Kamala vs Rajiyappan
2021 Latest Caselaw 25243 Mad

                                                                                 S.A.No.424 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 22.12.2021

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                    S.A.No.424 of 2010
                                                           and
                                                     M.P.No.1 of 2010

                  1.Kamala
                  2.Maheswari
                  3.E.Sampath
                  4.Ramu
                  5.Indira
                  6.Shymala
                  7.Minor Surrendar
                  8.Minor Manju
                  (Minors represented by their
                  mother/guardian, Shymala)                                  .. Appellants

                                                           vs.

                  Rajiyappan                                                 .. Respondent

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C.
                  against the Judgment and Decree in A.S.No.13 of 2007 on the file of
                  the Subordinate Court, Poonamallee, dated 14.10.2009 in confirming
                  the judgment and decree in O.S.No.266 of 1983 on the file of the
                  District Munsif, Poonamallee, dated 11.09.2006.

                                   For Appellants           :     Mrs.R.Sripriya
                                                                  for Mr.V.Raghavachari

                                   Respondent               :     Died

                                                       JUDGMENT

Today, when the appeal came up for hearing, the learned

counsel for the appellants appeared before this Court and filed a

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

S.A.No.424 of 2010

memo stating

R. PONGIAPPAN, J.

rsi

that the appellants 2, 3 and 5 and sole respondent are dead. It was

the submission made by the learned counsel for the appellants that

they have not received any instructions from the legal heirs of the

deceased appellants and the other appellants. The memo dated

16.12.2021 is recorded.

2. In view of the same, this Second Appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petition is

closed.

22.12.2021

Internet : Yes/No Index : Yes/No rsi

To

1.The Subordinate Judge, Poonamallee.

2.The District Munsif, Poonamallee.

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

S.A.No.424 of 2010

S.A.No.424 of 2010 and M.P.No.1 of 2010

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