N.Athmaram vs P.V.Vidyasagar
2023 Latest Caselaw 4871 Mad

                                                                                   S.A..No.1358 of 2010



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 26.04.2023

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 1358 of 2010


                     1.N.Athmaram
                     2.P.N.Savithri Bai                                       ... Appellants
                                                           Vs.
                     P.V.Vidyasagar                                           ... Respondent


                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 12.09.2008 passed in A.S. No.28 of 2007, on
                     the file of the Principal Sub Court, Krishnagiri, upholding the decree and
                     judgment dated 29.03.2007 passed in O.S. No.68 of 2005, on the file of
                     the District Munsif Court, Pochampalli.



                                          For Appellants         : No appearance
                                          For Respondent         : Mr.V.Parthiban for
                                                                  Mr.M.V.Krishnan




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                                S.A..No.1358 of 2010




                                                                        R. HEMALATHA, J.
                                                                                               mtl

                                                   JUDGMENT

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

representation for the appellants. It is represented by the learned counsel

for the respondent that the sole respondent died on 11.01.2021 and till

date no steps have been taken by the appellants to implead the legal heirs

of the deceased sole respondent.

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

abated. No costs.

26.04.2023

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

To

1. The Principal Sub Court, Krishnagiri.

2. The District Munsif Court, Pochampalli.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No. 1358 of 2010

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