Kaliyan vs Sengoda Gounder
2021 Latest Caselaw 9857 Mad

                                                                                        S.A. No.870 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 17.04.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                  S.A. No.870 of 2005
                                                          and
                                             CMP Nos.12263 & 12264 of 2005


                     Kaliyan                                                      ...      Appellant
                                                             Vs

                     Sengoda Gounder                                              ...    Respondent

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     judgment and decree dated 15.02.2005 in A.S.No.84 of 2004 on the file of
                     the Principal District Court, Villupuram reversing the appeal against the
                     Judgement and decree dated 06.02.2004 in O.S.No.109 of 1999 on the file
                     of the Subordinate Court, Kallakurichi.
                                     For Appellant             : No appearance
                                     For Respondent            : Ms.Karthika for Mr.P.Valliappan


                                                        JUDGMENT

There is no representation on the side of the Appellant. On the earlier

occasion, i.e., on 19.11.2018, this Court has recorded that the sole Appellant

https://www.mhc.tn.gov.in/judis/ S.A. No.870 of 2005

was dead and the case was adjourned for taking steps. Since no steps have

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

Appellant, this second appeal shall stand dismissed as abated. No costs.

Consequently, connected miscellaneous petitions are closed.

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.870 of 2005

To

1. The Principal District Court, Villupuram

2. The Subordinate Court, Kallakurichi

https://www.mhc.tn.gov.in/judis/ S.A. No.870 of 2005

ABDUL QUDDHOSE, J.

nl

S.A. No.870 of 2005

17.04.2021

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