Srimathi Umayal Ramanathan vs B.Vijayakumar
2022 Latest Caselaw 11492 Mad

                                                                               O.S.A.No.147 of 2014

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 29.06.2022

                                                     CORAM :

                                   THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                    AND
                                   THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                                O.S.A.No.147 of 2014
                                                and M.P.No.1 of 2014

                   Srimathi Umayal Ramanathan                                .. Appellant

                                                         Vs.

                   B.Vijayakumar                                             .. Respondent

                             Appeal filed under Order XXXVI Rule II of the Original Side Rules
                   r/w Clause 15 of the Letter Patent against the order and decreetal order
                   dated 28.04.2014 in Application No.53 of 2012 in C.S.No.732 of 2000.
                             For Appellant       : Ms.AL.Gandhimathi

                             For Respondent      : Mr.P.Satheesh Kumar
                                                  JUDGMENT

(JUDGMENT WAS MADE BY M.DURAISWAMY, J.) Ms.AL.Gandhimathi, learned counsel appearing for the appellant and

Mr.P.Satheesh Kumar, learned counsel for the respondent submitted that

the appellant as well as the respondent are no more. Further, the learned

counsel on either side submitted that the respondent had died more than a

Page 1/3 https://www.mhc.tn.gov.in/judis O.S.A.No.147 of 2014

year ago, hence, the appeal may be dismissed as abated.

2.The learned counsel for the appellant submitted that inspite of

writing several letters to the appellant to take steps, she has not received any

instructions.

3.In view of the submissions made by the learned counsel on either

side, since the appellant as well as the respondent had died long ago, the

appeal is liable to be dismissed. Accordingly, the Original Side Appeal is

dismissed. No costs. Consequently, the connected miscellaneous petition is

closed.

                   Index          : Yes/No                       [M.D., J.] [S.M., J.]
                   va                                                    29.06.2022




                  Page 2/3

https://www.mhc.tn.gov.in/judis O.S.A.No.147 of 2014

M.DURAISWAMY, J.

and SUNDER MOHAN, J.

va

O.S.A.No.147 of 2014 and M.P.No.1 of 2014

29.06.2022

Page 3/3 https://www.mhc.tn.gov.in/judis