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
