S.V.Subramniya Mudaliar vs K.R.Govindasamy Mudaliar
2022 Latest Caselaw 845 Mad

                                                                          S.A.Nos.1623 to 1625 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 19.01.2022

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                           S.A.Nos.1623 to 1625 of 2003


                     S.A.No.1623 of 2003

                     S.V.Subramniya Mudaliar                           ... Appellant/
                                                                           Appellant/
                                                                           Plaintiff

                                                        Vs.

                     K.R.Govindasamy Mudaliar                          ... Respondent/
                                                                           Respondent/
                                                                           Defendant
                     PRAYER: Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree, dated 15.11.2002 in
                     A.S.No.10 of 1998 on the file of the Subordinate Judge, Palani,
                     Confirming the judgment and decree, dated 21.12.1984 in O.S.No.822 of
                     1979 on the file of the District Munsif, Periyakulam.


                     S.A.No.1624 of 2003

                     S.V.Subramniya Mudaliar                           ... Appellant/
                                                                           Appellant/
                                                                           1st Defendant
                                                        Vs.
                     1.K.R.Govindasamy Mudaliar                        ... 1st Respondent/
                                                                           1st Respondent/
                                                                           Plaintiff

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                                                                         S.A.Nos.1623 to 1625 of 2003

                     2.S.V.Arumuga Mudaliar                            ... 2nd Respondent/
                                                                           2nd Respondent/
                                                                           2nd Defendant
                     PRAYER: Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree, dated 15.11.2002 in
                     A.S.No.11 of 1998 on the file of the Subordinate Judge, Palani,
                     confirming the judgment and decree, dated 05.01.1985 in O.S.No.1571
                     of 1979 on the file of the District Munsif, Periyakulam.


                     S.A.No.1625 of 2003

                     S.V.Subramniya Mudaliar                           ... Appellant/
                                                                           Appellant/
                                                                           Plaintiff
                                                        Vs.
                     1.K.R.Govindasamy Mudaliar                        ... 1st Respondent/
                                                                           1st Respondent/
                                                                           1st Defendant

                     2.S.V.Arumuga Mudaliar                            ... 2nd Respondent/
                                                                           2nd Respondent/
                                                                           2nd Defendant

                     3.S.V.Velraj Mudaliar                             ... 3rd Respondent/
                                                                           3rd Respondent/
                                                                           3rd Defendant
                     PRAYER: Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree, dated 15.11.2002 in
                     A.S.No.71 of 1996 on the file of the Subordinate Judge, Palani,
                     confirming the judgment and decree, dated 23.03.1995 in O.S.No.38 of
                     1985 on the file of the District Munsif-cum Judicial Magistrate,
                     Kodaikanal.



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                                                                            S.A.Nos.1623 to 1625 of 2003

                                           In all S.As
                                           For Appellant    : Mr.V.Ramajegadeesan

                                           For Respondents : Mr.S.Sundara Gopal


                                                           JUDGMENT

The learned Counsel for the appellant submits that the sole

appellant in all the three second appeals had passed away long back and

the legal heirs are not responding to get themselves impleaded to

prosecute the second appeals. Hence, all the three second appeals are

dismissed as abated. No costs.

                                                                            19.01.2022


                     Index             :       Yes / No
                     Internet          :       Yes / No
                     btr

                     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

S.A.Nos.1623 to 1625 of 2003

To

1.The Subordinate Judge, Palani.

2.The District Munsif Court, Periyakulam.

3.The District Munsif-cum-Judicial Magistrate Court, Kodaikanal.

4.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.Nos.1623 to 1625 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.Nos.1623 to 1625 of 2003

Dated:

19.01.2022

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