The State Of Tamil Nadu vs Joyal Manohar (Died)
2022 Latest Caselaw 9928 Mad

                                                                                    S.A.No.1023 of 2000

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 13.06.2022

                                                        CORAM:

                                  THE HONOURABLE MRS.JUSTICE R.HEMALATHA

                                                  S.A.No.1023 of 2000
                 1.The State of Tamil Nadu,
                    Rep. by its District Collector,
                    Tuticorin.


                 2.The Revenue Divisional Officer,
                    Kovilpatti.


                 3.The Tahsildar,
                    Vilathikulam.


                 4.The Village Administrative Officer,
                    Kallurani Village, Kulathur Post,
                    Vilathikulam Taluk.                                    ...Appellants / Appellants
                                                                                  / Defendants
                                                         -Vs-


                 Joyal Manohar (died)                                   ... Respondent / Respondent
                                                                           / Plaintiff

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.1023 of 2000

                 (Sole respondent (died) memo in USR No.923/14 dated 18.02.2014 recorded vide
                 Order dated 24.02.2014 in S.A.No.1023 of 2000)


                 PRAYER: Second Appeal filed under Section 100 of the Code of Civil Procedure
                 to set aside the Decree and Judgment dated 16.09.1999 passed in A.S.No.215 of
                 1998 on the file of the Sub-Court, Kovilpatti, upholding the Decree and Judgment
                 dated 25.04.1996 passed in O.S.No.126 of 1995 on the file of the District Munsif
                 Cum Judicial Magistrate Court, Vilathikulam.


                                           For Appellants     : Ms.S.Jeyapriya,
                                                               Government Advocate.
                                           For Respondent     : Died


                                                            JUDGMENT

A perusal of the records shows that the sole respondent died in the year

2014. Till date, no steps has been taken to implead the legal heirs of the sole

respondent. Hence, this Second Appeal is dismissed as abated. No costs.

13.06.2022 Index : Yes / No Internet : Yes / No Myr

https://www.mhc.tn.gov.in/judis S.A.No.1023 of 2000

To

1.The Subordinate Judge, Kovilpatti.

2.The District Munsif Cum Judicial Magistrate, Vilathikulam.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1023 of 2000

R.HEMALATHA, J.

Myr

S.A.No.1023 of 2000

13.06.2022

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