Thangavel Nainair vs Sellayee
2021 Latest Caselaw 13173 Mad

                                                                                  S.A.No.1263 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated 05.07.2021

                                                       CORAM:

                                    THE HONOURABLE MISS.JUSTICE P.T.ASHA

                                                 S.A.NO.1263 of 2008

                       Thangavel Nainair                          ... Appellant

                                                 Vs.

                       Muniyan (deceased)
                       1. Sellayee
                       2. Rajamanickam
                       3. Ayyadurai
                       4. Dhamodharan
                       5. Ramulu                                  ... Respondents

                       PRAYER:          Second Appeal filed under Section 100 of the Code of

                       Civil Procedure against the judgement and decree dated 28.09.2007

                       passed in A.S.No.69 of 2004 by the Additional District Judge, Fast

                       Track Court, Kallakurichi confirming the judgment and decree dated

                       20.07.2001 passed in O.S.No.681 of 1993 by the District Munsif,

                       Kallakurichi.




                       Page 1 of 3
https://www.mhc.tn.gov.in/judis/
                                                                                 S.A.No.1263 of 2008

                                     For Appellant             : No appearance
                                     For Respondents           : Mr.P.Vajravel


                                                     JUDGMENT

This matter has been listed today under the caption " for dismissal". There was no representation on the side of appellant on 04.03.2020, 26.03.2020 and on 22.06.2021.

2. That apart, it was reported before this court on 20.11.2019 itself, by the counsel for the appellant that the sole appellant had died. Till today, steps have not been taken to bring on record his legal representatives.

3. Accordingly, the second appeal is dismissed as abated.

05.07.2021

mst Index:Yes/No Internet:Yes/No Speaking/non Speaking order

To

1 The Additional District Judge, Fast Track Court, Kallakurichi

2. The District Munsif, Kallakurichi.

https://www.mhc.tn.gov.in/judis/ S.A.No.1263 of 2008

P.T.ASHA, J.

mst

S.A.No.1263 of 2008

05.07.2021

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