T.S.Govindarajan vs Ramayee(Died)
2022 Latest Caselaw 11808 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 04.07.2022

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               A.S(MD)No.135 of 2010
                                                       and
                                                M.P(MD)No.1 of 2011

                     T.S.Govindarajan                       :Appellant/Plaintiff

                                                 .vs.


                     1.Ramayee(died)

                     2.T.Muthumanickam

                     3.T.Senthamarai

                     (Respondents 2and 3 are brought on record as legal representatives
                     of the deceased sole respondent as per order of this Court made in
                     C.M.P(MD)No.2406 of 2021 in A.S.(MD)No.135 of 2010)
                                                       :Respondents/Defendants



                     PRAYER: First Appeal filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in O.S.No.72 of 2006,
                     dated 31.3.2009, on the file of Additional District and Sessions
                     Judge(Fast Track Court No.I),Tiruchirappalli..


                                      For Appellant          :Mr.S.Ramesh

                                      For Respondents        :No appearance




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

                                  The sole respondent died.Therefore, the learned counsel for

                     the appellant filed petition to implead the legal representatives of

                     the      deceased      sole   respondent   on   record.Though   the   legal

                     representatives were impleaded, no notice was taken for the newly

                     impleaded legal representatives of the deceased sole respondent.

                     Therefore the appeal            suit is dismissed for default. No costs.

                     Consequently, connected Miscellaneous Petition is dismissed.



                                                                           04.07.2022

                     Index:Yes/No

                     Internet:Yes/No

                     vsn


                     To

                     1.The Additional District and Sessions Judge,
                       Fast Track Court No.I,
                       Tiruchirappalli..

                     2.The Section Officer,
                       Vernacular Section,
                       Madurai Bench of Madras High Court,
                       Madurai.




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                                      P.VELMURUGAN.,J.

vsn

JUDGMENT MADE IN A.S(MD)No.135 of 2010 and M.P(MD)No.1 of 2011

04.07.2022

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