) Kamatchi vs ) Vidyalakshmi
2023 Latest Caselaw 10543 Mad

                                                                           S.A(MD)No.496 of 2012

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 16.08.2023

                                                         CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   S.A(MD)No.496 of 2012

                     1) Kamatchi
                     2) Meena
                                                                                     ... Appellants

                                                            -vs-


                     1) Vidyalakshmi
                     2) Minor Padmavathi

                     3) The Branch Manager,
                        Life Insurance Corporation of India,
                        Periyakulam Town,
                        Periyakulam Taluk,
                        Periyakulam District.
                                                                                    ... Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 30.09.2011 made in
                     A.S.No.13 of 2011 on the file of the Principal District Court, Theni
                     confirming the Judgment and Decree dated 08.02.2011 made in O.S.No.
                     19 of 2009 on the file of the Sub Judge, Periyakulam.


                                  For Appellants         ... Mr.A.Arumugam for
                                                             M/s Ajmal Associates


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                                                                                 S.A(MD)No.496 of 2012

                                    For Respondents        ... Mr.K.Kumaravel (for R1 and R2)
                                                               Mr.G.Prabhu Rajadurai (for R3)




                                                          JUDGMENT

The respondents 1 and 2, as the plaintiffs, have filed the suit in

O.S.No.19 of 2009 on the file of the Sub Judge, Periyakulam seeking

2/3rd share in LIC amount of the deceased Ramasubramanian, who is the

husband of the first respondent/first plaintiff and the father of the second

respondent/second plaintiff, from the third respondent/Life Insurance

Corporation of India. The said suit was decreed. As against which, the

appellants/defendants, who are the parents of the deceased

Ramasubramanian, filed the appeal in A.S.No.13 of 2011 on the file of

the Principal District Court, Theni. Since the said appeal was dismissed,

the appellants/defendants have filed the present second appeal.

2. When the matter is taken up for hearing today, the learned

counsel appearing for the respective parties would submit that the LIC

amount has been withdrawn by the respective parties. Hence, the prayer

sought for in the second appeal has become infructuous.

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

S.A(MD)No.496 of 2012

3. Recording the above-said submission, this second appeal is

dismissed as infructuous. No costs.

16.08.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Principal District Court, Theni

2.The Sub Judge, Periyakulam.

3.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A(MD)No.496 of 2012

KRISHNAN RAMASAMY, J.

skn

S.A(MD)No.496 of 2012

16.08.2023

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