D.Govindarajan vs K.Thangamuthu
2021 Latest Caselaw 17366 Mad

                                                                                S.A.No.754 of 2006

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      Dated : 24.08.2021
                                                           CORAM
                                   THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                      S.A.No.754 of 2006


                     1. D.Govindarajan
                     2. V.Chinnarajan                                                 ..Appellants

                                                             Vs.

                     K.Thangamuthu                                                ...Respondent



                     Prayer: The Second Appeal is filed under Section 100 of Civil
                     Procedure Code against the judgment and decree of the Principal
                     Subordinate judge, Erode made in AS.No.79 of 2004 dated 18.07.2005
                     confirming the judgment and decree of District Munsif-cum-Judicial
                     Magistrate, Kodumudi made in OS.No.7 of 2001 dated 15.09.2004.



                                     For Appellants       : M/s.Rajeev Gandhi

                                     For Respondent       : Mr.R.Babu
                                                             for Mr.V.Narayanasamy.




https://www.mhc.tn.gov.in/judis/
                                                                                S.A.No.754 of 2006

                                                                         ABDUL QUDDHOSE, J.
                                                                                       tsh

                                                     JUDGMENT

(This case has been heard through video conference) This Court by its earlier order dated 29.07.2021 made it clear

that if steps are not taken to bring on record the legal representatives

of the deceased first appellant and the sole respondent 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 respective deceased and in accordance

with the order dated 29.07.2021, the second appeal is dismissed as

abated. No costs.

24.08.2021.

tsh

To The Principal Subordinate Court, Erode The District Munsif-cum-Judicial Magistrate, Kodumudi.

S.A.No.754 of 2006

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