Jesurathinam vs Mahali
2021 Latest Caselaw 9465 Mad

                                                           S.A.No.741 of 2004 and
                                                           C.M.P.No.5821 of 2004

        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                            DATED: 09.04.2021
                                   CORAM
      THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE
                           S.A.No.741 of 2004
                                  and
                         C.M.P.No.5821 of 2004

1.Jesurathinam
2.Gunasekhar
3.Manoharan
4.K.Muniappan                                                  ... Appellants

                                      ..Vs..

1.Mahali                                                      ...Respondent

Prayer: Second Appeal       filed under Section 100 of the Code of Civil
Procedure, against the Judgment and decree dated 28.06.2002 made in
A.S.No.14 of 2002 (on the file of the Additional District Judge – Fast Tract
Court No.IV, Erode at Bhavani) confirming the Judgment and decree dated
30.08.2001 made in O.S.No.527 of 1998 (on the file of the II Additional
District Munsif Court, Bhavani).


            For Appellant                      : Ms.Zeenath Begum




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                                                         S.A.No.741 of 2004 and
                                                         C.M.P.No.5821 of 2004

                                                 ABDUL QUDDHOSE, J.

                                                                            nl
                             JUDGMENT

Learned counsel for the Appellants submits that the Appellants 1, 2 & 4 and the sole respondent are dead. She would also submit that despite her best effort, she is unable to contact the legal representatives of the deceased Appellants 1, 2 & 4. Since steps have not been taken to bring on record the legal representatives of the deceased Appellants 1, 2 & 4, this Second Appeal is dismissed as abated. No costs. Consequently, connected miscellaneous petition is closed.

09.04.2021

Index:Yes/No Internet:Yes/No Speaking/Non-speaking order nl

To

1. The Additional District Judge – Fast Tract Court No.IV, Erode, Bhavani

2.The II Additional District Munsif Court, Bhavani.

S.A.No.741 of 2004