Arulmani vs D.Sevugan Perumal ... 1St
2022 Latest Caselaw 11214 Mad

                                                                                    S.A.(MD) No.636 of 2010



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 27.06.2022

                                                             CORAM

                                   THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                S.A.(MD) No.636 of 2010

                     1.Arulmani
                     2.Mary
                     3.Chandira                                ... Appellants/Respondents 1 to 3/
                                                                   Defendants 1 to 3

                                                              -vs-

                     1.D.Sevugan Perumal                       ... 1st Respondent/Appellant/Plaintiff

                     2.Bagyalakshmi                            ... 2nd Respondent/4th Respondent/
                                                                   4th Defendant

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 26.08.2009 made in A.S.No.12 of 2009 on
                     the file of the Sub Court, Virudhunagar, reversing the judgment and decree
                     dated 27.01.2009 made in O.S.No.189 of 2007 on the file of the District
                     Munsif Court, Virudhunagar.

                                     For Appellants      :     Mr.S.Parthasarathy

                                     For R1              :     Mr.R.Velmurugan


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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.636 of 2010




                                   For R2           :     No appearance

                                                        ******

                                                  JUDGMENT

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

appellants are no more and theirs LRs have not met him 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. No costs.

27.06.2022 Internet:Yes Index:Yes/No

abr

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.636 of 2010

To

1.The Sub Court, Virudhunagar.

2.The District Munsif Court, Virudhunagar.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.636 of 2010

N.SESHASAYEE, J.

abr

S.A.(MD) No.636 of 2010

27.06.2022

_________

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