Palaniyammal vs Ramachandran
2023 Latest Caselaw 8275 Mad

                                                                        C.M.A(MD)No.813 of 2014



                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATE : 13.07.2023

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                            C.M.A(MD)No.813 of 2014
                                                     and
                                           M.P.(MD)Nos.1 and 2 of 2014


                     1.Palaniyammal

                     2.Menaka                                           : Appellants

                                                    Vs.

                     Ramachandran                                       : Respondent


                     PRAYER:- Civil Miscellaneous Appeal filed under Section 43 Rule 1(u)
                     of the Civil Procedure Code, against the judgment and decree dated
                     30.01.2014 in A.S.No.133 of 2012 on the file of the I Additional
                     Subordinate Judge, Tiruchirappalli reversing the judgment and decree
                     dated 29.09.2011 in O.S.No.99 of 2005 on the file of the Additional
                     District Munsif, Lalgudi.


                                   For Appellants : Mr.G.S.Asok Adhithyan
                                   For Respondent : Mr.P.Thiyagarajan


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                               C.M.A(MD)No.813 of 2014



                                                      JUDGMENT

The Civil Miscellaneous Appeal has been preferred under Section 43

Rule 1(u) of the Civil Procedure Code, challenging the judgment and

decree dated 30.01.2014 in A.S.No.133 of 2012 on the file of the

I Additional Subordinate Judge, Tiruchirappalli reversing the judgment and

decree dated 29.09.2011 in O.S.No.99 of 2005 on the file of the Additional

District Munsif, Lalgudi.

2. When the matter is taken up for hearing today, the learned counsel

for the appellants would submit that he is not having any instructions from

the appellants.

3. It is seen from the records that the learned counsel for the

respondent has already filed a memo stating that the sole respondent died

on 20.09.2015, along with particulars of legal representatives of the

deceased respondent.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.813 of 2014

4. Despite sufficient time, steps were not taken. Hence, the Civil

Miscellaneous Appeal is dismissed as abated. No costs. Consequently

connected Miscellaneous Petitions are closed.

13.07.2023

Index : Yes : No Internet : Yes : No das

To

1.The I Additional Subordinate Judge, Tiruchirappalli.

2.The Additional District Munsif, Lalgudi.

3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.813 of 2014

K.MURALI SHANKAR,J.

das

C.M.A(MD)No.813 of 2014 and M.P.(MD)Nos.1 and 2 of 2014

13.07.2023

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