K. Balaraman vs J. Nehru
2021 Latest Caselaw 24383 Mad

                                                                                      S.A.No.298 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 10.12.2021

                                                          CORAM

                            THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                                      S.A.No.298 of 2012
                                                             and
                                                       M.P.No.1 of 2012

                     1.K. Balaraman
                     2.K. Thambiran
                     3.K. Rukmangathan
                     4.K. Sundararaj
                     5.S. Pappathi                                              ... Appellants

                                                             Vs.

                     J. Nehru                                                  ... Respondent

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     judgment and decree made in A.S.No.44/2009 dated 24.11.2010 on the file
                     of the Principal District Court at Chengalpattu, confirming the judgment and
                     decree made in O.S.No.110 of 2005 dated 16.06.2009 on the file of
                     Additional Subordinate Court at Chengalpattu.

                                     For Appellants     : Mr. S.N. Muthu Krishnan

                                     For Respondent : Mr. V. Ramesh




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.298 of 2012


                                                   JUDGMENT

The learned counsel appearing for the appellants submitted that

sole respondent had died. Even till date, the appellants failed to take any

steps to bring legal heirs of the deceased respondent. It shows that the

appellants have no interest to proceed further in this matter.

2. Accordingly, the second appeal is dismissed as abated.

It is open to the appellants, if they are so advised to proceed in accordance

with law. No costs. Consequently, connected miscellaneous petition is

closed.

10.12.2021

AT Index: Yes/No

https://www.mhc.tn.gov.in/judis S.A.No.298 of 2012

To

1.The Principal District Court at Chengalpattu.

2.The Additional Subordinate Court at Chengalpattu.

https://www.mhc.tn.gov.in/judis S.A.No.298 of 2012

RMT.TEEKAA RAMAN,J.

AT

S.A.No.298 of 2012 and M.P.No.1 of 2012

10.12.2021

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