Pattiah Gounder vs Pushpammal
2021 Latest Caselaw 866 Mad

                                                                    S.A.Nos.898 & 899 of 1995

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 11.01.2021

                                                    CORAM

                              THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                           S.A.Nos.898 & 899 of 1995
                                                      and
                                          CMP.Nos.9515 & 9516 of 1995

                     S.A.No.898 of 1995

                     Pattiah Gounder                            ...Appellant/Plaintiff

                                                     .. Vs ..
                     1.Pushpammal
                     2.Kamalammal
                     3.Sundararajan
                     4.Subramaniam
                     5.Pangajavalli
                     6.Vijayalakshmi
                     7.T.S.Prakasam
                     8.T.S.Ilavarasan (Minor)
                     (The minor 8th respondent represented

by its mother and natural guardian viz., the six respondent ) ...Respondents/ Defendants 2 to 9

S.A.No.899 of 1995

1.Pattiah Gounder

2.Kamatchiammal

3.Malaichami ...Appellants/Defendants

https://www.mhc.tn.gov.in/judis/ S.A.Nos.898 & 899 of 1995

.. Vs ..

1.Pushpammal

2.Sundararajan

3.Subramaniam

4.Pangajavalli

5.Vijayalakshmi

6.T.S.Sivaprakasam

7.T.S.Ilavarasan

8.Kamalammal ...Respondents/Plaintiffs

PRAYER in S.A.No.898 of 1995: Second Appeal is filed under Section 100 of the Civil Procedure Code, against the Judgment and Decree of the learned Subordinate Judge, Gobichettipalayam dated 28.04.1995 and made in A.S.No.14 of 1991 confirming the judgment and decree of the Principal District Munsif Court, Gobichettipalayam, dated 14.09.1990 and made in O.S.No.90 of 1977.

PRAYER in S.A.No.899 of 1995: Second Appeal is filed under Section 100 of the Civil Procedure Code, against the Judgment and Decree made in A.S.No.15 of 1991, dated 28.04.1995 on the file of the learned Subordinate Judge, Gobichettipalayam, reversing the judgment and decree in O.S.No.505 of 1977, dated 14.09.1990, on the file of the Principal District Munsif Court, Gobichettipalayam.

For Appellants in both petitions : Mr.R.T.Duraisamy For Respondents in both petitions : No appearance

https://www.mhc.tn.gov.in/judis/ S.A.Nos.898 & 899 of 1995

COMMON JUDGMENT (The cases have been heard through video conference) The learned counsel appearing for the appellants would

submit that the appellant viz., Pattiah Gounder dead. He would

further submit that there are no instructions from the appellants.

2.Recording the above submission, these Second Appeals

stands dismissed as abated. No costs. Consequently, connected

Miscellaneous Petitions are closed.

                                                                             11.01.2021
                     Index    : Yes
                     Internet : Yes
                     dua




                     To

1.The Subordinate Judge, Gobichettipalayam.

2.The Principal District Munsif Court, Gobichettipalayam.

https://www.mhc.tn.gov.in/judis/ S.A.Nos.898 & 899 of 1995

RMT.TEEKAA RAMAN. J.

dua

S.A.Nos.898 & 899 of 1995 and CMP.Nos.9515 & 9516 of 1995

11.01.2021

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