Kaliyannan vs Ayyammal
2022 Latest Caselaw 18041 Mad

                                                                                S.A.No.2182 of 2004
                                                                         and C.M.P.No.18896 of 2004


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :     05.12.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                              S.A.No. 2182 of 2004
                                                      and
                                             C.M.P.No.18896 of 2004

                     Kaliyannan                                        .. Appellant
                                                        Vs.

                     1.Ayyammal
                     2.Kuppayal
                     3.Kumarasamy
                     4.Perumal
                     5.Chinnasamy
                     6.Rangasamy
                     7.Selvan
                     8.Palanichamy
                     9.Lakshmanan
                     Chellakkal ( Late)
                     10.Unnammal                                       ... Respondents

                     Prayer: Second Appeal filed under Section 100 Civil Procedure against
                     the decree and judgment dated 31.03.2004 in A.S.No.23 of 2002 on the
                     file of the II Additional Sub Court, Gobichettipalayam, upholding against
                     the decree and judgment dated 10.04.2002 in O.S.No.273 of 1998 on the
                     file of the District Munsif Court, Gobichettipalayam.

                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.2182 of 2004
                                                                              and C.M.P.No.18896 of 2004




                                             For Appellant         : No appearance
                                             For R1                : Mr.N.Manokaran
                                             For RR5 to 7          : Mr.H.Nazruddin


                                                       JUDGMENT

It is seen from the records that the respondents 2, 4, 8 & 9 died

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

implead the legal heirs of the deceased respondents.

2.Today, when the matter is taken up for hearing, there is no

representation for the appellant.

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

costs. Consequently, connected Civil Miscellaneous Petition is closed.

05.12.2022

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

https://www.mhc.tn.gov.in/judis S.A.No.2182 of 2004 and C.M.P.No.18896 of 2004

R. HEMALATHA, J.

mtl

To

1. The II Additional Sub Court, Gobichettipalayam.

2. The District Munsif Court, Gobichettipalayam.

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

S.A.No. 2182 of 2004 and C.M.P.No.18896 of 2004

05.12.2022

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