P.Pachaiyammal vs Viswapathiran
2021 Latest Caselaw 12176 Mad

                                                                               S.A.No.827 of 2006

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 22.06.2021

                                                           CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                    S.A.No.827 of 2006
                                                           and
                                                     MP.No.1 of 2006


                     P.Pachaiyammal                                             ...Appellant

                                                              vs.

                     1.Viswapathiran
                     2.Ponnusamy                                             ...Respondents


                     Prayer: Second Appeal filed under Section 100 CPC, against the
                     judgment and decree of the learned Judge of the Subordinate Court,
                     Cheyyar, dated 28th September 2005 passed in A.S.No.13 of 2005
                     allowing the appeal and reversing the decree and judgment of the District
                     Munsif, Vandavasi, in O.S.No.399 of 1996 dated 30th April 2004.


                                    For Appellant       : No appearance

                                    For Respondents :

                                      R1                : Died
                                      R2                : Served




https://www.mhc.tn.gov.in/judis/
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                                                                                     S.A.No.827 of 2006

                                                       JUDGMENT

There is no representation on the side of the appellant. This Court

by its earlier order dated, 27.04.2021, directed the learned counsel for the

appellant to take steps to bring on record the legal heirs of the deceased

appellant and the first respondent before the next hearing date and in the

same order, this Court has made it clear that if steps are not taken, the

second appeal shall stand automatically dismissed for non-prosecution.

2. Till date, no steps have been taken by the learned counsel for the

appellant to bring on record the legal heirs of the deceased appellant and

the first respondent in accordance with the earlier order of this Court

dated 27.04.2021. Hence, the Second Appeal is dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

22.06.2021

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

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

S.A.No.827 of 2006

To

1.The Subordinate Court, Cheyyar.

2.The District Munsif Court, Vandavasi, Thiruvannamalai District.

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

S.A.No.827 of 2006

ABDUL QUDDHOSE, J.

pvs

S.A.No.827 of 2006 and MP.No.1 of 2006

22.06.2021

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