R.Subramanian vs The State Of Tamil Nadu
2022 Latest Caselaw 15685 Mad

                                                                                  WA(MD)No.160 of 2014

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 22.09.2022

                                                        CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                               A.S.(MD)No.160 of 2014

                     R.Subramanian                                 ... Appellant/ Plaintiff

                                                           /Vs./

                     1.The State of Tamil Nadu,
                       Represented by the District Collector,
                       Trichirappalli District, Trichirappalli.

                     2.The District Elementary Education Officer,
                       TVS Tolgate, MRC Complex,
                       Sethurampillai Colony, Trichirappalli.

                     3.The Special Divisional Revenue Officer,
                       (Land Acquisition) National Highways Authority of India,
                       No.45, 3rd Main Road,
                       Ponnagar, Trichirappalli.
                     4.B.Ramalingam
                     5.B.Thiagarajan
                     6.B.Ganga
                     7.C.Saraswathi @ Gowriammal
                     8.Kowsalya
                     K.P.S.Manian (Died)                           ... Respondents/ Defendants

                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                    WA(MD)No.160 of 2014




                     PRAYER:           Appeal - filed under Section 96 of the Code of Civil Procedure,
                     to call for the original records from the said Court and set aside the fair and
                     decreetal order dated 16.04.2014 passed in O.S.No.133 of 2014 by the II
                     Additional District Judge, Trichirappalli.


                                       For Appellant     : No appearance
                                       For Respondents : Mr.D.Sasikumar
                                                    Additional Government Pleader (For R1 to R3)
                                                           Mr.G.S.Asok Adhithyan (For R5 & R6)
                                                           No appearance (For R4, R7 & R8)



                                                         JUDGMENT

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

When this appeal was taken up for hearing, it was brought to our

notice that the sole appellant, namely, R.Subramanian died on 03.10.2017.

The death certificate was also produced before this Court. Till date, no

steps have been taken to implead the legal heirs of the appellant.

https://www.mhc.tn.gov.in/judis WA(MD)No.160 of 2014

2.In view of the above, this Appeal Suit is dismissed as abated. No

costs.

(J.N.B.,J.) (N.A.V.,J.) 22.09.2022 Index : Yes/No Internet : Yes sm

To:

1.The District Collector, Trichirappalli District, Trichirappalli.

2.The District Elementary Education Officer, TVS Tolgate, MRC Complex, Sethurampillai Colony, Trichirappalli.

3.The Special Divisional Revenue Officer, (Land Acquisition) National Highways Authority of India, No.45, 3rd Main Road, Ponnagar, Trichirappalli.

4.The II Additional District Judge, Trichirappalli.

https://www.mhc.tn.gov.in/judis WA(MD)No.160 of 2014

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

sm

Judgment made in A.S.(MD)No.160 of 2014

Dated 22.09.2022

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