Vembu Esakki (Died) vs Bagavathi
2021 Latest Caselaw 4587 Mad

                                                                                                S.A.(MD)No.715 of 2013


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 22.02.2021

                                                            CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                                  S.A.(MD)No.715 of 2013
                                                           and
                                                   M.P.(MD)No.1 of 2013

                 1.Vembu Esakki (died)                               ..Appellant/Appellant/Defendant
                 2.V.Boopathi
                 3.V.Selva Esakki
                 4.V.Esakkiammal @ Maheswari
                 5.Arun Ganesh Mariappa
                 6.Balaji @ Palavesam                                       ...Appellants

                 (Appellants 2 to 6 brought on record as legal heirs deceased sole appellant)

                                                              Vs.

                 Bagavathi                                   ... Respondent/Respondent/Plaintiff

                 PRAYER: This Second Appeal is filed under Section 100 of the Civil
                 Procedure Code, against the judgment and decree passed in A.S.No.98 of
                 2008 on the file of the Sub Court, Thoothukudi dated 18.01.2013 confirming
                 the judgment and decree in O.S.No.142 of 2006 on the file of the District
                 Munsif Court, Srivaikundam, dated 12.02.2008.


                                       For Appellants : Mr.T.Arivukumar
                                                         for Mr.S.Meenakshi Sundaram
                                       For Respondent : Mr.M.P.Senthil


                                                          JUDGMENT

The learned counsel for the appellants submitted that he has no

instructions from the party.

http://www.judis.nic.in S.A.(MD)No.715 of 2013

N.SATHISH KUMAR, J.

ta

2. Hence, this Second Appeal is dismissed as abated. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                               22.02.2021
                 Index    : Yes/No
                 Internet : Yes/No
                 ta



                 To

1.The Sub Court, Thoothukudi

2.The District Munsif Court, Srivaikundam,

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.715 of 2013

http://www.judis.nic.in