Parvathy Ammal vs M.Chelladurai
2022 Latest Caselaw 844 Mad

                                                                              S.A.No.2065 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 19.01.2022

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.2065 of 2003
                                                        and
                                              C.M.P.No.18912 of 2003

                     Parvathy Ammal                                    ... Appellant/
                                                                           Respondent/
                                                                           Defendant

                                                       Vs.

                     1.M.Chelladurai

                     2.T.Selvaraj                                   ... Respondents/
                                                                        Appellants/
                                                                        Plaintiffs
                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the learned Principal
                     Sub Judge, Tirunelveli, passed in A.S.No.137 of 1990 and Cross
                     Objection, dated 25.04.2003 reversing the judgment and decree of the
                     learned District Munsif, Valliyoor passed in O.S.No.146 of 1988, dated
                     11.08.1989.


                                     For Appellant   : Mr.K.Srinivasan

                                     For Respondents : No appearance




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                                                                                   S.A.No.2065 of 2003

                                                        JUDGMENT

The learned counsel appearing for the appellant submit that the

sole appellant had passed away and the legal heirs are not responding to

get themselves impleaded to prosecute the second appeal. Hence, the

second appeal is dismissed as abated. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                            19.01.2022


                     Index             :     Yes / No
                     Internet          :     Yes / No
                     btr

                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The Principal Sub Judge, Tirunelveli.

2.The District Munsif Court, Valliyoor.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.No.2065 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.2065 of 2003

Dated:

19.01.2022

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