Pitchandi Gounder vs Varada Gounder
2021 Latest Caselaw 14913 Mad

                                                                                       S.A. No.1959 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 26.07.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     S.A. No.1959 of 2003

                     Pitchandi Gounder                                           ...       Appellant
                                                             Vs

                     Varada Gounder                                              ...      Respondent

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Decree and Judgment made in O.S.No.156 of 1995 on the file of Principal
                     District Munsif, Tindivanam as confirmed in A.S.No.40 of 2002 on the file
                     of Additional District and Sessions Judge cum Fast Track Court No.II,
                     Tindivanam.
                                     For Appellant             : No appearance
                                     For Respondent            : Ms.Abirami
                                                                 for Mr.V.Raghavachari




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https://www.mhc.tn.gov.in/judis/
                                                                                     S.A. No.1959 of 2003

                                                                           ABDUL QUDDHOSE, J.
                                                                                                      nl
                                                        JUDGMENT

This Court by its order dated 16.07.2021 has made it clear that if steps are not taken to bring on record the legal representatives of the deceased sole Appellant on or before 22.07.2021, the second appeal shall stand automatically dismissed as abated.

Today, there is no representation on the side of the Appellant and till date, no application has been filed by the learned counsel for the Appellant to bring on record the legal representatives of the deceased sole Appellant.

In accordance with the order of this Court dated 16.07.2021, this second appeal is dismissed as abated. No costs.

26.07.2021 nl

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

To

1. The Principal District Munsif, Tindivanam

2. The Additional District and Sessions Judge cum Fast Track Court No.II, Tindivanam

S.A. No.1959 of 2003

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