Madras High Court
P.Pachaiyappa Mudaliar vs T.Prema @ Premakumari ... on 17 April, 2023
S.A.Nos.946, 947 & 948 of 2009
and M.P.Nos.1, 1 & 1 of 2009
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.04.2023
CORAM:
THE HONOURABLE MRS. JUSTICE R. HEMALATHA
S.A.Nos.946, 947 & 948 of 2009
and
M.P.Nos.1, 1 & 1 of 2009
P.Pachaiyappa Mudaliar ..Appellant in all appeals
vs.
1.T.Prema @ Premakumari Thiayagarajan
2.T.Sivaganesan ..Respondents in S.A.No.946 of 2009
T.Prema @ Premakumari
Thiayagarajan ..Respondent in S.A.No.947 of 2009
1.T.Prema @ Premakumari Thiayagarajan
2.Thiayagarajan (Deceased)
3.T.Sivaganesan ..Respondents in S.A.No.948 of 2009
PRAYER in S.A.No.946 of 2009: Second Appeal filed under Section
100 of Civil Procedure Code against the decree and Judgment dated
06.09.2008 in AS.No.79 of 2006 on the file of the Sub Court,
Kancheepuram, allowing the appeal and reversing the decree and
Judgment dated 23.12.2005 in OS.No.525 of 1997 on the file of the
Additional District Munsif Court, Kancheepuram.
PRAYER in S.A.No.947 of 2009: Second Appeal filed under Section
100 of Civil Procedure Code against the decree and Judgment dated
06.09.2008 in AS.No.12 of 2007 on the file of the Sub Court,
Kancheepuram, reversing the decree and Judgment dated 23.12.2005 in
OS.No.201 of 1998 on the file of the Additional District Munsif Court,
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https://www.mhc.tn.gov.in/judis
S.A.Nos.946, 947 & 948 of 2009
and M.P.Nos.1, 1 & 1 of 2009
Kancheepuram.
PRAYER in S.A.No.948 of 2009: Second Appeal filed under Section
100 of Civil Procedure Code against the decree and Judgment dated
06.09.2008 in AS.No.13 of 2007 on the file of the Sub Court,
Kancheepuram, reversing the decree and Judgment dated 23.12.2005 in
OS.No.1142 of 1996 on the file of the Additional District Munsif Court,
Kancheepuram.
In S.A.No.946 of 2009 :
For Appellant : Mr.P.Seshadri
For R1 : No appearance
For R2 : Ms.A.Sumathy
In S.A.No.947 of 2009 :
For Appellant : Mr.P.Seshadri
For Respondent : Ms.A.Sumathy
In S.A.No.948 of 2009 :
For Appellant : Mr.P.Seshadri
For R1 : No appearance
For R2 : Ms.A.Sumathy
COMMON JUDGMENT
Today when the matter is taken up for hearing, it is represented
by the learned counsel for the appellant that the first respondent is no
more. Till date no steps have been taken by the appellant to implead the
legal heirs of the deceased first respondent. It is further represented by the
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S.A.Nos.946, 947 & 948 of 2009
and M.P.Nos.1, 1 & 1 of 2009
learned counsel for the appellant that they could not get any instructions
from the appellant. Learned counsel for the respondents informed this
Court that the suit property is sold by the appellant and purchaser in turn
had sold the same to some other third party.
2.In view of the above, these Second Appeals are dismissed as
abated. No costs. Consequently, connected miscellaneous petitions are
closed.
17.04.2023
mtl
Index : Yes/No
Speaking / Non-speaking order
To
1. The Sub Court, Kancheepuram
2. The Additional District Munsif Court, Kancheepuram.
3. The Section Officer, VR Section, High Court, Madras.
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https://www.mhc.tn.gov.in/judis
S.A.Nos.946, 947 & 948 of 2009
and M.P.Nos.1, 1 & 1 of 2009
R.HEMALATHA, J.
mtl
S.A.Nos.946, 947 & 948 of 2009
and M.P.Nos.1, 1 & 1 of 2009
17.04.2023
https://www.mhc.tn.gov.in/judis
