Minor.Nagarajan vs Sellammal
2023 Latest Caselaw 3161 Mad

                                                                             C.M.A(MD)No.40 of 2010



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 24.03.2023

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              C.M.A(MD)No.40 of 2010
                                                      and
                                               M.P(MD)No.1 of 2010


                     1.Minor.Nagarajan

                     2.Minor.Navaneethakrishnan                ... Appellants/Respondents 1&2/
                                                                   Claim Petitioners/3rd Parties

                            (Minor Petitioners 1 & 2 represented by the
                           mother, guardian and next friend)

                                                         Vs.

                     1.Sellammal                            ... Respondent/Appellant/
                                                               1st Respondent/Decree Holder

                     2.Velusamy Rettiar                     ... Respondent/3rd Respondent/
                                                                Judgment Debtor

                     PRAYER: Civil Miscellaneous Appeal is filed under Order 21 Rule 58
                     read with 100 of Code of Civil Procedure, to set aside the fair and
                     decreetal order dated 01.12.2009 made in C.M.A.No.4 of 2009 on the file
                     of the District Judge, Karur reversing the fair and decreetal order, dated
                     05.01.2008 made in E.A.No.62 of 2007 in E.P.No.26 of 2006 in O.S.No.
                     109 of 2003 on the file of the Sub Court, Kulithalai.


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                     1/4
                                                                                C.M.A(MD)No.40 of 2010




                                          For Appellants    : Mr.G.Sridharan

                                          For R2            : No Appearance


                                                           JUDGEMENT

The learned counsel appearing for the appellants submits that the

respondents 1 and 2 have already passed away and the appellants have

not responded to implead the legal heirs of those respondents. Therefore,

the Civil Miscellaneous Appeal stands dismissed as abated. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                                    24.03.2023
                     NCC              :    Yes / No
                     Index            :    Yes / No
                     Internet         :    Yes / No

                     gbg


                     To

                     1.The Sub Court,
                       Kulithalai.

2.The District Judge, Karur.

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

C.M.A(MD)No.40 of 2010

3.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

C.M.A(MD)No.40 of 2010

R.VIJAYAKUMAR ,J.

gbg

Judgment made in C.M.A(MD)No.40 of 2010

24.03.2023

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