Panneerselvam vs Banumathi
2021 Latest Caselaw 2944 Mad

                                                                                      S.A.No.147 of 2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 08.02.2021

                                                         CORAM

                                   THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                                                   S.A.No.147 of 2017
                                               and C.M.P.No.3118 of 2017

                  Panneerselvam                                                  ...Appellant
                                                          Vs


                  1.Banumathi
                  2.Andalammal                                                   ... Respondents

                  Prayer Civil Revision Petition filed under Section 100 of the Code of Civil
                  Procedure, prayed to set aside the judgment and decree dated 05.08.2015 passed
                  in A.S.No.15 of 2012 on the file of the District Judge, Thiruvannamalai
                  confirming the Judgment and decree dated 07.03.2012 passed in O.S.No.37 of
                  2008 on the file of the Principal Subordinate Judge, Thiruvannamalai.


                                         For Appellant    : Ms.G.Sumitra
                                         For R1           : Mr.N.S.Nandakumar




                  1/4


https://www.mhc.tn.gov.in/judis/
                                                                                         S.A.No.147 of 2017




                                                      JUDGMENT

The learned counsel for the appellant submitted that this appeal has been

filed challenging the judgment and decree passed by the Courts below. The suit

has been filed for partition and the appellant is also entitled for his share.

However, since the appellant aggrieved by the decision of the Courts below, he

has filed this present appeal.

2.The learned counsel for the appellant submitted that the appellant was

passed away on 20.10.2018 and so far, the legal heirs of the appellant have not

taken any steps to implead them.

3.Recording the submission made by the learned counsel for the

appellant, this Second Appeal is dismissed as abated. No costs. Consequently,

connected miscellaneous petition is closed.

08.02.2021 Index: Yes/No Speaking order/Non-speaking order

rst

https://www.mhc.tn.gov.in/judis/ S.A.No.147 of 2017

To:

1.The District Judge, Thiruvannamalai.

2.The Subordinate Judge, Thiruvannamalai.

https://www.mhc.tn.gov.in/judis/ S.A.No.147 of 2017

KRISHNAN RAMASAMY rst

S.A.No.147 of 2017 and C.M.P.No.3118 of 2017

08.02.2021

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