Vijaykumar vs Surendran
2021 Latest Caselaw 15271 Mad

                                                                                 S.A. No.544 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 29.07.2021

                                                      CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                              S.A. No.544 of 2005 &
                                            CMP.Nos.171 & 8325 of 2008

                     1.Vijaykumar
                     2.Manmohan
                     3.B.Vidya Sagar
                     4.Navin Chander
                     5.M.Kamini Mahendra prasadh                           ...      Appellants
                                                        Vs
                     1.Surendran
                     2.Desika Raj
                     3.Maran
                     4.Chezian
                     5.Gokul Kumari
                     6.Shankari
                     7.Dayanandam
                     8.Rajasekar
                     9.Jayachandran
                     10.Indira Deena Kumar
                     11.Yamuna Bai Rajagopal                               ...    Respondents
                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     judgment and decree dated 30.09.2003 passed in A.S.No.139 of 2001 by the
                     I Additional Judge, City Civil Court, Madras confirming the Judgment
                     passed in O.S.No.3246 of 1993 dated 22.09.2000 by the XI Assistant Judge,
                     City Civil Court, Madras.

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https://www.mhc.tn.gov.in/judis/
                                                                                   S.A. No.544 of 2005

                                                                       ABDUL QUDDHOSE, J.
                                                                                                   nl
                                    For Appellants          : No appearance
                                    For Respondents         : No appearance
                                                      JUDGMENT

There is no representation on the side of the Appellants. The

Appellants 1, 4 and 5 were reported dead as early as in the year 2018. Till

date, no steps have been taken to bring on record the legal representatives of

the deceased Appellants 1, 4 and 5. It can now be inferred that the

Appellants are not interested in prosecuting this second appeal.

Accordingly, this second appeal is dismissed as abated. No costs.

Consequently, connected miscellaneous petitions are closed.

29.07.2021 nl

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

To

1. The I Additional Judge, City Civil Court, Chennai

2. The XI Assistant Judge, City Civil Court, Chennai S.A. No.544 of 2005

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