O.Krishnan vs A.Ramaiah
2022 Latest Caselaw 6102 Mad

                                                                           S.A.No.14 of 2000

                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 24.03.2022

                                                  C O R A M

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                              S.A.No.14 of 2000

                1.O.Krishnan

                2.K.Ondiveeran

                3.K.Baskaran

                4.Manivannan                                   ... Appellants

                                                      Vs.

                1.A.Ramaiah

                2.K.Veerayee

                3.V.Karuvammal

                4.Tamilnesan

                5.Muniyandi

                6.Balakrishnan

                7.Subramanian

                8.Lakshmi                                      ...Respondents

                PRAYER: Second Appeal is filed under Section 100 of the
                Code of Civil Procedure, 1908, against the judgment and
                decree of the Court of Subordinate Judge, Sivagangai in
                A.S.No.38         of   1998   dated   29.04.1999   in   confirming     the
                judgment and decree in O.S.No.97 of 1992 dated 29.01.1998
                on the file of the District Munsif, Sivagangai.

               1/4
https://www.mhc.tn.gov.in/judis
                                                                            S.A.No.14 of 2000

                              For Appellants      : Mr.V.Raghavachari
                              For Respondents      : Mr.S.Natarajan
                                                         for R1 and R2
                                                  : No appearance
                                                         for R3 to R6

                                                    JUDGMENT

It is seen from records that on 25.10.2018 it was

reported that first and second appellants died and the

matter stood adjourned for taking steps to bring their

legal heirs on record. Now it is reported that

respondent 7 died.

2.Though the appellants reported dead years before,

no steps have been taken to bring their legal heirs on

record. Further despite sufficient opportunity, no steps

are taken to bring on record the legal heir of deceased

respondent 7.

3.In view of the above, this appeal stands dismissed

as abated. No costs.

                                                                           24.03.2022

                index             : yes/ no
                dsk

https://www.mhc.tn.gov.in/judis S.A.No.14 of 2000

To

1.The Sub Judge, Sivagangai.

2.The District Munsif, Sivagangai.

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

https://www.mhc.tn.gov.in/judis S.A.No.14 of 2000

B.PUGALENDHI., J

dsk

S.A.No.14 of 2000

24.03.2022

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