Paramasivam vs Sembulingam
2025 Latest Caselaw 8396 Mad

Madras High Court

Paramasivam vs Sembulingam on 5 November, 2025

                                                                                                    SA.No.657 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 05-11-2025

                                                             CORAM

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE


                                                    S.A. No.657 of 2014

                Paramasivam                                                             ... Appellant
                                                                 Vs.

                Sembulingam                                                             ... Respondent


                Prayer: Second Appeal is filed under Section 100 of C.P.C, to set aside the fair
                and decreetal order of the learned III Additional District and Sessions Judge,
                Cuddalore at Vridhachalam, passed in AS No.97 of 2011 dated 26.11.2013
                reversing the judgment and decree of the Principal Subordinate Court,
                Vridhachalam, passed in OS. No.203 of 2007 dated 30.11.2009.


                                       For Appellant          : Mr.J.Antony Jesus, Advocate

                                       For Respondent         : Mr.S.Senthilnathan, Advocate




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https://www.mhc.tn.gov.in/judis               ( Uploaded on: 11/11/2025 12:46:28 pm )
                                                                                             SA.No.657 of 2014




                                                    JUDGMENT

It is reported that sole respondent died and the learned counsel for the

appellant sought permission to take steps by order dated 07.11.2022.

2. However, till date no petition to implead the legal representatives of the

deceased sole respondent has been filed. Accordingly, the Second Appeal is

dismissed as abated by efflux of time. There shall be no order as to costs.

                                                                                        05.11.2025

                jv/ay

                Index            : Yes/No
                Internet         : Yes/No

Speaking order/Non-speaking order

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 12:46:28 pm )

To

1. The III Additional District and Sessions Judge, Cuddalore at Vridhachalam.

2. The Principal Subordinate Court, Vridhachalam.

3. The Section Officer VR Section, High Court Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 12:46:28 pm )

DR. A.D. MARIA CLETE, J

jv/ay

05.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 12:46:28 pm )