Perumal vs Mottai @ Natesa Gounder
2021 Latest Caselaw 19471 Mad

                                                                                      S.A.No.892 of 2009



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        22.09.2021

                                                       CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 892 of 2009
                                                        and
                                           M.P.Nos.1 of 2009 & 1 of 2011

                      1.Perumal
                      2.Natarajan                                                  ... Appellants
                                                           Vs.
                      Mottai @ Natesa Gounder                                      ... Respondent

                      Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                      against the decree and judgment dated 24.04.2009 in A.S. No.14 of
                      2007, on the file of Sub Court, Arni, Thiruvannamalai District confirming
                      the decree and judgment dated 22.12.2006, in O.S. No.285 of 2005, on
                      the file of the District Munsif Court, Polur, Thiruvannamalai District.


                                          For Appellants         : Ms. C.Uma
                                          For Respondent         : Mr.A.R.Suresh




                      Page 1 of 2

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                                                                                     S.A.No.892 of 2009




                                                                            R. HEMALATHA, J.
                                                                                            ham/mtl


                                                        JUDGMENT

A Perusal of the records shows that the sole respondent died in

the year 2013 and till date no steps have been taken to implead the legal

heirs of the deceased sole respondent.

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

abated. No costs. Consequently, the connected Miscellaneous Petitions

are closed.

22.09.2021

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

To

1. The Sub Court, Arni, Thiruvannamalai District.

2. The District Munsif Court, Polur, Thiruvannamalai District.

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

S.A.No. 892 of 2009 and M.P.Nos.1 of 2009 & 1 of 2011

http://www.judis.nic.in