Rajamanickam vs Ramajeyam
2021 Latest Caselaw 12182 Mad

                                                                          S.A.No.1234 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 22.06.2021

                                                    CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A.No.1234 of 2005
                                                        and
                                               CMP.No.16931 of 2005


                     1.Rajamanickam
                     2.Nagarajan
                     3.Prema
                     4.Ravichandran                                         ...Appellants

                                                       vs.

                     1.Ramajeyam
                     2.Krishnamoorthy
                     3.Kannammal
                     4.Ramu
                     5.Ramamurthy
                     6.Rani
                     7.Uma
                     8.Dhanapackiam
                     9.Lakshminarayanan
                     10.Jeyaprakash
                     11.Selvam
                     12.Parvathi                                         ...Respondents



                     Prayer: Second Appeal filed under Section 100 CPC, against the
                     judgment and decree, dated 04.08.2004 passed in A.S.No.12 of 2004 on
                     the file of the Additional District Court (Fast Track Court No.2)

https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                                      S.A.No.1234 of 2005

                     Cuddalore, confirming the judgment and decree dated 29.06.2001 passed
                     in O.S.No.286 of 1996 before the Additional District Munsif Court,
                     Cuddalore.


                                   For Appellants              : Mrs.R.Meena


                                   For Respondents             :

                                     R1 & R3                   :   Mr.D.Baskar
                                     R2                        :   Died
                                     R4, R6 & R11              :   Person not found
                                     R5, R7, R10 & R12         :   No appearance


                                                       JUDGMENT

This Court by its earlier order dated, 26.04.2021, directed the

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

legal heirs of the deceased first appellant and deceased second

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

appellants to bring on record the legal heirs of the deceased first

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

S.A.No.1234 of 2005

appellant and deceased second respondent in accordance with the earlier

order of this Court dated 26.04.2021. 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 Additional District Court (Fast Track Court No.2) Cuddalore.

2.The Additional District Munsif Court, Cuddalore.

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

S.A.No.1234 of 2005

ABDUL QUDDHOSE, J.

pvs

S.A.No.1234 of 2005 and CMP.No.16931 of 2005

22.06.2021

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