Pattammal vs Kandasamy
2021 Latest Caselaw 17367 Mad

                                                                                  S.A.No.696 of 2011



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED :     24.08.2021

                                                          CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                     S.A.No.696 of 2011

                      Pattammal                                                    ... Appellant
                                                              Vs.
                      1. Kandasamy
                      2. Rajamanickam
                      3. Chinnappa                                                         ...
                      Respondents

                      Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                      against the decree and judgment dated 28.06.2010 in A.S. Nos.71 & 160
                      of 2008, on the file of the Subordinate Judge, Perambalur, partially
                      reversing the decree and judgment dated 19.06.2006 in O.S. No.350 of
                      1996, on the file of the Principal District Munsif Court, Perambalur.

                                    For Appellant       : Mr.V. Sekar
                                                          for Mr. R.Subramanian

                                    For Respondents     : Mr.S.Kamadevan




                      Page 1 of 2

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                                                                                     S.A.No.696 of 2011



                                                                             R. HEMALATHA, J.
                                                                                                  bga

                                                         JUDGMENT

It is represented that the sole appellant died on 29.06.2016 and

till date, no steps have been taken to bring the legal heirs of the deceased

sole appellant.

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

costs.

24.08.2021

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

To

1. The Subordinate Judge, Perambalur.

2. The Principal District Munsif Court, Perambalur.

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

S.A.No.696 of 2011

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