Parthasarathy vs Sarasu @ Saraswathy
2021 Latest Caselaw 17360 Mad

                                                                              S.A.No.1659 of 2008



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED :     24.08.2021

                                                          CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                     S.A.No.1659 of 2008
                                                             and
                                                      M.P. No.1 of 2008

                      Parthasarathy                                             ... Appellant
                                                              Vs.
                      Sarasu @ Saraswathy                                     ... Respondent

                      Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                      against the decree and judgment dated 22.03.2007 in A.S. No. 32 of
                      2006, on the file of the Principal Subordinate Court, Vriddhachalam,
                      partly reversing the decree and judgment dated 25.02.2005 in O.S.
                      No.554 of 1997, on the file of the II Additional District Munsif Court,
                      Vriddhachalam.
                                    For Appellant       : Mr.S. Babu
                                                          for Mr. V.Anand

                                    For Respondent      : No appearance.




                      Page 1 of 2

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                                                                                    S.A.No.1659 of 2008



                                                                            R. HEMALATHA, J.
                                                                                                  bga

                                                        JUDGMENT

A perusal of the order passed by this Court shows that both the

appellant and the respondent passed away long back and till date, no

steps have been taken to bring on record the legal heirs of the deceased

appellant and the respondent.

2. In view of the above, the Second Appeal stands abated. No

costs. Consequently, connected miscellaneous petition is closed.

24.08.2021

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

To

1. The Principal Subordinate Court, Vriddhachalam,

2. The II Additional District Munsif Court, Vriddhachalam.

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

S.A.No.1659 of 2008

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