Kasi Ammal vs Mani
2021 Latest Caselaw 11728 Mad

                                                                                     S.A.No.1278 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.1278 of 2007
                                                        and MP.No.2 of 2007

                     Kasi Ammal                                                            ...Appellant
                                                                vs.
                     Mani                                                                ...Respondent

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and Decree of the learned District Judge, Thiruvannamalai,
                     made in A.S.No.15 of 2005 dated 12.07.2006 modifying the Judgment
                     and           Decree    of   the    Learned      Additional   Subordinate   Judge,
                     Thiruvannamalai made in O.S.No.147 of 1999 dated 24.03.2005.
                                     For Appellant          :      Mr.R.Gowthama Narayanan
                                     For Respondent         :      Mr.R.Sivaram

                                                         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.

2.Today, there is no representation on the side of the Appellant.

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

S.A.No.1278 of 2007

ABDUL QUDDHOSE, J.

pam

3.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.1278 of 2007

To

1.The District Judge, Thiruvannamalai.

2.The Additional Subordinate Judge, Thiruvannamalai.

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