K. Karuppiah vs S. Karuppan
2023 Latest Caselaw 5796 Mad

                                                                   S.A.No.1403 of 2010 & M.P. No.1of 2010



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED :     08.06.2023

                                                        CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 1403 of 2010 and
                                                  M.P. No. 1 of 2010

                     K. Karuppiah                                                    ... Appellant

                                                             Vs.
                     1. S. Karuppan
                     2. K. Chathapillari                                             ... Respondents

                     Prayer: Second Appeal filed under Section 100 CPC against the decree
                     and judgment dated 26.05.2009 on the file of the Additional District
                     Judge/Fast Track Court, Ariyalur, in A.S. No.84 of 2008, reversing the
                     decree and judgment dated 30.03.2004 on the file of the Additional
                     District Munsif Court, Ariyalur, in O.S. No.30 of 2001.


                                   For Appellant       : No appearance
                                   For Respondents     : Mr. S. Kamadevan




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                  S.A.No.1403 of 2010 & M.P. No.1of 2010




                                                     JUDGMENT

When the matter is taken up for hearing today, there is no

representation on behalf of the appellant. It is represented by the learned

counsel for the respondents that the sole appellant died on 18.02.2019

and the respondents 1 & 2 died on 02.11.2020 and 31.08.2018

respectively and the same has already been intimated to the counsel for

the appellant on 23.03.2023. A copy of the above letter is filed before

this Court. Till date no steps have been taken to implead the legal heirs

of the deceased parties.

2. In view of the same, this second appeal is dismissed as

abated. No costs. Consequently connected miscellaneous petition is

also dismissed.

08.06.2023

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

https://www.mhc.tn.gov.in/judis S.A.No.1403 of 2010 & M.P. No.1of 2010

R. HEMALATHA bga

1. The Additional District Judge/Fast Track Court, Ariyalur.

2. The Additional District Munsif, Ariyalur

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

S.A.No. 1403 of 2010 & M.P. No.1 of 2010

08.06.2023

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