Samivel Thevar vs Meenakshi Ammal
2022 Latest Caselaw 12095 Mad

                                                                               S.A(MD)No.120 of 2005


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 06.07.2022

                                                     CORAM

                                  THE HONOURABLE MRS.JUSTICE S. ANANTHI

                                              S.A(MD)No.120 of 2005

                    Samivel Thevar
                                                             ... Defendant/Appellant/Appellant

                                                       Vs

                    1.Meenakshi Ammal
                                                            ... Plaintiff/Respondent/Respondent

                    2.Muruganadam

                    3.Rajendiran

                    4.Minor Dhanapal

                    5.Minor Desingu

                    (Respondents 4 & 5 represented by their
                    mother and natural guardian Mrs.Masila)
                                           ... Defendants 1-4/Respondents1-4/Respondens1-4

                    PRAYER:         Second Appeal filed under Section 100 of Code of Civil
                    Procedure against the decree and Judgment, dated 30.09.1999 in A.S. No.
                    3 of 1999 passed by the learned Additional District Judge cum Chief
                    Judicial Magistrate, Pudukkottai, confirming the decree and Judgment in
                    O.S.No.48 of 1995, dated 10.09.1997, passed by the learned Additional
                    District Munsif, Arantangi.

                   1/3
https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD)No.120 of 2005


                                  For Appellant      :     Mr.K.Balasundaram



                                                    JUDGMENT

On 10.07.2018, when the matter was taken up for hearing, the

learned counsel appearing for the appellant reported that the sole appellant

died and the same was recorded.

2.Till date, the learned counsel for the appellant has not taken

any steps to implead the legal heirs of the deceased sole appellant.

3.Hence, the Second Appeal stands dismissed as abated. No

costs.

06.07.2022 Index :Yes/No Internet:Yes/No PNM

To

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.120 of 2005

S. ANANTHI, J.,

PNM

ORDER IN S.A(MD)No.120 of 2005

06.07.2022

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