Mohamed Hussain And Sulaiman vs G.Ramalinga Nadar
2025 Latest Caselaw 7992 Mad

Madras High Court

Mohamed Hussain And Sulaiman vs G.Ramalinga Nadar on 23 October, 2025

                                                                                         S.A.No.705 of 2015


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED : 23.10.2025
                                                    CORAM
                                      THE HONOURABLE MR.JUSTICE P.DHANABAL

                                                    S.A.No.705 of 2015



                     Mohamed Hussain and Sulaiman
                                                                                           ...Appellant

                                                                 Vs

                     1.G.Ramalinga Nadar


                     2. Reserve Bank of India,
                       Central Office,
                       Shaheed Bhagai Singh Road,
                       Mumbai – 400 023.


                     3. Ministry of Finance,
                       Central Government,
                       134, North Block, New Delhi.
                                                                                        ...Respondents


                     Prayer : This Second Appeal has been filed under Section 100 of the Civil
                     Procedure Code to set aside the Judgment and Decree dated 20.06.2008
                     passed in O.S.No.9566/1985 on the file of the I Assistant Judge, City Civil
                     Court, Madras as confirmed in the Judgment and Decree dated 28.11.2014

                     Page No.1 of 3




https://www.mhc.tn.gov.in/judis               ( Uploaded on: 25/10/2025 08:17:27 pm )
                                                                                            S.A.No.705 of 2015


                     passed in A.S.No.70 of 2009 on the file of the V Additional Judge, City
                     Civil Court, Madras.


                     For Appellant:
                                               M/S.D.Nellaiappan

                     For Respondents :



                                                             JUDGMENT

Today when the matter is taken up for hearing, the learned counsel

for the appellant would submit that already the appellant died and there are

no legal heirs for the appellant to implead them. Therefore, unable to take

steps.

2. In view of the above, this Second Appeal is dismissed as abated.

No Costs.

23.10.2025

dk

Index:Yes / No Speaking / Non Speaking Order Neutral citation : Yes/No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 08:17:27 pm )

P.DHANABAL,J.

dk

Copy to

1. Reserve Bank of India, Central Office, Shaheed Bhagai Singh Road, Mumbai – 400 023.

2. Ministry of Finance, Central Government, 134, North Block, New Delhi.

23.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 08:17:27 pm )