Vadamalai Gounder vs Sivasubramaniam
2021 Latest Caselaw 13363 Mad

                                                                                S.A.No.1379 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 06.07.2021

                                                           CORAM:

                                    THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                       S.A.No.1379 of 2007
                                                      and M.P.No.1 of 2007

                     Vadamalai gounder                                                 ...Appellant

                                                              vs.

                     1.Sivasubramaniam

                     2.Minor Mohan Prabu
                       rep. by his next friend
                       Father Sivasubramaniam

                     3.Palaniammal                                                   ...Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the

                     Judgment and Decree of the Principal District Judge, Erode in A.S.No.58/2006

                     dated 7.2.2007 confirming the Decree and Judgment in O.S.No.314/1999 on the

                     file of the Subordinate Judge, Dharapuram dated 23.11.2005.



                                      For Appellant       : R.Babu

                                      For Respondents     : Mr.S.Kaithamalai Kumaran for R1 & R2

                                                             R3 – Died




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                                                                                        S.A.No.1379 of 2007



                                                                                 ABDUL QUDDHOSE, J.

                                                                                                        pam

                                                             JUDGMENT

This Court by its earlier order dated 07.04.2021 had made it clear that if

steps are not taken to bring on record the legal representatives of the deceased

Appellant before the next hearing date, the Second Appeal shall stand

dismissed as abated automatically. Since steps have not been taken to bring on

record the legal representatives of the deceased Appellant, the Second Appeal

is dismissed as abated. No costs. Consequently, connected miscellaneous

petition is closed.

06.07.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order pam

S.A.No.1379 of 2007

To

1.The Principal District Judge, Erode.

2.The Subordinate Judge, Dharapuram.

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