Bridget vs Viswanathan
2021 Latest Caselaw 17563 Mad

                                                                                   S.A..No.722 of 2008



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        26.08.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 722 of 2008
                                                        and
                                                 M.P.No.1 of 2008

                     Bridget                                                       ... Appellant
                                                           Vs.
                     1.Viswanathan
                     2.Vinayagam
                     3.Issa
                     4.Lawrence                                           ... Respondents
                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 08.08.2007 in A.S. No.77 of 2006,
                     on the file of the Subordinate Court, Chengalpattu confirming the decree
                     and judgment dated 13.06.2006, in O.S. No.453 of 1998, on the file of
                     the District Munsif Court, Alandur.
                                           For Appellant         : Mr.S.M.Stalin
                                                                  for Mr.V.Pavel
                                           For R1, 3 &4          : Mr.A.R.Nixon




                                                                           R. HEMALATHA, J.

                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                   S.A..No.722 of 2008



                                                                                                  mtl



                                                       JUDGMENT

A Perusal of the records shows that the sole appellant died long

back and till date no steps have been taken to implead the legal heirs of

the deceased sole appellant.

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

costs. Consequently, the connected Miscellaneous Petition is closed.

26.08.2021

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

To

1. The Subordinate Court, Chengalpattu

2. The District Munsif Court, Alandur.

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

S.A.No. 722 of 2008

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