P.Thirunavukkarasu vs Selvaraj …
2021 Latest Caselaw 13976 Mad

                                                                                   S.A. No.2310 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 13.07.2021

                                                      CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A. No.2310 of 2003
                                                         and
                                        CMP Nos.21730 of 2003 and 6862 of 2004


                     1. P.Thirunavukkarasu
                     2. Amodhanam                                          ... Appellants
                                                      Versus

                     Selvaraj                                              …Respondent

                               Second Appeal filed under Section 100 of the Civil Procedure
                     code, against the judgment and decree dated 20.10.2003 made in A.S.
                     No.16 of 2003 on the file of the Court of the Principal Subordinate
                     Judge, Vridhachalam, reversing the judgment and decree dated
                     10.04.2002 made in O.S. No.303 of 1996 on the file of the Court of the
                     District Munsif-cum-Judicial Magistrate, Tittagudi.


                     For Appellants                   : No appearance
                     For respondent                   : Died - Steps due




https://www.mhc.tn.gov.in/judis/
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                                                                                   S.A. No.2310 of 2003

                                                        JUDGMENT

(Heard video conference)

The matter is listed under the caption "for dismissal", today. There

is no representation on the side of the appellants. As seen from the

earlier proceedings, the learned counsel for the appellants has been

repeatedly seeking adjournment to take steps to bring on record the Legal

Representatives for the deceased sole respondent. Several opportunities

have also been given to the appellants to take steps to bring on record

the Legal Representatives for the deceased sole respondent. Therefore, it

can now be inferred that the appellants are not interested to prosecute this

Second Appeal. Accordingly, the Second Appeal is dismissed for non

prosecution. No costs. Consequently, connected miscellaneous petitions

are closed.

13.07.2021

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

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

S.A. No.2310 of 2003

1. The Principal Subordinate Judge, Vridhachalam.

2. The District Munsif-cum-Judicial Magistrate, Tittagudi.

ABDUL QUDDHOSE, J.

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

S.A. No.2310 of 2003

vsi2

S.A. No.2310 of 2003

13.07.2021

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