Nagabushnam vs Thirunavukkarasu
2021 Latest Caselaw 14104 Mad

                                                                                 S.A.No.1331 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED :14.07.2021

                                                          CORAM :

                              THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                   S.A.No.1331 of 2007
                                                           and
                                                     M.P.No.2 of 2007
                    1.Nagabushnam
                    2.Thilagam
                    3.Sankari
                    4.Mohankumari
                    5.Sekar
                    6.Baby
                    7.Kotteeswaran
                    8.Bhuvaneswari                                                ..Appellants
                                                             Vs
                    1.Thirunavukkarasu
                    2.Gnanasekar                                              ..Respondents

                    PRAYER : Second Appeal filed under Section 100 of the Civil Procedure
                    Code against the Judgment and Decree dated 28.02.2005 passed in
                    A.S.No.89 of 2003 on the file of the Principal District Court, Chengalpattu
                    confirming the judgment and decree dated 29.11.2002 passed in O.S.No.204
                    of 1992 on the file of the Subordinate Court, Poonamallee.

                                     For Appellants     : Mr.V. Nicholas

                                     For Respondent : Mr.B. Manivannan
                                     No.1
                                     Respondent No.2 : Insufficient address


                    1/4

https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.No.1331 of 2007


                                                    JUDGMENT

This Court, by its earlier order dated 16.06.2021, has made it clear

that if steps are not taken to bring on record the legal representatives of the

deceased first respondent before the next hearing date, the second appeal

shall stand automatically dismissed for non-prosecution as against the first

respondent.

2. Till date, steps have not been taken by the learned counsel for the

appellants to bring on record the legal representatives of the deceased first

appellant. In accordance with the order dated 16.06.2021, the second appeal

is dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

14.07.2021

Index : Yes/No Internet : Yes/No sms/gv To

1.The Principal District Court, Chengalpattu.

2. The Sub-ordinate Court, Poonamallee.

https://www.mhc.tn.gov.in/judis/ S.A.No.1331 of 2007

ABDUL QUDDHOSE., J.

sms/gv

S.A.No.1331 of 2007 and M.P.No.2 of 2007

Dated:14.07.2021

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