Kadirvel Gounder vs Pachiammal
2021 Latest Caselaw 13609 Mad

                                                                                     S.A. No.764 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 08.07.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     S.A. No.764 of 2005
                     Kadirvel Gounder                                          ...      Appellant

                                                             Vs

                     1.Pachiammal
                     2.Kasiyammal
                     3.Anjalidevi
                     4.Ramasamy Gounder                                        ...    Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Judgment and Decree dated 31.12.2004 in A.S.No.215 of 2003 on the file of
                     the Principal Subordinate Court, Villupuram reversing the judgment against
                     the order dated 31.01.2003 in O.S.No.224 of 1996 on the file of the
                     Principal District Munsif Court, Tirukoilur.


                                     For Appellant            : Ms.Harshitha
                                                               for M/s. Usha Raman
                                     For Respondents          : M/s.Sarvabhauman Associates




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https://www.mhc.tn.gov.in/judis/
                                                                                      S.A. No.764 of 2005

                                                                           ABDUL QUDDHOSE, J.
                                                                                                      nl
                                                        JUDGMENT

This Court by its order dated 19.04.2021 made it clear that if steps are

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

respondents 1 and 2 before the next hearing date, the second appeal shall

stand automatically dismissed for non-prosecution. Till date no steps have

been taken to bring on record the legal representatives of the deceased

respondents 1 & 2 by the learned counsel for the Appellant. In accordance

with the said order dated 19.04.2021, this second appeal is dismissed for

non-prosecution. No costs.

08.07.2021 nl

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

To

1. The Principal Subordinate Court, Villupuram

2. The Principal District Munsif Court, Tirukoilur.

S.A. No.764 of 2005

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