Kulandaivelu ... 4Th Defendant / vs Kailasam Ammal ... Plaintiff / 1St
2021 Latest Caselaw 12899 Mad

                                                                                  S.A.No.991 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 01.07.2021

                                                     CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.No.991 of 2003

                   Kulandaivelu                      ... 4th Defendant / Appellant / Appellant

                                                     -Vs-


                   1.Kailasam Ammal               ... Plaintiff / 1st Respondent / 1st Respondent
                   2.Gandhi Ammal
                   3.Visalakshi @ Veerayee
                   4.Poongothai @ Sampoornam
                   5.Chinnakunju @ Latha
                                             ... Defendants 1,3,5 & 6/ Respondents 2 to 5/
                                                    Respondents 2 to 5
                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree of the Subordinate Court at
                   Kulithalai dated 28.02.2003 in A.S.No.36 fo 2000, partly allowing the
                   Judgment and decree of the District Munsif Court, Kulithalai, dated
                   27.04.2000 in O.S.No.82 of 1997.


                                     For Appellant          : Mr.K.Govindarajan
                                      For R1                : Mr.G.Vasudevan
                                     For R2 to R5           : No appearance



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


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                                                                                 S.A.No.991 of 2003

                                                                       G.R.SWAMINATHAN.J.,

                                                                                               rmi


                                                     JUDGMENT

The sole appellant is said to have passed away. Steps for bringing the

legal heirs on record have not been taken. Hence, the second appeal is

dismissed as abated. No costs.

01.07.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Court at Kulithalai.

2.The District Munsif Court, Kulithalai.

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

Judgment made in S.A.No.991 of 2003

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