Seethammal (Died) vs Veerappan @ Veerachamy (Died) ... ...
2022 Latest Caselaw 4162 Mad

                                                                         S.A(MD)No.379 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 03.03.2022

                                                  CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A(MD)No.379 of 2010


                   1.Seethammal (Died)
                   2.P.Regupathi
                   3.P.Rengasamy                                     ... Defendants /
                                                                         Appellants/
                                                                         Appellants

                                                  -Vs-


                   Veerappan @ Veerachamy (Died)                    ... Plaintiff /
                                                                        Respondent /
                                                                        Respondent

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree passed in A.S.No.49 of 2008, dated
                   24.11.2009 on the file of the Subordinate Court, Palani, confirming the
                   judgment and decree passed by the District Munsif Court, Palani in
                   O.S.No.91 of 2007, dated 29.04.2008.


                                    For Appellants        : Mr.S.Anand Chandrasekar
                                    For Respondent        : Mr.N.Mohideen Basha




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


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                                                                             S.A(MD)No.379 of 2010

                                                     JUDGMENT

The first appellant is no more. However, it is not necessary to take

steps because all the legal heirs of the first appellant are already on record.

2. The sole respondent is no more. The appellants 2 and 3 are not

taking steps, probably because the matter appears to have been settled.

Since steps have not been taken to bring the legal heirs of the deceased

respondent on record, this Second Appeal is dismissed as abated. No costs.

03.03.2022

Internet : Yes/No Index : Yes/No mga

To

1.The Subordinate Court, Palani.

2.The District Munsif Court, Palani.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A(MD)No.379 of 2010

G.R.SWAMINATHAN.J.,

mga

Judgment made in S.A.(MD)No.379 of 2010

03.03.2022

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