A.M. Kolandaivelu vs N. Varadharajaperumal
2021 Latest Caselaw 12070 Mad

                                                                             S.A.No.94 of 2009

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 21.06.2021
                                                        CORAM:
                                      THE HONOURABLE MS.JUSTICE P.T.ASHA
                                                  S.A.No.94 of 2009
                                                          and
                                                    M.P.1 of 2009


                     A.M. Kolandaivelu                                        ... Appellant

                                                         versus
                     1. N. Varadharajaperumal

                     2. Sengodagoundar

                     3. Nallagoundar

                                                                            ...Respondents

                            Second Appeal filed against the judgment and decree passed in
                     A.S.No.70 of 2006 dated 23.09.2008 on the file of Sub Court, Bhavani,
                     Erode District confirming the judgment and decree of the trial court in
                     decreeing the counter claim in O.S.No.69 of 2005 dated 06.02.2006 on
                     the file of the I Additional District Munsif Court, Bhavani, Erode
                     District.


                               For Appellant     : Mr. S. Saravanan

                               For Respondents   : R1 to R3 - Died



                                                      JUDGMENT

The records would show that the third respondent has passed

away on 28.01.2018 and the second respondent on 04.04.2014.

https://www.mhc.tn.gov.in/judis/ S.A.No.94 of 2009

Likewise the first respondent has also passed away. However, no

steps have been taken to date to bring on record the legal

representatives of the deceased respondents.

2. The learned counsel for the appellant would submit that

despite his best efforts to contact the appellant, the appellant has not

responded to his letters.

3. Considering the fact that to date, steps have not been taken

to bring on record the legal representatives of the deceased

respondents, the Second Appeal stands dismissed as abated.

Consequently, connected Miscellaneous Petition is closed. No costs.

21.06.2021 Index: Yes/no mrn

To

1. The Sub Court, Bhavani, Erode District

2. The I Additional District Munsif Court, Bhavani, Erode District.

https://www.mhc.tn.gov.in/judis/ S.A.No.94 of 2009

P.T.ASHA, J.

(mrn)

S.A.No.94 of 2009 and M.P.1 of 2009

21.06.2021

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