Bootha Thevar (Died) vs Ramakrishna Thevar
2023 Latest Caselaw 10765 Mad

                                                                      S.A.(MD).No.496 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 18.08.2023

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD).No.496 of 2005

                 1.Bootha Thevar (died)
                 2.Palaniachi Ammal
                 3.Papanasam
                 4.Arumugam
                 5.Sundaram
                 6.Muthulakshmi
                 7.Sornam

                 Appellants 2 to 7 are brought on record
                 as LRs. of the deceased sole appellant
                 vide order dated 25.04.2016 made in
                 M.P.(MD).Nos.1 to 3 of 2011 in
                 S.A.(MD).No.496 of 2005.                                     ... Appellants
                                                           Vs.
                 1.Ramakrishna Thevar
                 2.Muthu Lakshmi (died)

                 R1 is recorded as LR of the deceased
                 second respondent. Memo recorded.
                 Memo USR.No.(Not given) dated 22.02.2011
                 vide order dated 10.08.2012 made in
                 S.A.(MD).No.496 of 2005.
                                                                            ... Respondents



                 1/4

https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD).No.496 of 2005

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree made in A.S.No.62 of 2004, dated
                 08.04.2005 on the file of the Sub Court, Ambasamuthram, confirming the
                 judgment and decree made in O.S.No.120 of 2001, dated 24.03.2004, on the file
                 of the Additional District Munsif Court, Ambasamuthram.


                                          For Appellants   : Mr.S.Kumar
                                          For R1           : Mr.C.Selvakumar


                                                      JUDGMENT

The sole respondent has passed away on 22.07.2014 and a Memo also

filed by the learned counsel for the respondent to that effect on 25.09.2014.

However, till date no steps have been taken to bring on record the LRs. of the

deceased sole respondent. Hence, the Second Appeal is dismissed as abated. No

costs.

18.08.2023

akv

To

1.The Sub Court, Ambasamuthram.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.496 of 2005

2.The Additional District Munsif Court, Ambasamuthram.

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.496 of 2005

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.496 of 2005

18.08.2023

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