Govindasamy vs Mariammal
2022 Latest Caselaw 7616 Mad

                                                                        S.A.(MD)No.149 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 11.04.2022

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.149 of 2010



                   1.Govindasamy

                   2.Seethalakshmi

                   3.Kannammal

                   4.Renganayaki               ... Appellants / Appellants / Plaintiffs



                                                   -Vs-


                   Mariammal                  ... Respondent / Respondent / Defendant




                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree passed by the learned Subordinate
                   Judge, Srivilliputtur in A.S.No.79 of 2007 dated 15.07.2009 confirming the
                   judgment and decree of the learned Additional District Munsif,
                   Srivilliputtur made in O.S.No.946 of 2004 dated 24.08.2007.


                                     For Appellants       : Mr.M.Ashok Kumar


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


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                                                                          S.A.(MD)No.149 of 2010

                                                                       G.R.SWAMINATHAN.J.,


                                                                                             rmi
                                                   JUDGMENT

The sole respondent Mariammal passed away. Steps have not been

taken by the appellants to bring the legal heirs of the respondents on record.

The second appeal is dismissed as abated. No cost.

11.04.2022

Internet : Yes/No Index : Yes/No rmi To

1.The Subordinate Judge, Srivilliputtur.

2.The Additional District Munsif, Srivilliputtur.

Copy To

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

Judgment made in S.A.(MD)No.149 of 2010

11.04.2022

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