  S.A.No.829 of 2008




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 22.04.2021

                                                     CORAM

                                      THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                S.A.No.829 of 2008


                     Lingammal                                             ... Appellant
                                                       Vs

                     1.Ammaniammal

                     2.B.Joghee

                     3.B.Sankaran

                     4.B.Seetha

                     5.Gowri                                              ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree passed in A.S.No.46 of
                     2004 dated 29.07.2005 on the file of the Subordinate Judge, Nilgris at
                     Uthagamandalam confirming the Judgement and Decree passed in
                     O.S.No.280 of 1993 dated 25.02.2004 on the file of the learned District
                     Munsif, Coonoor.
                     1/4



https://www.mhc.tn.gov.in/judis/
                                                                                  S.A.No.829 of 2008




                               For Appellant                :   Mr.S.Kingston Jerold

                               For Respondent 1             :   Died

                               For Respondent 3             :   No Appearance

                               For Respondents 2, 4 and 5   :   Not Ready in Notice



                                                  JUDGEMENT

A memo has been filed on behalf of the learned counsel for the

appellant stating that pending the appeal, the appellant and the 1st

respondent had died. However, the attempts of the counsel to get in

touch with the Legal Heirs of his client in order to take necessary

application for bringing on record the legal representatives has been

unsuccessful.

https://www.mhc.tn.gov.in/judis/ S.A.No.829 of 2008

2. The appellant has died even as early as in the year 2017.

Likewise, the 1st respondent also died in the year 2017. The Memo is

taken on file and the Second Appeal stands dismissed as abated. No

costs.

22.04.2021

kan Index : Yes/No Speaking order/non-speaking order

To,

1.The Subordinate Judge, Nilgris at Uthagamandalam.

2. The learned District Munsif, Coonoor.

https://www.mhc.tn.gov.in/judis/ S.A.No.829 of 2008

P.T.ASHA, J.,

kan

S.A.No.829 of 2008

22.04.2021

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