O.A.A.Anantha Padmanaban ... vs M.Singaram
2023 Latest Caselaw 9947 Mad

                                                                   S.A.(MD)Nos.1123 of 2008 & 947 of 2008



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 08.08.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                     S.A.(MD)Nos.1123 of 2008 & 947 of 2008


                     In S.A.(MD)No.1123 of 2008


                     O.A.A.Anantha Padmanaban Chettiar                   ...Appellant
                                                         vs.
                     M.Singaram                                       ...Respondent


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 14.12.2007 in A.S.No.
                     80 of 2005 on the file of the Subordinate Judge, Thiruchirappalli
                     confirming the Judgment and Decree dated 05.04.2005 in O.S.No.292 of
                     1997 on the file of the Principal District Munsif Court, Thiruchirappalli.


                     For Appellant                         :      Mr.R.Devaraj

                     For Respondent                        :      No appearance




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https://www.mhc.tn.gov.in/judis
                                                                        S.A.(MD)Nos.1123 of 2008 & 947 of 2008



                     In S.A.(MD)No.947 of 2008


                     O.A.A.Anantha Padmanaban Chettiar                        ...Appellant
                                                              vs.
                     M.Singaram Chettiar                                   ...Respondent


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 14.12.2007 in A.S.No.
                     74 of 2005 on the file of the Subordinate Judge, Thiruchirappalli
                     reversing the Judgment and Decree dated 05.04.2005 in O.S.No.292 of
                     1997 on the file of the Principal District Munsif, Thiruchirappalli.


                     For Appellant                              :     Mr.R.Devaraj

                     For Respondent                             :     No appearance


                                                   COMMON JUDGMENT

                                  The sole appellant and the sole respondent in both appeals passed

                     away long before. The learned counsel for the appellant filed petitions to

                     condone the delay, set aside the abatement and bring on record the legal

                     representatives of the deceased appellant and respondent in both appeals.




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                                                                      S.A.(MD)Nos.1123 of 2008 & 947 of 2008



                                  2. This court by virtue of order dated 27.06.2023, allowed the

                     petitions filed in both appeals to condone the delay with condition to pay

                     cost. Since the conditional order was not complied with, this Court, by

                     virtue of order dated 14.07.2023 dismissed all the petitions which were

                     filed for taking steps for the deceased appellant and the respondent in

                     both the appeals.



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

                     abated. No costs.

                                                                                            08.08.2023

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

                     mbi

                     To

                     1.The Subordinate Judge, Thiruchirappalli

                     2.The Principal District Munsif, Thiruchirappalli

                     3.The Section Officer,
                       Vernacular Records Section,
                       Madurai Bench of Madras High Court,
                       Madurai.


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https://www.mhc.tn.gov.in/judis
                                                S.A.(MD)Nos.1123 of 2008 & 947 of 2008



                                              KRISHNAN RAMASAMY, J.

mbi

S.A.(MD)Nos.1123 of 2008 & 947 of 2008

08.08.2023

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