S.P.Ramachandran vs P.R.Sekar
2021 Latest Caselaw 25360 Mad

                                                                                         A.S.No.5 of 2014



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :23.12.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                  A.S.No.5 of 2014
                                                        and
                                                  M.P.No.1 of 2014

                 S.P.Ramachandran                                                  ... Appellant
                                                          -vs-
                 P.R.Sekar                                                         ...
                 Respondent

                 PRAYER: First Appeal is filed under Section 96 r/w Order XLI Rule 1 of the

                 Code of Civil Procedure, to set aside the Judgment and Decree passed in

                 O.S.No.5049 of 2006 dated 12.09.2008 on the file of the VI Additional Judge,

                 City Civil Court, Chennai.


                                         For Appellant    : Mr.R.Parthasarathy

                                         For Respondent: No appearance

                                                 JUDGMENT

When this appeal came up for hearing on 20.10.2021, the learned

counsel for the appellant was directed to take steps to bring on record the legal

representatives of the deceased sole appellant by 17.11.2021, failing which, the

appeal suit will stand abated. On 30.11.2021, it was represented that the

https://www.mhc.tn.gov.in/judis A.S.No.5 of 2014

learned counsel for the respondent died and the matter was directed to be

posted on 17.12.2021. On 17.12.2021, there was no representation for the

appellant and the matter was posted to 23.12.2021 for taking steps for the

appellant.

2. Today the learned counsel for the appellant is present. However, till

now, steps not taken to bring on record the legal representatives of the

deceased appellant. Hence, this Appeal is dismissed as abated. No costs.

Consequently, the connected miscellaneous petition is closed.

23.12.2021

Index : Yes/No Internet: Yes/No gv

https://www.mhc.tn.gov.in/judis A.S.No.5 of 2014

To:

1.The VI Additional Judge, City Civil Court, Chennai.

2. The Section Officer, VR Section, High Court, Madras

https://www.mhc.tn.gov.in/judis A.S.No.5 of 2014

A.A.NAKKIRAN, J.

gv

A.S.No.5 of 2014 and M.P.No.1 of 2014

23.12.2021

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