R.Rathinaswamy vs K.Arumugam
2021 Latest Caselaw 16430 Mad

                                                                                  S.A.No.613 of 2006

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     Dated : 11.08.2021
                                                          CORAM
                                   THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                  S.A.No.613 of 2006
                                                and MP.No.7469 of 2006

                     R.Rathinaswamy                                       ..Appellant

                                                            Vs.

                     1. K.Arumugam
                     2. A.Malarvizhi
                     3. A.Nanjappan
                     4. N.Rajalakshmi
                     5. G.N.Ramraj
                     R4 and R5 are brought on record as Lrs of the
                     deceased R3 vide order dated 15.07.2014 made
                     in CMP.Nos.333 to 335 of 2013.                                 ...Respondents


                     Prayer: The Second Appeal is filed under Section 100 of Civil
                     Procedure Code against the judgment and decree dated 29.04.2005 in
                     AS.No.174 of 2004 on the file of the Principal District Judge,
                     Coimbatore reversing the judgment and decree dated 27.09.2004 in
                     OS.No.105 of 1992 on the file of the III Additional Sub Judge,
                     Coimbatore.


                                     For Appellant       : Mr.R.Bharathkumar

                                     For Respondents : Mr.Mukunth
                                                            for M/s.Sarvabhauman Associates
                                                            for R1 and R2.
                                                       R4 – No appearance.
                                                       R5 – Not claimed.




https://www.mhc.tn.gov.in/judis/
                                                                                S.A.No.613 of 2006

                                                                         ABDUL QUDDHOSE, J.
                                                                                       tsh
                                                     JUDGMENT

(This case has been heard through 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 sole appellant before the next hearing date, the

second appeal shall stand automatically dismissed.

2. Since, no steps have been taken to bring on record the

legal representatives of the deceased sole appellant and in accordance

with the order dated 14.07.2021, the second appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petition is

closed.

11.08.2021.

tsh

To The Principal District Judge, Coimbatore. The III Additional Sub Judge, Coimbatore.

S.A.No.613 of 2006

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