Gopal Reddy vs M.Subramani
2021 Latest Caselaw 16979 Mad

                                                                                S.A. No.880 of 2006

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 18.08.2021

                                                     CORAM:

                              THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A. No.880 of 2006
                                               and M.P.No.1 of 2006

                 Gopal Reddy                                                .... Appellant
                                                 Versus

                 Arulmighy Pidari Amman Temple
                 Thagarakuppam Village,
                 rep by
                 1.M.Subramani
                 2.M.Kanthasamy                                      ... Respondents
                        Second Appeal filed under Section 100 of the Civil Procedure code,
                 against the decree and judgment passed in A.S. No.60 of 2005 dated
                 28.12.2005on the file of learned Subordinate Judge, Ranipet, Vellore District,
                 reversing the judgment and decree dated 17.12.2003 in O.S.No.111 of 1990 on
                 the file of District Munsif, Sholinghur.

                          For Appellant                 : Mr.T.R.Rajaraman
                                                          Senior Counsel for
                                                          Mr.Bharath Gowtham

                          For 1st Respondent            : Ms.K.Janani for
                                                          Mr.N.S.Sivakumar

                          For 2nd Respondent            : Not ready in notice




http://www.judis.nic.in                                              ABDUL QUDDHOSE,J.

                 1/3
                                                                              S.A. No.880 of 2006



                                                                                          sr

                                                 JUDGMENT

Learned counsel for the appellant submits that the sole appellant died

long back.

2. Since steps have not been taken to bring on record the legal

representatives of the deceased appellant till date, the second appeal stands

dismissed as abated. No costs. Consequently, connected miscellaneous petition

is closed.

18.08.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order sr

To

1. The Subordinate Judge, Ranipet

2. The District Munsif, Sholinghur

S.A.No.880 of 2006

http://www.judis.nic.in

S.A. No.880 of 2006

16.08.2021

http://www.judis.nic.in