Sirumbayee vs Pattayee
2021 Latest Caselaw 24285 Mad

                                                                              S.A.No.2020 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.2020 of 2002

                     1.Sirumbayee                                              ... Appellant

                                                         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.98 of 1996 and Cross Appeal in A.S.No.98 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.137 of 1995 on
                     the file of the District Munsif Court, Kulithalai.


                                     For Appellant     : 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.2020 of 2002

                                                         JUDGMENT

The suit has been filed for recovery of money. It is submitted by

the learned counsel for the respondent that the third respondents had

passed away long back. So far no steps have been initiated by the

appellant to implead the legal heirs of the third respondent and proceed

with the appeal. Hence, this Second Appeal is dismissed as abated.

                                                                                09.12.2021
                                                                                   (2/2)
                     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.2020 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.2020 of 2002

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.2020 of 2002

Dated:

09.12.2021

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