Manickam vs Vairan
2023 Latest Caselaw 8101 Mad

                                                                                S.A.No.1392 of 2001


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 11.07.2023

                                                    CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               S.A.No.1392 of 2001


                     Manickam                                        ... Appellant

                                                      Vs.

                     1.Vairan
                     2.Raman (Died)
                     3.Rengasamy
                     4.Muthiriammal
                     5.Govindammal
                     6.Arumugam
                     7.Krishnammal
                     8.Raju
                     9.Srirangammal
                     10.Chandrasekaran
                     11.Rasu Muthiriyar
                     12.Samundhan
                     13.Subramanian
                     14.Thulasiammal                                 ... Respondents
                     (Respondents 12 to 14 are brought on record
                      as Lrs of the deceased second respondent
                      vide Court Order dated 12.06.2023 made
                      in C.M.P.No.3673 of 2002)




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.1392 of 2001




                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 07.12.1999 made in A.S.No.
                     124 of 1996, on the file of the Sub-Court, Kulithalai confirming the
                     judgment and decree, dated 29.11.1988 made in O.S.No.231/1985, on the
                     file of the District Munsif, Kulithalai.
                                            For Appellant       : Mr.M.Sriram
                                            For R1              : Mrs.J.Maria Roseline

                                                    JUDGMENT

Sole appellant died long back, so far, no steps have been taken.

Within 90 days from the date of death, the legal representatives of the

deceased sole appellant ought to have taken steps to bring on record the

legal representatives, but they have failed to bring the legal representatives

on record within 90 days. Therefore, the second appeal is dismissed as

abated. No costs.

Index : Yes / No Speaking Order : Yes / No 11.07.2023 am

https://www.mhc.tn.gov.in/judis S.A.No.1392 of 2001

To

1.The Sub-Court, Kulithalai.

2.The District Munsif, Kulithalai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1392 of 2001

P.VELMURUGAN, J.

am

S.A.No.1392 of 2001

11.07.2023

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