Senbagavalli (Deceased) vs Damodharan
2022 Latest Caselaw 4247 Mad

                                                                                 S.A..No.1062 of 2010
                                                                     and M.P.Nos.1 of 2012 & 2 of 2011


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :         04.03.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 1062 of 2010
                                                        and
                                           M.P.Nos.1 of 2012 & 2 of 2011


                     1.Senbagavalli (Deceased)
                     2.Anusuya
                     3.Pannerselvam
                     4.Gnanasekar
                     5.Vetriselvan                                          ... Appellants
                     (Appellants 2 to 5 brought on record
                     as LRs of the deceased sole appellant
                     vide order of court dated 09.06.2011
                     made in M.P.Nos.1 & 2 of 2011)

                                                       Vs.

                     1.Damodharan
                     2.Munusamy
                     3.Nagappan
                     4.Govindan
                     5.Devaki
                     6.Munusamy
                     7.Ponnan
                     8.Thulukkanam
                     9.Amavasai
                     10.Rajendran

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                     S.A..No.1062 of 2010
                                                                         and M.P.Nos.1 of 2012 & 2 of 2011


                     11.Kalai Selvi
                     12.Rangammal                                               ... Respondents
                     (Notice to R1 & R2 only
                     other respondents ex parte
                     in Sub Court, Poonamallee,
                     Notice may be given up)

                     Prayer: Second Appeal filed under Section 100 Civil Procedure against
                     the decree and judgment dated 10.11.2009 in A.S. No.29 of 2008, on the
                     file of the Sub Court, Poonamallee, upholding the decree and judgment
                     dated 26.10.2007, in O.S. No.1400 of 1984, on the file of the District
                     Munsif Court, Poonamallee.

                                   For Appellants     : Mr.C.Parthiban
                                                        for Mr.M.V.Krishnan
                                   For R3 to R9 & R12 : Given up
                                   For R10             : Ms.Abirami
                                                        for Mr.V.Raghavachari


                                                     JUDGMENT

It is seen from the records that the first respondent died on

26.02.2013 and eleventh respondent died on 08.04.2016 and till date no

steps have been taken by the appellants to implead the legal heirs of the

deceased respondents 1 & 11.

https://www.mhc.tn.gov.in/judis S.A..No.1062 of 2010 and M.P.Nos.1 of 2012 & 2 of 2011

2.In view of the above, the Second Appeal stands abated. No

costs. Consequently, connected miscellaneous petitions are closed.

04.03.2022

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

To

1.The Sub Court, Poonamallee.

2.The District Munsif Court, Poonamallee.

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

https://www.mhc.tn.gov.in/judis S.A..No.1062 of 2010 and M.P.Nos.1 of 2012 & 2 of 2011

R. HEMALATHA, J.

mtl

S.A.No. 1062 of 2010 and M.P.Nos.1 of 2012 & 2 of 2011

04.03.2022

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