M.Venkatachalam vs M.Mani
2023 Latest Caselaw 11365 Mad

                                                                              A.S.(MD)No.167 of 2014

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATE : 28.08.2023

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                             A.S(MD)No.167 of 2014

                 1. M.Venkatachalam
                 2.N.Andal
                 3.S.Chitra
                 4.S.Gowri
                 5.Minor.Mohan Kumar                               : Appellants/Plaintiffs
                 (Minor 5th appellant is rep.by his mother
                 and natural guardian/3rd appellant)

                                                  Vs.

                 1.M.Mani

                 2.M.Jayaraman

                 3.M.Kaveri

                 4.S.Lakshmanan

                 5.Balu                                        : Respondents/Defendants

                 6.G.Punitha                                   : 6th Respondent/5th Plaintiff


                 PRAYER:- Appeal Suit filed under Section 96 of Civil Procedure Code, to set
                 aside the judgment and decree made in O.S.No.83 of 2009, dated 26.06.2014
                 on the file of the I Additional District Court, Thanjavur.

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https://www.mhc.tn.gov.in/judis
                                                                               A.S.(MD)No.167 of 2014



                                   For Appellants : Mr.M.V.Venkataseshan
                                   For Respondent : Mr.S.Deenadayalan, for R1 and R3,

                                                    : No Appearance for R2, R4 to R6.


                                                JUDGMENT

The Appeal Suit is directed against the judgment and decree, dated

26.06.2014 in O.S.No.83 of 2009, on the file of the I Additional District Court,

Thanjavur.

2. When the matter is taken up for hearing today, the learned counsel for

the appellants would submit that the first appellant died on 31.05.2018 and that

the first respondent was also reported dead and that they have not taken steps

sofar.

3. Since steps were not taken, the Appeal Suit is dismissed as abated. No

costs.

28.08.2023

NCC : Yes :No Index : Yes : No Internet : Yes : No das

https://www.mhc.tn.gov.in/judis A.S.(MD)No.167 of 2014

To

1.The I Additional District Judge, Thanjavur.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.167 of 2014

K.MURALI SHANKAR,J.

das

A.S(MD)No.167 of 2014

28.08.2023

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