Pallaniappan vs P.Selvaraja
2023 Latest Caselaw 4086 Mad

                                                                                           S.A.No.924 of 2009



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 11.04.2023

                                                          CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                      S.A.No.924 of 2009

                     Pallaniappan                                              ... Appellant
                                                             ..Vs..

                     1.P.Selvaraja
                     2.S.Vijayalakshmi                         ... Respondents
                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 10.07.2008 in A.S.No.47 of 2004 on the file of
                     the Additional District Court, Fast Track Court, Ariyalur, upholding the
                     decree and judgment in O.S.No.116 of 1997 dated 31.07.2000 on the file
                     of the District Munsif Court, Ariyalur.
                                             For Appellant            : No appearance
                                             For R2                   : Mr.T.R.Rajaraman

                                                    JUDGMENT

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

representation for the appellant. A perusal of the records shows that the

sole appellant died even before 2021 and till date no steps have been

taken by the appellant to implead the legal heirs of the deceased sole

appellant.

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

S.A.No.924 of 2009

R. HEMALATHA, J.

mtl

2. In view of the above, the Second Appeal is dismissed as

abated. No costs.

11.04.2023 Index : Yes/No Internet : Yes/No mtl

To

1. The Additional District Court, Fast Track Court, Ariyalur.

2. The District Munsif Court, Ariyalur.

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

S.A.No.924 of 2009

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