Rajagopal Naidu vs Krishnamoorthy
2021 Latest Caselaw 17357 Mad

                                                                                    S.A.No.214 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 24.08.2021

                                                        CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  S.A.No.214 of 2005
                                                         and
                                                 C.M.P.No.3079 of 2005

                     Rajagopal Naidu                                       ...Appellant

                                                        versus
                     1. Krishnamoorthy
                     2. Murugesan                                          ... Respondents

                               Second Appeal filed under Section 100 of Civil Procedure Code
                     against the Judgment and Decree in A.S. No.29 of 2002 on the file of the
                     Sub-ordinate Judge, Arni and dated 1.12.2004 in confirming judgment
                     and decree in O.S. No.461 of 1995, on the file of the District Munsif
                     Court, Polur and dated 19.03.2002.

                                           For Appellant   : Mr. R.Vijayaraghavan
                                           For Respondents : Mr.M.Sriram

                                                        JUDGMENT

There is no representation on the side of the appellant. The learned

counsel for the respondents is present. On the last hearing date i.e., on

02.08.2021, it was made clear by this Court that if steps are not taken to

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S.A.No.214 of 2005

bring on record the Legal Representatives of the deceased appellant

before the next hearing date, the Second Appeal shall stand automatically

dismissed as abated. Till date, steps have not been taken to bring on

record the Legal Representatives of the deceased appellant. Hence in

accordance with the earlier order dated 02.08.2021, the Second Appeal is

dismissed as abated. No costs. Consequently, connected miscellaneous

petition is closed.

24.08.2021 Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

To

1. The Subordinate Judge, Arni .

2. The District Munsif, Polur.

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S.A.No.214 of 2005

ABDUL QUDDHOSE, J.

vsi2

S.A.No.214 of 2005

24.08.2021

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