Vinaitheerthan vs Subramaniyan
2021 Latest Caselaw 15501 Mad

                                                                 S.A.(MD)Nos.799 and 800 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 02.08.2021

                                                    CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                       S.A.(MD)Nos.799 & 800 of 2006
                                                    and
                                            M.P.(MD)No.2 of 2006

                   In S.A.(MD)No.799 of 2006
                   Vinaitheerthan                 ... Appellant / Appellant / 3rd Defendant

                                                    -Vs-


                   1.Subramaniyan
                   2.Thiyagarajan
                   3.Muthusamy
                   4.Lakshiammal                   ... Respondents/Respondents/Plaintiffs and

Defendants 1 and 2

PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code, against the judgment and decree made in A.S.No.98 of 2004, dated 01.07.2005 on the file of the I Additional District Judge (PCR), Tiruchirapalli, confirming the decree and judgment made in O.S.No.111 of 1997, dated 06.01.2004 on the file of the District Munsif Court, Musiri.

In S.A.(MD)No.800 of 2006 Vinaitheerthan ... Appellant / Appellant / Plaintiff

-Vs-

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

S.A.(MD)Nos.799 and 800 of 2006

1.Muthuswamy

2.Subramanian

3.Thiyagarajan

4.Lakshiammal ... Respondents/Respondents/Defendants

PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code, against the judgment and decree made in A.S.No.93 of 2004, dated 01.07.2005 on the file of the I Additional District Judge (PCR), Tiruchirapalli, confirming the decree and judgment made in O.S.No.225 of 1997, dated 06.01.2004 on the file of the District Munsif Court, Musiri.

                                          For Appellant        : Mr.Raguvaran Gopalan
                                                                     for Mr.K.Prabhakar
                                          For R1 & R2          : Mr.R.Sundar
                                          For R3 & R4          : No appearance
                                          (in both second appeals)


                                                COMMON JUDGMENT

The sole appellant has passed away. Steps have not been taken to

bring the legal heirs on record. These second appeals are dismissed as

abated. No costs. Consequently, connected miscellaneous petition is

closed.

02.08.2021

Internet : Yes/No Index : Yes/No rmi https://www.mhc.tn.gov.in/judis/

S.A.(MD)Nos.799 and 800 of 2006

To

1.The I Additional District Judge (PCR), Tiruchirapalli.

2.The District Munsif Court, Musiri.

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

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

S.A.(MD)Nos.799 and 800 of 2006

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)Nos.799 & 800 of 2006 and M.P.(MD)No.2 of 2006

02.08.2021

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