Karuppiah Thevar vs Tmt.Nagasundarammal (Died)
2021 Latest Caselaw 1989 Mad

                                                                                        S.A.No.1849 of 1998

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATE: 29.01.2021

                                                      CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                               S.A.No.1849 of 1998
                                            and C.M.P.No.19116 of 1998

                 Karuppiah Thevar                                                  ... Appellant
                                                        Vs.

                 1.Tmt.Nagasundarammal (Died)
                 2.Tmt.Mariammal (Died)
                 3.Pandi Thevar
                 4.Chinnasamy Thevar
                 5.Tmt.Muniammal (Died)
                 6.Irilayee
                 7.Karuppiah
                 8.Karmegam
                 9.Muniandi
                 10.G.Vellaiyammal
                 11.N.Murugesan
                 12.M.Muniswari
                 13.V.Santhi
                    (Respondents 10 to 13 are brought on record as legal
                    heirs of deceased 1st respondent vide order dated 29.01.2021
                    in C.M.P.(MD)No.5732/2020)


                 1/4
http://www.judis.nic.in
                                                                                     S.A.No.1849 of 1998

                 14.N.Muniyandi
                 15.N.Govindaraj
                 16.N.Rasa Valli
                 17.N.Rajendran
                 18.N.Kannan
                    (Respondents 14 to 18 are brought on record as legal
                    heirs of deceased 2nd respondent vide order dated 29.01.2021
                    in C.M.P.(MD)No.5736/2020)
                 19.K.Govindharaj
                 20.K.Karuppaiah
                 21.Pappa
                 22.K.Tharmaraj
                 23.Vellaiyammal
                 24.K.Puyalpandi
                 25.Alagu Meenal
                    (Respondents 19 to 25 are brought on record as legal
                    heirs of deceased 2nd respondent vide order dated 29.01.2021
                    in C.M.P.(MD)No.5742/2020)                                ... Respondents


                 PRAYER: This Second Appeal is filed under Section 100 of Civil Procedure
                 Code, against the judgment and decree dated 30.09.1996 and made in A.S.No.47
                 of 1995 on the file of the Principal District Court, Ramanathapuram Confirming
                 the judgment and decree dated 10.02.1995 and made in O.S.No.357 of 1998 on the
                 file of District Munsif Court, Ramanathapuram.
                              For Appellant      : No Appearance
                              For Respondents : Mr.S.Ramesh
                                                for Mr.V.Raghavachari for R6 & R7
                                                Mr.C.Susikumar for R9
                                                Mr.J.Bharathan
                                                for Mr.T.R.Jeyapalam for R10 to R25


                 2/4
http://www.judis.nic.in
                                                                                      S.A.No.1849 of 1998

                                                 JUDGMENT

When the matter came up for hearing, there is no representation for the

appellant. From the cause list, it is seen that notice sent to the appellant returned

with an endorsement 'deceased'. Hence, this Second Appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petition is also

dismissed.

29.01.2021 Index : Yes/No Internet : Yes/No vsm

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Principal District Judge, Ramanathapuram.

2.The District Munsif, Ramanathapuram.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in S.A.No.1849 of 1998

N.SATHISH KUMAR, J.

vsm

S.A.No.1849 of 1998 and C.M.P.No.19116 of 1998

29.01.2021

http://www.judis.nic.in