Subbiah vs Thangavelu
2022 Latest Caselaw 1098 Mad

                                                                              S.A(MD)No.140 of 2018


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 24.01.2022

                                                      CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                            S.A(MD)No.140 of 2018
                                                    and
                                          C.M.P(MD) No.3751 of 2018


                     Subbiah                  ... Appellant/Appellant/Plaintiff


                                                        Vs.

                     1.Thangavelu
                     2.Manimanthiri
                     3.Kuttaiyan              ... Respondents 1 to 3/Respondents 1 to 3/
                                                                        Defendants 1 to 3
                     4.Induletcumi
                     5.The State of Tamil Nadu,
                       through its Tirunelveli Collector,
                       Tirunelveli.

                     6.The Tashildar,
                       Tashildar Office,
                       Sankarankoil Taluk,
                        Tirunelveli District. ... Respondents 4 to 6/Respondents 4 to 6/
                                                                       Defendants 4 to 6

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                              S.A(MD)No.140 of 2018


                     Prayer : Second Appeal filed under Section 100 of the Code of Civil

                     Procedure against the judgment and decree, dated 02.03.2010 passed in

                     A.S.No.32 of 2008, on the file of the Subordinate Court, Sankarankoil,

                     confirming the judgment and decree, dated 14.12.2007 passed in O.S.

                     No.453 of 2004 on the file of the Principal District Munsif Court,

                     Sankarankoil.


                                  For Appellants            : Mr.S.Ramesh @ Ramiah
                                  For 4th Respondent        : Mr.R.Suriyanarayanan

                                  For Respondents 5 & 6 : Mr.G.Suriyananth,
                                                          Additional Government Pleader


                                                   JUDGMENT

The learned counsel for the appellant submitted that the sole

appellant died on 27.10.2019 itself and he is not in a position to get any

details regarding the legal heirs of the deceased appellant and the legal

heirs of the deceased/appellant is not interested in prosecuting the case.

https://www.mhc.tn.gov.in/judis S.A(MD)No.140 of 2018

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

abated. No costs. Consequently connected miscellaneous petition is

closed.

                                                                        24.01.2022
                     Index        : Yes/No
                     Internet     : Yes/No
                     rm

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.

To

1.The Subordinate Court, Sankarankoil.

2.The Principal District Munsif Court, Sankarankoil.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.140 of 2018

V.BHAVANI SUBBAROYAN, J.

rm

Judgment made in S.A(MD)No.140 of 2018

24.01.2022

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