Chennai Gases Private Limited vs G. Narayanan
2021 Latest Caselaw 16323 Mad

                                                                               S.A..No.778 of 2009



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :       10.08.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 778 of 2009


                     Chennai Gases Private Limited,
                     Represented by its Managing Director,
                     Mr.D.Padmanabhan,
                     No.28-F, Wallers Road,
                     Chintadripet, Chennai - 600 002.                          ... Appellant
                                                      Vs.
                     G. Narayanan                                              ... Respondent

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 10.12.2004 in A.S. No.9 of 2003,
                     on the file of the III Additional City Civil Court, Chennai against the
                     decree and judgment dated 23.10.2002, in O.S. No.4250 of 1999, on the
                     file of the V Assistant City Civil Court, Chennai.

                                           For Appellant     : No appearance




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis/
                                                                                 S.A..No.778 of 2009




                                                    JUDGMENT

When the second appeal came up for hearing on 05.08.2021,

there was no representation for the appellant and hence was directed to

be posted under the caption 'for dismissal' on 10.08.2021. Even today,

i.e., 10.08.2021 there is no representation for the appellant. A Perusal of

the record shows that the sole respondent died long back and till date no

steps have been taken to implead the legal heirs of the deceased sole

respondent.

2.In view of the above, the Second Appeal is dismissed as

abated. No costs.

10.08.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis/ S.A..No.778 of 2009

R. HEMALATHA, J.

mtl

To

1. The III Additional City Civil Court, Chennai

2. The V Assistant City Civil Court, Chennai.

3. The Section Officer, VR Section, High Court, Madras

S.A.No. 778 of 2009

10.08.2021

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