Arumuga Udayar vs Soundaravalli
2021 Latest Caselaw 17465 Mad

                                                                                    S.A..No.643 of 2011



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        25.08.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 643 of 2011
                                                        and
                                                 M.P. No.1 of 2011


                     Arumuga Udayar                                                 ... Appellant
                                                           Vs.
                     Soundaravalli                                                 ... Respondent

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 31.10.2007 passed in A.S.No.69
                     of 2005 on the file of the Subordinate Court, Kallakuruchi, confirming
                     the decree and judgment dated 29.10.2004 passed in O.S. No.412 of 1998
                     on the file of the III Additional District Munsif Court, Kallakuruchi.

                                           For Appellant         : Ms. R. Meenal

                                           For Respondent        : Mr. Shabeer
                                                                  for Sarvabhauman Associates




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                   S.A..No.643 of 2011



                                                                          R. HEMALATHA, J.
                                                                                                 bga

                                                     JUDGMENT

It is seen from the records that the sole appellant died even

prior to 30.07.2020 and till date, no steps have been taken to bring on

record the legal heirs of the deceased sole appellant.

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

abated. No costs. Consequently, connected miscellaneous petition is

closed.

25.08.2021

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

To

1. The Subordinate Court, Kallakuruchi

2. The III Additional District Munsif Court, Kallakuruchi.

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

S.A.No. 643 of 2011

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