G.Nachammal vs P.M.Ramalingam
2021 Latest Caselaw 13941 Mad

                                                                                S.A.No.1498 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 13.07.2021

                                                        CORAM
                                        THE HON'BLE Ms.JUSTICE P.T.ASHA

                                                  S.A.No.1498 of 2008
                                                          and
                                                   M.P.No.1 of 2008

                     G.Nachammal                                        ... Appellant

                                                        Vs

                     1.P.M.Ramalingam

                     2.Gurusamy Gounder

                     3.Pukkaiyan                                        ... Respondents

                     PRAYER : Second Appeal is filed under Section 100 of code of Civil
                     Procedure against the judgment and decree dated 20.06.2008 passed in
                     A.S.No.19 of 2008 on the file of I Additional District Court, Erode
                     District confirming the Judgment and Decree dated 28.02.2007 passed in
                     O.S.No.263 of 2004 on the file of District Munsif-cum-Judicial
                     Magistrate Court, Kodumudi, Erode District are liable to be set aside.
                                      For Appellant          : No Appearance
                                      For Respondents        : Mr.Kandhan Duraisami [R1]
                                                               R2 & R3 died vide
                                                               Order dated 04.03.2020.


                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                  S.A.No.1498 of 2008

                                                  JUDGMENT

No appearance on behalf of the appellant.

2. As early as on 04.03.2020, it was represented before this Court

that the appellant and the respondents 2 and 3 are no more, till date, no

steps have been taken to implead the legal representatives of the

appellant as well as the respondents 2 and 3.

3. Considering the above fact the Second Appeal therefore stands

abated as against the appellant and the respondents 2 and 3. No order as

to costs. Consequently, connected miscellaneous petition is closed.

13.07.2021 Internet:Yes ssn

https://www.mhc.tn.gov.in/judis/ S.A.No.1498 of 2008

To

1. The I Additional District Court, Erode, Erode District.

2. The District Munsif-cum-Judicial Magistrate Court, Kodumudi, Erode District.

https://www.mhc.tn.gov.in/judis/ S.A.No.1498 of 2008

P.T.ASHA, J.,

ssn

S.A.No.1498 of 2008 and M.P.No.1 of 2008

13.07.2021

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