Kannammal vs Tahsildar
2022 Latest Caselaw 7111 Mad

                                                                                 S.A.No.1063 of 2006



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :     05.04.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 1063 of 2006

                     1.Kannammal
                     2.Subramanian                                       .. Appellants
                                                        Vs.

                     1.Tahsildar
                       Egmore - Nungambakkam.
                     2.Kannian
                     3.Kasi
                     4.Elumalai
                     5.Kantha
                     6.Ponnammal                                         ... Respondents

                     Prayer: Second Appeal filed under Section 100 Civil Procedure against
                     the decree and judgment dated 26.07.2005 in A.S.No.185 of 2004 on the
                     file of the II Fast Track Court, Chennai, upholding against the decree and
                     judgment dated 21.12.2001 in O.S.No.15219 of 1996 on the file of the IV
                     Assistant City Civil Court, Chennai.


                                          For Appellants : Mr.S.Narasimhulu
                                          For R1        : Dr.S.Suriya,
                                                          Additional Government Pleader



                     Page 1 of 2

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                                                                                  S.A.No.1063 of 2006




                                                                           R. HEMALATHA, J.
                                                                                                mtl

                                                      JUDGMENT

A perusal of the records shows that the respondents 2 to 6 died

long back and till date no steps have been taken by the appellants to

implead the legal heirs of the deceased respondents.

2.In view of the above, the Second Appeal stands abated. No

costs.

05.04.2022

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

To

1. The II Fast Track Court, Chennai.

2. The IV Assistant City Civil Court, Chennai.

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

S.A.No.1063 of 2006

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