R.Kamalanathan vs R.S.Mani
2021 Latest Caselaw 11726 Mad

                                                                                   S.A.No.967 of 2007

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 15.06.2021

                                                           CORAM:

                                    THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                      S.A.No.967 of 2007
                                                     and M.P.No.1 of 2007

                     R.Kamalanathan                                                     ...Appellant
                                                               vs.
                     1.R.S.Mani
                     2.Krishnaveni
                     3.Thulasi
                     4.Kousalya
                     5.Balaraman
                     6.Latha                                                         ...Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and Decree dated 26.04.2007 passed in A.S.No.82 of 2005 by
                     the Sub Court, Vellore, reversing the judgment and decree dated
                     31.08.2005 passed in O.S.No.850 of 2004 by the Addl. District Munsif
                     Court, Vellore.
                                     For Appellant         :     Mr.S.B.Viswanathan
                                     For Respondents       :     Mr.S.Ramesh Kumar for R1 to R4
                                                                 R5 & R6 - Absent

                                                         JUDGMENT

The Appellant has not complied with the directions issued by this

Court on 15.04.2021 by taking steps to bring on record the legal

representatives of the deceased sole Appellant.

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

S.A.No.967 of 2007

ABDUL QUDDHOSE, J.

pam

2.Since steps have not been taken by the Appellant to bring on

record the legal representatives of the deceased sole Appellant, the

Second Appeal is dismissed for non-prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

15.06.2021

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

S.A.No.967 of 2007

To

1.The Sub Court, Vellore.

2.The Addl. District Munsif Court, Vellore.

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