Mani @ Kondappan vs Murugesan
2023 Latest Caselaw 2244 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :     10.03.2023

                                                   CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.8 of 2006

                     1. Mani @ Kondappan
                     2. Pachiappan @ Mani
                     3. Deivanai
                     4. Karthikeyan                                    ... Appellants
                                                        Vs.
                     1. Murugesan
                     2. Rathinam @ Rathinayal
                     3. Kaali Chettiar
                     4. Ramana Chettiar
                     5. M.P.Sivaraman
                     6. Rasa Gounder (died)
                     7. Kaunda Gounder
                     8. Chevammpayal
                     9. Vadambal
                     10.Savithri
                     11.Radhamani
                     12.Parasakthi

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                     13.Kasthuri
                     14.Minor Poorani
                        Rep. by mother and natural Guardian Radhamani               ...
                     Respondents

                     (R10 to 14 brought on record as LRs of the
                     deceased R6 viz. Karupanna Gounder vide
                     Court order dated 21.04.2021 made in
                     C.M.P.Nos.794, 795 and 796 of 2012 in
                     S.A.No.8 of 2006)

                     Prayer: Second Appeal filed under Section 100 CPC praying to set aside
                     the decree and judgment dated 31.05.2005 passed in A.S.No.7 of 2003
                     on the file of the Additional District Court and Fast Track Court No.I,
                     Erode, reversing the decree and judgment dated 17.08.2001 passed in
                     O.S.No.78 of 1993 on the file of the Principal Sub Court,
                     Gobichettipalayam.

                                             For Appellants      : No appearance
                                             For R1              : Mr.D.Jayasingh
                                             For R2               : Mr.P.Rubin
                                                                    for Mr.R.N.Amarnath



                                                       JUDGMENT

It is seen from the records that the second and fourth appellants

died long back and till date no steps have been taken by the appellants'

https://www.mhc.tn.gov.in/judis counsel to bring on record the legal heirs of the deceased appellants 2 and

2. In view of the above, the Second Appeal is dismissed as

abated. No costs.

10.03.2023 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order kmm

To

1. The Principal Sub Court, Gobichettipalayam.

2. The Additional District Court and Fast Track Court No.I, Erode

3. The Section Officer, VR Section, High Court, Madras

https://www.mhc.tn.gov.in/judis R. HEMALATHA, J.

kmm

S.A.No.8 of 2006

10.03.2023

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