Janarthanan (Died) vs R.M.Gopal
2024 Latest Caselaw 17669 Mad

Madras High Court

Janarthanan (Died) vs R.M.Gopal on 5 September, 2024

                                                                               S.A.No.1404 of 2011

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 05.09.2024

                                                    CORAM:

                                  THE HON'BLE MR.JUSTICE N.SENTHILKUMAR

                                              S.A.No.1404 of 2011
                                             and M.P.No.1 of 2011

                     Janarthanan (Died)
                     Proprietor of Sri Kanniparameswari Silks and Readymade,
                     No.15, Pookkadai Street,
                     Rasipuram Town.

                     2.J.Jothi
                     3.J.Gokul
                     4.Minor J.Uma Maheswari
                       Minor rep. by Mother J.Jothi
                     (Sole appellant died A2 to A4 are brought on record
                     as LRS of the deceased sole appellant vide Court
                     order dated 29.07.2024 made in CMP.Nos.684, 688
                     and 689 of 2022 in S.A.No.1404 of 2011)                     ...Appellants

                                                       vs.

                     1.R.M.Gopal

                     2.Balasubramanian,
                       Proprietor of Banu Jothida Nilayam,
                       Pookkadai Street, Rasipuram Town.                       ...Respondents

                     Prayer: Second Appeal filed under Section 100 of Civil Procedure

                     Code, aggrieved by the Judgment and Decree dated made in

                     A.S.No.189/2008 on the file of Principal Subordinate Court, Rasipuram,

                     confirming the Judgment and Decree dated 04.09.2003 made in
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                     1/4
                                                                                    S.A.No.1404 of 2011

                     O.S.No.187 of 2002 on the file of the District Munsif Court, Rasipuram.

                                     For Appellants      :   Mr.M.Sriram

                                     For Respondents     : R1 - No appearance
                                                           R2 - Died

                                                        JUDGMENT

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

Second Appeal has become infructuous and he has also made an

endorsement to that effect.

2.Recording the submission and endorsement made by the learned

counsel for the appellants, this Second Appeal is dismissed as

infructuous. There shall be no order as to costs. Consequently, the

connected miscellaneous petition is closed.

05.09.2024

Index: Yes/No Speaking order: Yes/No pam

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

To

1.The Principal Subordinate Court, Rasipuram.

2.The District Munsif Court, Rasipuram

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

N.SENTHILKUMAR, J.

pam

05.09.2024

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