Ramathai vs Pancham Investment Co. Ltd
2021 Latest Caselaw 11094 Mad

                                                                                       S.A.No.1012 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 29.04.2021

                                                                 CORAM:

                                    THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                       S.A.No.1012 of 2007
                                                   and M.P.Nos.1 and 2 of 2007

                     Ramathai                                                                  ...Appellant

                                                                    vs.

                     Pancham Investment Co. Ltd.,
                     Near under Bridge,
                     Shahi Baug,
                     Ahmedabad – 380 004.                                                    ...Respondent

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the

                     Judgment and Decree passed in A.S.No.26/2004 dated 15.2.2006 on the file of

                     Principal      Subordinate     Judge,       Tiruvannamalai,   Tiruvannamalai   District

                     confirming the decree and judgment passed in O.S.No.939/05 on the file of

                     Principal District Munsif, Tiruvannamalai dated 16.04.2003.



                                   For Appellant             :        Mr.G.G.Rajan

                                   For Respondent            :        Mr.K.Goviganesan




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                                                                                      S.A.No.1012 of 2007




                                                                                ABDUL QUDDHOSE, J.

                                                                                                     pam

                                                            JUDGMENT

This Court by its earlier order dated 07.04.2021 had made it very clear

that if steps are not taken to bring on record the legal representatives of the

deceased Appellant before the next hearing date i.e., on 29.04.2021, the Second

Appeal shall stand automatically dismissed as abated. Since steps have not

been taken to bring on record the legal representatives of the deceased

Appellant, the Second Appeal is dismissed as abated. No costs. Consequently,

connected miscellaneous petitions are closed.

29.04.2021

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

S.A.No.1012 of 2007

To

1.The Principal Subordinate Judge, Tiruvannamalai, Tiruvannamalai District.

2.The Principal District Munsif, Tiruvannamalai.

https://www.mhc.tn.gov.in/judis/