Unknown vs E.Arunachalam (Died)
2021 Latest Caselaw 13963 Mad

                                                                        S.A.No.373 of 2014

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED: 13.07.2021

                                                 CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                            S.A.No.373 of 2014

                 1.C.Jeevanandam(since deceased)
                 2.Udayavanan
                 3.Udayavani
                 4.Inbavanan
                 5.Inbavani
                 6.Tamilvanan
                 Cause title accepted vide order of this Court
                 dated 25.03.2014 made in M.P.No.1 of 2014
                 in S.A.SR.No.23163 of 2014                          ... Appellants

                                                    Vs.
                 1.E.Arunachalam (Died)
                 2.A.Sankari
                 3.A.Senthil Kumar
                 4.A.Jayakumar
                 5.A.Jagadeskumar
                 6.A.Premkumar                                       ... Respondents
                 (R2 to R7 brought on record as Lrs of the
                  deceased sole respondent viz, E.Arunachalam vide
                  order of this Court dated 09.03.2020 made in
                  C.M.P.Nos.2451, 2452 & 2454/2020
                  in S.A.No.373/2014)
                        Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 20.09.2013 made in A.S.No.145 of 2009 on
                 the file of the Subordinate Judge, Tambaram confirmed the Judgment
                 and Decree dated 20.07.2009 in O.S.No.329 of 2002 on the file of the
                 Principal District Munsif Court, Alandur.


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                                                                               S.A.No.373 of 2014

                                   For Appellants  : Mr.M.Sarfudeen Ali
                                   For Respondents :
                                   For R2 to R7    : Mr.P.Chandrasekar
                                                  JUDGMENT

It is noticed even on the earlier occasion a false representation

was made that the sole respondent has died. Therefore, steps have been

taken for bringing the legal representatives on record. However, it is

noticed that already six respondents were impleaded as R2 to R7 and the

learned counsel for the respondents has also entered appearance. It

appears that the appellants are not willing to get on with the case and

therefore repeated adjournments have been taken.

2. Considering the same, since the appellants are not willing to

conduct the case, this Second Appeal is dismissed for non-prosecution

for statistical purpose with liberty to restore the appeal for sufficient

reason as the court proceedings are being conducted through Video

Conferencing due to Covid-19. No costs.

13.07.2021

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

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To:

1.The Subordinate Judges Court, Tambaram.

2.The Principal District Munsif Court, Alandur.

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C.SARAVANAN, J.

jas

S.A.No.373 of 2014

13.07.2021

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