Kesava Naidu vs Parvathi Ammal
2023 Latest Caselaw 1654 Mad

                                                                              S.A.No.1104 of 2008



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :     01.03.2023

                                                   CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                              S.A.No. 1104 of 2008
                                                      and
                                               M.P. No.1 of 2008


                     1. Kesava Naidu
                     2. Govinda Gounder
                     3. Sahadevan
                     4. Gunasekaran
                     5. Kannu Gounder
                     6. Chinthamani Ammal
                        Pachamuthu (died)
                     7. Kuppusamy
                     8. Arumugam
                     9. Parvathi
                     10. Molavi Ammal
                     11. Anandan
                     12. Vijayan
                     13. Unnamalai                                    ... Appellants

                                                       Vs.
                     1. Parvathi Ammal
                     2. Elumalai
                     3. Sivakumar                                     ... Respondents




                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.1104 of 2008




                     Prayer: Second Appeal filed under Section 100 CPC against the decree
                     and judgment dated 19.07.2007 on the file of the District Judge,
                     Thiruvannamalai, in A.S. No.63 of 2003 upholding the decree and
                     judgment dated 29.04.2003 on the file of the Additional Subordinate
                     Judge, Thiruvannamalai, in O.S. No.120 of 1988.


                                   For Appellants      : M.T.R. Gayathri
                                                         for M/s. Sarvabhauman Associates


                                   For Respondents     : Mr.T.R. Rajaraman


                                                       JUDGMENT

A perusal of the records shows that the first appellant died long

back and till date no steps have been taken by the appellants to bring on

record the legal heirs of the deceased first appellant. The learned counsel

for the appellants represented the though several communications were

sent to the appellants, there is no information from them.

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

https://www.mhc.tn.gov.in/judis S.A.No.1104 of 2008

abated. No costs. Consequently connected miscellaneous petition is

dismissed.

01.03.2023

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

To

1. The District Judge, Thiruvannamalai.

2. The Additional Subordinate Judge, Thiruvannamalai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1104 of 2008

R. HEMALATHA, J.

bga

S.A.No. 1104 of 2008 and M.P. No.1 of 2008

01.03.2023

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