Ponnusamy vs V.Sugumaran
2021 Latest Caselaw 16327 Mad

                                                                                   S.A..No.1297 of 2009



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        10.08.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 S.A.No. 1297 of 2009
                                                         and
                                                   M.P.No.1 of 2009

                     Ponnusamy                                                      ... Appellant
                                                           Vs.
                     1.V.Sugumaran

                     2.The District Collector,
                       Erode District,
                       Erode.

                     3.The Tahsildar,
                       Perundurai Taluk,
                       Erode District.                                   ... Respondents
                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 24.08.2009 in A.S. No.3 of 2009,
                     on the file of the Principal Sub Court, Erode, reversing the decree and
                     judgment dated 30.09.2008, in O.S. No.116 of 2000, on the file of the
                     District Munsif-cum-Judicial Magistrate, Perundurai.
                                           For Appellant         : No appearance
                                           For R1                : Mr.J.Prithivi
                                                                  for Mr.Kaithamalaikumaran


                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                  S.A..No.1297 of 2009



                                                                           R. HEMALATHA, J.
                                                                                                 mtl


                                                       JUDGMENT

A Perusal of the record shows that the sole appellant died long

back and till date no steps have been taken to implead the legal heirs of

the deceased sole appellant.

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

abated. No costs. Consequently, the connected Miscellaneous Petition is

closed.

10.08.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

To

1. The Principal Sub Court, Erode.

2. The District Munsif-cum-Judicial Magistrate, Perundurai.

3. The Section Officer, VR Section, High Court, Madras

S.A.No. 1297 of 2009

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