S.Saroja vs S.Lakshmi
2023 Latest Caselaw 11475 Mad

                                                                   S.A(MD)No.214 of 2005

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 29.08.2023

                                                 CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                           S.A(MD)No.214 of 2005

                 S.Saroja
                                                                           ... Appellant
                                                    Vs.
                 1.S.Lakshmi
                 2.S.Muthulakshmi
                 3.S.Maheswari
                 4.S.Sekar
                 5.S.Sivakumar
                 6.S.Uma
                 7.S.Latha
                 8.R.Pushpavalli
                 9.R.Santhi
                 10.R.Gandhimathi
                 11.Jayanthi
                 12.Arumugam
                 Sengammal (died)

                 13.Ramamirthathammal
                 14.T.Velayutham
                 15.V.Vimala
                 16.V.Haridas
                 17.V.Amutha
                 18.V.Nagarajan
                                                                        ... Respondents


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A(MD)No.214 of 2005



                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the Judgment and Decree dated 24.09.2003 made in A.S.No.23 of
                 2001 on the file of the Principal Sub Judge, Thanjavur against the Judgment and
                 Decree dated 31.08.2000 made in O.S.No.223 of 1996 on the file of the District
                 Munsif, Thanjavur.


                                          For Appellant     : No appearance
                                          For Respondents : Mr.V.K.Vijaya Raghavan (for R1 to R7)
                                                            No appearance for R8 to R11




                                                      JUDGMENT

It is seen that the sole appellant died and the same was recorded on

06.07.2022. However, till date no steps have been taken. Hence, the Second

Appeal is dismissed as abated. No costs.

29.08.2023

skn To

1.The Principal Sub Judge, Thanjavur.

2.The District Munsif, Thanjavur.

https://www.mhc.tn.gov.in/judis S.A(MD)No.214 of 2005

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.214 of 2005

KRISHNAN RAMASAMY,J.

skn

S.A(MD)No.214 of 2005

29.08.2023

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