Sebastian (Died) vs Selvarasu
2025 Latest Caselaw 8472 Mad

Citation : 2025 Latest Caselaw 8472 Mad
Judgement Date : 7 November, 2025

Madras High Court

Sebastian (Died) vs Selvarasu on 7 November, 2025

                                                                                       S.A.No.1150 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 07-11-2025

                                                            CORAM

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                                  S.A.No.1150 of 2014

                1. Sebastian (died)
                2. Kulandhaitherasu
                3. Leela Pushpam
                4. Sebastiammal
                [Appellants 2 to 4 brought on record
                as Lrs of the deceased sole appellant
                vide Court order dated 22.12.2021
                made in C.M.P.Nos.13610 to 13612 of 2018
                in S.A.No.1150 of 2014]                                                  ... Appellants
                                                                Vs

                Selvarasu                                                               ... Respondent

                PRAYER:
                          This Second Appeal is filed under Section 100 of C.P.C against the
                judgment and decree of the learned Subordinate Judge, Ariyalur made in
                A.S.No.28 of 2011 dated 22.04.2014 reversing the judgment and decree of the
                learned District Munsif, Jayamkondam made in O.S.No.133 of 2005 dated
                28.02.2011.


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https://www.mhc.tn.gov.in/judis              ( Uploaded on: 17/11/2025 12:49:20 pm )
                                                                                             S.A.No.1150 of 2014

                                  For Appellants     :Ms.Abirami
                                                     for Mr.K.A.Vimal Kumar

                                  For Respondent     : Mr.V.Nicholas


                                                        JUDGEMENT

When the matter was taken up for hearing on 30.10.2025, the learned

counsel for the appellants reported that the sole respondent died in the year 2021

and sought time to file a memo to that effect. At their request, the matter was

posted today under the caption “for final hearing”.

Though sufficient opportunity was granted to the appellants, no petition has

been filed to implead the legal representatives of the deceased sole respondent. In

view of the same, this Second Appeal is dismissed as abated by efflux of time. No

costs.

07.11.2025 mfa Index: Yes / No Speaking Order / Non-speaking Order Neutral Citation: Yes / No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/11/2025 12:49:20 pm )

1. The Subordinate Judge, Ariyalur.

2. The District Munsif, Jayamkondam