S.Umayal Parvathi vs Muthammal
2021 Latest Caselaw 19875 Mad

                                                                            S.A.(MD)No.739 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 28.09.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.739 of 2006


                   S.Sakthivel

                   S.Umayal Parvathi                ... Plaintiffs / Appellants / Appellants



                                                      -Vs-


                   Muthammal                         ... Defendant / Respondent / Respondent


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 17.10.2005 passed by the
                   Subordinate Judge, Srivilliputhur in A.S.No.48 of 2004 confirming the
                   decree and judgment in O.S.No.492 of 2000 dated 28.11.2003 on the file of
                   the Principal District Munsif, Srivilliputtur.


                                       For Appellants        : Ms.J.Anandhavalli
                                       For Respondent        : Mr.M.Thirunavukkarasu




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


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                                                                           S.A.(MD)No.739 of 2006

                                                                      G.R.SWAMINATHAN.J.,

                                                                                             rmi

                                                     JUDGMENT

The learned counsel for the appellants informs the Court that the

letter sent to the appellants was returned with an endorsement 'died'. The

learned counsel for the respondent informs the Court that both the

appellants have passed away. Therefore, the second appeal is dismissed as

abated. No costs.

28.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Judge, Srivilliputhur.

2.The Principal District Munsif, Srivilliputtur.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.739 of 2006

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