Rajeswari vs Velasamy Chettiar School
2023 Latest Caselaw 2239 Mad

                                                             S.A.Nos.1346, 1347, 1349 & 1352 to 1355 of 2002



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :     10.03.2023

                                                    CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                 S.A.Nos.1346, 1347, 1349 & 1352 to 1355 of 2002
                                                       and
                          C.M.P.Nos.11234, 11236, 11248, 11282 to 11284 & 11286 of 2002

                     S.A.No.1346 of 2002

                     1. Rajeswari
                     2. Sinivasan
                     3. Ramachandran                                                    ... Appellants

                                                       Vs.
                     Velasamy Chettiar School
                     Board Rep by its President
                     and Managing Trustee
                     D.L.Gopalsamy Omalur Post,
                     Salem District.                                                  ... Respondents


                     Prayer: Second Appeal filed under Section 100 CPC against the decree

                     and judgment dated 18.02.2002 on the file of the Subordinate Judge,

                     Mettur, in A.S.No.31 of 1999 confirming the decree and judgment dated

                     20.10.1995 on the file of the District Munsif, Mettur in O.S.No.253 of

                     1984.

                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                 S.A.Nos.1346, 1347, 1349 & 1352 to 1355 of 2002



                                   For Appellants     : Mr. R.Subramanian
                                                        (in all the S.As)
                                   For Respondents    : Mr.P.Jothimani
                                                        (in all the S.As)


                                               COMMON JUDGMENT
                                   A perusal of the records shows that the appellants died long

                     back and till date no steps have been taken by the appellants to bring on

                     record the legal heirs of the deceased appellants.



                                   2. In view of the same, these second appeals are dismissed as

                     abated.       No costs. Consequently, connected miscellaneous petitions are

                     closed.

                                                                                                10.03.2023

                     Index: Yes/No
                     Internet: Yes/No
                     Speaking/Non-Speaking order
                     kmm


                     To
                     1. The District Munsif, Mettur.
                     2. The Subordinate Judge, Mettur,
                     3. The Section Officer, VR Section, High Court, Madras.


                     Page 2 of 3

https://www.mhc.tn.gov.in/judis
                                                   S.A.Nos.1346, 1347, 1349 & 1352 to 1355 of 2002



                                                                 R. HEMALATHA, J.

kmm

S.A.Nos.1346, 1347, 1349 & 1352 to 1355 of 2002

10.03.2023

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