Adam Jan Mohammed Sait vs P.Joseph
2021 Latest Caselaw 4711 Mad

                                                                                 C.R.P.(N.P.D).No.132 of 2005

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 23.02.2021

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                            C.R.P.(N.P.D).No.132 of 2005
                                           and C.M.P.Nos.88 to 90 of 2013

                      Adam Jan Mohammed Sait
                      Trust rep. by its Managing Trustee
                      A.R.Noor Mohammed Sait
                      69/156, TNTTC Road
                      (Blue Mountain Legal Road)
                      Ootacamund, The Nilgris.                                          ...Petitioner
                                                            Vs.
                      P.Joseph                                                   ...Respondent
                      Prayer: Civil Revision Petition filed under Article 227 of the Constitution
                      of India as against the Judgment and decree dated 23.03.2004 passed in
                      R.C.A.No.7    of   2003    on   the     file    of   the     learned      Appellate
                      Authority/Subordinate Judge, Ootacamund, reversing the fair and final
                      order dated 16.12.2002 passed in R.C.O.P.No.20 of 2002 on the file of the
                      learned District Munsif/Rent Controller, Ootacamund.
                                         For Petitioner           : Mr.S.K.Rakhunathan

                                                     ORDER

This Petition has been filed as against the Judgment and decree

dated 23.03.2004 passed in R.C.A.No.7 of 2003 on the file of the learned

Appellate Authority/Subordinate Judge, Ootacamund, reversing the fair and

http://www.judis.nic.in C.R.P.(N.P.D).No.132 of 2005

final order dated 16.12.2002 passed in R.C.O.P.No.20 of 2002 on the file of

the learned District Munsif/Rent Controller, Ootacamund.

2.The respondent died and the learned counsel for the petitioner

taken steps to implead the legal heirs of the deceased respondent. Though

notice was sent to the legal heirs of the deceased sole respondent, all the

notices were returned as "Addressee left without instruction hence returned

to the Sender". Further private notices sent to the legal heirs were also

returned. It shows that the legal heirs of the deceased sole respondent left

the premises, immediately after the death of the respondent.

3.Therefore, nothing survives in this Civil Revision Petition and

accordingly closed. However, the petitioner is at liberty to revive the Civil

Revision Petition, is so advised. No costs. Consequently connected

miscellaneous petitions are closed.

23.02.2021 Index:Yes/No Speaking Order: Yes/No Jer

http://www.judis.nic.in C.R.P.(N.P.D).No.132 of 2005

To

1.The Subordinate Judge, Ootacamund.

2.The District Munsif, Ootacamund.

http://www.judis.nic.in C.R.P.(N.P.D).No.132 of 2005

G.K.ILANTHIRAIYAN.J,

Jer

C.R.P.(N.P.D).No.132 of 2005 and C.M.P.Nos.88 to 90 of 2013

23.02.2021

http://www.judis.nic.in