Karuppayal vs Kavundiyappan
2021 Latest Caselaw 11920 Mad

                                                                                S.A.No.1561 of 2008




                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 17.06.2021

                                                       CORAM :

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                  S.A.No.1561 of 2008
                     1. Karuppayal
                     2. Barkinan
                     3. Renukadevi                                .. Appellants/Defendants

                                                          Vs.

                     Kavundiyappan                                ... Respondent/Plaintiff

                     Prayer:- This Memorandum of Second Appeal is filed under Section 100
                     of Code of Civil Procedure, against the Judgment and decree dated
                     29.01.2008 passed in A.S.No.1 of 2005 on the file of           the learned
                     Additional District Judge, (Fast Track Court No.2), Gobichettipalayam
                     confirming the judgment and decree dated 07.12.1990 passed in
                     O.S.No.633 of 1983 on the file of the learned District Munsif,
                     Gobichettipalayam.


                                      For Appellants     : Ms.J.Prithivi
                                                           for Mr.S.Kaithamalai Kumaran




https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                                     S.A.No.1561 of 2008




                                                     JUDGMENT

Today, when this appeal came up for hearing, the learned counsel

appearing for the appellants appeared before this Court through Video

Conferencing and represented that they are not having any instructions

from the appellants. The said submission is recorded.

2. Further, on verification of records, it appears that this appeal is

posted for taking steps to implead the legal representatives of the

deceased sole respondent, who died on 26.09.2011.

3. Therefore, for the reasons that the appellants have not taken

steps to implead the legal representatives of the deceased sole respondent

and also in view of the submission made by the learned counsel for the

appellants, the instant Second Appeal is dismissed for default. No Costs.

17.06.2021 Speaking/Non-speaking order Index:Yes/No Internet:Yes

ars

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

S.A.No.1561 of 2008

To

1. The Additional District Judge, (Fast Track Court No.2), Gobichettipalayam.

2. The District Munsif, Gobichettipalayam.

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

S.A.No.1561 of 2008

R.PONGIAPPAN, J.

ars

S.A.No.1561 of 2008

17.06.2021

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