Mohamed Sheriff vs Chellammal (Died)
2021 Latest Caselaw 3136 Mad

                                                                            S.A.No.1979 of 2000

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED:09.02.2021

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
                                                S.A.No.1979 of 2000

                      Mohamed Sheriff                                    : Appellant
                                                          Vs.
                      1.Chellammal (Died)
                      2.Mohamed Ghouse
                      3.Chandira
                      4.Saravanan
                      5,Selvi
                      6.Jeyalakshmi
                      7.Arumugam                                         : Respondents
                      (Respondent Nos.3 to 7 are brought on records as legal representatives of
                      the deceased Respondent No.1 vide order of this Court dated 06.01.2020
                      made in M.P.(MD).No.1 of 2015 in S.A.No.1979 of 2000)


                      PRAYER: Appeal is filed under Section 96 of the Code of Civil
                      Procedure praying to set aside the judgment and decree passed in A.S.No.
                      193 of 1998 on the file of the Iind Additional District Judge, Tirunelveli,
                      dated 12.07.1999 as confirmed by the judgment and decree passed in
                      O.S.No.265 of 1992, on the file of the Principal District Munsif Court,
                      Tirunelveli, dated 23.10.1998.


                      1/4

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                                                                             S.A.No.1979 of 2000

                                For Appellant       : Mr.M.P.Senthil
                                R-1                 : Died
                                For R-2             : No Appearance
                                For R-3 to R-7      : Mr.R.T.Arivukumar
                                                       ********
                                                 JUDGMENT

***********

The learned counsel for the appellant states that the sole

appellant in this appeal died long back and that he could not get

instructions for impleading the legal representatives of the deceased sole

appellant and a memo has also been filed to that effect.

2.In view of the fact that the appeal itself is abated, this Court

has no other option but to dismiss this appeal as abated. Accordingly,

this second appeal is dismissed as abated. No costs.

                                                                                    09.02.2021
                      Index    : Yes/No
                      Internet : Yes/No
                      tsg

http://www.judis.nic.in S.A.No.1979 of 2000

To

1.The Iind Additional District Judge, Tirunelveli,

2.The Principal District Munsif Court, Tirunelveli.

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

http://www.judis.nic.in S.A.No.1979 of 2000

N.SATHISH KUMAR, J

tsg

Judgment made in S.A.No.1979 of 2000

Dated:09.02.2021

http://www.judis.nic.in