S.Periyasamy vs R.Muthammal
2021 Latest Caselaw 24289 Mad

                                                                                       S.A.No.91 of 2010

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 09.12.2021

                                                       CORAM

                                   THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                  S.A.No.91 of 2010
                                                         and
                                                  M.P.No.1 of 2010


                  S.Periyasamy                                                    .. Appellant

                                                            Vs
                  1.R.Muthammal
                  2.P.Narayanan
                  3.P.Singaram                                                    .. Respondents

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C. against
                  the Judgment and Decree dated 16.04.2009 in A.S.No.75 of 2008 on
                  the file of the Subordinate Court, Perambalur, reversing the Judgment
                  and Decree dated 27.03.2007 in O.S.No.341 of 1998 on the file of
                  District Munsif Court, Perambalur.


                                  For Appellant         :        Mr.V.Sanjay
                                                                 for Mr.P.Jagadeesan

                                  For Respondents-1 & 2 :        Mr.C.Jagadish

                                  For Respondent-3      :        Not ready in notice


                                                     JUDGMENT

Today, when the appeal is taken up for hearing, the learned

counsel for the appellant appeared before this Court through Video

https://www.mhc.tn.gov.in/judis S.A.No.91 of 2010

Conference and seeks time for taking steps to implead the legal

representatives of the deceased sole appellant.

2. On going through the particulars available in the order

sheet, it seems that despite several opportunities were given, no steps

have been taken to implead the legal representatives of the deceased

sole appellant.

3. In view of the above, this Second Appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                                  09.12.2021
                  Internet : Yes/No
                  Index      : Yes/No
                  rsi

                  To

1.The Subordinate Judge, Perambalur.

2.The District Munsif, Perambalur.

https://www.mhc.tn.gov.in/judis S.A.No.91 of 2010

R. PONGIAPPAN, J.

rsi

S.A.No.91 of 2010 and M.P.No.1 of 2010

09.12.2021

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