Annamalai vs Andal Ammal
2021 Latest Caselaw 17460 Mad

                                                                                  S.A..No.655 of 2010



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        25.08.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 655 of 2010
                                                        and
                                                 M.P.No.1 of 2010

                     Annamalai                                                    ... Appellant
                                                           Vs.
                     1.Andal Ammal
                     2.Rajabadar
                     3.Panjalai
                     4.Vasantha
                     5.Rajambal (Deceased)
                     (Recorded R2 as Legal Representatives
                     of the deceased 5th respondent vide order
                      of Court dated 08.10.2009 [memo filed])                   ... Respondents

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 07.01.2000 in A.S. No.72 of 1998,
                     on the file of the Additional District Court, Tirvannamalai, reversing the
                     decree and judgment dated 30.09.1997, in O.S. No.456 of 1991, on the
                     file of the District Munsif Court, Polur.
                                           For Appellant         : Mr.Ramesh
                                                                  for Mr.M.Srinivasan
                                           For R1 to R3          : Mr.T.r.Rajaraman


                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                S.A..No.655 of 2010




                                                                         R. HEMALATHA, J.
                                                                                     mtl


                                                     JUDGMENT

A Perusal of the records shows that the sole appellant died

even prior to 28.06.2021 and till date no steps have been taken to

implead the legal heirs of the deceased sole appellant.

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

costs. Consequently, the connected Miscellaneous Petition is closed.

25.08.2021

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

To

1. The Additional District Court, Tirvannamalai.

2. The District Munsif Court, Polur.

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

S.A.No. 655 of 2010

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