Muthusamy vs Periyasamy (Died)
2025 Latest Caselaw 7396 Mad

Madras High Court

Muthusamy vs Periyasamy (Died) on 23 September, 2025

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 23.09.2025

                                                             CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                    S.A.No.785 of 2014
                                                            and
                                                   M.P.Nos.1 & 2 of 2014
                                                           and
                                                   C.M.P.No.4643 of 2017
                    1.Muthusamy
                    2.Kaliyaperumal
                    3.Elavarasan                                                          ... Appellants
                                                                   Vs.
                    1.Periyasamy (died)
                    2.Valliyammal
                    3.Paramasivam
                    4.Sekar
                    5.Mahalingam
                    6.Vimala                                          ...Respondents
                    PRAYER : This Second Appeal is filed under Section 100 of CPC to set

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

                    Vridhachalam, dated 21.02.2014 in dismissing A.S.No.38 of 2009 and

                    confirming the Judgment and Decree dated 31.07.2007 made in O.S.No.153

                    of 1997 on the file of the I Additional District Munsif, Vridhachalam.

                              For Appellants            : No Appearance
                              For Respondents           : Died – R1
                                                          Mr.M.R.Jothimanian for R2 to R6
                    Page No.1 of 4




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                                                          JUDGMENT

When this matter was called on 17.09.2025, there is no representation

for the appellants and hence, this matter has been listed today i.e., on

23.09.2025 under the caption, 'For Dismissal'. Even today, there is no

representation for the appellants.

2. Hence, this appeal is dismissed for non-prosecution. Consequently,

connected miscellaneous petitions are closed. No costs.

Index: Yes/No 23.09.2025 Speaking/Non-speaking Order gv/ay

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To

1. The Additional Subordinate Judge, Vridhachalam,

2. The I Additional District Munsif, Vridhachalam .

3. The Section Officer,

V.R.Section,

High Court, Madras.

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

and M.P.Nos.1 & 2 of 2014 and

23.09.2025

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