Ponnammal vs Subramaniam
2021 Latest Caselaw 23716 Mad

                                                                                 S.A.No.560 of 1998


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 02.12.2021

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                   S.A.No.560 of 1998

                     Ponnammal                                                    ... Appellant
                                                          -vs-

                     1. Subramaniam
                     2. Minor Gokula Krishnan
                     3. Azhagammal
                     4. Saroja                                                .... Respondents

                     PRAYER : Second Appeal filed under Section 100 C.P.C, against the
                     Judgment and Decree, dated 30.10.1996, in A.S.No.353 of 1995 on the file
                     of the Sub Court, Kulithalai, affirming the Judgment and Decree dated
                     27.7.1994, in O.S.No.2 of 1988, on the file of the learned District Munsif,
                     Manapparai.


                                   For Appellant     : Mr.D.Sadiq Raja
                                   For R1            : Mr.P.Thirumalaimaran
                                   For R3 & R4       : No Appearance




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.560 of 1998


                                                          JUDGMENT

The Second Appeal is arising out of suit for maintenance.

2. The learned counsel for the appellant submits that the sole

appellant had passed away and he has no instructions from the legal

representatives of the deceased sole appellant. Hence, this Second Appeal

is dismissed as abated. No costs.

                                                                                       02.12.2021

                     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.560 of 1998

To

1. The Sub Court, Kulithalai.

2. The District Munsif, Manapparai.

https://www.mhc.tn.gov.in/judis S.A.No.560 of 1998

R.VIJAYAKUMAR,J.

ebsi

S.A.No.560 of 1998

02.12.2021

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