Sundarathammal vs Ganesamoorthi
2022 Latest Caselaw 5955 Mad

                                                                          S.A.(MD)No.494 of 2010


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 23.03.2022

                                                  CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         S.A.(MD)No.494 of 2010

                1.Sundarathammal
                2.Esakkipandian
                3.Senthilkumar
                4.Ukkirapandian
                5.Subashini
                   Sivagnanathammal (Died)
                6.Arumugam
                7.Athilakshmi
                8.Ramachandran
                9.Padmavathi
                10.Duraipandian
                11.Pankajam
                12.R.Subbiah
                13.R.Sathiyaneethiran
                14.R.Ramkrishnan
                15.Thamayanthi
                16.Indumathi
                17.Gandhimathi
                18.Malarvizhi                                 ... Appellants
                                                    Vs.

https://www.mhc.tn.gov.in/judis
                1/4
                                                                              S.A.(MD)No.494 of 2010


                1.Ganesamoorthi
                2.Muthukumarasamy
                3.Annapoorani                                            ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree passed in A.S.No.66 of 2006 on the file of the
                Principal District Court, Tirunelveli, dated 29.06.2009, reversing the judgment
                and decree passed in O.S.No.177 of 2005 on the file of the Principal Sub Court,
                Tirunelveli, dated 12.08.2006.
                                  For Appellants   : Mr.M.P.Senthil

                                  For Respondents : Mr.D.Srinivasaga Raghavan
                                                        For Mr.S.P.Maharajan for R1 & R2
                                                    No appearance for R3


                                                   JUDGEMENT

The appellants 2 and 8 are said to have passed away. The communication

sent by the learned counsel for the appellants has returned with an endorsement

that they are deceased. Steps have not been taken to bring their legal heirs on

record. Therefore, this second appeal is dismissed as abated. No costs.

                                                                          23.03.2022
                Index             : Yes / No
                Internet          : Yes/ No
                ias

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

S.A.(MD)No.494 of 2010

To:

1.The Principal District Court, Tirunelveli.

2.The Principal Sub Court, Tirunelveli.

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.494 of 2010

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.494 of 2010

23.03.2022

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