Velani @ Arokkiyam vs Loorthammal
2022 Latest Caselaw 16606 Mad

                                                                                  S.ANo.1503 of 1997

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 18.10.2022

                                       CORAM: JUSTICE N.SESHASAYEE

                                                S.A.No.1503 of 1997
                     Velani @ Arokkiyam            ... Appellant/Appellant/Plaintiff

                                                          Vs.
                     Loorthammal                    ... Respondent/Respondent/Respondent

                     Prayer: Second Appeal filed under Section 100 of Code of Civil Procedure,
                     against the judgment and decree dated 18.06.1996in A.S.No.6 of 1996 on
                     the file of the Principal      District Court, P.M.T.District, Sivaganga
                     confirming the judgement and decree dated 14.11.1995 in O.S.No.135 of
                     1994 on the file of the District Munsif Court, Sivaganga.


                                  For Appellant           : Mr.R.Rajaraman
                                  For Respondent           : Mr.S.Natarajan



                                                   JUDGMENT

It is represented that the sole respondent died on 09.05.2001. Since no steps

have been taken to implead the legal heirs of the sole respondent, this

Second Appeal is dismissed as abated. No costs.

18.10.2022 CM

https://www.mhc.tn.gov.in/judis S.ANo.1503 of 1997

To,

1.The Principal District Court, P.M.T.District, Sivaganga

2.The District Munsif Court, Sivaganga.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.ANo.1503 of 1997

N.SESHASAYEE, J.,

CM

S.A.No.1503 of 1997

18.10.2022

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