Subban (Died) vs Mahamuni
2023 Latest Caselaw 7082 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 26.06.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                         S.A.Nos.1833, 1834 & 1835 of 2001
                                                        and
                                      M.P(MD)Nos.1 to 3, 1 to 3 & 1 to 3 of 2015

                 S.A.No.1833 of 2001

                 1.Subban (died)
                 2.Latchumi
                 3.S.Pichayammal
                 4.S.Balu
                 5.Mrs.Indirani
                 6.S.Manoharan
                 7.S.Kanakaraj
                 (AA3 to 7 brought on record as
                  Lrs of the deceased A1)                    ...Appellants

                                                       Vs.

                 1.Mahamuni
                 2.Kandamani
                 3.Chandran                                  ... Respondents




                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree, dated 30.06.2000 passed in A.S.No.196 of 1999


                 1/5

https://www.mhc.tn.gov.in/judis
                 on the file of the Principal District Judge, Karur in confirming the judgment and
                 decree dated 23.06.1997 in O.S.No.986 of 1995 on the file of the Additional
                 District Munsif, Karur.


                 S.A.No.1834 of 2001

                 1.Subban (died)
                 2.Latchumi
                 3.S.Pichayammal
                 4.S.Balu
                 5.Mrs.Indirani
                 6.S.Manoharan
                 7.S.Kanakaraj
                 (AA3 to 7 brought on record as
                  Lrs of the deceased A1)                   ...Appellants

                                                      Vs.

                 1.Mahamuni
                 2.Poongodi
                 3.Maurdamuthu
                 4.Kanthamani
                 5.Babu
                 6.Sugumaran                                ... Respondents

                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree, dated 30.06.2000 passed in A.S.No.197 of 1999
                 on the file of the Principal District Judge, Karur in confirming the judgment and
                 decree dated 23.06.1997 in O.S.No.689 of 1991 on the file of the Additional
                 District Munsif, Karur.


                 2/5

https://www.mhc.tn.gov.in/judis
                 S.A.No.1835 of 2001

                 1.Subban (died)
                 2.Latchumi
                 3.S.Pichayammal
                 4.S.Balu
                 5.Mrs.Indirani
                 6.S.Manoharan
                 7.S.Kanakaraj
                 (AA3 to 7 brought on record as
                  Lrs of the deceased A1)                          ...Appellants

                                                             Vs.

                 1.Mahamuni                                        ... Respondents

                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree, dated 30.06.2000 passed in A.S.No.198 of 1999
                 on the file of the Principal District Judge, Karur in confirming the judgment and
                 decree dated 23.06.1997 in O.S.No.1271 of 1991 on the file of the Additional
                 District Munsif, Karur.


                                          For Appellants     : Mr.M.P.Senthil


                                                           JUDGMENT

Second appellant Latchumi in all the second appeals died. The

applications to condone the delay of filing the set aside applications, set aside

https://www.mhc.tn.gov.in/judis applications and to bring on record the legal representatives of the deceased

second appellant were filed and the petitioners/appellant have not paid the batta

for some of the respondents and they have not taken any steps to bring on record

the legal representatives of the deceased second appellant. Therefore, the appeals

are dismissed as abated. Consequently, connected miscellaneous petitions are

also dismissed. No costs.

                 am                                                               26.06.2023


                 To

1.The Principal District Judge, Karur.

2.The Additional District Munsif, Karur.

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

https://www.mhc.tn.gov.in/judis P.VELMURUGAN, J.

am

S.A.Nos.1833, 1834 & 1835 of 2001

26.06.2023

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