Sarojini vs Kamalabai
2023 Latest Caselaw 8548 Mad

                                                                                  S.A.No.1244 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 18.07.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY


                                                  S.A.No.1244 of 2002


                     Sarojini                                              ... Appellant

                                                         Vs.

                     1.Kamalabai
                     2.Balasubramanian                                      ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the decree and judgment in A.S.No.54 of 2000, dated
                     06.02.2002 on the file of the Principal District Court, Kanyakumari at
                     Nagercoil confirming the decree and judgment in O.S.No.161/1991, dated
                     30.06.2000 on the file fo the Additional Subordinate Court, Nagercoil.


                                         For Appellant         : Mr.D.Rajagopal/s.J.Ananthavalli

                                         For R2                : Mr.RT.Arivukumar
                                                                 for A.R.Nixon




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.1244 of 2002




                                                     JUDGMENT

When the matter was came up for hearing on 23.02.2018, it is

reported that sole appellant died, therefore, four weeks time was granted for

taking steps to bring on record the legal representatives of the deceased

appellant, but, till date, no steps have been taken. Once the sole appellant

died, if steps have not been taken within 90 days, the appeal will be abated

automatically.

2. In this case, till date no steps have been taken and hence, this

appeal is dismissed as abated. No costs.

Index : Yes / No Speaking Order : Yes / No 18.07.2023 am

https://www.mhc.tn.gov.in/judis S.A.No.1244 of 2002

To

1.The Principal District Court, Kanyakumari at Nagercoil.

2.The Additional Subordinate Court, Nagercoil.

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

https://www.mhc.tn.gov.in/judis S.A.No.1244 of 2002

KRISHNAN RAMASAMY, J.

am

S.A.No.1244 of 2002

18.07.2023

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