S.K.Rangasamy Reddiar vs Duraiappan
2021 Latest Caselaw 11915 Mad

                                                                               S.A.No.1309 of 2005

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 17.06.2021

                                                         CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                 S.A.No.1309 of 2005
                                              and CMP.No.17623 of 2005

                     1.S.K.Rangasamy Reddiar
                     2.Shanmuga Rajeswaran                                          ...Appellants
                     (cause title accepted vide order of the Court
                     dated 1.10.05 made in CMP.No.16157/05)

                                                             vs.
                     1.Duraiappan
                     2.R.Vijaya
                     3.Sudhakar (Minor)
                     4.Geethalakshmi (Minor)
                     5.Prabhu (Minor)
                     (Respondents 3 to 5 rep. by next friend
                     and guardian Duraisamy)                                      ...Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and decree dated 6.12.2004 passed in A.S.No.37 of 2000 on
                     the file of the learned Subordinate Judge, Kancheepuram confirming the
                     Judgment and decree dated 14.1.2000 passed in O.S.No.98 of 1999 on
                     the file of the District Munsif Court, Uthiramerur.


                                   For Appellants        :     Mr.J.R.K.Bhavanatham
                                   For Respondents       :     Mr.S.Jamesh for R2
                                                               R1 – Tapal returned
                                                               R3 to R5 minor rep. by R1

https://www.mhc.tn.gov.in/judis/
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                                                                                  S.A.No.1309 of 2005

                                                                          ABDUL QUDDHOSE, J.

                                                                                                pam


                                                         JUDGMENT

The Appellant has not complied with the directions issued by this

Court on 21.04.2021 by taking steps to bring on record the legal

representatives of the deceased first Appellant.

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

record the legal representatives of the deceased first Appellant, the

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

Consequently, connected miscellaneous petition is closed.

17.06.2021

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

S.A.No.1309 of 2005

To

1.The Subordinate Judge, Kancheepuram.

2.The District Munsif Court, Uthiramerur.

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