V.S.R.Mohanlal vs V.S.M.G.Manohar (Died)
2023 Latest Caselaw 9540 Mad

                                                                            S.A.(MD)No.524 of 2009

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 02.08.2023

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD).No.524 of 2009
                                                     and
                                             M.P.(MD).No.2 of 2009

                 1.V.S.R.Mohanlal
                 2.V.R.Dinesh
                 3.V.R.Eswarlal
                 4.V.E.Kesavan
                 5.V.E.Hariharan
                 6.V.E.Narayanan
                 7.M.V.Ramachandra                                                 ... Appellants
                                                       Vs.


                 1.V.S.M.G.Manohar (died)
                 R1 deceased, Memo USR No.2626/14 is recorded
                 vide order of Court dated 18.07.14 made in
                 S.A.(MD).No.524 of 2009.

                 2.V.S.M.G.Jothikaran
                                                                                  ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree dated 23.12.2008 passed in A.S.No.3 of
                 2008 on the file of the Additional District and Sessions Judge, Fast Track Court,


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.(MD)No.524 of 2009

                 Ramanathapuram reversing the judgment and decree passed in O.S.No.40 of
                 2006, dated 30.10.2007, on the file of the Subordinate Judge, Ramanathapuram.




                                           For Appellants     : No appearance
                                           For R2             : Mr.P.Thiagarajan


                                                        JUDGMENT

There is no representation on behalf of the appellants.

2. Both the respondents passed away. Apart from the same, the

appellants 1 and 7 also passed away and the learned counsel appearing for the

second respondent has filed a Memo, dated 01.08.2023, to that effect. However,

till date no steps have been taken to implead the legal representatives. Hence, the

Second Appeal is dismissed as abated. No costs. Consequently, the connected

Miscellaneous Petition is closed.

02.08.2023

akv

https://www.mhc.tn.gov.in/judis S.A.(MD)No.524 of 2009

To

1.The Additional District and Sessions Judge, Fast Track Court, Ramanathapuram.

2.The Subordinate Judge, Ramanathapuram.

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.524 of 2009

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.524 of 2009

02.08.2023

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