L.Kesavalu Naidu vs R.Ramadoss
2022 Latest Caselaw 16897 Mad

                                                                       O.S.A.No.441 of 2011


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 27.10.2022

                                                     CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                   and
                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                                O.S.A.No.441 of 2011
                                                        and
                                                  M.P.No.1 of 2011

                     1.L.Kesavalu Naidu

                     2.K.Venkatarathinam                                  .. Appellants

                                                        Vs.

                     1.R.Ramadoss

                     2.A.Logiah

                     3.M.Nithyanandam

                     4.K.Karthikeya Venkatachalapati

                     5.Sriram Educational Trust,
                       Rep. by its Chairman,
                       No.18, Evening Bazar Road,
                       Chennai – 600 003.

                     6.M.E.Devarajan (deceased)

                     7.Kasthuri Parthasarathy

                     8.M.D.Rajkumar                                       .. Respondents


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

                     1/3
                                                                               O.S.A.No.441 of 2011


                     Prayer: This Original Side Appeal is filed under Order XXXVI Rule 1 of
                     O.S.Rules read with Clause 15 of Letters Patent, against the judgment
                     and decree dated 28.07.2011 made in C.S.No.1047 of 2010 on the file of
                     this Court.
                                              For Appellants        : Mr.R.Parthasarathy
                                              For RR 1, 2, 4, 5 & 7 : Not ready in notice
                                              For R3                : No appearance
                                              For R6                : Died
                                              For R8                : Mr.C.Jagadish

                                                         JUDGMENT

(Judgment of the Court was delivered by V.M.VELUMANI,J.) Today when the matter is taken up for hearing, Mr.R.Parthasarathy,

learned counsel appearing for the appellants submitted that both the

appellants died and made endorsement to that effect.

2.Recording the above said submission and the endorsement made

by the learned counsel appearing for the appellants, this Original Side

Appeal is dismissed as abated. Consequently, the connected

Miscellaneous Petition is closed. No costs.

                                                                         (V.M.V., J)     (S.M., J)
                                                                                27.10.2022

                     krk
                     Index                  : Yes / No
                     Internet               : Yes / No

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

O.S.A.No.441 of 2011

V.M.VELUMANI, J.

and SUNDER MOHAN, J.

krk

O.S.A.No.441 of 2011

27.10.2022

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