Minor Selvakumar vs Thangavel Mudaliyar
2021 Latest Caselaw 15374 Mad

                                                                                SA No.865 of 2005

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 30.07.2021

                                                      CORAM:

                             THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A. No.865 of 2005
                                                        and
                                               CMP No.12205 of 2005

                      1. Minor Selvakumar
                      rep. by his mother & Guardian
                      Manimekalai
                      2. Palamalai Mudaliyar
                      3. Selvaraju
                      4. Kaliyaperumal Mudaliyar
                      5. Subramanian                                   ...    Appellants

                                                      versus
                      1. Thangavel Mudaliyar
                      2. Palanivel                                     ...    Respondents

                            Second Appeal filed under Section 100 of Civil Procedure Code
                      against the judgment and decree of the District Judge's Court at
                      Perambalur, dated 29.10.2004 in A.S. No.79 of 2003, reversing the
                      judgment and decree of the subordinate judge's Court at Ariyalur, dated
                      26.11.2002 in O.S. No.85 of 1997.


                            For Appellants            : Ms. Abirami
                                                       for M/s.Sarvabhauman Associates
                            For Respondents           : Mr.P.I.Thirumoorthy



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                                                                                  SA No.865 of 2005

                                                      JUDGMENT

(Heard Video Conference)

This Court by its earlier order dated 23.07.2021 made it clear that

if steps are not taken to bring on record the Legal Representatives of the

deceased parties, the Second Appeal shall stand automatically dismissed

for non prosecution.

2. Till date, steps have not been taken to bring on record the Legal

Representatives for the deceased parties.

3. In accordance with the earlier order dated 23.07.2021, the

Second Appeal is dismissed for non prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

30.07.2021

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

To

1. The District Judge, Perambalur.

2. The Subordinate Judge at Ariyalur,

http://www.judis.nic.in

SA No.865 of 2005

ABDUL QUDDHOSE, J.

vsi2

S.A. No.865 of 2005

30.07.2021

http://www.judis.nic.in