Natarajan vs Palaniyammal
2023 Latest Caselaw 5695 Mad

                                                                        S.A(MD).Nos.219 and 220 of 2017

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 07.06.2023

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                      S.A.(MD)Nos.219 and 220 of 2017
                     In S.A(MD)No.219 of 2017:
                     Natarajan                 .... Appellant/Appellant/2nd Plaintiff
                                                     Vs.

                     1.Palaniyammal
                     2.Devadoss                        ... Respondents/Respondents/Defendants

                     Prayer :        Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree passed in A.S.No.188 of 2012
                     on the file of the II Additional Subordinate Judge, Trichirappalli, dated
                     20.02.2013 confirming the judgment and decree passed by the Principal
                     District Munsif Cum Judicial Magistrate, Lalgudi in O.S. No.1320 of 1995
                     dated 01.11.2011.


                                           For Appellant     : Mr.M.Siddharthan

                                           For R2            : Mr.K.S.Vamsidhar

                                           For R1            : No appearance

                     In S.A(MD)No.220 of 2017:
                     M.Natarajan                            .... Appellant/Appellant/Defendant

                                                           Vs.

                     Devadoss                               ... Respondent/Respondent/Plaintiff


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                                                                              S.A(MD).Nos.219 and 220 of 2017

                     Prayer :          Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree passed in A.S.No.191 of 2012
                     on the file of the II Additional Subordinate Judge, Trichirappalli, dated
                     20.02.2013 confirming the judgment and decree passed by the Principal
                     District Munsif Cum Judicial Magistrate, Lalgudi in O.S. No.5 of 2003
                     dated 01.11.2011.
                                              For Appellant        : Mr.M.Siddharthan
                                              For Respondent       : Mr.K.S.Vamsidhar

                                                COMMON JUDGMENT


                                  On the last hearing date i.e on 06.04.2023, this Court made it clear

                     that if steps are not taken to bring on record the legal representatives of the

                     deceased appellant before the next hearing date, these Second Appeals shall

                     stand automatically dismissed as abated. Till date, legal heirs of the

                     deceased appellant have not been brought on record.



                                  2. Since steps have not been taken to bring on record the legal heirs of

                     the deceased appellant, as directed by this Court in its earlier order dated

                     06.04.2023, these Second Appeals are dismissed as abated. No costs.



                                                                                                07.06.2023

                     Index : Yes/No
                     Internet: Yes/No
                     CM

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                                                                     S.A(MD).Nos.219 and 220 of 2017



                     To
                     1.The II Additional Subordinate Judge, Trichirappalli
                     2. The District Munsif Cum Judicial Magistrate, Lalgudi
                     3.The Section Officer,
                        VR Section, Madurai Bench of Madras High Court, Madurai.




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                                         S.A(MD).Nos.219 and 220 of 2017

                                          ABDUL QUDDHOSE, J.

CM

S.A.(MD)Nos.219 and 220 of 2017

07.06.2023

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