P.Ramalingam vs C.R.Anandanarayanan
2024 Latest Caselaw 2153 Mad

Madras High Court

P.Ramalingam vs C.R.Anandanarayanan on 1 February, 2024

                                                                              SA.No.1870 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 01.02.2024

                                                        CORAM:

                      THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR


                                                  SA.No.1870 of 2002 and
                                                  CMP.No.15808 of 2002

                    P.Ramalingam                                                   : Appellant

                                                          -vs-

                    1.C.R.Anandanarayanan
                    2.T.R.S.Mani
                    3.Sakthivel                                               : Respondents


                    PRAYER: The Second Appeal is filed under Section 100 C.P.C against

                    the Judgment and decree, dated 05.03.2022 made in A.S.No.46 of 2001 on

                    the file of the Principal District Judge, Karur confirming the Judgment and

                    Decree, dated 29.03.2001 made in O.S.No.536 of 1998 passed by the

                    Additional District Munsif, Karur.



                                  For Appellant              :    Mr.A.Saravanan

                                  For 2nd respondent         :    Mr.Anand Chandrasekar




                   1
https://www.mhc.tn.gov.in/judis
                                                                                  SA.No.1870 of 2002


                                                        JUDGMENT

It is reported by the learned counsel for the appellant that the

sole appellant died on 12.02.2007 and in spite of his best efforts the Legal

Representatives of the deceased sole appellant are not coming forward to

prosecute the Second Appeal.

2. In the circumstances, the Second Appeal is already abated long

back and also in view of the fact that the legal representatives of the

deceased sole appellant are stated to have been not interested to prosecute

the Second Appeal, the Second Appeal is dismissed as abated. No costs.

Consequently, the connected Miscellaneous Petition is closed.

                                                                                      01.02.2024
                    Internet : Yes / No
                    Index    : Yes / No
                    trp

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

To

1. The Principal District Judge, Karur

2. The Additional District Munsif, Karur.

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

MUMMINENI SUDHEER KUMAR. J.

trp

SA.No.1870 of 2002 and

01.02.2024

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