Madras High Court
Appellant(S) vs Ramu Reddiar on 23 February, 2026
SA No. 428 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23-02-2026
CORAM
THE HON'BLE DR.JUSTICE A.D.MARIA CLETE
SA No. 428 of 2013
1. R.Sekar
S/o Rajaram Reddiar
2. GUNARATHINAM(died)
S/o Chinnapaiyan
3. T.SRINIVASAN(died)
S/O THANJAI GOUNDER
ALL ARE RESIDE AT
KARUNGALIKUPAM VILLAGE,
HAMLET OF KILPENNATHUR
TIRUVANNAMALAI TK,
Tiruvannamalai District.
A2 &A3 died
[The SA.No.428 of 2013 is dismissed as abated
in respect of Appellants 2 and 3 recorded vide
court order dated 11/01/2024 made in S.A.No.
428 of 2013]
..Appellant(s)
Vs
1. Ramu Reddiar
At Bazaar St Karungalikuppam Village
Tiruvannamalai Tk
Rep By Its Manager
2. L.Kamala Ammal
W/o Late Lakshmi Narayana Reddiar
No.13 Gopala Pillaiyar Koil St Tiruvannamalai
Town
3. Rani Ammal
W/o J.S.Krishnamurthy Old No.7 New No.13
Gopala Pillaiyar Koil St Tiruvannamalai Town
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SA No. 428 of 2013
4. Arputharaj
S/o Peter No.74 8th Street, Secretariat Colony
Kilpauk, Chennai
5. The State Of Tamilnadu
Rep By The Secretary And Commissioner
Elementray Education Education Department,
Having their office at
Fort Saint George, Chennai
6. The Director Of Elementary
Education College Road,Chennai
7. The District Elementary
Educational Officer,
5th Sttrry Gandhi Nagar Tiruvannamalai
8. Assistant Educational Officer
Kilpennathur, Tiruvannamalai
9. Jayaraman
S/o Kullappa Naicker
10.Narayanasami Konar
S/o Kannu Konar At Karungalikuppam Village
Hamlet Of Kilpennathru Tiruvannamalai Tk
[ No relief is claimed against the respondents
9 and 10 in the above appeal. They are given
up]
..Respondent(s)
PRAYER: This Second Appeal is filed under Section 100 C.P.C., against the
judgment and decree passed in A.S.No.20 of 2007 on the file of the District
Court, Tiruvannamalai dated 19.04.2011 confirming the decree and
judgment passed in O.S.No.297 of 2002 on the file of the Principal Sub
Court, Tiruvannamalai dated 25.04.2007.
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SA No. 428 of 2013
For Appellant(s): :Mr.P.T.Nalinkumar
For R4 :M/s.S.Balasubrmanian
R1,R2,R3,R9 & R10 :Died
For R5 to R8 :Mr.N.Muthuvel, Government Advocate
JUDGMENT
This Second Appeal was dismissed as abated in respect of the second and third appellants, vide order dated 11.01.2024.
2. When the matter was listed for hearing on 04.02.2026, there was no representation for the first appellant, hence, Registry was directed to list the matter today i.e., on 23.02.2026. Today, when the matter is taken up for hearing, learned counsel for the first appellant reported no instructions.
3. In view of the above, this second appeal is dismissed for non prosecution. No costs. Consequently, connected miscellaneous petition if any is closed.
23-02-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No MFA __________ Page3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/02/2026 04:02:57 pm ) SA No. 428 of 2013 To
1. District Court, Tiruvannamalai.
2. Principal Sub Court, Tiruvannamalai __________ Page4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/02/2026 04:02:57 pm ) SA No. 428 of 2013 DR.A.D.MARIA CLETE, J.
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