Sabapathy vs Kanakamma (Died)
2021 Latest Caselaw 11992 Mad

                                                                                S.A.No.1334 of 2002

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 18.06.2021

                                                     CORAM
                             THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE
                                                S.A.No.1334 of 2002
                                        And Connected Miscellaneous petitions
                1.Sabapathy
                2.Subramani
                3.Vajravelu                                                 ...      Appellants

                                                         Vs.

                1.Kanakamma (Died)
                2.Suseela
                3.Saroja
                4.Chandira
                5.Dhanabagiam
                6.Pushpa
                7.R.Sekar
                8.R.Ramesh                                                  ...    Respondents
                  (R7 & R8 brought on
                  record as LRs of the
                  decease R1 vide of this
                  Court dated 08.07.2019
                  made in CMP.NO.1028 &
                  1029 of 2013)

                PRAYER: Appeal filed under Section 100 of Code of Civil Procedure against
                the Judgment and decree dated 08.02.2002 passed in A.S.No.20 of 2001 on the
                file of the Additional District Court, Vellore confirming the judgment and
                decree dated 26.02.2001 made in O.S.No.352 of 2000 passed by Additional
                District Munsif Court, Vellore.

https://www.mhc.tn.gov.in/judis/
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                                                                                     S.A.No.1334 of 2002

                                   For Appellants               : No appearance

                                   For Respondents 4 to 6       : No appearance

                                            R1              – Died
                                            R2, R3, R7 & R8 – Not ready in notice

                                                          ORDER

The matter is listed under the caption “for dismissal today. There is

no representation on the side of the Appellants. Even on the last hearing date

i.e., on 27.04.2021, there was no representation on the side of the Appellants.

Steps have also not been taken to serve notice on R2, R3, R7 & R8 by the

Appellants. It can now be inferred that the Appellants are not interested in

prosecuting this Appeal. Accordingly, this Second Appeal is dismissed for non

prosecution. No costs. Consequently, connected miscellaneous petition is

closed, if any.

                                                                                            18.06.2021

                nl


                Index       : Yes / No
                Internet  : Yes / No

Speaking/Non-speaking orders

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S.A.No.1334 of 2002

To

1.The Additional District Court, Vellore

2.The Additional District Munsif Court, Vellore.

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

S.A.No.1334 of 2002

ABDUL QUDDHOSE, J.

nl

S.A.No.1334 of 2002

18.06.2021

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