G. Krishnappa vs Venkatalakshmamma
2021 Latest Caselaw 15045 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
                                and
                          MP No.1 of 2007

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.




1/4
                                                              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. Consequently, connected

miscellaneous petition is closed.

27.07.2021

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

SA No.37 of 2003

To

1. The Sub Judge, Hosur.

2. The District Munsif, Hosur.

SA No.37 of 2003

ABDUL QUDDHOSE, J.

vsi2

SA No.37 of 2003

27.07.2021