Pannerselvam vs Gnanasoundari
2022 Latest Caselaw 6755 Mad

                                                                                   A.S.No.620 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 31.03.2022

                                                      CORAM:

                          THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                               and
                             THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                                A.S.No.620 of 2018
                                                       and
                                              C.M.P.No.18610 of 2018

                  Pannerselvam                                                         .. Appellant

                                                         Vs.


                  1.Gnanasoundari
                  2.Kala Selvi
                  3.Sivagamasoundary
                  4.Premavathy
                  5.Barathadevi
                  6.Shanthi
                  7.Sivaraj
                  8.Pushpa Vilogini                                                    .. Respondents



                  Prayer : Appeal Suit filed under Section 96 of C.P.C r/w Order 41 Rule 1 of
                  C.P.C against the Judgment and Decree dated 24.06.2016 made in O.S.No.21 of
                  2014 on the file of the III Additional District Judge, Puducherry.



                  1/3


https://www.mhc.tn.gov.in/judis
                                                                                     A.S.No.620 of 2018

                                  For appellant      : Mr.T.M.Naveen
                                  For respondents    : Mr.R.Rajarajan for R1 to R6
                                                       No appearance for R7 and R8


                                                      JUDGMENT

It is represented that the sole appellant died on 04.05.2021. Despite

sufficient opportunity has been given to bring his legal heirs, but so far no

application has been filed and no steps have been taken.

2.In view of the above, this Appeal Suit is dismissed as abated. No costs.

Consequently, connected miscellaneous petition is also dismissed.

[M.K.K.S.,J.] [V.S.G.,J.] 31.03.2022 Index : Yes/No Internet: Yes/No skn

To

1. The III Additional District Judge, Puducherry.

2. The Section Officer, V.R. Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis A.S.No.620 of 2018

K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

skn

A.S.No.620 of 2018 and C.M.P.No.18610 of 2018

31.03.2022

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