V.H.Bakthavachalam vs Kamalammal
2021 Latest Caselaw 12179 Mad

                                                                       S.A.No.2312 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 22.06.2021

                                                    CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A.No.2312 of 2003
                                                        and
                                               CMP.No.21756 of 2003


                     1.V.H.Bakthavachalam
                     2.V.H.Selvam
                     3.Amaravathi
                     4.Saroja
                       D/o.Hanumantha Gounder
                     5.Saroja
                       W/o.Shanmugam
                     6.Malarvizhi
                     7.Sumathi
                     8.Manimegalai
                     9.Kavitha
                     10.Tirumal
                     11.Suseela
                     12.Saradhamani
                     13.C.Mahalakshmi
                     14.C.Rajasekar                                      ...Appellants

                                                       vs.

                     1.Kamalammal
                     2.Duraisamy
                     3.Saraswathi
                     4.Shanmugam
                     5.Indumathi
                     6.Velu Gounder
                     7.Anumakkal                                      ...Respondents
https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                                S.A.No.2312 of 2003




                     Prayer: Second Appeal filed under Section 100 CPC, against the
                     judgment and decree, in A.S.No.23 of 1993 on the file of the Subordinate
                     Judge, Tirupattur dated 28.03.2003 in confirming the judgment and
                     decree in O.S.No.1116 of 1981 on the file of the Additional District
                     Munsif, Tirupattur, dated 02.11.1993.


                                   For Appellants     : Mr.V.Raghavachari


                                   For Respondents
                                      R1 to R3 & R7   : Died
                                      R4 & R5          : Mrs.R.Meenal
                                      R6               : No appearance


                                                      JUDGMENT

This Court by its earlier order dated, 27.04.2021, directed the

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

legal heirs of the deceased appellants 2, 3 and 4 and deceased

respondents 1 to 3 and 7 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.

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

S.A.No.2312 of 2003

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

appellants to bring on record the legal heirs of the deceased appellants 2,

3 and 4 and deceased respondents 1 to 3 and 7 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

To

1.The Subordinate Court, Tirupattur.

2.The Additional District Musnif, Tirupattur.

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

S.A.No.2312 of 2003

ABDUL QUDDHOSE, J.

pvs

S.A.No.2312 of 2003 and CMP.No.21756 of 2003

22.06.2021

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