Janakiraman vs Rajalakshmi
2023 Latest Caselaw 10278 Mad

                                                                          S.A.(MD)No.235 of 2005



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 11.08.2023

                                                   CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                         S.A.(MD)No.235 of 2005 &
                                         C.M.P.(MD)No.2119 of 2005
                     1.Janakiraman
                     2.Jayaraman
                     3.Beeshmachari
                     4.Subramanian Ayyaswami
                     5.Muthu Nayakkar @ Muthukrishna Naidu
                     6.K.Rukmani                                          ...Appellants
                                                      vs.
                     Rajalakshmi                                        ... Respondent

                     (Cause title accepted vide order dated 01.03.2005 in C.M.P.(MD)No.
                     1636 of 2005 and 04.03.2005 in S.A.(MD)No.235 of 2005)
                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 08.01.2003 in A.S.No.
                     23 of 2001 on the file of the Principal District Judge, Pudukkottai
                     confirming the Judgment and Decree dated 25.09.2000 in O.S.No.256 of
                     1995 on the file of the District Munsif cum Judicial Magistrate,
                     Keeranur.




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                                                                                    S.A.(MD)No.235 of 2005



                     For Appellants                 :      Mr.D.Ramesh kannan

                     For Respondent                 :      No appearance

                                                         JUDGMENT

The learned counsel appearing for the appellants submitted that the

sole respondent passed away long before.

2. When this matter was taken up for hearing on 15.04.2014, this

Court granted time to the appellants to implead the legal representatives

of the deceased sole respondent. However, till date, the appellants have

not taken steps to bring on record the legal representatives of the

deceased sole respondent.

3. In view of the same, the Second Appeal is dismissed as abated.

No costs. Consequently, the connected Miscellaneous Petition is closed.

11.08.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order mbi

https://www.mhc.tn.gov.in/judis S.A.(MD)No.235 of 2005

To

1.The Principal District Judge, Pudukkottai

2.The District Munsif cum Judicial Magistrate, Keeranur

3.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.235 of 2005

KRISHNAN RAMASAMY, J.

mbi

S.A.(MD)No.235 of 2005

11.08.2023

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