Ayyakannu @ Kanniah vs V.Ramasamy
2024 Latest Caselaw 15834 Mad

Madras High Court

Ayyakannu @ Kanniah vs V.Ramasamy on 14 August, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                          S.A(MD)Nos.530 & 531 of 2005


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 14.08.2024

                                                           CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                           S.A(MD)Nos.530 & 531 of 2005


                Ayyakannu @ Kanniah
                                ... Appellant/Appellant/Plaintiff in both S.As'


                                                     Vs.


                V.Ramasamy
                                           ... Respondent/Respondent/Defendant in both S.As'


                Prayer: Second Appeals filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 30.11.2004 passed in
                A.S.Nos.60 & 61 of 2004 on the file of the First Additional District Court,
                Tirunelveli, confirming the judgment and decree dated 17.12.2002
                passed in O.S.Nos.74 of 2001 and 150 of 1999 on the file of the Second
                Additional Subordinate Court, Tirunelveli.


                In both Appeals:


                                  For Appellant              : Mr.T.R.Rajaraman

                                  For Respondent             : Mr.G.Prabhu Rajadurai




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


                1/4
                                                                         S.A(MD)Nos.530 & 531 of 2005




                                                COMMON JUDGMENT

When the matter came up of hearing on 16.07.2024, the

learned counsel appearing for the appellant submitted that the sole

appellant died and sought time for taking steps to implead the legal

heirs of the deceased sole appellant.

2.When the matter is taken up for hearing today, the learned

counsel appearing for the appellant filed a memo stating that the sole

appellant namely Ayyakannu @ Kannaiah reported dead and the

registered letter sent to him to his residence returned with the postal

endorsement addressee 'deceased'. Hence, we are not in a position to

proceed with the above Second Appeals. The said memos are taken on

record.

3.Recording the submission of the learned counsel appearing

for the appellant, these Second Appeals are dismissed as abated.

No costs.

                                                                        14.08.2024
                NCC                       : Yes/No
                Index                     : Yes/No
                Internet                  : Yes
                ps

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

S.A(MD)Nos.530 & 531 of 2005

To

1.The First Additional District Court, Tirunelveli.

2.The Second Additional Subordinate Court, Tirunelveli.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A(MD)Nos.530 & 531 of 2005

V.BHAVANI SUBBAROYAN, J.

ps

S.A(MD)Nos.530 & 531 of 2005

14.08.2024

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