K.Rajamani Ammal vs Ashma Properties (Private) ...
2022 Latest Caselaw 9786 Mad

                                                                        A.S(MD).No.192 of 2009

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 10.06.2022

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             A.S(MD)No.192 of 2009
                                                       and
                                       M.P(MD)Nos.2 of 2009 and 1 to 3 of 2013


                     K.Rajamani Ammal                            ... Plaintiff/Appellant

                                                      .Vs.

                     1.Ashma Properties (Private) Limited,
                       Near Sethu Institute of Technology,
                       Anna Nagar,
                      Madurai-20.
                     2.Yusuf
                     3.Dinakar Rajeswara Durai
                     4.Jayarajeswara Durai (died)
                      (Death of fourth respondent recorded as per the order of Court dated
                     05.10.2015 made in A.S(MD).No.192 of 2009 by MDJ. Memo. SR.No.
                     35764 of 2013 filed on 16.08.2013)

                     5.Thanga Rajeswara Durai
                     6.Bhanumathi Nachair
                     7.Parvatha Rajeswara Dorai
                     8.Geethamanicka Nachiar

                     9.Minor. Vasanthapriya
                       Rep. by Mother and Natural Guardian
                       Geethamanicka Nachiar
                                                              ...Defendants/Respondents



                     1/4
https://www.mhc.tn.gov.in/judis
                                                                               A.S(MD).No.192 of 2009

                     PRAYER: Appeal Suit filed under Section 96 of Civil Procedure Code,
                     to set aside the judgment and decree passed in O.S.No.18/2002, dated
                     30.01.2004 on the file of the learned Additional District Judge (Fast
                     Track Court) Ramanathapuram.




                                        For Appellant           : Mr.Vellaichamy


                                                         JUDGMENT

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

The sole appellant died in the year 2021 itself and till date, no

steps have been taken to bring on record the legal representatives. Once

the sole appellant died, if steps have not taken within 90 days, the appeal

gets 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 petitions are closed.

10.06.2022 Index:Yes Internet:Yes tta

https://www.mhc.tn.gov.in/judis A.S(MD).No.192 of 2009

To

1.learned Additional District Judge (Fast Track Court), Ramanathapuram.

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

https://www.mhc.tn.gov.in/judis A.S(MD).No.192 of 2009

P.VELMURUGAN,J.

tta

A.S(MD)No.192 of 2009

10.06.2022

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