K.Chinnasami vs K.Venkataraman
2021 Latest Caselaw 19998 Mad

                                                                                 S.A..No.1217 of 2008



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        29.09.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 1217 of 2008


                     K.Chinnasami                                                 ... Appellant
                                                           Vs.
                     1.K.Venkataraman
                     2.K.Ramasami
                     3.K.Raju
                     4.K.Krishnan
                     5.Pappammal                                                ... Respondents

                     (Respondents 3 and 5 already
                     absent set ex parte in A.S.No.49 of 2005
                     Not necessary parties in this second appeal)

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     praying to set aside the decree and judgment dated 30.11.2007 passed in
                     A.S.No.49 of 2005 of the Subordinate Court at Dharmapuri, upholding
                     the decree and judgment dated 11.04.2005 passed in O.S. No.434 of 1994
                     on the file of District Munsif Court at Dharmapuri.

                                           For Appellant         : Mr.Saravana Kumar
                                           For R2                : Mr. R. Sunil Kumar
                                                                  for Mr. C.Anandharaman.
                                           R3 & R5               : Ex parte


                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                  S.A..No.1217 of 2008



                                                                           R. HEMALATHA, J.
                                                                                           bga/ham
                                                      JUDGMENT

On a perusal of the records, it is seen that the sole appellant

died on 09.05.2021 and till date, no steps have been taken to bring on

record the legal heirs of the deceased sole appellant.

2. In view of the above, the Second Appeal is dismissed as

abated. No costs.

29.09.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga/ham To

1. The Subordinate Judge, Dharmapuri.

2. The District Munsif, Dharmapuri.

3. The Section Officer, VR Section, High Court, Madras

S.A.No. 1217 of 2008

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