M.A.Elumalai vs Leela
2021 Latest Caselaw 14335 Mad

                                                                                    S.A.No.1490 of 2003


                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 16.07.2021

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                  S.A.No.1490 of 2003

                      M.A.Elumalai                        ...           Appellant
                                                          vs.
                      1.Leela
                      2.Vasudeva Pillai
                      3.Jegan
                      4.Murali
                      5.Arumugam
                        Managing Director,
                        Popular Forge (Madras) Private Limited.
                        Ekkaduthangal, Guindy, Chennai-600 097.
                      6.Gopikrishnan @ Gopal
                      7.Yuvarani @ Rani                   ...           Respondents

                      Prayer: The second appeal has been filed under Section 100 of C.P.C
                      against the judgment and decree dated 11.04.2003 passed in A.S.No.23 of
                      2000 on the file of the Additional District Judge, Fast Track Court No.4,
                      Poonamallee, against the judgment and decree dated 30.07.1999 passed in
                      O.S.No.1691 of 1988 on the file of the District Munsif, Poonamallee.

                                  For Appellant            :Mr.T.Sai Krishnan
                                                             for M/s.Sai Bharath & Ilan

                                  Respondent No.1          : Not ready in notice
                                  For Respondent           : Mr.G.Rajan
                                  Nos.3 & 4

                                  For R2, R5, R6, R7       : served. No appearance

                      1/3


http://www.judis.nic.in
                                                                                       S.A.No.1490 of 2003




                                                      JUDGMENT

This Court, by its earlier order dated 24.06.2021 has made it

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

the deceased appellant before the next hearing date, the Second Appeal shall

stand dismissed automatically for non-prosecution.

2. Till date, steps have not been taken as directed by this court in the

earlier order dated 24.06.2021. Hence, this Second Appeal is dismissed as

abated. No costs.

16.07.2021

Index:Yes/No Internet:Yes/No Speaking/Non-speaking orders sms/gv

To

1.The Additional District Judge, Fast Track Court No.4, Poonamallee.

2. The District Munsif, Poonamallee.

http://www.judis.nic.in S.A.No.1490 of 2003

ABDUL QUDDHOSE, J.

sms/gv

S.A.No.1490 of 2003

16.07.2021

http://www.judis.nic.in