Sirumbayee vs Pattayee
2021 Latest Caselaw 24284 Mad

                                                                              S.A.No.2019 of 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 09.12.2021

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.2019 of 2002

                     1.Sirumbayee
                     2.Revathy
                     3.Sivagami
                     4.Kaliammal                                               ... Appellants

                                                         Vs.

                     Marimuthu (Died)
                     1.Pattayee
                     2.Pichaiammal
                     3.Kalamani
                     4.Saroja
                     5.Ramesh                                                ... Respondents

                     PRAYER :         Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 19.01.2000 made
                     in A.S.No.97 of 1996 and Cross Appeal in A.S.No.97 of 1996 on the file
                     of the Sub-Court, Kulithalai partly confirming and partly reversing the
                     judgment and decree dated 23.04.1996 made in O.S.No.257 of 1994 on
                     the file of the District Munsif Court, Kulithalai.


                                     For Appellants    : Mr.K.Govindarajan
                                                         for Sarvabhauman Associates

                                     For Respondents    : Mr.T.Antony Arul
                                                          for Mr.K.Chandramohan
                                                          for R1 to R5.
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                     1/4
                                                                                 S.A.No.2019 of 2002



                                                        JUDGMENT

The learned counsel for the third respondent submits that the

respondent has filed long back. The learned counsel for the appellant is

not is a position to get instructions from his clients to implead the legal

heirs of the respondent. Hence, this second appeal is dismissed as abated.

                                                                              09.12.2021
                                                                                 (½)
                     Index             :     Yes / No
                     Internet          :     Yes / No
                     gbg

                     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.2019 of 2002

To

1.The Sub-Court, Kulithalai.

2.The District Munsif Court, Kulithalai.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.No.2019 of 2002

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.2019 of 2002

Dated:

09.12.2021

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