Ramathal vs Krishnasamy Gounder
2023 Latest Caselaw 763 Mad

                                                                           S.A.Nos.271 & 272 of 2007




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              Dated : 19.01.2023

                                                    CORAM

                                    THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                            S.A.Nos.271 & 272 of 2007


                     S.A.No.271 of 2007:

                     Ramathal                                           ...Appellant

                                                       Vs.

                     1.Krishnasamy Gounder

                     2.K.Ramasamy

                     3.K.Lakshmanasamy                                  ...Respondents

                     Prayer: Second Appeal is filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree in A.S.No.8 of 2005 on the
                     file of the Sub Court, Udumalpet, dated 27.09.2005 confirming the
                     Judgement and Decree in O.S.No.19 of 1998 on the file of the District
                     Munsif Court, Udumalpet, dated 25.01.2005.




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                            S.A.Nos.271 & 272 of 2007




                     S.A.No.272 of 2007:


                     Ramathal                                            ...Appellant

                                                       Vs.

                     1.K.Ramasamy

                     2.K.Lakshmanasamy                                   ...Respondents

                     Prayer: Second Appeal is filed under Section 100 of the Code of Civil

                     Procedure against the Judgment and Decree in A.S.No.9 of 2005 on the

                     file of the Sub Court, Udumalpet, dated 27.09.2005 confirming the

                     Judgement and Decree in O.S.No.141 of 1998 on the file of the District

                     Munsif Court, Udumalpet, dated 25.01.2005.



                                  For Appellant    :    Mr.A.Sivaji
                                  (in both appeal)


                                  For Respondents :     Mr.N.Umapathi
                                  (in both appeal)




                     2/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A.Nos.271 & 272 of 2007




                                                       JUDGMENT

The records would indicate that even as early as on 17.08.2017

the learned counsel has reported that the sole appellant had died. To

date, no steps have been taken. Therefore, the Second Appeals are

dismissed as abated. No costs.

                                                                                        19.01.2023

                     Index             : Yes/No
                     Internet          : Yes/No
                     kan



                     To

                     1.The Sub Court,
                     Udumalpet.

2.The District Munsif Court, Udumalpet

https://www.mhc.tn.gov.in/judis S.A.Nos.271 & 272 of 2007

P.T. ASHA, J,

kan

S.A.Nos.271 & 272 of 2007

19.01.2023

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