Veerasamy Padayatchi vs Bhuvaneswari Ammal (Died)
2021 Latest Caselaw 13448 Mad

                                                                          S.A. No.1803 of 2002

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 07.07.2021

                                                     CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A. No.1803 of 2002
                                                        and
                                               CMP No.15229 of 2002


                     Veerasamy Padayatchi                       ... Appellant
                                                     Versus

                     Bhuvaneswari Ammal (Died)
                     2. Mani
                     3. Ramesh
                     4. Suresh
                     5. Thulasi
                     6. Uma Maheswari                       ... Respondents
                     RR2 to 6 brought on record as LRs
                           of the deceased sole respondent
                           viz., Bhuvaneswari Ammal vide
                           order of Court, dated 29.07.2019
                           made in CMP No.18285 to 18287 of 2003

                               Second Appeal filed under Section 100 of the Civil Procedure
                     code, against the judgment and decree dated 28.06.2001 made in
                     A.S.No.9 of 2001 on the file of the Principal District Court, Villupuram
                     confirming the judgment and decree dated 31.10.2000 made in O.S.
                     No.268 of 1994 on the file of the First Additional District Munsif Court,
                     Thirukoilur.


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                                                                                S.A. No.1803 of 2002

                     For Appellant                      : Mr.V.G.Suresh Kumar
                     For Respondents                    : Mr.A. Sivaji
                                                          for R2 to R6
                                                          R1 - Died steps taken



                                                  JUDGMENT

The learned counsel for the appellant has placed before this Court

a Memo, which contains a letter dated 28.06.2021 sent by him to the

appellant intimating the date of hearing. The said letter has been

returned with an endorsement "deceased".

2. The Memo, dated 28.06.2021 along with enclosures are

recorded by this Court.

3. The learned counsel for the appellant also submits that till date,

the Legal Representatives of the appellant have also not contacted him

for filing an application to bring on record the Legal Representatives for

the deceased sole appellant.

4. Since, no application has been filed to bring on record the Legal

Representatives for the deceased appellant, this appeal is dismissed as

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

S.A. No.1803 of 2002

abated. No costs. Consequently, connected miscellaneous petition is

closed.

07.07.2021

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

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To

1. The Principal District Court, Villupuram.

2. The First Additional District Munsif, Thirukoilur.

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

S.A. No.1803 of 2002

ABDUL QUDDHOSE, J.

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S.A. No.1803 of 2002

07.07.2021

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