Andavankoil Samy vs Vadivel
2021 Latest Caselaw 16328 Mad

                                                                            S.A..No.1276 of 2009



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :     10.08.2021

                                                     CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 1276 of 2009


                     Andavankoil Samy,
                     Paranam Village,
                     Rep. by its Dharmakartha
                     Cum Poosari Chandrahasa Padayachi                       ... Appellant
                                                    Vs.
                     Paranam Andavar Veeran Kovil
                     Thiruvuru,
                     Through its Nattanmai Karargal
                     1.Vadivel
                     2.Okandha Padayachi
                     3.Ranganathan
                     4.Chinnasamy Padayachi
                     5.Palanivel

                     6.State of Tamilnadu Rep. by its
                       District Collector,
                       Permabalur.

                     7.The Tahsildar,
                       Sendurai, Perambalur.                                ... Respondents

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 29.06.2006 in A.S. No.52 of 2003,

                     Page 1 of 3

https://www.mhc.tn.gov.in/judis/
                                                                                S.A..No.1276 of 2009



                     on the file of the Subordinate Court, Ariyalur, confirming the decree and
                     judgment dated 27.12.2002, in O.S. No.254 of 2000, on the file of the
                     Additional District Munsif, Ariyalur.



                                           For Appellant      : Mr.J.Ramakrishnan
                                           For R1, 4 to 5     : Mr.P.Valliappan
                                           For R6 & R7        : Mr.M.R.Gokul Krishnan


                                                   JUDGMENT

A Perusal of records shows that Chandrahasa Padayachi

representing the appellant died even before 27.07.2020 and so far, no

steps have been taken to bring the legal representatives of the appellant.

2. In view of the above, the Second Appeal stands abated.

There shall be no order as to cost.

10.08.2021

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

https://www.mhc.tn.gov.in/judis/ S.A..No.1276 of 2009

R. HEMALATHA, J.

mtl

To

1. The Subordinate Court, Ariyalur.

2. The Additional District Munsif, Ariyalur.

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

S.A.No. 1276 of 2009

10.08.2021

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