Ravi Kumar vs Sennimalai
2021 Latest Caselaw 13982 Mad

                                                                                        S.A. No.1255 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 13.07.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     S.A. No.1255 of 2007
                     Ravi kumar                                                   ...       Appellant

                                                             Vs

                     1.Sennimalai
                     2.V.S.Nallasamy                                              ...      Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Judgment and Decree of the learned Principal Subordinate Judge,
                     Gobichettipalayam in A.S.No.22 of 2005 dated 20.10.2005 reversing the
                     Judgment and Decree of the learned District Munsif of Sathyamangalam in
                     O.S.No.85 of 2003 dated 14.02.2005.


                                     For Appellant             : Mr.S.Kaithamalai Kumaran
                                     For Respondent 1          : Mr.N.Manokaran
                                     For Respondent 2          : No appearance




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https://www.mhc.tn.gov.in/judis/
                                                                                   S.A. No.1255 of 2007

                                                                         ABDUL QUDDHOSE, J.
                                                                                                    nl
                                                       JUDGMENT

On the last hearing date i.e., on 15.06.2021, learned counsel for the

Appellant sought time to take steps to bring on record the legal

representatives of the deceased sole appellant. Till date, no steps have been

taken to bring on record the legal representatives for the deceased sole

Appellant.

2. Today, learned counsel for the Appellant submits that despite his

best efforts, he is unable to contact the legal representatives of the deceased

sole Appellant.

3. For the foregoing reasons, this second appeal is dismissed as

abated. No costs.

13.07.2021 nl Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

To

1. The Principal Subordinate Judge, Gobichettipalayam

2. The District Munsif of Sathyamangalam S.A. No.1255 of 2007

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