P.Kandasamy vs Chinnarangi
2021 Latest Caselaw 16425 Mad

                                                                                     SA No.1046 of 2006

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 11.08.2021

                                                              CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                      SA No.1046 of 2006
                                                             and
                                                       MP No.1 of 2006


                     P.Kandasamy                                       ...   Appellant
                                                     versus
                     1. Chinnarangi
                     2. R.M.Rangasamy
                     3. M.Patti
                     4. Mangammal                                      ...   Respondents

                                   Second Appeal filed under Section 100 of Civil Procedure Code
                     against the judgment and decree in A.S. No.142 of 2004, dated
                     06.12.2005 passed by the learned Principal Subordinate Judge,
                     Coimbatore reversing the judgment and decree in O.S. No.340 of 1989,
                     dated 11.07.2000 passed by the learned II Additional District Munsif,
                     Coimbatore.

                                   For Appellant                       : Mr.Mukund Rao
                                                                         for M/s.Nandakumar
                                   For Respondents                     : Mr.S.Karalin Geetha
                                                                          for R3 & R4
                                                                          R1 - Died - T/E
                                                                          R2 - died steps due


                                                          JUDGMENT

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

SA No.1046 of 2006

(Heard Video Conference)

This Court by its earlier order dated 14.07.2021 made it clear that

if steps are not taken to bring on record the Legal Representatives of the

deceased respondents 1 and 2, the Second Appeal shall stand

automatically dismissed for non prosecution.

2. Till date, no application has been filed to bring on record the

Legal Representatives of the deceased respondents 1 and 2 and in

accordance with the earlier order dated 14.07.2021, this Second Appeal is

dismissed for non prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

11.08.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

To

1. The Principal Subordinate Judge, Coimbatore.

2. The II Additional District Munsif, Coimbatore.

ABDUL QUDDHOSE, J.

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

SA No.1046 of 2006

vsi2

SA No.1046 of 2006 and MP No.1 of 2006

11.08.2021

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