Krishnamurthy vs Deenadayalan
2021 Latest Caselaw 15025 Mad

                                                                                       S.A.No.744 of 2005




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 27.07.2021

                                                          CORAM:

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                   S.A.No.744 of 2005
                                                          and
                                                  CMP.No.10458 of 2005

                     Krishnamurthy                           ...           Appellant
                                                             vs.
                     1.Deenadayalan
                     2.Malaroviyam                           ...           Respondents

                     Prayer: The second appeal has been filed under Section 100 of C.P.C
                     against the judgment and decree dated 26.10.2004 passed in A.S.No.37 of
                     2002 on the file of the Principal Sub Court, Chengalpattu confirming the
                     judgment and decree dated 17.10.1994 passed in O.S.No.1552 of 1993 on
                     the file of the District Munsif Court, Tambaram.

                                      For Appellant           :Ms.R.Meenal

                                      Respondent No.1         : died steps due

                                      Respondent No.2         : Not ready in notice




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https://www.mhc.tn.gov.in/judis/
                                                                                        S.A.No.744 of 2005


                                                                           ABDUL QUDDHOSE, J.
                                                                                      sms/bga

                                                        JUDGMENT

This Court, by its earlier order dated 19.04.2021 & 13.07.2021

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 dismissed automatically for non-prosecution.

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

earlier order dated 19.04.2021 & 13.07.2021. Hence, this Second Appeal is

dismissed as abated. No costs. Consequently, connected CMP.No.10468 of

2005 is closed.

27.07.2021

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

To

1.The Principal Sub Court, Chengalpattu.

2.The District Munsif Court, Tambaram.

S.A.No.744 of 2005 and CMP.No.10458 of 2005

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