S.R.Suriyamohan vs S.R.Krishnamoorthy
2022 Latest Caselaw 9468 Mad

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 06.06.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             A.S(MD)No.77 of 2006
                                                    and
                                           C.M.P(MD)No.2740 of 2006


                     S.R.Suriyamohan                              ... Plaintiff/Appellant

                                                     .Vs.

                     1.S.R.Krishnamoorthy
                     2.S.R.Subramanian
                     3.S.R.Madhanmohan
                     4.S.R.Sarathachandran
                     5.S.R.Chandramohan
                     6.Srimathi R.K.Krishnaveni
                     7.Srimathi S.S.Brindha
                     8.Srimathi Suganya
                     9.S.M.Mekala
                     10.S.S.Meera
                     11.S.C.Ranjani                         ...Defendants/Respondents


                     PRAYER: Appeal Suit filed under Section 96 of Civil Procedure Code,
                     to set aside the judgment and decree passed in O.S.No.252/2004, dated
                     25.07.2005 on the file of the Additional District and Sessions Judge (Fast
                     Track Court No.III), Madurai to allow the appeal.




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https://www.mhc.tn.gov.in/judis
                                        For Appellant           : Mr.Veerasamy
                                                                  for Mr.M.V.Venkataseshan
                                        For R1                   : Mr.M.N.Sankaran
                                        For R3 & R9              : Mr.M.Saravanan
                                        For R5 & R11             : Mr.D.Nallathambi


                                                         JUDGMENT

************

The learned counsel appearing for the respondents 5 & 11,

who filed cross-objection, has stated that the sole appellant died in the

year 2006 itself and from the year 2006 to till date, no steps have been

taken to bring on record the legal heirs. Once the sole appellant died, if

steps have not taken within 90 days, the appeal will be dismissed as

abated automatically.

2. In this case, till date no steps have been taken and hence, this

appeal is dismissed as abated. No costs. Consequently, connected

miscellaneous petition is closed.

06.06.2022 Index:Yes Internet:Yes

am

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

1.The Additional District and Sessions Judge (Fast Track Court No.III), Madurai.

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

https://www.mhc.tn.gov.in/judis P.VELMURUGAN,J.

am

A.S(MD)No.77 of 2006 and C.M.P(MD)No.2740 of 2006

06.06.2022

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