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Kamakshi Ammal (Deceased) vs Guna @ Gunasundari
2022 Latest Caselaw 5694 Mad

Citation : 2022 Latest Caselaw 5694 Mad
Judgement Date : 21 March, 2022

Madras High Court
Kamakshi Ammal (Deceased) vs Guna @ Gunasundari on 21 March, 2022
                                                                            S.A..No.1149 of 2009
                                                                            and M.P.No.1 of 2009


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :     21.03.2022

                                                    CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                              S.A.No. 1149 of 2009
                                                      and
                                                M.P.No.1 of 2009

                     1.Kamakshi Ammal (Deceased)
                     2.Podjavady
                     3.Veeapattiran
                     4.Kattavarayan
                     5.Danalakshmi
                     6.Dayalan                                          ... Appellants

                     (Appellants 2 to 6 brought on record as LRs of the deceased sole
                     appellant vide order of the court dated 29.07.2016 made in M.P.Nos.1 to
                     3 of 2010 in S.A.No.1149 of 2009)
                                                        Vs.

                     1.Guna @ Gunasundari
                     2.Mahendran
                     3.Mohan (Deceased)
                     4.Sinnadurai
                     5.Sathai Ammal
                     6.Chandrabalan
                     7.Rajendran
                     8.Jagajeevanram
                     9.Natarajan
                     10.Krishnaraj
                     11.Ganesan

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                S.A..No.1149 of 2009
                                                                                and M.P.No.1 of 2009


                     12.Balasubramani
                     13.Andal
                     14.M.Sumalatha                                         ... Respondents

                     (Respondents 11 & 12 brought on record as LRs of the deceased sole
                     appellant vide order of the court dated 29.07.2016 made in M.P.Nos.1 to
                     3 of 2010 in S.A.No.1149 of 2009)

                     (Respondents 13 & 14 brought on records as LRs of the deceased R3
                     vide order of court dated 02.09.2016 made in C.M.P.No.9089 of 2016 in
                     S.A.No.1149 of 2009)

                     Prayer: Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 26.06.2009 in A.S. No.96 of 2006, on the file
                     of the II Additional District Court, Pondicherry, upholding the decree
                     and judgment dated 21.11.1995, in O.S. No.20 of 1990, on the file of the
                     Principal Sub Court, Pondicherry.

                                            For Appellants        : No appearance
                                            For RR1, 2, 4 to 10   : Ms.N.Mala

                                                     JUDGMENT

Today, when the matter is taken up for hearing, there is no

representation for the appellants. It is represented by the learned counsel

appearing for the respondents that the eighth respondent died on

22.09.2017 and till date no steps have been taken to implead the legal

heirs of the deceased eighth respondent.

https://www.mhc.tn.gov.in/judis S.A..No.1149 of 2009 and M.P.No.1 of 2009

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

costs. Consequently, connected miscellaneous petition is closed.

21.03.2022

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

To

1.The II Additional District Court, Pondicherry.

2.The Principal Sub Court, Pondicherry.

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

https://www.mhc.tn.gov.in/judis S.A..No.1149 of 2009 and M.P.No.1 of 2009

R. HEMALATHA, J.

mtl

S.A.No. 1149 of 2009 and M.P.No.1 of 2009

21.03.2022

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

 
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