V. Shantha Kumari vs E.Balaraman
2021 Latest Caselaw 17219 Mad

                                                                                 S.A.Nos.1153 & 1154 of 2008



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED :     23.08.2021

                                                          CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                              S.A.Nos.1153 & 1154 of 2008
                                                          and
                                                 M.P.Nos.1 & 1 of 2008


                      V. Shantha Kumari                              ... Appellant in both the appeals

                                                              Vs.
                      E.Balaraman                                   ... Respondent in both the appeals


                      Common Prayer: Second Appeals filed under Section 100 of the Civil
                      Procedure against the decree and judgment dated 11.04.2008 in A.S.
                      Nos.1 & 3 of 2005, on the file of the Sub Court, Tiruvallur, reversing the
                      decree and judgment dated 29.09.2004, in O.S. Nos.81 & 538 of 2001,
                      on the file of the District Munsif Court, Pallipattu.

                                    For Appellant       : Mr.P. Krishnan in both the appeals.
                                    For Respondent      : No appearance in both the appeals.




                                                COMMON JUDGMENT

                      Page 1 of 3

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                                                                                S.A.Nos.1153 & 1154 of 2008



                                    On a perusal of the records, it is seen that the sole respondent is

                      dead even prior to 22.01.2021 and till date, no steps have been taken to

                      bring the legal heirs of the deceased sole respondent.



                                    2. In view of the above, these Second Appeals are dismissed as

                      abated. No costs. Consequently, the connected Miscellaneous Petitions

                      are closed.

                                                                                            23.08.2021

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

                      To

                      1. The Sub Court, Tiruvallur
                      2. The District Munsif Court, Pallipattu.
                      3. The Section Officer, VR Section, High Court, Madras




                                                                               R. HEMALATHA, J.

http://www.judis.nic.in S.A.Nos.1153 & 1154 of 2008

bga

S.A.Nos.1153 & 1154 of 2008 and M.P.Nos.1 & 1 of 2008

23.08.2021

http://www.judis.nic.in