Palanivel Udaiyar vs Kasiammal
2021 Latest Caselaw 24850 Mad

                                                                                  S.A.No.1795 of 2002



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 16.12.2021

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.No.1795 of 2002


                     Palanivel Udaiyar              ... Appellant/
                                                        Appellant/1st Plaintiff

                                                       Vs.
                     1.Kasiammal
                     2.Amsu
                     3.Tropathai
                     4.Aariyam
                     5.Elanchiam                   ... Respondents 1 to 5/
                                                       Respondents 1 to 5/Defendants 2 to 6
                     6.Sevaayee
                     7.Jayam
                     8.Rengaraju
                     9.Malliyammal
                     10.Dhanasekaran
                     11.Kannammal
                     12.Bhavunammal
                     13.Shanmugham                ... Respondents 6 to 13
                                                      Respondents 6 to 13/Defendants 7 to 14
                     14.Ayyadurai Udayar          ... Respondent No.14/
                                                      Respondent No.14/2nd Plaintiff

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree in so far as against the

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1795 of 2002

                     appellant dated 15.06.2001 made in A.S.No.211 of 1999 on the file of
                     Principal District Judge, Pudukkottai, reversing the judgment and decree
                     dated 27.07.1999 made in O.S.No.1995 of 1989 on the file of Principal
                     District Munsif, Pudukkottai.


                                           For Appellant   : Mr.G.Sridharan
                                           For Respondents : No appearance

                                                          JUDGMENT

The learned counsel for the appellant submits that the sole

appellant had passed away in the year 2017 and the legal heirs have not

responded to get themselves impleaded in the second appeal. Hence, the

Second Appeal is dismissed as abated. No costs.

                                                                              16.12.2021
                     gbg

                     Index             :       Yes / No
                     Internet          :       Yes / No


                     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.1795 of 2002

To

1.The Principal District Judge, Pudukkottai.

2.The Principal District Munsif, Pudukkottai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1795 of 2002

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1795 of 2002

Dated:

16.12.2021

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