Jeeva Rekha vs Savithri Ammal
2021 Latest Caselaw 17795 Mad

                                                                                   S.A..No.618 of 2008




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        31.08.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 618 of 2008
                                                        and
                                                 M.P.No.1 of 2008

                     Jeeva Rekha                                             ... Appellant
                                                           Vs.
                     Savithri Ammal                                          ... Respondent

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 29.11.2005 in A.S. No.60 of 2005,
                     on the file of the I Additional District Court, Coimbatore, setting aside
                     the decree and judgment dated 28.06.2004, in O.S. No.278 of 2002, on
                     the file of the III Additional Sub Court, Coimbatore.


                                           For Appellant         : Ms.Shabana
                                           For Respondent        : Mr.C.Deivasigamani




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis/
                                                                                S.A..No.618 of 2008




                                                     JUDGMENT

A Perusal of the records shows that the sole appellant died

even prior to 30.10.2019 and till date no steps have been taken to

implead the legal heirs of the deceased sole appellant.

2.The learned counsel appearing for the appellant submitted

that the sole respondent also died long back and till date no steps have

been taken to implead the legal heirs of the deceased sole respondent.

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

costs. Consequently, the connected Miscellaneous Petition is closed.

31.08.2021

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

https://www.mhc.tn.gov.in/judis/ S.A..No.618 of 2008

R. HEMALATHA, J.

mtl

To

1. The I Additional District Court, Coimbatore.

2. The III Additional Sub Court, Coimbatore.

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

S.A.No. 618 of 2008 and M.P.No.1 of 2008

31.08.2021

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