Krishnasamy vs Ramalakshmi Ammal
2021 Latest Caselaw 12901 Mad

                                                                                 S.A.No.810 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.810 of 2003
                                                     and
                                             C.M.P.No.7630 of 2003


                   Krishnasamy                                            ... Appellant

                                                      -Vs-


                   1.Ramalakshmi Ammal
                   2.Mariammal
                   3.Velammal
                   4.Mookkammal @ Pitchammal
                   5.Shenbagam Ammal                                     ... Respondents


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree passed in A.S.No.73 of 2001, dated
                   03.10.2002 passed by the leanred IInd Additional District Court, Tirunelveli
                   confirmed the Judgment and decree passed in O.S.No.265 of 1999, dated
                   22.02.2001 on the file of the Principal Sub Court, Tenkasi.


                                      For Appellant          : Mr.V.Meenakshi Sundaram
                                      For R1 to R3           : Mr.S.Ramesh @ Ramaiah
                                      For R4 & R5            : exparte

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


                   1/3
                                                                                  S.A.No.810 of 2003




                                                      JUDGMENT

The learned counsel for the appellant informs the Court that the letter

addressed to the appellant was returned with an endorsement that

“addressee is deceased and return to the sender”. The appellant appears to

have passed away. The legal heirs have not come forward to get themselves

substituted to continue the matter. Hence, the second appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petition is

closed.

01.07.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The IInd Additional District Court, Tirunelveli.

2.The Principal Sub Court, Tenkasi.

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

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

S.A.No.810 of 2003

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.No.810 of 2003 and C.M.P.No.7630 of 2003

01.07.2021

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