Kalyani vs Pazhamalai
2023 Latest Caselaw 4571 Mad

                                                                       S.A.Nos.1226 and 1227 of 2011


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 20.04.2023

                                                     CORAM

                                  THE HONOURABLE MRS.JUSTICE R.HEMALATHA

                                           S.A.Nos.1226 and 1227 of 2011
                                             and M.P.Nos.1 and 1 of 2011

                  Kalyani                                            ... Appellant in
                                                                   S.A.No.1226 of 2011

                  Kalyani Ammal                                      ... Appellant in
                                                                   S.A.No.1227 of 2011
                                                        Vs.
                  1.Pazhamalai
                  2.Thenmozhi
                  3.Marudambal
                  4.Shanmugam
                  5.Ramalingam (deceased)                            ... Respondents in
                                                                   S.A.No.1226 of 2011

                  Pazhamalai                                         ... Respondent in
                                                                   S.A.No.1227 of 2011


                  COMMON PRAYER: These Second Appeals are filed under Section 100 of
                  the Civil Procedure Code, seeking to set aside the judgment and decree
                  dated 31.01.2011 passed in A.S.Nos.69 and 70 of 2005 on the file of the
                  learned Sub-Ordinate Judge, Ariyalur, confirming the judgment and decree
                  passed in O.S.Nos.115 and 116 of 1997 dated 31.03.2005 on the file of the


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https://www.mhc.tn.gov.in/judis
                                                                             S.A.Nos.1226 and 1227 of 2011


                  District Munsif Court, Jayamkondan.
                                                                               R.HEMALATHA, J.

kas

For Appellant : Mr.S.Vijayakumar in both S.A. For Respondents : Mr.V.Anand for R1 in both S.A.

R2 to R4 – N.A. - S.A.No.1226/2011 R5 died – S.A.No.1226/2011

COMMON JUDGMENT It is seen from the records that the sole appellant in both the second

appeals died on 07.03.2012 and this was recorded by this Court on

03.09.2020. Till date, no steps have been taken to implead their legal heirs.

Hence, the second appeals are dismissed as abated. Consequently, the

connected miscellaneous petitions are closed. No costs.

20.04.2023

kas

To.

1.The Sub-Ordinate Judge Ariyalur

2.The District Munsif Jayamkondan.

S.A.Nos.1226 and 1227 of 2011 and M.P.Nos.1 and 1 of 2011

https://www.mhc.tn.gov.in/judis S.A.Nos.1226 and 1227 of 2011

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