Balakrishnan vs Pitchammal
2023 Latest Caselaw 5223 Mad

                                                                       S.A.Nos.1989 and 1990 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED:01.06.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                          S.A.Nos.1989 and 1990 of 2001

                 1.Balakrishnan
                 2.Indira
                 3.Rajeswari                                         ...Appellants in both appeals

                                                       -Vs-
                 Pitchammal                                        ...Respondent in both appeals
                 PRAYER in S.A.No.1989 of 2001: Second Appeal filed under Section 100 of
                 Code of Civil Procedure, against the judgment and decree passed in A.S.No.38 of
                 2000 on the file of the Additional District Court cum Chief Judicial Magistrate,
                 Tuticorin, dated 31.08.2000, as confirmed in O.S.No.586 of 1996 on the file of
                 the Additional District Munsif, Tuticorin, dated 05.01.1999.


                 PRAYER in S.A.No.1990 of 2001: Second Appeal filed under Section 100 of
                 Code of Civil Procedure, against the judgment and decree passed in A.S.No.39 of
                 2000 on the file of the Additional District Court cum Chief Judicial Magistrate,
                 Tuticorin, dated 31.08.2000, reversing the judgment and decree passed in O.S.No.
                 130 of 1995 on the file of the Additional District Munsif, Tuticorin, dated
                 05.01.1999.


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                             S.A.Nos.1989 and 1990 of 2001

                                    In both appeals
                                          For Appellants     : Mr.S.Kadarkarai
                                          For Respondent     :Mr.S.Ramesh




                                                   COMMON JUDGMENT


                                  It is reported that the sole respondent died way back in the year 2011

                 itself. However, so far no steps have been taken by the appellants to implead the

                 legal representatives of the deceased sole respondent. Hence, these Second

                 Appeals are dismissed as abated. There shall be no order as to costs.



                                                                                       01.06.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 SSB




                 2/4

https://www.mhc.tn.gov.in/judis
                                                                       S.A.Nos.1989 and 1990 of 2001



                 To
                 1.The Additional District Court cum Chief Judicial Magistrate, Tuticorin,
                 2.The Additional District Munsif, Tuticorin,
                 3.The Record Keeper,
                   V.R.Section,
                   Madurai Bench of Madras High Court,
                   Madurai.




                 3/4

https://www.mhc.tn.gov.in/judis
                                      S.A.Nos.1989 and 1990 of 2001

                                         P.VELMURUGAN, J.

SSB

S.A.Nos.1989 and 1990 of 2001

01.06.2023

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