Rajappa Naidu (Died) vs Ramachandran
2021 Latest Caselaw 10701 Mad

                                                                               S.A. No.1082 of 2001

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 26.04.2021

                                                       CORAM

                              THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                S.A. No.1082 of 2001 &
                                                C.M.P.No.11324 of 2001
                      1.Rajappa Naidu (Died)
                      2.Sellammal (Died)
                      3.Padma
                      4.Jothi
                      5.Chandra
                      6.Rathinamma                                       ...        Appellants
                          (Appellant 6 brought on
                          record as LRs of the
                          deceased 1st Appellant
                          vide     order      dated
                          03.02.2021     made    in
                          CMP.No.594 of 2016)
                                                         Vs

                      1.Ramachandran
                      2.Purushothaman
                      3.Rangasamy
                      4.Venkatesan                                       ...      Respondents




                      1/4



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                                                                                   S.A. No.1082 of 2001

                      PRAYER: Second Appeal filed under Section 100 C.P.C. against the decree
                      and judgment dated of the learned Additional Special Judge of Krishnagiri
                      dated 28.04.2000 in A.S.No.10 of 1999 confirming the Judgment and
                      Decree of the learned District Munsif of Krishnagiri dated 22.01.1998 in
                      O.S.No.68 of 1993


                                    For Appellants           : No appearance
                                    For Respondent 1         : Mr.V.Raghavachari
                                          R2 to R4 – Not ready in notice


                                                       JUDGMENT

The matter is listed under the caption for dismissal today. There is no

representation on the side of the Appellants. Even on the last hearing date

i.e., on 15.04.2021, there was no representation on the side of the

Appellants.

2. Learned counsel for the first respondent would submit that some of

the respondents are also dead and till date, steps have also not been taken by

the learned counsel for the Appellants to bring on record the legal

representatives for the deceased respondents.

http://www.judis.nic.in S.A. No.1082 of 2001

3. It can now be inferred that the Appellants are not interested in

prosecuting this second appeal. Accordingly, this second appeal shall stand

dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

26.04.2021

nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

To

1. The Additional Special Judge of Krishnagiri

2. The District Munsif of Krishnagiri

http://www.judis.nic.in S.A. No.1082 of 2001

ABDUL QUDDHOSE, J.

nl

S.A. No.1082 of 2001

26.04.2021

http://www.judis.nic.in