Viswanathan vs Renganathan
2021 Latest Caselaw 11606 Mad

                                                                  S.A.(MD)No.576 and 580 of 2006

                                   THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 14.06.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          S.A.(MD)Nos.576 and 580 of 2006
                                                        and
                                         M.P.(MD)Nos.2 of 2006 and 1 of 2013

                   S.A.No.576 of 2006

                   1.Viswanathan
                   2.Gowsalya
                   3.Prabha Mary
                   4.Sarojam
                   5.Saraswathi
                   6.Savithiri
                   7.C.S.Lokesh
                   8.C.S.Lohisha                                                 ... Appellants
                                                      -Vs-


                   Renganathan                                                  ...Respondent


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and Decree dated 22.02.2005 in A.S.No.36 of
                   2003 on the file of the Sub Court, Padmanabhapuram reversing the
                   Judgment and Decree, dated 10.03.2003 in O.S.No.388 of 1992 on the file
                   of the learned Principal District Munsif Court, Padmanabhapuram.

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                                                                  S.A.(MD)No.576 and 580 of 2006



                   S.A.No.580 of 2006

                   1.Prabha Mary
                   2.Savithiri
                   3.C.S.Lokesh
                   4.C.S.Lohisha                                                 ... Appellants
                                                     -Vs-


                   Renganathan                                                  ...Respondent


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and Decree dated 22.02.2005 in A.S.No.29 of
                   2003 on the file of the Sub Court, Padmanabhapuram reversing the
                   Judgment and Decree, dated 10.03.2003 in O.S.No.341 of 1993 on the file
                   of the learned Principal District Munsif Court, Padmanabhapuram.


                                        For Appellants : Mr.C.Godwin
                                        (in both appeals)

                                        For Respondent : Mr.K.Sreekumaran Nair
                                        (in both appeals)


                                              COMMON JUDGMENT


                             Heard the learned counsel for the appellants.   He states that the

                   appeals can be dismissed as abated. The sole respondent has also passed


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                                                                S.A.(MD)No.576 and 580 of 2006

                   away.           The second appeals are dismissed as abated. No costs.

                   Consequently, connected miscellaneous petitions are closed.



                                                                          14.06.2021
                   Internet : Yes/No
                   Index : Yes/No
                   sji


                   To
                   1.The Sub Court, Padmanabhapuram.

                   2.The Principal District Munsif Court, Padmanabhapuram.

                   3.The Record Keeper,
                     V.R.Section,
                     Madurai Bench of Madras High Court,
                     Madurai.




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                                        S.A.(MD)No.576 and 580 of 2006


                                          G.R.SWAMINATHAN, J.

sji

Judgment made in S.A.(MD)Nos.576 and 580 of 2006

14.06.2021

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