Nagammal vs Amaravathy
2021 Latest Caselaw 13180 Mad

                                                                              S.A. No.2110 of 2002

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 05.07.2021

                                                        CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  S.A. No.2110 of 2002
                                                          and
                                                 CMP No.18386 of 2002


                     Nagammal                                             .... Appellant

                                                       Versus

                     1. Amaravathy
                     2. K.N.Ravichandran                                  .... Respondents


                           Second Appeal filed under Section 100 of the Civil Procedure
                     code, against the judgment and decree of the learned Appellate Authority
                     and 2nd Additional Subordinate Judge (Incharge of 3rd Additional Sub
                     Court, Coimbatore, dated 25.06.2002 in A.S. No.36 of 2001 confirming
                     the judgment and decree of the learned 2nd Additional District Munsif,
                     Coimbatore, dated 27.11.2000 in O.S. No.1265 of 1996.


                     For Appellant                     : Mr.V. Nicholas
                     For Respondent                    : Mr.Kishore Pradeep


                                                       JUDGMENT

The learned counsel for the respondents submits that the appellant

is dead. Even when the appeal was filed, the appellant was aged 90 https://www.mhc.tn.gov.in/judis/

S.A. No.2110 of 2002

years. Till date, steps have also not been taken to bring on record the

Legal Representatives of the deceased appellant. Therefore, the Second

Appeal is dismissed as abated. No costs. Consequently, connected

miscellaneous petition is closed.

05.07.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order

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To

1. The Appellate Authority and 2nd Additional Subordinate Judge, Coimbatore.

2. The 2nd Additional District Munsif, Coimbatore,

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

S.A. No.2110 of 2002

ABDUL QUDDHOSE, J.

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S.A. No.2110 of 2002

05.07.2021

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