Subbammal vs M.Subbaiya Thevar .. 1St
2022 Latest Caselaw 10215 Mad

                                                                                  S.A.(MD) No.867 of 2010



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 15.06.2022

                                                            CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                    S.A.(MD) No.867 of 2010

                     1.Subbammal
                     2.Veerapandi                                .. Appellants/2nd & 3rd Respondents/
                                                                    2nd & 3rd Defendants

                                                             -vs-

                     1.M.Subbaiya Thevar                         .. 1st Respondent/Appellant/
                                                                    Plaintiff
                     2.Muthammal                                 .. 2nd Respondent/1st Respondent/
                                                                    1st Defendant

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 26.08.2010 passed in A.S.No.51 of 2009 on
                     the file of the Sub Court, Sankarankoil, reversing the judgment and decree
                     dated 13.07.2009 passed in O.S.No.49 of 2008 on the file of the Principal
                     District Munsif Court, Sankarankoil.

                                   For Appellants       :        Ms.C.Jeya Indira Patel

                                   For R1               :        Mr.F.X.Eugene



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                                                                                S.A.(MD) No.867 of 2010




                                   Respondent-2    :         Ex-parte

                                                        ******

                                                  JUDGMENT

It is informed by the learned counsel appearing for the appellants that the

appellants are no more and theirs LRs have not met her to file necessary

petition to implead them.

2. Considering the fact that the LRs of the appellants have not evinced any

interest in the matter to implead themselves, this second appeal is dismissed

as abated. However, there shall be no order as to costs.

15.06.2022 Internet:Yes Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.867 of 2010

To

1.The Sub Court, Sankarankoil.

2.The Principal District Munsif Court, Sankarankoil.

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.867 of 2010

N.SESHASAYEE, J.

abr

S.A.(MD) No.867 of 2010

15.06.2022

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