Mannammal (Died) vs Das Reddiar
2022 Latest Caselaw 7982 Mad

                                                                                 S.A..No.327 of 2007



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :     18.04.2022

                                                      CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 S.A.No. 327 of 2007
                                                          and
                                            M.P. Nos. 1 of 2007 & 1 of 2012


                     1. Mannammal (died)
                     2. Janabhai Ammal
                     3. Rani                                                      ... Appellants
                                                                             st
                        Appellants 2 and 3 recorded as LRs of the deceased 1
                        appellant vide order of court dated 26.03.2013 made in
                        Memo in DSR 28082/2011 made in 17.12.2009 and
                        19.03.2012.
                                                         Vs.
                     Das Reddiar                                                ... Respondent

                     Prayer: Second Appeal filed under Section 100 CPC against the decree
                     and judgment dated 03.08.2006 passed in A.S.No.19 of 2005 on the file
                     of the Subordinate Judge, Gingee, reversing the decree and judgment
                     dated 29.11.2002 passed in O.S. No.262 of 1996 on the file of the
                     Principal District Munsif, Gingee.

                                   For Appellants             : Mr. R. Agilesh
                                   For Respondent             : Mr. L. Senthil Kumar
                                                                for Mr. K.B. Gopi



                     Page 1 of 2

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                                                                                  S.A..No.327 of 2007



                                                                          R. HEMALATHA, J.
                                                                                      bga

                                                       JUDGMENT

It is represented that the sole respondent died on 06.12.2021.

Till date steps have not been taken by the appellants to bring on record

the legal heirs of the deceased sole respondent.

2. In view of the above, this Second Appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petitions are

closed.

18.04.2022

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

To

1. The Subordinate Judge, Gingee.

2. The Principal District Munsif, Gingee.

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

S.A.No. 327 of 2007

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