Ramayee For Herself & vs District Collector
2024 Latest Caselaw 18331 Mad

Madras High Court

Ramayee For Herself & vs District Collector on 13 September, 2024

                                                                                      S.A.No.740 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                Dated : 13.09.2024

                                                          CORAM

                                  THE HONOURABLE MR. JUSTICE K.RAJASEKAR

                                            Second Appeal No.740 of 2012
                                                          and
                                           Miscellaneous Petition No.1 of 2012

                     Ramayee for herself &
                     representing Pallan Community                               ... Appellant

                                                           -Vs-
                     1. District Collector,
                        Namakkal District.

                     2. Revenue Divisional Officer,
                        Namakkal District.

                     3. Tahsildar, Rasipuram,
                        Namakkal District.
                     4. Athianna Gounder
                     5. C.Viswanathan
                     6. C.Easwaramurthy                                          ... Respondents


                                    Second Appeal filed under Section 100 of Civil Procedure Code
                     against the Judgment and Decree dated 30.11.2011 in A.S.No.56 of 2010 on
                     the file of the Sub Court, Rasipuram confirming the Judgment and Decree
                     dated 20.10.2010 in O.S.No.132 of 2008 on the file of the learned District
                     Munsif Court, Rasipuram.
                                    For Appellant     :     Mr. R. Subramanian
https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                         S.A.No.740 of 2012


                                        For R1 to R3       :     Mr. T. Arunkumar,
                                                                 Additional Government Pleader
                                        For R4 & R5        :     Died
                                        For R6             :     Mr. P. Mathivanan

                                                          JUDGMENT

When the matter is taken up for hearing today, the learned counsel for

the appellant reported that the sole appellant representing Pallan Community

is no more and the respondent Nos.4 and 5 also died. He has further stated

that the matter has also been settled out of Court between the parties and he

has also filed a memo to that effect.

2. In view of the above, since the sole appellant died and no steps

have been taken, the Second Appeal is dismissed as abated. No order as to

costs. Consequently, the connected miscellaneous petition stands closed.

13.09.2024 Index : Yes/No Speaking Order: Yes/No Neutral Citation Case : Yes/No ssi

To:

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

1. The Sub Judge, Rasipuram.

2. The District Munsif, Rasipuram.

3. District Collector, Namakkal District.

4. Revenue Divisional Officer, Namakkal District.

5. Tahsildar, Rasipuram, Namakkal District.

6. The Section Officer, VR Section, High Court of Madras.

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

K.RAJASEKAR,J.

ssi

13.09.2024

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