Paramasivan vs Vellammal
2022 Latest Caselaw 10049 Mad

                                                                                S.A.No. 1189 of 2001


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 14.06.2022

                                                     CORAM :

                                  THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                             S.A.No. 1189 of 2001 and
                                            M.P(MD).Nos.1 to 3 of 2014


                     Paramasivan                                : Appellant / 1st defendant


                                                        Vs.


                     1.Vellammal
                     2.Lakshmiammal
                     3.Pichammal
                     4.Syed Ambia
                     5.Lakshmi
                     6.R.Kannan
                     7.Velu
                     8.Sankarammal                                       ... Respondents


                     Prayer :       Second Appeal filed under Section 100 CPC against the

                     judgment and decree of the Principal Subordinate Court, Tenkasi in A.S.No.

                     144 of 1991, dated 08.09.1999 wherein has confirmed the Judgment and

                     decree of the District Munsif Court, Tenkasi made in O.S.No.454 of 1986,

                     dated 11.10.1991.




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


                     1/3
                                                                                 S.A.No. 1189 of 2001


                                  For Appellant      : Mr. K. Sathiya Singh

                                                       for Mr. T.G. Srinivasan

                                  For 1st respondent : Mr. Palani

                                  For R2 to R7       : No appearance



                                                   JUDGMENT

On perusal of the records shows that the sole appellant died

even in the year 2019 and till date, no steps have been taken to implead the

legal heirs of the deceased sole appellant. Hence, the Second Appeal is

dismissed as abated. No costs. Consequently, the connected Miscellaneous

Petitions are dismissed.

14.06.2022

Index : Yes/No Internet :Yes/No trp

To

1. The Principal Subordinate Court, Tenkasi.

2. The District Munsif Court, Tenkasi

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

S.A.No. 1189 of 2001

R. HEMALATHA, J.,

trp

S.A.No. 1189 of 2001 and M.P(MD).Nos.1 to 3 of 2014

14.06.2022

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