Smt.Balammal vs Krishnamma Naidu
2021 Latest Caselaw 11727 Mad

                                                                                  S.A.No.1553 of 2005

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 15.06.2021

                                                           CORAM:

                                    THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                     S.A.No.1553 of 2005
                                                  and CMP.No.20017 of 2005
                                                   and CMP.No.539 of 2010
                     1.Smt.Balammal
                     2.S.E.Loganathan                                                  ...Appellants
                                                               vs.
                     Krishnamma Naidu                                      ...Respondent
                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and Decree dated 31.12.2002 in A.S.No.58 of 1997 on the file
                     of the Sub-ordinate Judge, Kancheepuram, setting aside the judgment
                     and decree dated 17.04.1995 in O.S.No.1307 of 1990, on the file of the
                     Principal District Munsiff Court at Kancheepuram.
                                     For Appellant         :     Ms.M.Hepzhipa
                                     For Respondent        :     Mr.Y.Jyothish chandu – NA

                                                         JUDGMENT

The Appellant has not complied with the directions issued by this

Court on 20.04.2021 by taking steps to bring on record the legal

representatives of the deceased Appellants 1 and 2 as well as the sole

respondent.

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

S.A.No.1553 of 2005

ABDUL QUDDHOSE, J.

pam

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

record the legal representatives of the deceased Appellants 1 and 2 as

well as the sole respondent, the Second Appeal is dismissed for non-

prosecution. No costs. Consequently, connected miscellaneous petitions

are closed.

15.06.2021

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

S.A.No.1553 of 2005

To

1.The Sub-ordinate Judge, Kancheepuram.

2.The Principal District Munsiff Court at Kancheepuram.

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