Udhayakumar vs C.Kanchana
2024 Latest Caselaw 15300 Mad

Madras High Court

Udhayakumar vs C.Kanchana on 7 August, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                A.S.(MD)No.8 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 07.08.2024

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                        AND
                            THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
                                                 A.S(MD)No.8 of 2014

                Udhayakumar                                            ... Appellant / Plaintiff

                                                         Vs.

                1.C.Kanchana
                2.V.Kavitha
                3.V.T.R.Thilagam
                4.R.Mahendran
                5.R.Rajendran
                6.R.Muralidharan
                7.R.Jagadheeswaran
                8.I.Kousalya
                9.S.Geetha
                10.K.Arup Poria                                       ...Respondents / Defendants
                                                                                  1, 2, 4 to 11

                PRAYER: Appeal Suit filed under Section 96 of C.P.C., praying to set aside
                the judgment and decree dated 12.09.2013 in O.S.No.110 of 2011 on the file of
                the V Additional District Court, Madurai and decree the suit in O.S.No.110 of
                2011 on the file of V Additional District Court, Madurai.
                                       For Appellant     : Mr.S.Nathesh Raja
                                       For R1, R2 & R8 : No Appearance
                                       For R3 to R7& R9 : Batta Due
                                       For R10           : Mr.M.P.Senthil
https://www.mhc.tn.gov.in/judis
                1/3
                                                                                   A.S.(MD)No.8 of 2014



                                                        JUDGMENT

(Judgment of the Court was delivered by P.VELMURUGAN, J.)

It is reported that the sole appellant died way back in the year 2015

itself and no steps have been taken to implead the legal representatives of the

sole appellant on record within the stipulated period. Therefore, this Appeal

Suit is dismissed as abated. No costs.

[P.V, J.] & [K.K.R.K., J.] 07.08.2024 NCC : Yes / No Index : Yes/No Internet : Yes/No Yuva

To

1.The V Additional District Judge, Madurai.

2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

P.VELMURUGAN, J.

AND K.K.RAMAKRISHNAN, J.

Yuva

JUDGMENT MADE IN

07.08.2024

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