G.Chockalingam vs G.Pasupathi
2021 Latest Caselaw 9847 Mad

                                                                                       S.A. No.897 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 17.04.2021

                                                           CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                      S.A. No.897 of 2005


                     G.Chockalingam                                              ...      Appellant
                                                              Vs

                     1.G.Pasupathi
                     2.G.Kalyana Sundaram
                     3.R.Alagesan
                     4.R.Selvam                                                  ...    Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     judgment and decree passed in A.S.No.56/2003 on 16.07.2004 on the file of
                     the Additional Subordinate Judge, Chengalpattu as confirming the
                     O.S.No.187 of 2002 on 24.01.2003 on the file of the District Munsiff's
                     Court, Chengalpattu.
                                     For Appellant             : No appearance
                                     For Respondents 2 to 4 : M/s.Paul & Paul
                                          (R1 left)




                     1/4



https://www.mhc.tn.gov.in/judis/
                                                                                  S.A. No.897 of 2005

                                                      JUDGMENT

There is no representation on the side of the Appellant. Learned

counsel for the respondents submits that the sole Appellant died long time

back and till date steps have not been taken by the learned counsel for the

Appellant to bring on record the legal representatives for the deceased sole

Appellant. It is also represented by the learned counsel for the respondents

that the first and second respondents are also dead. Since no steps have been

taken by the learned counsel for the Appellant to bring on record the legal

representative for the deceased sole Appellant, this Second Appeal shall

stand dismissed as abated. No costs.

17.04.2021

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

nl

https://www.mhc.tn.gov.in/judis/ S.A. No.897 of 2005

To

1. The Additional Subordinate Judge, Chengalpattu

2. The District Munsiff's Court, Chengalpattu.

https://www.mhc.tn.gov.in/judis/ S.A. No.897 of 2005

ABDUL QUDDHOSE, J.

nl

S.A. No.897 of 2005

17.04.2021

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