T.K.Subramani vs 3 G.Egappan
2023 Latest Caselaw 6859 Mad

                                                                                CS.No.217 of 2013


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 22.06.2023

                                                        CORAM:

                                      THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                    CS.No.217 of 2013

                           T.K.Subramani                    ...         Plaintiff

                                                         Versus
                     1      V.Dhanabagiammal

                     2      T.Mohan

                     3      T.L.Chandrasekar

                     4      T.L.Jayakumar @ Shanmugam

                     5      V.Bhanumathi

                     6      V.Vijayakumar

                     7      V.Selvakumar

                     8 A.Selvam

                     9      E.Bhagiyammal (decd.)

                     10 S.Thiyagarajan

                     11 Kanniammal

                     12 M.Balammal

                     1/3



https://www.mhc.tn.gov.in/judis
                                                                                               CS.No.217 of 2013


                     13 G.Egappan
                             (13th defendant is brought on record as
                           legal heirs of the deceased 9th defendant
                           in A.119/14 Ord.dt.08/10/14)


                     14 M.Thulasi W/o. T.L.Mohan

                     15 M.Mahesh
                           (14 and 15th Defendant is brought on record as
                           L.R. of the deceased defendant
                            T.L.Mohan as per order dated 18.12.2020
                            in A.No.2379 of 2018 and amendment
                            carried out as per order dated 15.07.2021
                            in A.No.723 of 2021)               ...                Defendants

                     PRAYER: Civil Suit filed under Order XXIV Rule 1 & 2 of Madras High
                     Court O.S.Rules read with Order VII Rule 1 of CPC, praying for a
                     judgement and decree against the defendants, for partition of the schedule
                     mentioned property by metes and bounds and allot one half share to the
                     plaintiff.
                                For 8th Defendant : M/s.S.Sharmila


                                                                       JUDGMENT

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

representation for the plaintiff. The learned counsel for the 8th defendant

present. Since the plaintiff who was examined as PW.1 and the plaintiff

died, this Civil Suit is dismissed as abated.

22.06.2023

jrs

https://www.mhc.tn.gov.in/judis CS.No.217 of 2013

R.N.MANJULA, J.

jrs

Index : Yes / No Speaking order / Non-speaking order Internet: Yes/No Neutral :Yes/No

CS.No.217/2013

22.06.2023

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