Selvaraj Munusamy vs R.Leela
2023 Latest Caselaw 6748 Mad

                                                                             S.A(MD).No.174 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED:21.06.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             S.A(MD).No.174 of 2006
                                         and C.M.P(MD).No.1296 of 2006


                 Selvaraj Munusamy                                                  ...Appellant


                 (Cause title amended vide order dated 12.03.2012 made in M.P(MD).No.2 of
                 2011 in S.A(MD).No.174 of 2006)

                                                      -Vs-
                 1.R.Leela
                 2.S.Lakshmi
                 3.M.Ramanujam
                 4.R.Sushila
                 5.M.Gopalan
                 6.M.Ravindran                                                ...Respondents

                 [Respondent Nos.2, 5 and 6 are ex-parte through out and no notice is necessary]
                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree dated 29.04.2005 made in A.S.No.1 of 2005 on
                 the file of the Principal District Court, Ramanathapuram, confirming the
                 judgment and decree dated 02.11.2004 made in O.S.No.89 of 1998 on the file of
                 the Sub Court, Ramanathapuram.

                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                    S.A(MD).No.174 of 2006

                                           For Appellant     : Mr.V.Balaji
                                           For Respondents : No-appearance


                                                           JUDGMENT

It is reported before this Court that the sole appellant died. However,

the legal representatives of the deceased sole appellant so far have not been taken

any steps to implead themselves. Therefore, this Second Appeal is dismissed as

abated. There shall be no order as to costs. Consequently, connected

miscellaneous petition is also closed.

                                                                                       21.06.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 SSB

                 To

1.The Principal District Court, Ramanathapuram.

2.The Sub Court, Ramanathapuram.

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

https://www.mhc.tn.gov.in/judis S.A(MD).No.174 of 2006

P.VELMURUGAN, J.

SSB

S.A(MD).No.174 of 2006

21.06.2023

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