Rengammal vs A.Abdul Azeez
2022 Latest Caselaw 9744 Mad

                                                                           S.A. No. 706 of 2002



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 09.06.2022

                                                   CORAM

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                              S.A. No. 706 of 2002


                     1. Rengammal
                     2. Muthammal
                     3. Ramasamy
                     4. Janakiammal
                     5. Minor Velumani
                     6. Minor Krishnan                                    ... Appellants


                                                    Vs.

                     1. A.Abdul Azeez
                     2. Maimmon Bibi
                     3. Khalllur Rahman
                     4. Mohammed Farook
                     5. Mohamed Sherif
                     6. Zubaidha Bibi                                     ... Respondents


                     PRAYER : Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 22.11.1996 passed in
                     A.S.No.206 of 1993 on the file of the Additional Subordinate Court,


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                       S.A. No. 706 of 2002

                     Dindigul and the Judgment and Decree dated 23.01.1992 passed in O.S.
                     No.1377 of 1986 on the file of the Additional District Munsif Court,
                     Dindigul.


                                   For Appellants      :         Mr.P.Athimoolapandiyan
                                                                 for Mr.N.Damodran

                                   For Respondents     :         R1 - died
                                                                 No appearance for R2 to R6

                                                      JUDGMENT

A perusal of the records shows that the first respondent died in the

year 2020 and till date, no steps have been taken to bring on record the legal

heirs of the deceased first respondent.

2. Hence, this Second Appeal is dismissed as abated. No costs.

09.06.2022

Index : Yes / No Speaking Order : Yes / No

vji

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https://www.mhc.tn.gov.in/judis S.A. No. 706 of 2002

To

1. The Additional Subordinate Court, Dindigul.

2. The Additional District Munsif Court, Dindigul.

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis S.A. No. 706 of 2002

R. HEMALATHA, J.

vji

S.A. No. 706 of 2002

09.06.2022

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