Smt.Balammal vs V.Isrel (Died)
2021 Latest Caselaw 17664 Mad

                                                                              S.A.No.1179 of 2006

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 27.08.2021

                                                     CORAM:

                             THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A.No.1179 of 2006
                                                        and
                                                 M.P.No.1 of 2006


                      1.Smt.Balammal
                      2.Shanthi
                      3.Babu
                      4.Murthy
                      5.Nirmal
                      6.Mala
                      7.Malini
                      8.Madhu
                      9.Manjula                                       ...   Appellants
                      (Appellants 2 to 9 are impleaded as per
                       the order dated 27.12.2002 in I.A.No.
                      34 of 2002)
                                                      Versus

                      1.V.Isrel (died)
                      2.Smt.Nagamani
                      3.Arul Moses
                      4.Megarunisha
                      (Respondents 2 to 4 are brought on record
                       as legal representatives of the deceased
                       first respondent vide order dated 21.08.2008
                       in M.P.Nos.1 and 2 of 2007)                    ...   Respondents


                            Second Appeal filed under Section 100 of CPC against the
                      Judgment and Decree dated 31.01.2003 passed in A.S. No.24 of 1996 on
http://www.judis.nic.in
                      1/4
                                                                                 S.A.No.1179 of 2006

                      the file of the Additional District Judge, Fast Track Court No.III,
                      Chengalpattu at Poonamallee confirming the judgment and decree n
                      O.S.No.1041 of 1984 dated 31.08.1995 passed by District Munsif,
                      Poonamallee.

                            For Appellant             : No Appearance

                            For R.1                   : Died
                            For R.2 to R.4            :Mr.D.Senthilkumar

                                                      JUDGMENT

The matter is listed under the caption "for dismissal", today. There

is no representation on the side of the appellants, today. Even on the

previous hearing date i.e., on 19.08.2021, there was no representation on

the side of the appellants.

2. However, the learned counsel for the respondents is present.

Therefore, it can now be inferred that the appellants are not interested to

prosecute this Second Appeal. Accordingly, the Second Appeal is

dismissed for non prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

27.08.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order sr http://www.judis.nic.in

S.A.No.1179 of 2006

To

1. The Additional District Judge, Fast Track Court No.III, Chengalpattu at Poonamallee .

2. The District Munsif, Poonamallee.

http://www.judis.nic.in

S.A.No.1179 of 2006

ABDUL QUDDHOSE, J.

sr

S.A.No.1179 of 2006

27.08.2021

http://www.judis.nic.in