K. Muthumari (Died) vs Natesan
2022 Latest Caselaw 9814 Mad

                                                                                 S.A.No. 444 of 2005


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 10.06.2022

                                                     CORAM :

                                  THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                                S.A.No. 444 of 2005


                     1.K. Muthumari (died)
                     2.Saroja
                     3.Sakunthala
                     4.Vinayagamurthy
                     5.Neelakandan
                     6.Shanthi
                     7.Keerthana
                     8.Minor Mahi Prasath
                     (rep. by his mother and Guardian
                     the 6th appellant herein)
                     (Appellants 2 to 8 are brought on record
                     as LRs of the deceased sole appellant vide
                     Court order, dated 05.01.2021 made in CMP(MD).No.
                     6595 to 6597 of 2020 in SA(MD).No.444 of 2005)            ... Appellants


                                                        Vs.

                     1.Natesan
                     2.Natarajan
                     3.Natesan
                     4.Mubarak John
                     5.Murugesan Mudaliar                                    ... Respondents


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

                     and Judgment, dated 20.01.2005 rendered in A.S.No.143 of 1997 on the file

                     of the Subordinate Judge, Trichirappalli, thereby confirming the decree and
https://www.mhc.tn.gov.in/judis


                     1/3
                                                                                   S.A.No. 444 of 2005


                     Judgment dated 17.07.1997 rendered in O.S.No.58 of 1988 on the file of the

                     District Munsif Court, Thuraiyur, Trichy District.



                                  For Appellants            : Mr.Suriya Nayagam

                                  For 1st Respondent       : Mr.S. Anand Chandrasekar
                                                             for M/s. Sarvabhaman Associates

                                  For respondents 2,4 and 5 : No appearance


                                                    JUDGMENT

It is seen from the records that the 3rd respondent died even in

the year 2021 and till date, no steps have been taken to implead the legal

heirs of the deceased 3rd respondent. Hence, the Second Appeal is

dismissed as abated. No costs.

09.06.2022

Index : Yes/No Internet :Yes/No trp

To

1. The Subordinate Judge, Trichirappalli.

2. The District Munsif Court, Thuraiyur, Trichy District.

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

S.A.No. 444 of 2005

R. HEMALATHA, J.,

trp

S.A.No. 444 of 2005

10.06.2022

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