Ramasamy Asari vs Kalyanasundaram
2023 Latest Caselaw 5413 Mad

                                                                                    S.A.No.152 of 2006



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :         05.06.2023

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.152 of 2006


                     1.Ramasamy Asari
                     2.Dhanalakshmi                                       ... Appellants

                                                           Vs.
                     1.Kalyanasundaram
                     2.Kalaichelvan (Minor)                               ...Respondents
                     (Rep. by next friend and Guardian Kasinathan)

                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 22.06.2005 in A.S.No.3 of 1997, on the file of
                     the Sub Court, Ariyalur, reversing the decree and judgment dated
                     18.10.1996, in O.S.No.33 of 1994, on the file of the District Munsif,
                     Jayamkondam.



                                          For Appellants         : No appearance
                                          For Respondents        : No appearance




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.152 of 2006




                                                    JUDGMENT

Today when the matter is taken up for hearing there is no

representation for the appellants. A perusal of the records shows that the

first appellant died in the year 2017 and till date no steps have been taken

by the appellant to implead the legal heirs of the deceased first appellant.

2.In view of the above, the Second Appeal is dismissed as

abated. No costs.

05.06.2023

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis S.A.No.152 of 2006

R. HEMALATHA, J.

mtl

To

1.The Sub Court, Ariyalur.

2.The District Munsif, Jayamkondam.

3.The Section Officer, VR Section, High Court, Madras.

S.A.No.152 of 2006

05.06.2023

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