Chinnalapatti Appukolluthar ... vs G.Ramalingam
2022 Latest Caselaw 3777 Mad

                                                         1       S.A.(MD)No.238 OF 2010

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                          DATED: 28.02.2022

                                                 CORAM

                       THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                        S.A.(MD)No.238 of 2010

                     1. Chinnalapatti Appukolluthar Educational
                          Association,
                        through its President,
                        G.Ramar.

                     2. Chinnalapatti Appukolluthar Educational
                          Association,
                        through its Secretary,
                        K.Gopalraj.               ... Appellants / Appellants /
                                                        Plaintiffs

                                                   Vs.


                     1. G.Ramalingam

                     2. The District Elementary Educational Officer,
                        District Primary Educational Office,
                        Palani Road, Dindigul Taluk,
                        Dindigul District.

                     3. The Assistant Elementary Educational Officer,
                        Madurai Road, Sempatti,
                        Athoor Taluk,
                        Dindigul District.

                     4. G.Sudhakar

                     5. M.Sudhakar

                     6. P.Shanmugasundaram


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                     7. P.Ravi

                     8. T.Muthukrishnan

                     9. G.Perumal

                     10.D.Rengasamy

                     11.V.Krishnamoorthy

                     12.T.K.T.Dhakshinamoorthy

                     13.T.K.T.Durairajan

                     14.T.K.C.Ramasubramani

                     15.V.Jeyaraman

                     16.P.Balan

                     17. T.Gopi

                     18.G.Ramalingam

                     19.N.Murugan

                     20.P.Dhas Mohan
                           (Respondents 2 to 11, 13 and 16 to 20 were set ex-parte by the first
                     appellate Court moreover the respondents 12, 14 and 15 were exonerated by
                     the first appellate Court. Hence the order of notice may be dispensed with
                     for respondents 2 to 20.)
                                                   ... Respondents / Respondents /
                                                         Defendants

                                  Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree passed in A.S.No.284
                     of 2004 dated 27.07.2009 on the file of the Additional Sub
                     Judge, Dindigul, confirming the Judgment and Decree passed
                     in O.S.No.375 of 2001 dated 29.01.2004 on the file of the II
                     Additional District Munsif, Dindigul.
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                                                              3         S.A.(MD)No.238 OF 2010

                                  For Appellants     : Mr.D.Nallathambi
                                  For R-1            : Mr.D.Venkatesh

                                                       ***


                                               JUDGMENT

The learned counsel appearing for the appellants filed

a memo stating that Ramar through whom the appeal was

filed is no more. Therefore, nothing survives for further

adjudication in the matter.

2. This second appeal is dismissed as infructuous. No

costs.

                                                                              28.02.2022

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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

G.R.SWAMINATHAN,J.

PMU

To:

1. The Additional Sub Judge, Dindigul.

2. The II Additional District Munsif, Dindigul.

3. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

S.A.(MD)No.238 of 2010

28.02.2022

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