Madras High Court
Ambalatharasu vs Mani @ Appavu on 4 April, 2022
S.A.Nos.953 of 2000, 528 & 529 of 2001
and C.M.P.No.8522 of 2000
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.04.2022
CORAM
THE HONOURABLE MRS. JUSTICE R. HEMALATHA
S.A.Nos. 953 of 2000, 528 & 529 of 2001
1.Ambalatharasu
2.E.Parvathi (Died)
3.Nagraj (Died)
4.Lakshmi
5.Kanchana
6.Gowthami @ Sathya
7.Rajasekar
8.Tamilselvi
9.Sumathi
10.Akkumari
11.Govindaraj
12.Malliga
13.Azhagu
14.Selvam
15.Jayalakshmi
16.Venkatesan ... Appellants in S.A.No.953 of 2000
(Appellants 5 to 8 brought on record as LRs of the deceased 3rd
appellant vide order of Court dated 11.12.2018 made in
C.M.P.No.22219/2018 in S.A.No.953/2000)
(Appellants 9 to 16 brought on record as LRs of the deceased 2nd
appellant vide order of Court dated 24.08.2021 made in
C.M.P.Nos.13472 & 13475/2021 in S.A.No.953/2000)
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S.A.Nos.953 of 2000, 528 & 529 of 2001
and C.M.P.No.8522 of 2000
B.Haniff ... Appellants in S.A.No.528 of 2001
1.E.Parvathi
2.Nagaraj
3.Lakshmi ... Appellants in S.A.No.529 of 2001
Vs.
1.Mani @ Appavu
2.Boopathi
3.Settu @ Perumal
4.Saroja
5.Savithri
6.Kanaka
7.Rani
8.Venkatesa Chetty ... Respondents in S.A.No.953 of 2000
(The second appeal is dismissed as abated as against the 1st respondent
vide order of Court dated 28.02.2020)
(The second appeal is dismissed as abated as against the 6th respondent
vide order of Court dated 04.02.2020 made in C.M.P.Nos.25543, 25544
& 25546 of 2019 in S.A.No.953 of 2000)
1.Mani @ Appavu
2.Boopathi
3.Settu @ Perumal
4.Saroja
5.Savithri
6.Kanaka
7.Rani ... Respondents in S.A.No.528 of 2001
1.Settu
2.Mani
3.Boopathi
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S.A.Nos.953 of 2000, 528 & 529 of 2001
and C.M.P.No.8522 of 2000
4.Madhu
5.Saroja ... Respondents in S.A.No.529 of 2001
Prayer in S.A.No.953/2000: Second Appeal filed under Section 100
CPC, 1908 against the decree and judgment dated 30.07.1999 in
A.S.No.87 of 1997, on the file of the III Additional District Court,
Dharmapuri at Krishnagiri, modifying the decree and judgment dated
20.08.1997, in O.S.No.30 of 1994, on the file of the District Munsif
Court, Krishnagiri.
Prayer in S.A.No.528/2001: Second Appeal filed under Section 100
CPC, 1908 against the decree and judgment dated 30.07.1999 in
A.S.No.86 of 1997, on the file of the III Additional District Court,
Dharmapuri at Krishnagiri, upholding the decree and judgment dated
20.08.1997, in O.S.No.288 of 1994, on the file of the District Munsif
Court, Krishnagiri.
Prayer in S.A.No.529/2001: Second Appeal filed under Section 100
CPC, 1908 against the decree and judgment dated 30.07.1999 in
A.S.No.88 of 1997, on the file of the III Additional District Court,
Dharmapuri at Krishnagiri, modifying the decree and judgment dated
20.08.1997, in O.S.No.332 of 1992, on the file of the District Munsif
Court, Krishnagiri.
In all S.As:
For Appellants : Mr.P.Mani
For RR2 to 5 & 7 : Ms.V.Srimathi
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S.A.Nos.953 of 2000, 528 & 529 of 2001
and C.M.P.No.8522 of 2000
COMMON JUDGMENT
It is seen from the records that the first respondent died long
back and till date no steps have been taken by the appellants to implead
the legal heirs of the deceased first respondent.
2.In view of the above, the Second Appeals stand abated. No
costs.
04.04.2022
Index: Yes/No
Internet: Yes/No
Speaking/Non-Speaking order
mtl
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S.A.Nos.953 of 2000, 528 & 529 of 2001
and C.M.P.No.8522 of 2000
R. HEMALATHA, J.
mtl
To
1.The III Additional District Court, Dharmapuri at Krishnagiri.
2.The District Munsif Court, Krishnagiri.
3.The Section Officer, VR Section, High Court, Madras.
S.A.Nos. 953 of 2000, 528 & 529 of 2001
04.04.2022
https://www.mhc.tn.gov.in/judis
