Gowri Kutti Amma vs Sailajakumari
2021 Latest Caselaw 23590 Mad

                                                                                  S.A.No.1798 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 01.12.2021

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                   S.A.No.1798 of 2002

                     Gowri Kutti Amma                                               ... Appellant
                                                          -vs-

                     1. Sailajakumari
                     2. Krishna Kumar
                     3. Krishna Priya
                     4. Sindhu
                     5. Madhusoodhanan Pillai                                  .... Respondents

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     Judgment and Decree, dated 21.09.2001, made in A.S.No.118 of 1998, on
                     the file of the learned Subordinate Judge, Kuzhithurai, confirming the
                     Judgment and Decree, dated 02.03.1998, made in O.S.No.435 of 1987, on
                     the file of the learned II Additional District Munsif, Kuzhithurai.


                                   For Appellant     : Mr.K.N.Thambi
                                   For R1 to R4      : Mr.K.Sreekumaran Nair
                                   For R5            : No Appearance




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.1798 of 2002


                                                          JUDGMENT

The learned counsel for the appellant submits that the sole appellant

had passed away in the year 2011 and he has no instruction from the legal

heirs of the deceased sole appellant. Hence, this Second Appeal is

dismissed as abated. No costs.

                                                                                        01.12.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi




                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis S.A.No.1798 of 2002

To

1. The Subordinate Judge, Kuzhithurai,

2. The II Additional District Munsif, Kuzhithurai.

https://www.mhc.tn.gov.in/judis S.A.No.1798 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1798 of 2002

01.12.2021

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