P.Villalan vs Umakanthan
2022 Latest Caselaw 7852 Mad

                                                                                S.A.No.241 of 2011
                                                                              and M.P.No.1 of 2011


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :     13.04.2022

                                                    CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 241 of 2011
                                                       and
                                                M.P.No.1 of 2011

                     P.Villalan                                        .. Appellant
                                                        Vs.

                     1.Umakanthan
                     2.Mohan
                     3.Durai
                     4.Dilli
                     5.Visalam
                     6.R.Thiyagarajan
                     7.Gopalakrishnan
                     8.Saroja
                     9.Neela
                     10.Revathi
                     11.Hari
                     12.Gopi
                     13.Jaganathan                                     ... Respondents

                     Prayer: Second Appeal filed under Section 100 Civil Procedure against
                     the decree and judgment dated 31.03.2010 in A.S.No.21 of 2009 on the
                     file of the Additional District Court, (Fast Track Court No.II),
                     Poonamallee, upholding against the decree and judgment dated
                     27.11.2008 in O.S.No.71 of 2003 on the file of the Sub Court,
                     Poonamallee.

                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.241 of 2011
                                                                                   and M.P.No.1 of 2011



                                             For Appellant       : Mr.P.Mohanraj
                                             For RR2 to 15
                                             and RR9 to 12       : Mr.D.Ashok Kumar
                                             For R13             : Mr.A.Palaniappan


                                                       JUDGMENT

It is seen from the records that the respondents 1 & 3 died long

back and till date no steps have been taken by the appellant to implead

the legal heirs of the deceased respondents.

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

costs. Consequently, connected miscellaneous petition is closed.

13.04.2022

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

https://www.mhc.tn.gov.in/judis S.A.No.241 of 2011 and M.P.No.1 of 2011

R. HEMALATHA, J.

mtl

To

1.The Additional District Court, (Fast Track Court No.II), Poonamallee.

2. The Sub Court, Poonamallee.

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

S.A.No. 241 of 2011 and M.P.No.1 of 2011

13.04.2022

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