Kaliappan vs Jayaraman
2023 Latest Caselaw 5308 Mad

                                                                         S.A.No.937 of 2011 & M.P. No.1 of 2011




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 02.06.2023

                                                        CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                    S.A.No.937 of 2011
                                                            &
                                                    M.P. No.1 of 2011

                     1. Kaliappan
                     2. Sankaralingam @ Balraj                                              ... Appellants
                                                          ..Vs..
                     1. Jayaraman
                     2. Ganapathy Ammal
                     3. Thangamariammal
                     4. Jannathul Beer Ghoush
                     5. The Sub Inspector of Police
                        Vaiteeswaran Koil, Sirkali Taluk
                        Nagapattinam District.
                     6. Ramaiya Nadar                                                     ...
                     Respondents

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 13.09.2010 in A.S.No.58 of 2007 on the file
                     of the Principal Subordinate Court, Mayiladuthurai, upholding the decree
                     and judgment in O.S.No.25 of 2001 dated 13.03.2007 on the file of the
                     District Munsif Court, Sirkali.

                                           For Appellants          : No appearance
                                           For R1 to R4 & R6 : No appearance
                                           For R5                  : Dr. S. Suriya,
https://www.mhc.tn.gov.in/judis
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                                                                     S.A.No.937 of 2011 & M.P. No.1 of 2011




                                                                Additional Government Pleader

                                                     JUDGMENT

When the matter is taken up for hearing today, there is no

representation on behalf of the appellants. Learned counsel for the 5 th

respondent is present.

2. A perusal of the records shows that the first respondent died

on 19.05.2020 and the petition filed in CMP No.1304 of 2022 to bring on

record the legal heirs of the first respondent was not processed by the

appellants by paying necessary batta. The Second Appeal is of the year

2011 and hence, I do not find any reason to keep the appeal pending.

3. In view of the same, this Second Appeal is dismissed for non

prosecution. No costs. Consequently, connected miscellaneous petition is

also dismissed.

02.06.2023 Index : Yes/No Internet : Yes/No bga

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

S.A.No.937 of 2011 & M.P. No.1 of 2011

To

1. The Principal Subordinate Judge, Mayiladuthurai.

2. The District Munsif, Sirkali.

3. The Section Officer, V.R. Section, High Court, Madras.

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

S.A.No.937 of 2011 & M.P. No.1 of 2011

R. HEMALATHA, J.

bga

S.A.No.937 of 2011 & M.P. No.1 of 2011

02.06.2023

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