C.Venkataraman vs Kaliaperumal
2024 Latest Caselaw 8307 Mad

Madras High Court

C.Venkataraman vs Kaliaperumal on 3 June, 2024

Author: V. Sivagnanam

Bench: V. Sivagnanam

                                                                                      S.A.No.1162 of 2012

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 03.06.2024

                                                             CORAM

                                   THE HONOURABLE MR.JUSTICE V. SIVAGNANAM

                                                     S.A.No.1162 of 2012
                                                    and M.P.No.1 of 2012
                                                  amd MP.Nos.1 to 3 of 2013

                     1.C.Venkataraman
                     2.C.Ramar                                                           ... Appellant

                                                              Vs

                     1.Kaliaperumal
                     2.Valliammal
                     3.Radhalakshmi
                     4.Rukkumani                                                      ...Respondents

                                  Prayer : Second Appeal filed under Section 100 of Civil Procedure
                     Code against the judgment and decree made in AS.No.11 of 2012 dated
                     05.09.2012 on the file of the Sub Judge, Panruti the judgment and decree
                     made in OS.No.127 of 2010 dated 19.03.2012 on the file of the District
                     Munsif, Panruti.


                                       For Appellants    :     Mr.N.Suresh
                                       For respondents   :     M/s.R.Meenal for R1.




                     Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                                         S.A.No.1162 of 2012




                                                           JUDGMENT

When the second appeal is taken up for hearing, it is reported that the

first appellant died three years back and the second appellant died two years

back, so far no steps have been taken to bring on record the legal heirs of

the deceased appellants. Hence, the second appeal is dismissed as abated.

No costs. Consequently, connected miscellaneous petitions are closed.

03.06.2024 tsh Index:Yes/No Speaking order/Non-speaking order Neutral Citation:Yes/No

To

1. The Sub Judge, Panruti

2. The District Munsif, Panruti

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

V. SIVAGNANAM, J.

tsh

03.06.2024

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