G. Krishnappa vs Venkatalakshmamma
2021 Latest Caselaw 15024 Mad

                                                                                   SA No.37 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 27.07.2021

                                                      CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  SA No.37 of 2003


                     G. Krishnappa                               ...   Appellant

                                                     versus
                     1. Venkatalakshmamma
                     2. Amara Narayana
                     3. C.V. Rajappa
                     4. Rajappa
                     5. Packiamma (Died)
                     6. Nagaraju
                     7. Janarthanam
                     8. Murali
                     9. Billamma                                ...  Respondents
                     RR 6 to 9 LRs of the deceased R5 viz., Packiamma,
                            as per the Memo dated 20.06.2019 vide order
                            dated 22.06.2021.



                               Second Appeal filed under Section 100 of Civil Procedure Code
                     against the judgment and decree of the learned Subordinate Judge of
                     Hosur dated 21.11.2002 in A.S. No.2 of 2000 confirming the judgment
                     and decree of the learned District Munsif of Hosur, dated 29.11.1999 in
                     O.S. No.172 of 1995.




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                                                                                  SA No.37 of 2003

                               For Appellant          : Mr.V. Nicholas


                               For Respondents        : Mr.V.Raghavachari for
                                                            R1 to R3, R6 to R9
                                                        R4 - Given up
                                                        R5 - Died (R6 to R9)
                                                        LRs of the deceased R5



                                                        JUDGMENT

(Heard Video Conference)

The learned counsel for the appellant submits that he has sent a

communication to the appellant, which has been returned with an

endorsement "deceased". Since steps have not been taken to bring on

record the Legal Representatives of the deceased appellant, the Second

Appeal is dismissed as abated. No costs.

27.07.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

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

SA No.37 of 2003

To

1. The Sub Judge, Hosur.

2. The District Munsif, Hosur.

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

SA No.37 of 2003

ABDUL QUDDHOSE, J.

vsi2

SA No.37 of 2003

27.07.2021

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