Arumugham vs State Of Tamil Nadu
2023 Latest Caselaw 10649 Mad

                                                                                  S.A.No.65 of 2004



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 17.08.2023

                                                        CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   S.A.No.65 of 2004
                     Arumugham                                               ...Appellant
                                                          vs.
                     1.State of Tamil Nadu,
                       by its Representative Collector,
                       Pudukkottai.

                     2.The Tahsildar,
                       Kulathur Taluk, Taluk Office,
                       Keeranur.

                     3.Namasivayam Pillai                                   ... Respondents
                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 21.01.2003 in A.S.No.
                     34 of 2002 on the file of the Principal District Judge, Pudukkottai
                     modifying the Judgment and Decree dated 20.09.2000 in O.S.No.121 of
                     1995 on the file of the District Munsif, Keeranur.

                     For Appellant            :        Mr.K.Govindarajan

                     For Respondents          :        Mr.A.Baskaran,
                                                       Additional Government Pleader
                                                       for R1 and R2
                                                       No appearance for R3


                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.65 of 2004



                                                        JUDGMENT

When the matter was taken up for hearing on 01.08.2023, the

learned counsel appearing for the appellant submitted that the sole

appellant has passed away long before and he came to know about his

death only recently.

2. Today, the learned counsel for the appellant submitted that

though he has sent letter to the legal representatives of the deceased sole

appellant, they have neither provided details nor responded to the letter.

3. The sole appellant has passed away long before. However, till

date, the legal representatives of the deceased sole appellant have not

taken any steps to implead themselves as appellants in the appeal. In

view of the same, the Second Appeal is dismissed as abated. No costs.

17.08.2023

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

https://www.mhc.tn.gov.in/judis S.A.No.65 of 2004

To

1.The Principal District Judge, Pudukkottai

2.The District Munsif, Keeranur

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

https://www.mhc.tn.gov.in/judis S.A.No.65 of 2004

KRISHNAN RAMASAMY, J.

mbi

S.A.No.65 of 2004

17.08.2023

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