Gurusamy vs Ammasai ...Plaintiff /
2024 Latest Caselaw 19585 Mad

Madras High Court

Gurusamy vs Ammasai ...Plaintiff / on 18 October, 2024

                                                                                 S.A.No.974 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 18.10.2024

                                                     CORAM

                              THE HONOURABLE MR. JUSTICE N.SENTHILKUMAR

                                                S.A.No.974 of 2011
                                                        and
                                           M.P.Nos.1 of 2011 & 1 of 2013

                   1.Gurusamy
                   2.Venkatachalam
                   3.Mani
                   4.Vijiya
                   5.Arukani
                   6.Minor Sathish
                     Rep. by his Mother & Natural Guardian Arukani
                   7.Karthi
                   8.Chitra                                  ...Defendants / Appellants /
                                                                    Appellants

                                                       -Vs-

                   Ammasai                                     ...Plaintiff / Respondent
                                                                       Respondent



                   Prayer:- Second Appeal preferred under 100 of CPC against the judgment
                   and decree dated 12.01.2011 passed in A.S.No.28 of 2010 on the file of the
                   Subordinate Court, Bhavani, confirming the judgment and decree dated
                   27.04.2010 passed in O.S.No.113 of 2008 on the file of the II Additional
                   District Munsif Court, Bhavani.


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                                                                                    S.A.No.974 of 2011




                                   For Appellants            : Mr.K.Moorthy
                                   For Respondent            : No appearance



                                                    JUDGMENT

Learned counsel for the appellants submitted that the appellants and

the respondent are no more.

2. Learned counsel for the appellants sent a letter dated 12.09.2024

addressed to the first appellant, stating that the respondent has died and the

matter is listed for hearing on 01.10.2024, and requested the first appellant

to furnish the details of the legal representatives of the respondent for filing

the necessary applications, and the same has been returned with an

endorsement that the appellants are deceased.

3. In view of the above, the memo filed by the learned counsel for the

appellants is taken on record.

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

4. Recording the same, the second appeal stands dismissed as

abated. No costs. Consequently connected miscellaneous petitions are

closed.

18.10.2024

cda Index : Yes/No Speaking/Non Speaking order

To

1.The Subordinate Court, Bhavani.

2.The II Additional District Munsif Court, Bhavani.

3.The Section Officer, VR Records, High Court, Chennai.

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N.SENTHILKUMAR, J.

cda

18.10.2024

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