T.Muthusamy vs Pushpa
2021 Latest Caselaw 24930 Mad

                                                                              S.A.Nos.1807 & 1808 of 2004

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 17.12.2021

                                                          CORAM

                                  THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                              S.A.Nos.1807 & 1808 of 2004
                                              and C.M.P.No.14245 of 2004

                     T.Muthusamy                                          ... Appellant in both S.As.

                                                            Vs

                     1.Pushpa
                     2.P.Chinnasamy                         ... Respondents in S.A.No.1807 of 2004
                     1.P.Chinnasamy
                     2.Pushpa                               ... Respondents in S.A.No.1808 of 2004


                     COMMON PRAYER: Second Appeals filed under Section 100 of the
                     Code of Civil Procedure as against the judgement and decree dated
                     20.02.2002 made in A.S.Nos.17 and 18 of 2001 on the file of the
                     Additional District Court, Fast Track Court No.IV, Coimbatore, Tiruppur,
                     reversing the Judgement and Decree dated 09.04.1997 made in O.S.No.572
                     of 1989 on the file of the District Munsif Court, Tiruppur.
                     For both S.A.s

                                     For Appellant            : Mr.P.T.Ramadevi


                     Page No.1/2



https://www.mhc.tn.gov.in/judis
                                                                                  S.A.Nos.1807 & 1808 of 2004

                                                                                   J.NISHA BANU, J.

kmm

COMMON JUDGMENT

Today, when the matters are taken up for hearing the learned counsel

for the appellant submitted that the sole appellant died and he is not able to

get instructions from the legal heirs to pursue the second appeals.

2.In the light of the above facts, the Second Appeals are dismissed as

abated. Consequently, connected Miscellaneous Petition is closed. No

costs.

17.12.2021

Internet: Yes/No kmm

To

1. The Additional District Court, Fast Track Court No.IV, Coimbatore, Tiruppur,

2. The District Munsif Court, Tiruppur.

S.A.Nos.1807 & 1808 of 2004 and C.M.P.No.14245 of 2004

Page No.2/2

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