R.Lakshmipathy vs Prof.S.Ramachandran ... ...
2023 Latest Caselaw 11360 Mad

                                                                          S.A.Nos.945 and 946 of 2004

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 28.08.2023

                                                         CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A.Nos.945 and 946 of 2004


                     1.R.Lakshmipathy
                     2.R.Krishnamurthy                         ... Defendants/Respondents/
                                                                      Appellants in both S.As


                                                            -vs-


                     Prof.S.Ramachandran                       ... Plaintiff/Appellant/Respondent
                                                                       in both S.As

                     COMMON PRAYER: Second Appeals filed under Section 100 Code of
                     Civil Procedure, against the Judgment and Decree, made in A.S.Nos.101
                     and 102 of 2001 dated 31.01.2003 by the II Additional District Judge,
                     which was filed against the judgment and decree in O.S.No.67 of 1990
                     dated 19.12.2000 by the First Additional Subordinate Judge, Tirunelveli.


                                  For Appellants         ... Mr.S.Elambharathi
                                      in both S.As

                                  For Respondent          ... No appearance
                                      in both S.As




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                                                                           S.A.Nos.945 and 946 of 2004

                                                  COMMONJUDGMENT

                                  When the matters are taken up for hearing today, it is represented

                     that the respondent in S.A.Nos.945 and 946 of 2004 passed away on

                     20.11.2018. To that effect, the learned counsel appearing for the

                     respondent filed a memo, dated 03.06.2019. Even after the said memo

                     was received by the learned counsel for the appellants on 04.06.2019, no

                     steps have been taken to implead the legal representatives of the

                     deceased respondent.



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

                     abated. No costs.



                                                                                         28.08.2023
                     NCC : Yes/No
                     Index : Yes/No
                     Internet: Yes
                     Ns




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                                                                 S.A.Nos.945 and 946 of 2004




                     To:

                     1.The II Additional District Judge,
                       Tirunelveli.

                     2.The First Additional Subordinate Judge,
                       Tirunelveli.

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




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                                       S.A.Nos.945 and 946 of 2004

                                  KRISHNAN RAMASAMY, J.

Ns

S.A.Nos.945 and 946 of 2004

28.08.2023

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