Jayabal vs Kothandaraman
2021 Latest Caselaw 13964 Mad

                                                                            S.A.No.666 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED: 13.07.2021

                                                 CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                            S.A.No.666 of 2012
                                                   and
                                             M.P.No.1 of 2012
                 1.Jayabal
                 2.Ayyanar @ Arumugam                              ... Appellants

                                                   Vs.
                 1.Kothandaraman
                 2.Pappammal
                 3.The Collector,
                   Cuddalore District,
                   Cuddalore.
                 4.The Tahsildar,
                   Cuddalore Taluk,
                   Cuddalore.
                 5.D.Kuppamanickam
                 6.Bakkiam
                 7.Rathi
                 8.Chinthamani
                 9.Umaiyan
                 10.P.Govindan
                 11.Chinnathambi
                 12.Mohan
                 13.Kasinathan
                 R2 to R13 are dispensed in
                 lower Court-given up                              ... Respondents

                        Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 14.03.2012 made in A.S.No.57 of 2010 on
                 the file of the III Additional Subordinate Court, Cuddalore reversing the

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https://www.mhc.tn.gov.in/judis/
                 Page No 1 of 4
                                                                             S.A.No.666 of 2012

                 Judgment and Decree dated 16.04.2010 made in O.S.No.28 of 2001 on
                 the file of the Principal District Munsif Court, Cuddalore.

                                   For Appellants  : Ms.Harshitha
                                                     for Ms.Usha Ramman
                                   For Respondents :
                                   For R1          : No appearance
                                   For R2 to R13   : Given up


                                                    JUDGMENT

Ms.Harshita, learned representing counsel for the appellants

submits that she has received information that the 1st respondent has died.

However, the learned counsel for the appellants is unable to take steps

for bringing the legal representatives of the 1st respondent on record as

the appellants are unaware of the same. Recording the submission made

by the learned representing counsel for the appellants, this Second

Appeal is dismissed as abated. No costs. Consequently, connected

Miscellaneous Petition is closed.

13.07.2021

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

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To:

1.The III Additional Subordinate Court, Cuddalore.

2.The Principal District Munsif Court, Cuddalore.

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C.SARAVANAN, J.

arb

S.A.No.666 of 2012 and M.P.No.1 of 2012

13.07.2021

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