Jayaraman vs Ponnambalam
2023 Latest Caselaw 10037 Mad

                                                           S.A(MD)Nos.714 and 804 of 2006

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            Dated : 09.08.2023

                                                 CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                      S.A(MD)Nos.714 and 804 of 2006
                                                  and
                                           M.P(MD)No.2 of 2006

                     1.Jayaraman
                     2.Muthulakshmi
                                                                       ... Appellants in
                                                                 S.A(MD)No.714 of 2006


                     Muthulakshmi
                                                                        ... Appellant in
                                                                 S.A(MD)No.804 of 2006


                                                   -vs-
                     1.Ponnambalam
                     2.Vellaiammal
                     3.Meiyappan
                     4.Paramesh
                     5.Indhirani
                     6.Padhma
                                               ... Respondents in S.A(MD)No.714 of 2006


                     Ponnambalam

                                               ... Respondent in S.A(MD)No.804 of 2006




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                                                               S.A(MD)Nos.714 and 804 of 2006

                     PRAYER in S.A(MD)No.714 of 2006: Second Appeal filed under

                     Section 100 Code of Civil Procedure, against the Judgment and Decree

                     dated 11.01.2005 made in A.S.No.164 of 2003 on the file of the I

                     Additional Sub Judge, Trichy partly reversing the Judgment and Decree

                     dated 13.03.2003 made in O.S.No.2519 of 1989 on the file of the III

                     Additional District Munsif, Trichy.



                     PRAYER in S.A(MD)No.804 of 2006: Second Appeal filed under

                     Section 100 Code of Civil Procedure, against the Judgment and Decree

                     dated 11.01.2005 made in A.S.No.166 of 2003 on the file of the I

                     Additional Sub Judge, Trichy partly confirming the Judgment and Decree

                     dated 13.03.2003 made in O.S.No.2167 of 1989 on the file of the III

                     Additional District Munsif, Trichy.


                     In both appeals;

                                  For Appellants     ... Mr.Anand Chandrasekaran for
                                                         M/s Sarvabhavuman Associates

                                  For Respondents    ... Mr.K.Appadurai.




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                                                                      S.A(MD)Nos.714 and 804 of 2006


                                                  COMMON JUDGMENT

                                  The learned counsel for the appellants would submit that both the

                     appellants in S.A(MD)No.714 of 2006 and the sole appellant in

                     S.A(MD)No.804 of 2006 passed away. Though he sent letters to their

                     legal heirs, there is no response from them. Hence, he could not take

                     steps.

                                  2. In view of the above submission, these Second Appeals are

                     dismissed as abated. No costs. Consequently, connected miscellaneous

                     petition is closed.


                                                                                        09.08.2023
                     NCC : Yes/No
                     Index : Yes/No
                     Internet: Yes
                     skn
                     To:

                     1.The I Additional Sub Judge, Trichy.

                     2.The III Additional District Munsif, Trichy.

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




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                                      S.A(MD)Nos.714 and 804 of 2006




                                    KRISHNAN RAMASAMY, J.

skn

S.A(MD)Nos.714 and 804 of 2006 and M.P(MD)No.2 of 2006

09.08.2023

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