Arumugam vs Rathinammal
2026 Latest Caselaw 270 Mad

Madras High Court

Arumugam vs Rathinammal on 20 January, 2026

                                                                                        SA No. 413 and 414 of 2015


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 20-01-2026
                                                    CORAM
                                      THE HON'BLE MR.JUSTICE P. DHANABAL

                                           S.A.Nos. 413 and 414 of 2015

                Arumugam
                S/o Kadhirvel
                No.58 Parvadarajan Street
                Arcot Town Vellore District
                                                                                       .. Appellant(s) in both
                                                                                                         S.As
                                                              Vs.

                1. Rathinammal
                   W/o Thirunavukkarasu
                   No.4&5 Thirunela Goundar Street
                   Arcot Town, Arcot Taluk
                   Vellore Dt.

                2. Ravi
                   S/o Thirunavukkarasu
                   No.4&5 Thirunela Foundar Street
                   Arcot Town, Arcot Taluk
                   Vellore District
                                                                                           ..Respondent(s) in
                                                                                                SA.413/2015


                Rathinammal
                W/o Thirunavukkarasu
                No.4&5 Thirunela Goundar Street
                Arcot Town, Arcot Taluk
                Vellore Dt.
                                                                                           ..Respondent(s) in
                                                                                                SA.414/2015

                Prayer in S.A.No.413 of 2015: Second Appeals filed under Section 100 of
                C.P.C. seeking to set aside the Judgment and decree dated 06.12.2014 made in
                A.S.No.77 of 2010 on the file of the learned Subordinate Judge, Ranipet,


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https://www.mhc.tn.gov.in/judis              ( Uploaded on: 21/01/2026 03:39:07 pm )
                                                                                            SA No. 413 and 414 of 2015


                Vellore District and confirm the judgment and decree dated 26.07.2010 made in
                O.S.No.29 of 2009 on the file of the learned District Munsif cum Judicial
                Magistrate, Arcot and allow the Suit with cost.


                Prayer in S.A.No.414 of 2015: Second Appeal filed under Section 100 of C.P.C.
                seeking to set aside the Judgment and decree dated 06.12.2014 made in
                A.S.No.106 of 2010 on the file of the learned Subordinate Judge, Ranipet,
                Vellore District and confirm the judgment and decree dated 26.07.2010 made in
                O.S.No.90 of 2007 on the file of the learned District Munsif cum Judicial
                Magistrate, Arcot and dismiss the Suit with costs.


                              For Appellant(s):               Mr.K.S.Ganesh Babu

                              For Respondent(s):              Mr.P.Mani


                                                  COMMON JUDGMENT

Despite sufficient opportunities, no steps have been taken to implead the

legal heirs of the deceased sole appellant in the above Second Appeals. Hence,

these appeals stand dismissed as abated. No costs.

20-01-2026 kas

Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 03:39:07 pm ) SA No. 413 and 414 of 2015

P.DHANABAL, J.

kas

S.A.Nos. 413 and 414 of 2015

20-01-2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 03:39:07 pm )