Subramania vs Parvatham
2021 Latest Caselaw 10665 Mad

                                                                             S.A.(MD)No.873 of 2013

                                   THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 26.04.2021

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.873 of 2013

                   Subramania                                                 ... Appellant
                                                       -Vs-


                   1.Parvatham

                   2.Meenakshi                                               ...Respondents


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and Decree dated 07.02.2012 made in A.S.No.8
                   of 2011 on the file of the District Court, Karur, modifying the Judgment
                   and Decree dated 20.09.2010 made in O.S.No.56 of 2001 on the file of the
                   Additional Sub Court, Karur.


                                         For Appellants   : Mr.V.Nagarajan
                                         For Respondents : Mr.P.Thiagarajan


                                                      JUDGMENT

The learned counsel appearing for the appellant informs the Court

that the sole appellant died long time back. Steps have not been taken to

bring the legal heirs on record.

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

S.A.(MD)No.873 of 2013

G.R.SWAMINATHAN, J.

rmi

2.The second appeal is dismissed as having abated. No costs.

26.04.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The District Court, Karur.

2.The Additional Sub Court, Karur .

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

Judgment made in S.A.(MD)No.873 of 2013

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