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Unknown vs Ramasamy
2021 Latest Caselaw 4561 Mad

Citation : 2021 Latest Caselaw 4561 Mad
Judgement Date : 22 February, 2021

Madras High Court
Unknown vs Ramasamy on 22 February, 2021
                                                                      S.A.No.1715 of 2008

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 22.02.2021

                                                    CORAM:

                                  THE HON'BLE MR.JUSTICE T.RAVINDRAN

                                                S.A.No.1715 of 2008



                      1. Chettiannan,
                         S/o, Ramasamy Gounder,
                         Sathiyapuri,
                         Komarapalayam,
                         Tiruchengode Taluk.

                      2. Muthusamy,
                         S/o, Ramasamy Gounder,
                         Kathunaickenpatty,
                         Danispettai (Via).

                      3. Ramasamy,
                         S/o, Ramasamy Gounder,
                         Kathunaickenpatty,
                         Danispettai (Via).

                      4. Palaniappan,
                         S/o,Ramasamy Gounder,
                         157/A, Palaniappa Nagar,
                         Salem -5.



                      5. P.R.Kandasamy,

                      1/6


http://www.judis.nic.in
                                                          S.A.No.1715 of 2008

                           S/o, Ramasamy Gounder,
                           Manuvakadu,
                           Pullipalayam,
                           Moroor Post,
                           Sankagiri Taluk.               ...     Appellants


                                                    Vs.


                      1. Ramasamy,
                        S/o, Chellappa Gounder,
                        Manuvakadu,
                        Pullipalayam,
                        Moroor Post,
                        Sankagiri Taluk,
                        Salem District.

                      2. R.Natesan,
                         S/o, Ramasamy,
                         Manuvakadu,
                        Pullipalayam,
                        Moroor Post,
                        Sankagiri Taluk,
                        Salem District.

                      3. Palaniappan,
                         S/o, Muthu Gounder,
                         Manuvakadu,
                        Pullipalayam,
                        Moroor Post,
                        Sankagiri Taluk,
                        Salem District.                     ...    Respondents


                          Prayer:

                      2/6


http://www.judis.nic.in
                                                                               S.A.No.1715 of 2008

                                Second Appeal filed under Section 100 of C.P.C., against the

                      judgment and decree dated 07.04.2005 made in A.S.No.25 of 2004 on the

                      file of the Sub-Court, Sankagiri in confirming the judgment and decree dated

                      29.08.2003 made in O.S.No.300 of 1996 on the file of the District Munsif

                      Court, Sankagiri.



                                    For Appellants   : Mr.R.Sivaraman

                                    For Respondents : No appearance


                                                     *****

                                                     JUDGMENT

Counsel for the appellants present.

2. Despite the position that the appellants 1 to 4 had died, no steps

had been taken to bring their Lrs on record and further proceed with the

appeal.

3. Counsel for the appellants represents that no death certificate or

http://www.judis.nic.in S.A.No.1715 of 2008

legal heir certificate of the deceased appellants had been produced on behalf

of appellants 1 to 4 and hence prays that the second appeal may be

dismissed as abated and also made an endorsement to that effect.

4. In the light of the abovesaid factors, the second appeal is dismissed

as abated. No costs. Consequently, connected miscellaneous petition, if any,

is closed.

22.02.2021

mfa Index:yes Internet:yes

http://www.judis.nic.in S.A.No.1715 of 2008

To

1. The Suboridinate Judge, Subordinate Court, Sankagiri.

2.The District Munsif, District Munsif Court, Sankagiri.

Copy to

The Section Officer, VR Section, High Court, Channai.

http://www.judis.nic.in S.A.No.1715 of 2008

T.RAVINDRAN, J.

mfa

S.A.No.1715 of 2008

22.02.2021

http://www.judis.nic.in

 
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