Kamayee ... 3Rd Respondent / 1St vs Pitchai Ammal ... 1St Plaintiff / ...
2021 Latest Caselaw 16196 Mad

                                                                           S.A.(MD)No.354 of 2007

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 09.08.2021

                                                   CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          S.A.(MD)No.354 of 2007
                                                   and
                                          C.M.P.(MD)No.1 of 2007

                   1.Kamayee                              ... 3rd Respondent / 1st Appellant

                   2.Kamatchi                             ... 4th Respondent / 2nd Appellant

                   3.Theda Selvam                         ... 5th Respondent / 3rd Appellant

                   4.Mayan                                ... 6th Respondent / 4th Appellant

                   5.Gurusamy                             ... 7th Respondent / 5th Appellant

                   6.Marutha Rajan                        ... 8th Respondent / 6th Appellant

                                                   -Vs-


                   1.Pitchai Ammal        ... 1st Plaintiff / 1st Appellant / 1st Respondent
                   2.Mangalam             ... 2nd Plaintiff / 2nd Appellant / 2nd Respondent
                   3.Krishnan              ... 1st Defendant / 1st Respondent / 3rd Respondent


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree made in A.S.No.106 of 2001, dated
                   18.04.2006 on the file of the I Additional Subordinate Judge, Madurai,
                   reversing the jugment and decree made in O.S.No.151 of 1998, datd
                   29.03.2001 on the file of the Judicial Magistrate cum District Munsif,
                   Usilampatti.
https://www.mhc.tn.gov.in/judis/


                   1/3
                                                                           S.A.(MD)No.354 of 2007



                                         For Appellants      : Mr.R.Aravindan
                                         For R1              : Mr.P.T.S.Narendravasan
                                         For R2              : Died
                                         For R3              : Dismissed


                                                     JUDGMENT

One of the respondents has passed away. The appellants have not

taken steps to bring the legal heirs on record. The appellant's counsel is

unable to contact the client. The second appeal is dismissed for non

prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

09.08.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The I Additional Subordinate Judge, Madurai.

2. The Judicial Magistrate cum District Munsif, Usilampatti.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.354 of 2007

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.354 of 2007 and C.M.P.(MD)No.1 of 2007

09.08.2021

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