P.Sri Latha vs C.Sri Ranjini
2021 Latest Caselaw 23704 Mad

                                                                                       C.S.No.533 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 02.12.2021

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                  C.S.No.533 of 2013


                     P.Sri Latha                                                     ... Plaintiff

                                                            Vs.

                     C.Sri Ranjini                                                    ... Defendant


                     Prayer: The Civil Suit has been filed under Order IV Rule 1 of the Original
                     Side Rules read with Order VII Rule 1 of C.P.C. 1908, praying
                     (a) to pass a preliminary decree to divide the Item-1, Item–2, Item–3,
                     Item-4 and Item-5 of the plaint schedule properties morefully described in
                     the schedule hereunder into two shares by metes and bounds and allot half
                     share to the plaintiff and also put the plaintiff into the possession;
                     (b) to appoint an Advocate Commissioner for the purpose of dividing the
                     Item-1, Item-2, Item–3, Item–4 and Item– 5 of the plaint schedule properties
                     by metes and bounds into two shares and allot half share to the plaintiff and
                     for costs.


                                          For Plaintiff           : M/s.P.C.Harikumar & Associates
                                          For Defendant           :


https://www.mhc.tn.gov.in/judis
                                                                                   C.S.No.533 of 2013

                                                                               N.SESHASAYEE
                                                                                                 dk



                                                     JUDGMENT

The suit is laid for partition. The plaintiff and the defendant reported to

have died in COVID 2nd wave some time in May 2021. No steps have been

taken to bring on record the Legal Representatives of them.

2.The suit abates accordingly. No costs.

02.12.2021 dk

Index : yes / no Internet : yes / no Speaking / Non speaking order

C.S.No.533 of 2013

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