M.Nallammal vs N.Ammakkannu
2022 Latest Caselaw 1970 Mad

                                                           1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 07.02.2022

                                                       CORAM:

                                  THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                                  SA.No.329 of 2012

                     1. M.Nallammal
                     2. M.Kalaiarasan
                     3. M.Thamaraikannan                            ..     Plaintiffs / Appellants

                                                          Vs.

                     1. N.Ammakkannu
                     2. A.Chandra                              ..        Defendants /
                                                                                 Respondents

                     Prayer:         Second Appeal filed under section 100 of the Code of Civil

                     Procedure against the judgment and decree dated 12.11.2011 in

                     A.S.No.12 of 2011 on the file of the Subordinate Court, Rasipuram,

                     confirming the judgement and decree dated 24.11.2010 made in

                     O.S.No.9 of 2009 on the file of the District Munsif Court, Rasipuram.



                                     For Appellants  :         Mr.T.Dhanyakumar
                                     For Respondents :         R1 and R2 Notice Served
                                                               No appearance




https://www.mhc.tn.gov.in/judis
                                                         2

                                                      JUDGMENT

The learned counsel for the Appellants submitted

that the 1st appellant as well as the 1st respondent died and inspite of

his best efforts, the particulars of the legal heirs of the deceased has

not been furnished.

2. In view of the above, taking into consideration the

fact that the second appeal pertains to the year 2012, this Second

Appeal is dismissed as abated.

                                                                                  07.02.2022

                     Speaking Order
                     Index        : Yes / No
                     Internet     : Yes / No
                     rka

                     To

1.The Subordinate Court, Rasipuram.

2.The District Munsif Court, Rasipuram.

Copy To:-

The Section Officer VR Section, High Court Madras.

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

N.ANAND VENKATESH.,J

rka

SA.No.329 of 2012

07.02.2022

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