Kaliyamurthy vs Rangasamy
2024 Latest Caselaw 15653 Mad

Madras High Court

Kaliyamurthy vs Rangasamy on 12 August, 2024

                                                                                        S.A.No.1525 of 2011


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 12.08.2024

                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE K.RAJASEKAR

                                                     S.A.No.1525 of 2011
                                                            and
                                                      M.P.No.1 of 2011

                        Kaliyamurthy                                                ... Appellant

                                                              Vs.

                        1. Rangasamy

                        2. Susila @ Mani                                            .. Defendants

                        Prayer:      Second Appeal filed under Section 100 of the Civil Procedure
                        Code against the Judgment and the decree dated 25.04.2011 passed in
                        A.S.No.23 of 2010, on the file of the Sub Court, Kallakurichi confirming the
                        Judgment and the decree dated 05.02.2010 passed in O.S.No.1154 of 2004
                        on the file of the II Additional District Munsif's Court, Kallakurichi.

                                     For Appellant       : Mrs.R.Meenal

                                     For Respondents : No appearance




                        1/2




https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.1525 of 2011


                                                                                   K.RAJASEKAR,J.,
                                                                                                       ssi
                                                          JUDGMENT

When the matter is taken up for hearing, the learned counsel appearing

for the appellant submitted that both the defendants/respondents died and

that the learned counsel for the appellant is unable to find out the particulars

regarding the legal heirs of the deceased defendants/respondents and prayed

that the Second Appeal may be dismissed as abated.

2. Recording the said submission made by the learned counsel for the

appellant, the Second Appeal is dismissed for default for not bringing the

legal heirs of the deceased defendants/respondents. No costs. Consequently,

connected Miscellaneous Petition is closed.

                                                                                            12.08.2024
                        ssi
                        Index        :     Yes / No
                        Speaking Order :Yes/No
                        Neutral Citation Case : Yes/No










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