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Theresammal vs Manuel Chellappan
2023 Latest Caselaw 6871 Mad

Citation : 2023 Latest Caselaw 6871 Mad
Judgement Date : 22 June, 2023

Madras High Court
Theresammal vs Manuel Chellappan on 22 June, 2023
                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 22.06.2023

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                           S.A.Nos.632 to 635 of 2002
                                                     and
                                          M.P(MD)Nos.1,1 & 1 of 2011

                 S.A.No.632 of 2002

                 Theresammal                               ...Plaintiff/Appellant/Appellant

                                                     Vs.

                 1.Manuel Chellappan
                 2.Maria Thankarani                        ...Defendants/Respondents/
                                                                  Respondents

                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree, dated 12.12.2001 and made by the larned
                 Subordinate Judge of Padmanabhapuram in A.S.No.66/1998 confirming the
                 judgment and decree dated 27.02.1998 of the learned Principal District Munsif of
                 Padmanabhapuram in O.S.No.827/1989.


                 S.A.No.633 of 2002

                 Theresammal                               ...1st Defendant/Appellant/Appellant


                 1/5

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

                 1.D.M.Chellappan
                 2.M.Devadasan
                 3.M.Retnaraj
                 4.M.Marykamalam
                 5.M.Mary Thangarani
                 6.M.Mary Mallika
                 7.Savarimuthu
                 8.K.V.Chandrasenon
                 9.Ganesan
                 10.Gladston
                 11.T.T.Reginald
                 12.K.Mathavan Pillai
                 13.Charles
                 14.Natarajan
                 15.S.Vivekanandan
                 16.Secretary,
                    Rose Friends Club, Market Road,
                    Thuckalay,
                    Kanyakumari District.
                 17.A.Thirumal
                 18.Mallika                                 ...Plaintiff and Defendants 2 to 18/
                                                               Respondents/Respondents

                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree, dated 12.12.2001 and made by the larned
                 Subordinate Judge of Padmanabhapuram in A.S.No.58/1998 confirming the
                 judgment and decree dated 27.02.1998 of the learned Principal District Munsif of
                 Padmanabhapuram in O.S.No.866/1989.




                 2/5

https://www.mhc.tn.gov.in/judis
                 S.A.No.634 of 2002

                 Theresammal                               ...Plaintiff/Appellant/Appellant

                                                     Vs.

                 D.M.Chellappan                            ...Defendant/Respondent/
                                                                  Respondent

                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree, dated 12.12.2001 and made by the larned
                 Subordinate Judge of Padmanabhapuram in A.S.No.67/1998 confirming the
                 judgment and decree dated 27.02.1998 of the learned Principal District Munsif of
                 Padmanabhapuram in O.S.No.117 of 1990.


                 S.A.No.635 of 2002

                 Theresammal                               ...Defendant/Appellant/Appellant

                                                     Vs.

                 D.M.Chellappan                            ...Plaintiff/Respondent/Respondent

                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree, dated 12.12.2001 and made by the larned
                 Subordinate Judge of Padmanabhapuram in A.S.No.68/1998 confirming the
                 judgment and decree dated 27.02.1998 of the learned Principal District Munsif of
                 Padmanabhapuram in O.S.No.851 of 1989.



                 3/5

https://www.mhc.tn.gov.in/judis
                                          For Appellant     : Mr.K.N.Thambi


                                                          JUDGMENT

Pending applications in C.M.P(MD)No.6245 to 6253 of 2016 for taking

steps to bring on record the legal representatives of the deceased first respondent,

sole respondent and sole respondent, the sole appellant in all the appeals died and

steps have not been taken to bring the legal representatives of the sole appellant,

therefore, these appeals are dismissed as abated. Consequently, connected

miscellaneous petitions are also closed. No costs.

am 22.06.2023

To

1. The Sub-Court, Padmanabhapuram.

2.The Principal District Munsif, Padmanabhapuram

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

https://www.mhc.tn.gov.in/judis P.VELMURUGAN, J.

am

S.A.Nos.632 to 635 of 2002

22.06.2023

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

 
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