T. Rajeswari vs R. Sarojini
2021 Latest Caselaw 12081 Mad

                                                                                S.A. No.1155 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 21.06.2021

                                                      CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A. No.1155 of 2007
                                                         and
                                           M.P. Nos.1 of 2007 and 2 of 2012

                     T. Rajeswari                                ...    Appellant
                                                     Versus

                     1. R. Sarojini
                     2. D. Neelavathi
                     3. R. Kasturi Bai
                     4. V.Sivaraman
                     5. V. Lakshmanan
                     6. V. Kothandaraman
                     7. V. Dhamodaran                            ...    Respondents


                           Second Appeal filed under Section 100 of Civil Procedure Code
                     against the Judgment and Decree in A.S. No.397 of 2003 on the file of
                     the Additional District & Sessions Judge, Fast Track Court IV, Chennai,
                     dated 29.12.2006 in reversing the judgment and decree in O.S. No.6684
                     of 1996 on the file of the First Assistant City Civil Court, Chennai, dated
                     12.08.2002.


                               For Appellant         : Ms.Abirami
                                                       for Mr.V. Raghavachari
                               For Respondents       : Mr.A. Seshan for R1 & R2
                                                            - No appearance
                                                       Mr.K.Thangavelu for R3
                                                       R4 to R9 - Ex parte

https://www.mhc.tn.gov.in/judis/
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                                                                                    S.A. No.1155 of 2007

                                                        JUDGMENT

(Heard Video Conference)

This Court by its earlier order dated 23.04.2021 directed the

learned counsel for the appellant to take steps to bring on record the

Legal Representatives for the deceased sole appellant and also made it

clear that if steps are not taken before the next hearing date, the Second

Appeal shall stand automatically dismissed for non prosecution.

2. Till date, steps have not been taken, as directed by this Court in

its earlier order dated 23.04.2021.

3. Since, the learned counsel for the appellant has not complied

with the earlier directions given by this Court on 23.04.2021, the Second

Appeal is dismissed for non prosecution. No costs. Consequently,

connected miscellaneous petitions are closed.

21.06.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

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

S.A. No.1155 of 2007

ABDUL QUDDHOSE, J.

vsi2

To

1. The Additional District & Sessions Judge, Fast Track Court IV, Chennai.

2. The First Assistant City Civil Court, Chennai.

S.A. No.1155 of 2007

21.06.2021

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