Velayutham vs Angamuthu
2025 Latest Caselaw 6833 Mad

Citation : 2025 Latest Caselaw 6833 Mad
Judgement Date : 9 September, 2025

Madras High Court

Velayutham vs Angamuthu on 9 September, 2025

                                                                                           S.A. Nos.550 & 554 of 2019




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 09.09.2025

                                                             CORAM :

                                    THE HON'BLE MR. JUSTICE K. RAJASEKAR
                                              S.A.Nos. 550 and 554 of 2019


                          1. Velayutham
                          2. Subramani
                          3. Raju
                          4. Annadurai
                          5. Raja                                            ... Appellants in both the Appeals

                                                                  Vs.
                          1. Angamuthu


                          2. The District Collector,
                             Kasba Perambalur District

                          3. The Tahsildar,
                             Perambalur District.                            ... Respondents in S.A.No.550/19


                    Angamuthu                                                ... Respondent in S.A.No.554/19



                    Prayer in S.A.No.550/2019: The Second Appeal is filed Under Section 100
                    of Code of Civil Procedure against the Judgment and decree of the learned
                    Subordinate Judge, Perambalur, dated 27.02.2009 in A.S.No.72 of 2008 partly


                    1/4




https://www.mhc.tn.gov.in/judis               ( Uploaded on: 11/09/2025 07:20:16 pm )
                                                                                            S.A. Nos.550 & 554 of 2019

                    allowing the judgment and decree of the learned District Munsif, Perambalur,
                    dated 31.01.2006, in O.S.No.21 of 2004.


                    Prayer in S.A.No.554/2019: The Second Appeal is filed Under Section 100
                    of Code of Civil Procedure against the Judgment and Decree of the learned
                    Subordinate Judge, Perambalur, dated 27.02.2009 in A.S.No.28 of 2008 partly
                    allowing the judgment and decree of the learned District Munsif, Perambalur,
                    dated 31.01.2006, in O.S.No.184 of 2003


                                            For Appellants            :         Mr.P.Aswin Karthik for
                                                                                M/s.P.Valliappan
                                                                                - in both the Appeals

                                             For Respondents :                  Mr.Navaneethakrishnan for
                                                                                Mr.S.Kamadevan for R1 in
                                                                                S.A.No.550/19 and respondent in
                                                                                S.A.No.554/2019

                                                                   *****


                                                             JUDGMENT

Today, when the matter is called for hearing, it is reported by the

learned counsel for the appellants that the appellants 1, 4 and 5 died and in

spite of his best efforts, he was not able to get any instructions in this regard.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/09/2025 07:20:16 pm ) S.A. Nos.550 & 554 of 2019

2 It is seen that already this Court has given sufficient opportunities

to the learned counsel for the appellants for taking steps for the deceased

appellants and finally the matter was directed to be listed under the caption

“for dismissal”. Even today, the learned counsel for the appellants submitted

that he could not get instructions with regard to the deceased appellants.

3 Therefore, these Second Appeals stand dismissed for default.

There shall be no order as to costs.

09.09.2025 cgi Index:Yes/No Speaking Order : Yes/No Neutral Citation Case : Yes/No