K.Athiappan vs Athiappa Gounder
2021 Latest Caselaw 20349 Mad

                                                                                    S.A.No.789 of 2009



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :        04.10.2021

                                                     CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No.789 of 2009
                                                      and
                                                M.P.No.1 of 2009


                      K.Athiappan                                                 ... Appellant
                                                          Vs.

                      1.Athiappa Gounder

                      2.K.Perumal                                                 ... Respondents

                      Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                      against the decree and judgment dated 24.04.2009 in A.S. No.116 of
                      2008 on the file of Subordinate Court, Rasipuram, reversing the decree
                      and judgment dated 25.04.2006 in O.S. No.55 of 2002, on the file of
                      District Munsif Court, Rasipuram.


                                         For Appellant          : No appearance
                                         For Respondents        : No appearance




                      Page 1 of 2

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                                                                                 S.A.No.789 of 2009



                                                                        R. HEMALATHA, J.
                                                                                 mtl/ham

                                                   JUDGMENT

When the matter is taken up for hearing there is no

representation for the appellant. A perusal of the records shows that the

sole appellant and first respondent died long back and till date no steps

have been taken to implead the legal heirs of the deceased sole appellant

and first respondent.

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

abated. No costs. Consequently, the connected Miscellaneous Petition is

closed.

04.10.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl/ham To

1. The Subordinate Court, Rasipuram.

2. The District Munsif Court, Rasipuram.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No. 789 of 2009 and M.P.No.1 of 2009

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