Madras High Court
Subban (Died) vs Mahamuni on 26 June, 2023
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
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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
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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
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applications and to bring on record the legal representatives of the deceased
appellant were filed and the petitioners/appellant has 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 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
