Molavi Ammal vs K. Pormannan
2023 Latest Caselaw 2009 Mad

                                                                                 S.A.No.262 of 2010



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :      07.03.2023

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 262 of 2010 &
                                                M.P. No.1 & 2 of 2010

                     1. Molavi Ammal
                     2. Premakumari
                     3. Tamil Selvi
                     4. Senthil Kumar
                     5. Chitra
                     6. Appu (alias) Rajkumar                               ... Appellants

                                                         Vs.

                     K. Pormannan                                           ... Respondent


                     Prayer: Second Appeal filed under Section 100 CPC against the decree
                     and judgment dated 17.08.2009 on the file of the District Judge,
                     Thiruvannamalai, in A.S. No.2 of 2009 upholding the decree and
                     judgment dated 22.10.2008 on the file of the Additional Subordinate
                     Judge, Thiruvannamalai, in O.S. No.146/99.
                              For Appellants : Mr. G. Rajan
                                   For Respondent : Ms. R. Abirami
                                                    for M/s. V. Srimathi.


                                                    JUDGMENT

https://www.mhc.tn.gov.in/judis S.A.No.262 of 2010

A perusal of the records shows that the appellants 1 and 2

died even in the year 2020 and till date no steps have been taken by the

appellants to bring on record the legal heirs of the deceased appellants 1

and 2.

2. In view of the same, the Second Appeal is dismissed as

abated. No costs. Consequently connected miscellaneous petitions are

dismissed.

07.03.2023

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.262 of 2010

R. HEMALATHA, J.

bga

S.A.No. 262 of 2010 & M.P. No.1 & 2 of 2010

07.03.2023

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