R.Sagadevan vs Vijaya
2021 Latest Caselaw 11989 Mad

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                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 18.06.2021

                                                   CORAM :

                             THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                              S.A.No.1814 of 2004


                     R.Sagadevan                                         ... Appellant
                                                        Vs.

                     1.Vijaya
                     2.Nagarajan
                     3.Santhi
                     4.Minor Govindan                                ... Respondents

                     (minor rep. by next friend and guardian
                     the first respondent)

                     Prayer:- This Memorandum of Second Appeal is filed under Section 100
                     of Civil Procedure Code against the judgment and decree dated
                     21.02.2002 made in A.S.No.23 of 1998 on the file of the Subordinate
                     Judge, Tirupattur modifying the judgment and decree dated 07.04.1998
                     made in O.S.No.1067 of 1996 on the file of the Principal District Munsif
                     at Ambur.


                                        For Appellant         : M\s.A.L.Gandhimathi
                                        For Respondents       : Mr.P.Seshadri

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

This Court by its earlier order dated 16.04.2021 had made it very

clear that if steps have not been taken to bring on record the legal

representatives of the deceased appellant before the next hearing date,

the Second Appeal shall stand dismissed as abated automatically.

2.Today, the learned counsel for the appellant submits that despite

best efforts have been taken to contact her client, she was not able to

do so.

3.The statement of the the learned counsel for the appellant is

recorded.

4.Since steps have not been taken as directed by this Court, the

Second Appeal is dismissed as abated. No costs.

18.06.2021

dn

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

To

1. The Subordinate Judge, Tirupattur

2.The Principal District Munsif, Ambur

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

ABDUL QUDDHOSE.J.,

dn

S.A.No.166 of 2005

18.06.2021

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