P.M.S.P.Chellappan vs Amirtha Gowri
2022 Latest Caselaw 16751 Mad

                                                              S.A.No.198 of 1997 and C.R.P(NPD)No.148 of 2004



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 20.10.2022

                                        CORAM : JUSTICE N.SESHASAYEE

                                   S.A.No.198 of 1997 and C.R.P(NPD)No.148 of 2004

                     S.A.No.198 of 1997

                     P.M.S.P.Chellappan                         ...Appellant/Respondent/Defendant
                                                          Vs

                     Amirtha Gowri                              ...Respondent/Appellant/Plaintiff


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set

                     aside the judgment and decree dated 13.11.1996 made in A.S.No.96 of 1993

                     on the file of the Principal District Court, Tuticorin reversing the judgment

                     and decree dated 26.02.1993 made in O.S.No.108 of 1992 on the file of the

                     Additional District Munsif, Tuticorin.

                     C.R.P(NPD).No.148 of 2004

                     P.Chellappan                                 ...Petitioner/Appellant/Plaintiff

                                                        Vs

                     1.M.Thirupathyraj
                     2.T.Rajkumar
                     3.A.Jeyaraj
                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                             S.A.No.198 of 1997 and C.R.P(NPD)No.148 of 2004



                     4.Durairaj                      ...Respondents 1 to 4/Respondents/Defendants


                     Prayer: Civil Revision Petition filed under Section 115 of the Civil

                     Procedure Code against the judgment and decree dated 08.09.2003 made in

                     A.S.No.168 of 1992 on the file of the Sub-Court, Tuticorin confirming the

                     judgment and decree dated 01.09.1992 made in O.S.No.430 of 1991 on the

                     file of the District Munsif Court, Tuticorin.


                                   For Appellant                     :     Mr.P.Senthil
                                   in S.A.No.198 of 1997

                                   For Petitioner               :        Mr.P.Senthil
                                   in C.R.P(NPD).No.148 of 2004          for Mr.V.Balasubramanian

                                   For Respondent                 :        Mr.S.Kadarkarai
                                   in S.A.No.198 of 1997

                                   For Respondents              :         Mr.S.Kadarkarai
                                   in C.R.P(NPD).No.148 of 2004           for R1
                                                                          No-appearance
                                                                          for R2 to R4
                                                    JUDGMENT

The appellant is stated to have died some two years ago and no steps have

been taken to implead the legal heirs of the appellant. Hence, the Second

Appeal is dismissed as abated. _________

https://www.mhc.tn.gov.in/judis S.A.No.198 of 1997 and C.R.P(NPD)No.148 of 2004

2. The very same appellant is the petitioner in C.R.P(NPD).No.148 of 2004.

Hence, the Civil Revision Petition is also dismissed as abated. No costs.

20.10.2022 Internet:Yes/No Index:Yes/No ssb

To

1.The Principal District Court, Tuticorin

2.The Additional District Munsif, Tuticorin.

3.The Sub-Court, Tuticorin

4.The District Munsif Court, Tuticorin.

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

_________

https://www.mhc.tn.gov.in/judis S.A.No.198 of 1997 and C.R.P(NPD)No.148 of 2004

N.SESHASAYEE, J.

ssb

S.A.No.198 of 1997 and C.R.P(NPD)No.148 of 2004

20.10.2022

_________

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