Ramaamy vs Krishnammal
2021 Latest Caselaw 13156 Mad

                                                                      S.A.(MD)No.316 of 2007

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 05.07.2021

                                                   CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.316 of 2007


                   Ramaamy                                             ... Appellant

                                                   -Vs-


                   1.Krishnammal
                   2.Valliammal
                   3.Sankarammal
                   4.Guruvammal
                   5.Paramasiva Konar
                   6.Kanthiah
                   7.Lakshmi Ammal
                   8.Madasamy Konar                                    ... Respondents


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree passed in A.S.No.29 of 2005 on
                   26.10.2005 by the Principal Sub Court, Tenkasi, confirming the Decree and
                   Judgment passed in O.S.No.508 of 1995 of the Principal District Munsif
                   Court, Tenkasi, dated 17.12.2004.




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


                   1/3
                                                                           S.A.(MD)No.316 of 2007



                                         For Appellant      : Mr.S.Ramesh @ Ramiah
                                         For R1 to R3      : Mr.A.Sankarasubramanian
                                         For R4 to R8       : No appearance


                                                     JUDGMENT

The appellant's counsel informs the Court that the appellant appears

to have passed away. Steps have not been taken to bring the legal heirs on

record. Therefore, the second appeal is dismissed as abated. No costs.

05.07.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal Sub Court, Tenkasi.

2.The Principal District Munsif Court, Tenkasi.

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

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

S.A.(MD)No.316 of 2007

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.316 of 2007

05.07.2021

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