Parvatham Ammal vs Natesa Mudaliar (Died)
2021 Latest Caselaw 23811 Mad

                                                                             S.A.No.1011 of 1999

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 03.12.2021

                                                      CORAM

                                  THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                                 S.A.No.1011 of 1999
                     Parvatham Ammal                                     ... Appellant
                                                         Vs
                     1. Natesa Mudaliar (died)
                     2. Marimuthu Ammal
                     3. Periyasamy (died)
                     4. Dhanabagyam
                     5. Virudhambal
                     6. Selvi
                     7. Gnambal
                     8. Banu                                             ... Respondents
                     (R2-R8 brought on record as LRs of the deceased
                     sole respondent vide as per order of court dated
                     06.01.2003 made in C.M.P.No.8917 of 2000)
                     PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure as against the judgement and decree dated 11.04.1997 made in
                     A.S.No.289 of 1996 on the file of the Senior Subordinate Judge,
                     Kallakurichi reversing the Judgement and Decree dated 28.04.1995 made
                     inO.S.No.824 of 1990 on the file of the Principal District Munsif of
                     Kallakurichi.



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                                                                                        S.A.No.1011 of 1999

                                                                                  J.NISHA BANU, J.

                                                                                                    kmm

                                        For Appellant            : M/s.Sarvabhauman Associates
                                        For Respondents          : Mr.N.Manokaran, for R4 to R7
                                                                   R1, R3 - Died

                                                          JUDGMENT

Today, when the matter is taken up for hearing the learned counsel

for the appellant submitted that the sole appellant died and he is not able to

get instructions from the legal heirs to pursue this second appeal.

2.In the light of the above facts, this Second Appeal is dismissed as

abated. No costs.

03.12.2021

Internet: Yes/No kmm

To

1. The Principal District Munsif of Kallakurichi.

2. The Senior Subordinate Judge, Kallakurichi.

S.A.No.1011 of 1999

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