R.Krishnan vs Muniamma
2021 Latest Caselaw 15981 Mad

                                                                             S.A.No.161 of 2007

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   Dated : 05.08.2021
                                                         CORAM
                             THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                    S.A.No.161 of 2007
                                                   and MP.No.1 of 2007

                      R.Krishnan                                                   ..Appellant

                                                           Vs.

                      1. Muniamma
                      2. Veeran                                                 ...Respondents


                      Prayer: The Second Appeal is filed under Section 100 of Civil
                      Procedure Code against the judgment and decree dated 30.06.2006
                      passed in AS.No.61 of 2005 on the file of the Sub Court, Cheyyar
                      modifying the judgment and decree dated 15.12.2004 passed in
                      OS.No.218 of 2002 on the file of the Principal District Munsif,
                      Cheyyar.


                                   For Appellant      : Mr.P.Mani

                                   For Respondents : R1 – Died – Steps due
                                                     R2 – No appearane.

                                                    JUDGMENT

(This case has been heard through video conference)

Till date, no steps have been taken to bring on record the

legal representatives of the deceased first respondent.

http://www.judis.nic.in S.A.No.161 of 2007

ABDUL QUDDHOSE, J.

tsh

2. Further, it is now submitted by the learned counsel for the

appellant that the sole appellant is also reported to be dead, no steps

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

deceased first appellant also.

3. Since, steps are not taken, this second appeal is

dismissed as abated. No costs. Consequently, connected

miscellaneous petition is closed.

05.08.2021.

tsh

To The Sub Court, Cheyyar.

The Principal District Munsif, Cheyyar.

SA.No.161 of 2007

http://www.judis.nic.in