Pachaiyappan vs Selviammal
2021 Latest Caselaw 15985 Mad

                                                                                         S.A.No.1065 of 2007

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

                                                          S.A.No.1065 of 2007
                                                          and MP.No.1 of 2007

                     Pachaiyappan                                                               ..Appellant

                                                                  Vs.

                     1.   Selviammal
                     2.   Dhanalakshmi
                     3.   Venkatesan @ Paramasivam
                     4.   Krishnammal                                                      ...Respondents


                     Prayer: The Second Appeal is filed under Section 100 of Civil
                     Procedure Code against the judgment and decree in AS.No.46 of 2003
                     dated 28.03.2005 on the file of the District Judge, Tiruvannamlai
                     confirming the judgment and decree in OS.No.264 of 1998 on the file
                     of the Additional Sub Judge, Thiruvannamalai dated 31.03.2003.


                                          For Appellant       : Mr.G.Rajan

                                          For Respondents : Mr.Mukunth
                                                            for Sarvabhauman Associates for R4.
                                                            R1 to R3 – No appearance.

                                                             JUDGMENT

(This case has been heard through video conference)

This Court by its earlier orders dated 29.06.2021 and

20.07.2021 made it clear that if steps are not taken to bring on record

https://www.mhc.tn.gov.in/judis/ S.A.No.1065 of 2007

ABDUL QUDDHOSE, J.

tsh

the legal representatives of the deceased sole appellant, the second

appeal shall stand automatically dismissed as abated.

2. Despite the above said orders, the legal representatives of

the deceased sole appellant have not been brought on record and no

steps have been taken, for the said purpose. In accordance with the

orders dated 29.06.2021 and 20.07.2021, the second appeal is

dismissed as abated. No costs. Consequently, connected

miscellaneous petition is closed.

05.08.2021.

tsh

To The District Judge, Tiruvannamalai. The Additional Sub Judge, Tiruvannamalai.

S.A.No.1065 of 2007

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