Ramaragiam vs /
2024 Latest Caselaw 19239 Mad

Madras High Court

Ramaragiam vs / on 3 October, 2024

Author: S.Srimathy

Bench: S.Srimathy

                                                                          S.A.(MD).No.736 of 2011




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 03.10.2024

                                                    CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                           S.A.(MD).No.736 of 2011
              Ramaragiam                                                 ... Appellant
                                                       /Vs./
              1.S.Narayana Nadar

              2.The Government of Tamil Nadu,
                Through its District Collector,
                Collector Office, Kokkirakulam,
                Tirunelveli.

              3.Taluk Office, Sivagiri (Post),
                Through its Tahsildar,
                Tirunelveli District.

              4.Sivagiri Taluk,
                T.N.Pudukudi Village,
                Through its Village Administrative Officer,
                Tirunelveli District.                                   ...Respondents

              PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
              against the Judgment and Decree dated 07.08.2008 made in A.S.No.114 of 2006
              on the file of the Sub Court, Sankarankoil, reversing the Judgment and Decree,
              dated 27.07.2005 made in O.S.No.57 of 2003 on the file of the District Munsif
              Court, Sivagiri.




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                                                                               S.A.(MD).No.736 of 2011




                                    Appellant              : Died
                                    For Appellant          : Mr.Chellapandian
                                    R1                     : Died
                                    For R2 to R4           : Mr.M.Muthu Manikkam
                                                             Government Advocate
                                                        *****


                                                 JUDGMENT

The learned Counsel appearing for the appellant reported no instructions.

Thereafter, this Court issued notice to the appellant. Registry has stated that the

tapal returned as deceased.

2.Therefore, the second appeal is dismissed as abated. However, liberty is

granted to the legal heirs of the deceased appellant, to reopen the second appeal, if

they are interested to do so. No costs.

                                                                                     03.10.2024

              Index         : Yes / No
              NCC           : Yes / No

              Tmg

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

TO:

1. Sub Court, Sankarankoil.

2. District Munsif Court, Sivagiri.

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

4.The Government of Tamil Nadu, Through its District Collector, Collector Office, Kokkirakulam, Tirunelveli.

5.Taluk Office, Sivagiri (Post), Through its Tahsildar, Tirunelveli District.

6.Sivagiri Taluk, T.N.Pudukudi Village, Through its Village Administrative Officer, Tirunelveli District.

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

S.SRIMATHY, J.

Tmg

Judgment made in

Dated:

03.10.2024

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