Palaniammal vs Ponnammal
2022 Latest Caselaw 3655 Mad

                                                                   S.A.(MD)Nos.936 and 937 of 2010


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 25.02.2022

                                                  CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                       S.A.(MD)Nos.936 and 937 of 2010
                                                    and
                                         M.P.(MD)Nos.1 and 1 of 2010

                Palaniammal                                    ... Appellant in both S.As
                                                     Vs.

                1.Ponnammal
                2.A.V.S.Mani
                   Dharmambal (Died)
                3.Valammbal
                4.Palanichamy
                5.Uthirapathi
                6.V.Narayanasamy              ... Respondents in S.A.(MD)No.936 of 2010


                1.Valammbal
                2.Palanichamy
                3.Uthirapathi
                4.Ponnammal
                5.A.V.S.Mani
                   Dharmambal (Died)
                6.V.Narayanasamy              ... Respondents in S.A.(MD)No.937 of 2010


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                                                                         S.A.(MD)Nos.936 and 937 of 2010


                Common Prayer : Second Appeals filed under Section 100 of Civil Procedure
                Code, against the judgment and decree passed in A.S.No.75 and 74 of 2006
                respectively on the file of the Fast Track Court No.I, Thanjavur dated
                14.07.2010 reversing the judgment and decree passed in O.S.No.171 of 2003
                on the file of the District Munsif Court, Thiruvaiyaru dated 10.01.2006.

                                  For Appellant    : Mr.A.Jeyaram
                                                     (In both Second Appeal)

                                  For Respondents : No appearance for R4, 5 and 6.
                                                    (In S.A.(MD)No.936 of 2010)

                                  For Respondents : No appearance for R2, 3 and 6.
                                                    (In S.A.(MD)No.937 of 2010)


                                               COMMON JUDGEMENT



                          The letter sent by the learned counsel for the appellant to his client

                returned with endorsement 'deceased'. It appears that the appellant is no more.

                The legal heirs of the appellant have not come on record. Therefore, these

                second appeals are dismissed as abated. No costs. Consequently, connected

                miscellaneous petitions are closed.



                                                                            25.02.2022
                Index             : Yes / No
                Internet          : Yes/ No
                ias


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                                                      S.A.(MD)Nos.936 and 937 of 2010


                To:

                1.The Fast Track Court No.I,
                  Thanjavur.

                2.The District Munsif Court,
                  Thiruvaiyaru.

                Copy to:

                The Record Keeper,
                V.R. Section,
                Madurai Bench of Madras High Court,
                Madurai.




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                                          S.A.(MD)Nos.936 and 937 of 2010




                                         G.R.SWAMINATHAN, J.

ias

S.A.(MD)Nos.936 and 937 of 2010

25.02.2022

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