Subramanian vs Varadan
2021 Latest Caselaw 5937 Mad

                                                                           S.A.Nos.1848 & 1849 of 2002

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 05.03.2021

                                                      CORAM:

                             THE HONOURABLE Mr.JUSTICE RMT.TEEKAA RAMAN

                                             S.A.Nos.1848 & 1849 of 2002

                     S.A.No.1848/2002

                     Subramanian                                                 ... Appellant

                                                         Vs.

                     1.Varadan
                     2.Palani
                     3.Samiullah
                     4.Ameerjan
                     5.Aaga
                     6.Ramalingam
                     7.Shahada Begum
                     8.Shajahan
                     9.Rasool
                     10.Rasheed                                                ... Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     judgment and decree in A.S.No.107 of 1993 dated 27.04.2000 on the file of
                     Additional Sub Judge, Tindivanam in confirming judgment and decree in
                     O.S.No.318 of 1987, dated 23.02.1993 on the file of District Munsif,
                     Tindivanam.


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                                                                           S.A.Nos.1848 & 1849 of 2002

                                   For Appellant     : Ms. Nisha

                                   For Respondents   : No Appearance

                     S.A.No.1849/2002

                     Subramanian                                                 ... Appellant

                                                          Vs.

                     1.Sambar @ Munuswami
                     2.Kasiammal                                               ... Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     judgment and decree in A.S.No.105 of 1993 dated 27.04.2000 on the file of
                     Additional Sub Judge, Tindivanam in confirming judgment and decree in
                     O.S.No.284 of 1987, dated 23.02.1993 on the file of District Munsif,
                     Tindivanam.

                                   For Appellant     : Ms. Nisha

                                   For Respondents   : No Appearance


                                          COMMON JUDGMENT


                                   The learned counsel appearing for the appellant submitted that

                     the sole appellant died.




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                                                                             S.A.Nos.1848 & 1849 of 2002




                               2.   Recording the above said submission, the civil miscellaneous

                     appeal is dismissed as abated granting liberty to file necessary petition to

                     bring the legal heirs of the deceased appellant to contest the case. No costs.



                                                                                          05.03.2021

                     Index:yes/no
                     AT




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                                                          S.A.Nos.1848 & 1849 of 2002

                                                   RMT.TEEKAA RAMAN,J.

AT

To

1.The Additional Sub Judge, Tindivanam.

2.The District Munsif, Tindivanam.

S.A.Nos.1848 & 1849 of 2002

05.03.2021

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