Krishnamma vs A.Sreemathi
2024 Latest Caselaw 2124 Mad

Madras High Court

Krishnamma vs A.Sreemathi on 1 February, 2024

                                                                           S.A(MD)No.523 of 2005

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 01.02.2024

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                              S.A(MD)No.523 of 2005

                   Krishnamma                                               ... Plaintiff /
                                                                               Respondent/
                                                                               Appellant


                                                        -Vs-


                   1.A.Sreemathi

                   2.Ayyappan                                               ... Defendants/
                                                                                Appellants /
                                                                                Respondents

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree made in A.S.138 of 2002 dated
                   17.11.2004, on the file of Sub Court, Padmanabhapuram, reversing the well
                   considered judgment in O.S.No.25/2000 dated 09.10.2002 on the file of
                   District Munsif Court, Padmanabhapuram.


                                        For Appellant          : Mr.K.P.Narayanakumar


                                        For Respondents        : Mr.R.Murugan for R.1
                                                                Mr.C.Godwin for R.2


https://www.mhc.tn.gov.in/judis
                                                                            S.A(MD)No.523 of 2005

                                                    JUDGMENT

The learned counsel appearing for the appellant would submit that the

sole appellant has died on 22.09.2018. He further submits that they are not

in a position to get the details of the legal heir. Hence there is no purpose in

keeping the appeal pending.

2.Hence, this Second Appeal is dismissed as abated. No costs.

01.02.2024

Internet : Yes/No Index : Yes/No NCC : Yes/No MGA

To

1. The Sub Court, Padmanabhapuram.

2. The District Munsif Court, Padmanabhapuram.

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

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

C.KUMARAPPAN.J.,

MGA

Judgment made in

01.02.2024

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