K.J. Lourdhu Samy vs Lourdhu Mary (Died)
2022 Latest Caselaw 4144 Mad

                                                                                  S.A..No.447 of 2010



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :       03.03.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                              S.A.No. 447 of 2010 and
                                                 M.P. No.1 of 2010


                     K.J. Lourdhu Samy                                                ... Appellant

                                                          Vs.
                     1. Lourdhu Mary (died)
                     2. K.J. Anthonysamy
                     3. Philomina
                     4. Irudhayanathan
                     5. Charles
                     6. Stella
                     7. Amalorpara Mary
                     8. K.J. Chinnappan
                     9. K.J. Selvaraj                                             ... Respondents

                     Prayer: Second Appeal filed under Section 100 CPC against the decree
                     and judgment dated 18.11.2009 on the file of the Principal District Judge,
                     Vellore, in A.S. No.28 of 2006, upholding the decree and judgment dated
                     03.04.2006 on the file of the Additional Subordinate Judge, Vellore, in
                     O.S. No.278 of 1998.

                                          For Appellant         : Mr. M. Ravi
                                          For R4 to R9          : Mr. V. Parivallal


                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                                    S.A..No.447 of 2010



                                                                            R. HEMALATHA, J.
                                                                                        bga

                                                       JUDGMENT

It is seen from the records that the respondents 1 to 3 died long

back and till date no steps have been taken by the appellant to implead

the legal heirs of the deceased respondents.

2. Today also the counsel for the appellant seeks some

accommodation for getting instructions from his client. The second

appeal is of the year 2010 and hence, I do not find any reason to adjourn

the case. Hence, this second appeal is dismissed as abated. No costs.

Consequently connected miscellaneous petition is closed.

03.03.2022

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Principal District Judge, Vellore.

2. The Additional Subordinate Judge, Vellore.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No. 447 of 2010

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