Pushpavalli vs Saroja
2021 Latest Caselaw 10508 Mad

                                                                             S.A.(MD)No.434 of 2006

                                   THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 23.04.2021

                                                        CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                S.A.(MD)No.434 of 2006

                   1.Pushpavalli

                   2.Lalitha                                                   ... Appellants
                                                        -Vs-


                   1.Saroja

                   2.Amirthajothi                                             ...Respondents


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree dated 30.09.2005 and made in
                   A.S.No.45 of 2004 on the file of Subordinate Judge, Pattukottai, reversing
                   the Judgment and decree dated 09.07.2004 and made in O.S.No.71 of 2000
                   on the file of District Munsif Court, Pattukkottai.


                                         For Appellants    : Mr.R.Vijaya Kumar
                                         For R1            : Died
                                         For R2            : no appearance
                                                      JUDGMENT

It is stated that both the appellants passed away quite some time back.

Steps have not been taken in time. The first respondent is also no more.

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

S.A.(MD)No.434 of 2006

G.R.SWAMINATHAN, J.

rmi

2.The learned counsel for the respondents informs the Court that

memo was filed and the details regarding legal heir were also furnished way

back on 28.02.2019. But till date, no steps have been taken The second

appeal is dismissed as having abated. No costs.

23.04.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Court, Pattukottai,.

2.TheDistrict Munsif Court, Pattukkottai .

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

Judgment made in S.A.(MD)No.434 of 2006

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