Natarajan vs Dhanalakshmi Ammal
2021 Latest Caselaw 13975 Mad

                                                                             S.A. No.1006 of 2006

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 13.07.2021

                                                        CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A. No.1006 of 2006
                                                         and
                                           CMP Nos.292, 296 and 299 of 2019


                     Natarajan                                     ... Appellant
                                                       Versus

                     1. Dhanalakshmi Ammal
                     2. Thangamuthu Gounder
                     3. N.Palanisamy Gounder
                     4. Sivagami
                     5. Kulanthaiammal
                     6. Easwaramoorthy                             …      Respondents

                               Second Appeal filed under Section 100 of the Civil Procedure code,
                     against the judgment and decree of the Court of the First Additional
                     District Judge, Coimbatore dated 10.08.2005 and made in A.S. No.121 of
                     2001 reversing the judgment and decree dated 20.12.2000 and made in
                     O.S. No.260 of 1991.


                     For Appellant                     : Mr.N.Thiagarajan




https://www.mhc.tn.gov.in/judis/
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                                                                               S.A. No.1006 of 2006



                                                        JUDGMENT

(Heard video conference)

The sole appellant was reported dead. Till date, steps have not been

taken to bring on record the Legal Representatives for the deceased sole

appellant.

2. The learned counsel for the appellant submits that he is unable to

contact the Legal Representatives for the deceased appellant to take steps

to bring on record the Legal Representatives for the deceased sole

appellant.

3. Since, steps have not been taken to bring on record the Legal

Representatives for the deceased sole appellant, this Second Appeal is

dismissed as abated. No costs. Consequently, connected miscellaneous

petitions are closed.

13.07.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

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

S.A. No.1006 of 2006

To

1. The First Additional District Judge, Coimbatore

2. The Sub Judge, Tiruppur.

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

S.A. No.1006 of 2006

ABDUL QUDDHOSE, J.

vsi2

S.A. No.1006 of 2006

13.07.2021

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