Muthiah vs Arumuga Mudaliar
2022 Latest Caselaw 9726 Mad

                                                                                  S.A.No. 1495 of 2000


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 09.06.2022

                                                      CORAM :

                                  THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                             S.A.No. 1495 of 2000 and
                                            CMP(MD).No.3352 of 2022


                     Muthiah                               ... Appellant / Appellant / Plaintiff


                                                         Vs.


                     1.Arumuga Mudaliar
                     2.Marudaiya Pandian
                     3.Gomathiammal
                     4.Murugessan
                     5.Lakshmi
                     6.Saraswathi
                     7.Parameswari
                     8.Rajeswari
                     (Respondents 3 to 8 brought on record
                     as LRs of the deceased 1st respondent vide
                     as per order of Court, dt., 27.12.2002
                     made in CMP.No.4856 of 2001)                     ... Respondents


                     Prayer : Second Appeal filed under Section 100 CPC against the Judgment

                     and Decree of the learned Principal Subordinate Judge, Tenkasi passed in

                     A.S.No.163 of 1998, dated 28.04.2000 confirming the Judgment and Decree

                     of the learned Principal District Munsif, Sankarankoil, passed in O.S.No.

                     123 of 1995, dated 03.11.1998.
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                                                                                S.A.No. 1495 of 2000


                                  For Appellant            : Mr.M.P. Senthil

                                  For respondent Nos.4 to 6 and 8
                                                           : Mr. Sengu Vijay


                                                   JUDGMENT

It is seen from the records that the respondent Nos.2,3 and 7

died long back and till date, no steps have been taken to implead the legal

heirs of the deceased respondent Nos.2,3 and 7.

2. Hence, the Second Appeal is dismissed as abated.

Consequently, the connected Miscellaneous Petition is also dismissed. No

costs.

09.06.2022

Index : Yes/No Internet :Yes/No trp

To

1. The Principal Subordinate Judge, Tenkasi.

2. The learned Principal District Munsif, Sankarankoil,

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

S.A.No. 1495 of 2000

R. HEMALATHA, J.,

trp

S.A.No. 1495 of 2000 and CMP(MD).No.3352 of 2022

09.06.2022

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