Janakirama Reddiar vs Vijayaranga Pillai
2021 Latest Caselaw 17006 Mad

                                                                                     S.A..No.397 of 2011




                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        18.08.2021

                                                      CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 397 of 2011

                      Janakirama Reddiar                                           ... Appellant
                                                           Vs.
                      Vijayaranga Pillai                                           ... Respondent


                      Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                      against the decree and judgment dated 22.12.2010 in A.S. No.72 of 2005,
                      on the file of the Principal Sub-Court, Tindivanam, reversing the decree
                      and judgment dated 14.02.2005, in O.S. No.277 of 2004, on the file of
                      the Principal Dsitrict Munsif, Tindivanam.


                                           For Appellant         : Mr.J.Prithivi
                                           For Respondent        : Mr.Joseph
                                                                  for Mr.V.Raghavachari




                      Page 1 of 2

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                                                                                   S.A..No.397 of 2011



                                                                           R. HEMALATHA, J.
                                                                                                 mtl


                                                       JUDGMENT

The learned counsel appearing for the appellant submitted that

the sole respondent died and they have not taken steps to implead the

legal heirs of the deceased sole respondent.

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

abated. No costs.

18.08.2021

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

To

1. The Principal Sub-Court, Tindivanam.

2. The Principal Dsitrict Munsif, Tindivanam.

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

S.A.No. 397 of 2011

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