Sri Sampangiramaiah vs C. Ayodya Raman
2025 Latest Caselaw 7350 Mad

Madras High Court

Sri Sampangiramaiah vs C. Ayodya Raman on 22 September, 2025

                                                                     1
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 22.09.2025

                                                             CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                     S.A.No.561 of 2014
                                                             and
                                                      M.P.No.1 of 2014
                    Sri Sampangiramaiah                                                   ... Appellant
                                                                   Vs.
                    C. Ayodya Raman                                                       ...Respondent

                    PRAYER : This Second Appeal is filed under Section 100 of CPC to set

                    aside the Judgment and Decree passed by the Subordinate Judge, Hosur,

                    dated 05.07.2013 in A.S.No.36 of 2012 in dismissing the appeal and

                    confirming the Judgment and Decree dated 05.07.2013 made in O.S.No.115

                    of 2004 on the file of the District Munsif-cum-Judicial Magistrate No.1.

                              For Appellant             : Mr.M.Rajashekar
                                                          M/s.M.R.S.Associates

                              For Respondents           : Ms.R.Poornima

                                                           JUDGMENT

Both side learned counsel are present.

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2. Learned counsel for the appellant submits that the sole appellant

died on 29.12.2021 and no steps have been taken so far.

3. Hence, this Second Appeal is dismissed as abated in its entirety due

to efflux of time. Consequently, connected miscellaneous petition is closed.

No costs.

Index: Yes/No 22.09.2025 Speaking/Non-speaking Order gv/ay

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To

1. The Subordinate Judge, Hosur

2. The District Munsif-cum-Judicial Magistrate No.1.

3. The Section Officer,

V.R.Section,

High Court, Madras.

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Dr. A.D.MARIA CLETE.,J gv/ay

and

22.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 06:42:00 pm )