Ramasamy (Died) vs Ethiraj
2022 Latest Caselaw 7115 Mad

                                                                         S.A.Nos.1716 & 1717 of 1999
                                                                 and C.M.P.Nos.18146 & 18147 of 1999


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :      05.04.2022

                                                    CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                           S.A.Nos. 1716 & 1717 of 1999
                                                       and
                                         C.M.P.Nos.18146 & 18147 of 1999


                     1.Ramasamy (Died)
                     2.N.Kannan
                     3.Uma
                     4.Arumugam
                     5.Kala
                     6.Ellammal                   ... Appellants in both S.As

                     (Appellants 3 to 6 brought into record as legal representatives of the
                     deceased appellant 1 viz., Ramasamy vide Court order dated 15.02.2022
                     made in C.M.P.Nos.4002, 4005 & 4007/2021 in S.A.No.1716/1999)

                     (Appellants 3 to 6 brought into record as legal representatives of the
                     deceased appellant 1 viz., Ramasamy vide Court order dated 15.02.2022
                     made in C.M.P.Nos.3569, 3570 & 3571/2021 in S.A.No.1717/1999)
                                                      Vs.

                     1.Ethiraj
                     2.Parasuraman (Died)
                     3.Saradha
                     4.Saraswathi
                     5.Chandravadhani
                     6.P.G.S.Govindan             ... Respondents in S.A.No.1716 of 1999

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                           S.A.Nos.1716 & 1717 of 1999
                                                                   and C.M.P.Nos.18146 & 18147 of 1999



                     (RR3 to 6 brought on record as LRs of the deceased R2 viz.,
                     Parasuraman vide order of Court dated 18.12.2019 made in
                     C.M.P.Nos.666 to 668/2008 in S.A.No.1716/1999)

                     1.Parasuraman (Died)
                     2.Ethiraj
                     3.Saradha
                     4.Saraswathi
                     5.Chandravadhani
                     6.P.G.S.Govindan               ... Respondents in S.A.No.1717 of 1999

                     (RR3 to 6 brought on record as LRs of the deceased R1 viz.,
                     Parasuraman vide order of Court dated 18.12.2019 made in
                     C.M.P.Nos.669 to 671/2008 in S.A.No.1717/1999)

                     Common Prayer: Second Appeals filed under Section 100 Civil
                     Procedure against the decree and judgment dated 15.04.1999 in A.S.
                     Nos.196 & 187 of 1997, on the file of the Additional District Court,
                     Tiruvannamalai, reversing the decree and judgment dated 17.11.1997, in
                     O.S. Nos.150 of 1993 & 963 of 1992 on the file of the First Additional
                     District Munsif Court, Tiruvannamalai.


                     In S.A.No.1716 of 1999 :

                                   For Appellants   : Mr.G.Rajan
                                   For R1           : Mr.M.S.Umesh
                                                    for M/s.Sarvabhuman Associates




                     Page 2 of 4

https://www.mhc.tn.gov.in/judis
                                                                             S.A.Nos.1716 & 1717 of 1999
                                                                     and C.M.P.Nos.18146 & 18147 of 1999


                     In S.A.No.1717 of 1999 :

                                   For Appellants     : Mr.G.Rajan
                                   For R2             : Mr.M.S.Umesh
                                                      for M/s.Sarvabhuman Associates
                                               COMMON JUDGMENT

                                   It is seen from the records that the second appellant died on

                     05.11.2021 and till date no steps have been taken by the appellants to

                     implead the legal heirs of the deceased second appellant.


                                   2.In view of the above, the Second Appeals stands abated. No

                     costs. Consequently, connected miscellaneous petitions are closed.




                                                                                          05.04.2022

                     Index: Yes/No
                     Internet: Yes/No
                     Speaking/Non-Speaking order
                     mtl




                     Page 3 of 4

https://www.mhc.tn.gov.in/judis
                                                                         S.A.Nos.1716 & 1717 of 1999
                                                                 and C.M.P.Nos.18146 & 18147 of 1999



                                                                        R. HEMALATHA, J.

mtl

To

1.The Additional District Court, Tiruvannamalai.

2.The First Additional District Munsif Court, Tiruvannamalai.

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

S.A.Nos. 1716 & 1717 of 1999 and C.M.P.Nos.18146 & 18147 of 1999

05.04.2022

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