A.Krishnasamy Naidu vs Paramasivam
2022 Latest Caselaw 4495 Mad

                                                                           S.A.Nos.120 to 123 of 1997

                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 08.03.2022

                                                       C O R A M

                                     THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                          S.A.Nos.120 to 123 of 1997
                                                      and
                                      C.M.P(MD)Nos.14667 to 14678 of 1997


                S.A.No.120 of 1997

                A.Krishnasamy Naidu
                                                          ...Appellant / Appellant
                                                                   / Plaintiff
                                                          Vs.

                Paramasivam                               ...Respondent/Respondent

/ Defendant

PRAYER: Second Appeal is filed under Section 100 of the Code of Civil Procedure, 1908, as against the judgment and decree of the Principal District Judge, Thanjavur dated 17.09.1996 in A.S.No.30 of 1995 confirming the judgment and decree of the District Munsif, Thiruvaiyaru dated 23.12.1994 made in O.S.No.496 of 1990.

For Appellant : Mr.P.T.S.Narendravasan for M/s.Sarvabhuman Associates For Respondent : No representation

https://www.mhc.tn.gov.in/judis S.A.Nos.120 to 123 of 1997

S.A.No.121 of 1997

A.Krishnasamy Naidu ...Appellant / Appellant / Plaintiff Vs.

1.The District Collector, Thanjavur having office at Cutchery Road, Thanjaur.

2.The Tahsildar, Thanjavur, Taluk Officer, Cutchery Road, Thanjavur.

3.R.Paramasiva Moopanar,

4.J.Jeyabalan ... Respondents/Respondents / Defendants PRAYER: Second Appeal is filed under Section 100 of the Code of Civil Procedure, 1908, as against the judgment and decree of the Principal District Judge, Thanjavur dated 17.09.1996 in A.S.No.31 of 1995 confirming the judgment and decree of the District Munsif, Thiruvaiyaru dated 23.12.1994 made in O.S.No.155 of 1993.

For Appellant : Mr.P.T.S.Narendravasan For Respondent : Mr.D.Gandhiraj Nos.2 & 3 Special Government Pleader

https://www.mhc.tn.gov.in/judis S.A.Nos.120 to 123 of 1997

S.A.No.122 of 1997

A.Krishnasamy Naidu ...Appellant / Appellant / Plaintiff Vs.

1.Paramasivam Moopanar

2.The State of Tamil Nadu, Represented by the District Collector, Thanjavur.

3.The Tahsildar, Thanjavur.

4.A.A.Inayadullah

5.A.A.Amin

6.A.A.Farida ... Respondents/Respondents / Defendants

[Respondents 4 to 6 are not necessary parties and hence given up] PRAYER: Second Appeal is filed under Section 100 of the Code of Civil Procedure, 1908, as against the judgment and decree of the Principal District Judge, Thanjavur dated 17.09.1996 in A.S.No.32 of 1995 confirming the judgment and decree of the District Munsif, Thiruvaiyaru dated 23.12.1994 made in O.S.No.276 of 1991.

For Appellant : Mr.P.T.S.Narendravasan For Respondent : Mr.D.Gandhiraj Nos.2 & 3 Special Government Pleader

https://www.mhc.tn.gov.in/judis S.A.Nos.120 to 123 of 1997

S.A.No.123 of 1997

A.Krishnasamy Naidu ...Appellant / Appellant / 2nd defendant Vs.

1.Paramasivam Moopanar

2.Jayabalan ... Respondents/Respondents / Defendants

PRAYER: Second Appeal is filed under Section 100 of the Code of Civil Procedure, 1908, as against the judgment and decree of the Principal District Judge, Thanjavur dated 17.09.1996 in A.S.No.33 of 1995 confirming the judgment and decree of the District Munsif, Thiruvaiyaru dated 23.12.1994 made in O.S.No.311 of 1992.

For Appellant : Mr.P.T.S.Narendravasan For Respondents : No representation

COMMON JUDGMENT

Mr.P.T.S.Narendravasan, learned Counsel for the

appellant in all these appeals submits that pending these

appeals, the some of the respondents died and therefore,

steps were taken to bring on record the legal heirs of

the respondents. While so, some of the proposed

respondents also passed away. Further, the appellant also

https://www.mhc.tn.gov.in/judis S.A.Nos.120 to 123 of 1997

died in the year 2003 and steps are yet to be taken.

Therefore, he finds it difficult to bring their legal

heirs on record.

2.Recording the above said submission, these second

appeals stand dismissed as abated. No costs.

Consequently, connected miscellaneous petitions shall

stand dismissed.

                                                                          08.03.2022

                Internet          : yes/No

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                To

1.The Principal District Judge, Thanjavur.

2.The District Munsif, Thiruvaiyaru.

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

https://www.mhc.tn.gov.in/judis S.A.Nos.120 to 123 of 1997

B.PUGALENDHI., J

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JUDGMENT MADE

IN

S.A.Nos.120 to 123 of 1997

08.03.2022

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