G. Gopal vs G.C.Jain
2021 Latest Caselaw 14340 Mad

                                                   S.A.Nos.1619 & 1620 of 2002

       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                         DATED: 16.07.2021

                               CORAM:

      THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                     S.A.Nos.1619 & 1620 of 2002
                                and
                       C.M.P.No.13778 of 2002

G. Gopal                           ...         Appellant in both
                                               the second appeals
                                  Vs.
1.G.C.Jain
2.Anjaneyalu
3.Venkateswaralu
4.Saibaba
5.Chinnavadu
6.Alamelu Ammal                     ...        Respondents in both
                                               the second appeals

Common Prayer: These second appeals have been filed under Section 100
of C.P.C against the judgment and decree dated 03.05.2002 passed in
A.S.Nos.4 & 5 of 1995 on the file of the Fast Track Court, Kancheepuram
confirming the judgment and decree dated 26.08.1994 passed in O.S.Nos.43
& 57 of 1986 on the file of the Principal District Munsif, Kancheepuram
respectively.

           For Appellant           : No appearance
           in both SA's
           For Respondent No.1     : Mr.K.M.Balaji
            in both SA's
           For Respondent
           Nos.2 to 6 in both SA's : Not residing


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                                                         S.A.Nos.1619 & 1620 of 2002



                         COMMON JUDGMENT

             This Court, by its earlier order dated 18.06.2021, 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, these Second Appeals

shall stand automatically dismissed for non-prosecution.



             2. Till date, steps have not been taken to bring the legal

representatives of the deceased appellant. Hence, in accordance with the

order dated 18.06.2021, these second appeals are dismissed for non-

prosecution. No costs. Consequently, connected miscellaneous petition is

closed.



                                                                16.07.2021

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

To

1.The Fast Track Court, Kancheepuram.
2. The Principal District Munsif, Kancheepuram.




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             S.A.Nos.1619 & 1620 of 2002

          ABDUL QUDDHOSE, J.

sms/gv

S.A.Nos.1619 & 1620 of 2002 and C.M.P.No.13778 of 2002

16.07.2021