Govintha Thevar vs The Government Of Tamil Nadu
2023 Latest Caselaw 9424 Mad

                                                                                S.A.(MD)No.76 of 2006



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 01.08.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD)No.76 of 2006 &
                                            C.M.P.(MD)No.607 of 2006
                     Govintha Thevar                                          ...Appellant
                                                         vs.
                     1.The Government of Tamil Nadu,
                       Rep. by the District Collector,
                       Tirunelveli.

                     2.The Thasildhar,
                       Taluk Office, Tenkasi.

                     3.Panchayat Union,
                       Kadayanallur,
                       Rep. by its Commissioner.

                     4.The President, Pudhukudi Panchayat,
                       Pudhukudi, Tenkasi Taluk,
                       Tirunelveli District.                                 ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 28.02.2005 in A.S.No.
                     72 of 2004 on the file of the Subordinate Court, Tenkasi confirming the
                     Judgment and Decree dated 18.02.2004 in O.S.No.293 of 1999 on the
                     file of the Principal District Munsif Court, Tenkasi.


                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.(MD)No.76 of 2006



                     For Appellant                  :      Mrs.Janaki Devi
                                                           for Mr.T.S.R.Venkataramana

                     For Respondents                :      Mr.A.Baskaran
                                                           Additional Government Pleader
                                                           For R1 and R2
                                                           Mr.K.Mahendran
                                                           for R3 and R4

                                                          JUDGMENT

The learned Additional Government Pleader appearing for the

respondents 1 and 2 submits that the sole appellant passed away as early

as on 25.08.2015.

2. Though the sole appellant died long before, till date, no steps

have been taken to bring on record the legal representatives of the

deceased sole appellant. In view of the same, the Second Appeal is

dismissed as abated. No costs. Consequently, the connected

Miscellaneous Petition is closed.

01.08.2023

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

mbi

https://www.mhc.tn.gov.in/judis S.A.(MD)No.76 of 2006

To

1.The 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.76 of 2006

KRISHNAN RAMASAMY, J.

mbi

S.A.(MD)No.76 of 2006

01.08.2023

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