S.R.Palanisamy Gounder vs Gowri Tamilselvan
2022 Latest Caselaw 8307 Mad

                                                                               S.A.No.135 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 20.04.2022

                                                      CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                           Second Appeal No.135 of 2014
                                               and MP No.1 of 2014

                    1. S.R.Palanisamy Gounder

                    2. S.P.Rajeswari

                    3. S.P.Savithiri                                            ... Appellants

                                                          Vs.

                    Gowri Tamilselvan                                          ... Respondent



                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure, to set aside the judgment and decree dated 28.09.2012 passed
                    in A.S.No.8 of 2012 on the file of I Additional District Judge, Coimbatore,
                    confirming the judgment and decree dated 28.09.2010 passed in
                    O.S.No.920 of 2000 on the file of II Additional Subordinate Judge,
                    Coimbatore.

                                         For Appellants     : Mr.R. Kannan

                                         For Respondents : No appearance



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https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.135 of 2014




                                                     JUDGMENT

The learned counsel for the appellants submitted that the first and

second appellants died during the pendency of the Second Appeal. When

the letter was written to the third appellant, the same was returned with an

endorsement "insufficient address". The returned cover was also produced

before this Court. The learned counsel submitted that since there are no

instructions from the appellants, they are not able to take any steps to

implead the legal representatives of the deceased appellants.

2. Recording the submissions of the learned counsel for the

appellants, the Second Appeal is closed. There shall be no order as to

costs. Consequently, the connected miscellaneous petition is closed.

                                                                                      20.04.2022

                    Index      : Yes/No
                    Internet   : Yes/No

Speaking Order / Non Speaking Order jv

https://www.mhc.tn.gov.in/judis S.A.No.135 of 2014

To

1. The I Additional District Judge, Coimbatore.

2. The II Additional Subordinate Judge, Coimbatore.

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

https://www.mhc.tn.gov.in/judis S.A.No.135 of 2014

N. ANAND VENKATESH, J.

Second Appeal No.135 of 2014 and MP No.1 of 2014

20.04.2022

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