L. Rajan vs Utchiammal
2021 Latest Caselaw 4266 Mad

                                                                                       S.A.No.1568 of 1994

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 18.02.2021

                                                            CORAM:

                             THE HONOURABLE Mr.JUSTICE RMT.TEEKAA RAMAN

                                                       S.A.No.1568 of 1994

                     1.L. Rajan
                     2.L. Pranhu
                     3.L. Lawrence
                     4.L. Joseph
                     5.L. Pushparaj
                     6.L. Nirmalraj
                     7.L. Peter
                     8.L. Gerald
                     9.L. Babu                                                        ... Appellants

                                                               Vs.

                     Utchiammal                                                ... Respondent

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     judgment and decree made in A.S.No.30/1992 dated 04.03.1994 by the
                     learned District Judge, Uthagamandalam, confirming the judgment and
                     decree made in O.S.No.189/1988 dated 28.04.1992 by the learned District
                     Munsif, Uthagamandalam.

                                      For Appellants     : Mr.G. Rajagopalan




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https://www.mhc.tn.gov.in/judis/
                                                                                S.A.No.1568 of 1994

                                                                   RMT.TEEKAA RAMAN,J.


                                                  JUDGMENT

The learned counsel for the appellants would submit that the

sole respondent died. Further, he stated that even the legal heirs of the

deceased sole respondent are also dead. A memo to that effect has been

filed by the learned counsel for the appellants. In view of the same, the

second appeal is dismissed as abated.

18.02.2021

AT Index:yes/no

To

1.The District Judge, Uthagamandalam.

2.The District Munsif, Uthagamandalam.

S.A.No.1568 of 1994

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