Andy vs A.V.Iqbal Ahmed Saheb
2021 Latest Caselaw 12470 Mad

                                                                              S.A.No.1163 of 2007

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 25.06.2021

                                                         CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                     S.A.No.1163 of 2007
                                                    and M.P.No.1 of 2007

                     1.Andy

                     2.Chinnapaiyan                                                  ...Appellants

                                                             vs.

                     1.A.V.Iqbal Ahmed Saheb

                     2.The Tahsildar,
                     Tirupattur Taluk,
                     Vellore District.                                            ...Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and Decree dated 30.7.2007 in A.S.No.45 of 2005 on the file
                     of the Subordinate Judge, Tirupattur, reversing the Judgment and Order
                     dated 14.3.2005 in O.S.No.6 of 1996 on the file of District Munsif Court,
                     Tirupattur.


                                   For Appellants        :     Mr.T.R.Rajaraman

                                   For Respondents       :     Mr.V.Ravi for R1

                                                               Dr.S.Surya, for R2
                                                               Government Advocate

https://www.mhc.tn.gov.in/judis/
                     1/2
                                                                                 S.A.No.1163 of 2007

                                                                         ABDUL QUDDHOSE, J.

                                                                                               pam

                                                       JUDGMENT

Till date, despite several opportunities granted by this Court, no

steps have been taken to bring on record the legal representatives of the

deceased first Appellant.

2.Learned counsel for the Appellant submits that he is unable to

contact the Appellant to get instructions.

3.It can now be inferred that the Appellant is not interested in

prosecuting the Second Appeal. Hence, the Second Appeal is dismissed

for non-prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

25.06.2021

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

S.A.No.1163 of 2007 To

1.The Subordinate Judge, Tirupattur.

2.The District Munsif Court, Tirupattur.

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