S.Kalavathy vs N.Parameshwari (Died)
2021 Latest Caselaw 12478 Mad

                                                          S.A.No.1212 of 2009


        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                         DATED : 25.06.2021

                                CORAM

              THE HONOURABLE MS.JUSTICE P.T.ASHA

                     Second Appeal No.1212 of 2009
                                 and
                           M.P.No.1 of 2009

S.Kalavathy                                           ... Appellant

                                     Vs.
1.N.Parameshwari (died)
2.S.Natarajan
3.Devika
4.Saranya
5.Hemalatha
D/o.S.Natarajan
(RR3 to 5 brought on record as
LRS of the deceased 1st respondent
viz.N.Parameshwari vide order of
Court dated 25/09/2009 (DR.GJJ))                       ... Respondents


      Prayer:- The Second Appeal filed under Section 100 of C.P.C.,
against the judgment and decree passed by the learned Additional District
and Sessions Judge (Fast Track Court IV, Madras), in A.S.No.482 of 2005
on 24.01.2007 confirming the Judgment and Decree passed by the learned
XIV Assistant City Civil Judge, Madras in O.S.No.1860 of 2001 on
10.12.2004.

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                                                              S.A.No.1212 of 2009


                                                                P.T.ASHA, J.
                                                                            kas
            For Appellant       : M/s.Rama Gosala
            For Respondents : Mr.G.Krishnamurthy for R2, 3 to 5
                                 R1 - died

                            JUDGMENT

(The case has been heard through video conference) The death of the sole appellant has been reported to this Court as early

as on 30.07.2020, however, no steps have been taken to bring the legal heirs

of the deceased / sole appellant on record from July 2020.

2.In view of the above, this Second Appeal stands dismissed as

abated. Consequently, the connected miscellaneous petition is also

dismissed. No costs.

25.06.2021 kas

To:

1. The Additional District and Sessions Judge (Fast Track Court IV, Madras)

2.The XIV Assistant City Civil Judge, Madras

S.A.No.1212 of 2009