Saminathan vs Balaraman
2025 Latest Caselaw 7122 Mad

Madras High Court

Saminathan vs Balaraman on 16 September, 2025

                                                                                                   S.A.No904 of 2014

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 16.09.2025

                                                                CORAM:

                            THE HONOURABLE DR. JUSTICE A.D. MARIA CLETE

                                                        S.A. No.904 of 2014


                     Saminathan                                                                     ...Appellant


                                                      Vs.
                     Balaraman                                                                ... Respondent


                     PRAYER: Second Appeal filed under Section 100 of C.P.C to set aside

                     the Judgment and Decree dated 16.02.2010 made in A.S.No.88 of 2007

                     on the file of Subordinate Judge's Court, Arani, Tiruvannamalai District

                     confirming the Judgment and Decree dated 05.10.2007 made in

                     O.S.No.142 of 1998 on the file of the District Munsif Court at Polur.



                     APPEARANCE OF PARTIES:
                                  For Appellants            : M/s Asha for M/s Sarabhauman Associates

                                  For Respondents           : Mrs. P. Veena




                     1/4


https://www.mhc.tn.gov.in/judis                     ( Uploaded on: 17/09/2025 08:32:29 pm )
                                                                                                S.A.No904 of 2014



                                                   JUDGMENT

Today when this matter was called the learned counsel for the

respondent submitted that the sole appellant died. Despite sufficient

opportunity, no steps have been taken to bring on record the legal

representatives of the deceased appellant within the time prescribed by

law.

2. Recording the submission made by the learned counsel for the

respondent, this Second Appeal stands dismissed as abated by efflux of

time. No costs.

16.09.2025

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 08:32:29 pm ) S.A.No904 of 2014

To

1.The Subordinate Court, Arani, Tiruvannamalai District

2. The District Munsif Court at Polur.

3.The Section Officer, V.R.Section, High Court of Madras, Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 08:32:29 pm ) S.A.No904 of 2014

DR. A.D. MARIA CLETE, J

smn

16.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 08:32:29 pm )