Dhuraipandi vs Binnaiammal
2023 Latest Caselaw 11715 Mad

                                                                             S.A.(MD).No.599 of 2012



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 01.09.2023

                                                        CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                             S.A.(MD).No.599 of 2012
                                            and M.P.(MD).No.1 of 2012
                     1.Dhuraipandi
                     2.Meenatchi
                     3.Banumathi              ...Appellants/Appellants/Defendants 3 to 5
                                                         vs.
                     Binnaiammal              ... Respondent/Respondent/Plaintiff.


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 19.04.2012 in A.S.No.
                     131 of 2010 on the file of the Principal Sub Court, Dindigul, confirming
                     the Judgment and Decree dated 31.08.2010 in O.S.No.207 of 1998 on the
                     file of the District Munsif Court, Vedasandur.

                                   For Appellants   :      Mr.A.Arumugam

                                   For Respondent   :      Mr.M.R.Sreenivasan




                     Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD).No.599 of 2012



                                                      JUDGMENT

On 15.02.2018, it was reported before this Court that the

respondent died. But, so far no steps have been taken by the appellant to

bring on record the legal heirs of the deceased respondent. Therefore, this

second appeal is dismissed as abated. No costs. Consequently,

connected miscellaneous petition is closed.

01.09.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

TM

To

1.The Principal Subordinate Judge, Dindigul.

2.The District Munsif, Vedasandur.

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.599 of 2012

KRISHNAN RAMASAMY, J.

TM

S.A.(MD).No.599 of 2012

01.09.2023

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