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The Executive Engineer vs Ramachandra Butt
2021 Latest Caselaw 13466 Mad

Citation : 2021 Latest Caselaw 13466 Mad
Judgement Date : 7 July, 2021

Madras High Court
The Executive Engineer vs Ramachandra Butt on 7 July, 2021
                                                            1

                                        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED:   07.07.2021

                                                         CORAM:

                                          THE HONOURABLE MR. JUSTICE P.T.ASHA

                                                   S.A. No.534 of 2009
                                                           and
                                                    M.P.No.1 of 2007

                     1.The Executive Engineer,
                     Public Works Department,
                     Salem 7

                     2.The Junior Engineer,
                     Public Works Department,
                     Athur Section, Athur

                     3.The District Collector,
                     Salem                                               ...   Appellants

                                   Vs

                     Ramachandra Butt                                    ...   Respondent

                           Appeal filed against the Judgment and Decree dated 27.12.2004
                     in A.S.No.16 of 2000 on the file of the Sub Court, Athur.


                               For appellants      : Mr.A.E.Ravichandran
                                                     Government Counsel

                               For respondent      : Sole respondent died

                                                     JUDGMENT

The initial notice sent to the sole respondent has been returned

as early as on 03.10.2009 with the endorsement "Addressee died

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

returned". Thereafter, no steps have been taken to date to bring on

record the legal representatives of the deceased sole respondent.

Second Appeal has to be abated as against the sole respondent.

Therefore, the Second Appeal is dismissed as abated. Consequently,

connected Miscellaneous Petition is closed. No costs.

07.07.2021 mrn Index : yes/no

To

1. Sub Court, Athur

2. District Munsif Court, Athur

3.The Executive Engineer, Public Works Department, Salem 7

4.The Junior Engineer, Public Works Department, Athur Section, Athur

5.The District Collector, Salem

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

P.T.ASHA, J.

mrn

S.A. No.534 of 2009 and M.P.No.1 of 2007

07.07.2021

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

 
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