R.M.Subbiah vs Government Of Tamil Nadu
2023 Latest Caselaw 10842 Mad

                                                                              S.A.(MD)No.511 of 2005



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 21.08.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                             S.A.(MD)No.511 of 2005
                     1.R.M.Subbiah
                     2.Sethu Pillai                                           ...Appellants
                                                         vs.
                     1.Government of Tamil Nadu
                       (Represented by the District Collector,
                        Tirunelveli)

                     2.President,
                       Village Panchayat,
                       Poigai, Tenkasi Taluk,
                       Tirunelveli District.

                     3.A/M.Oothuudayar Shasta Temple,
                       Poigai, Tenkasi Taluk, Tirunelveli District.
                       (Through its President)

                     4.A/M.Oothuudayar Shasta Temple Poigai,
                       Tenkasi Taluk.
                       (Through its Secretary)                        ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 15.09.2004 in A.S.No.
                     93 of 2003 on the file of the Additional Subordinate Judge, Tenkasi



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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD)No.511 of 2005



                     confirming the Judgment and Decree dated 03.04.2003 in O.S.No.118 of
                     2000 on the file of the Principal District Munsif, Tenkasi.

                     For Appellants                 :     Mrs.Janakidevi
                                                          for Mr.A.Parameswaran

                     For Respondents                :     No appearance


                                                         JUDGMENT

The learned counsel appearing for the appellants submits that both

the appellants passed away long before.

2. Though the learned counsel for the appellants submits that both

the appellants passed away long before, till date, he has not taken any

steps to bring on record the legal representatives of the deceased

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

abated. No costs.

21.08.2023

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.511 of 2005

To

1.The Additional Subordinate Judge, Tenkasi

2.The Principal District Munsif, Tenkasi

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.511 of 2005

KRISHNAN RAMASAMY, J.

mbi

S.A.(MD)No.511 of 2005

21.08.2023

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