Baby Ammal vs Thara
2021 Latest Caselaw 16434 Mad

                                                                                 S.A..No.933 of 2009



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :       11.08.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 933 of 2009


                     Baby Ammal                                                  ... Appellant
                                                        Vs.
                     1.Thara
                     2.Senthil Kumar
                     3.Prem Kumar
                     4.Dharmendran
                     5.Karthik
                     6.Narasimha Sengunthar
                     7.N.Kathirkama Prabhu
                     8.V.Jayalakshmi
                     9.Rajalakshmi
                     10.C.Rajasekar
                     11.C.Arun                                                 ... Respondents

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 11.07.2007 in A.S. No.294 of
                     2006, on the file of the II Additional City Civil Court, Chennai,
                     confirming the decree and judgment dated 04.03.2004, in O.S. No.9720
                     of 1986, on the file of the VI Assistant City Civil Court, Chennai.




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis/
                                                                                 S.A..No.933 of 2009



                                            For Appellant      : No appearance
                                            For R8             : Mr.Sriram


                                                    JUDGMENT

Today, when the matter is taken up for hearing, there is no

representation for the appellant.

2.It is represented by the learned counsel appearing for the

eight respondent that the sole appellant died long back and till date no

steps have been taken to implead the legal heirs of the deceased sole

appellant.

3.In view of the above, the Second Appeal is dismissed as

abated. No costs.

11.08.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis/ S.A..No.933 of 2009

R. HEMALATHA, J.

mtl

To

1. The II Additional City Civil Court, Chennai

2. The VI Assistant City Civil Court, Chennai.

3. The Section Officer, VR Section, High Court, Madras

S.A.No. 933 of 2009

11.08.2021

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