Ponnammal vs Saraswathy
2021 Latest Caselaw 23826 Mad

                                                                                S.A.(MD)No.193 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 03.12.2021

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.(MD)No.193 of 2005

                     1. Ponnammal
                     2. Mohandoss                                                ... Appellants
                                                             -vs-

                     1. Saraswathy
                     2. Sakthivel
                        Son of Periyannan
                        Through his Power of Attorney Agent
                        Saraswathy                                              .... Respondents

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     Judgment and Decree, dated 03.08.2004, made in A.S.No.181 of 2000, on
                     the file of the learned Principal Subordinate Judge, Tiruchirappalli
                     confirming the Judgment and Decree dated 11.09.2000, made in O.S.No.
                     1411 of 1982, on the file of the District Munsif Court, Musiri.


                                   For Appellants      : Mr.K.Govindarajan
                                   For R1              : Mr.G.Sridharan
                                                         For Mr.T.M.Hariharan
                                   For R2              : No Appearance



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD)No.193 of 2005




                                                       JUDGMENT

The learned counsel for the appellants submits that both the

appellants have passed away and the legal heirs of the appellants have not

responded for taking steps to implead themselves.

2. Recording the above said submission, this Second Appeal is

dismissed as abated. No costs.

                                                                                     03.12.2021

                     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.(MD)No.193 of 2005

To

1. The Principal Subordinate Judge, Tiruchirappalli.

2. The District Munsif Court, Musiri.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.193 of 2005

R.VIJAYAKUMAR,J.

ebsi

S.A.(MD)No.193 of 2005

03.12.2021

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