S.Sivakami @ Pappammal vs S.Thilagavathi
2021 Latest Caselaw 23827 Mad

                                                                                      S.A.No.185 of 1996


                      i89yBEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 03.12.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                     S.A.No.185 of 1996

                     1. S.Sivakami @ Pappammal
                     2. A.Muthulakshmi                                                 ... Appellants
                                                            -vs-

                     1. S.Thilagavathi
                     2. Banu Kumar                                             .... Respondents

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     Decree and Judgment, dated 7.11.1995, rendered in A.S.No.391 of 1993, on
                     the file of the learned Principal District Judge, Kamarajar District at
                     Srivillipputtur confirming the Decree and Judgment, dated 30.07.1993
                     rendered in O.S.No.244 of 1991 on the file of the learned District Munsif,
                     Aruppukkottai.


                                   For Appellants      : Mr.Rajesh Kumar
                                                         M/s. R.Elizabeth Sarumathi
                                   For Respondents     : No Appearance




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.185 of 1996




                                                        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.No.185 of 1996

To

1. The Principal District Judge, Kamarajar District at Srivillipputtur.

2. The District Munsif, Aruppukkottai.

https://www.mhc.tn.gov.in/judis S.A.No.185 of 1996

R.VIJAYAKUMAR,J.

ebsi

S.A.No.185 of 1996

03.12.2021

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