Krishnan (Died) vs S. Padmanaban
2021 Latest Caselaw 12702 Mad

                                                                                 S.A.No.336 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 29.06.2021

                                                      CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  S.A.No.336 of 2003
                                                         and
                                                 CMP No.3127 of 2003


                     Krishnan (Died)
                     2. K.Mahalingam
                     3. N.Menagi
                     4. N.Janagi
                     5. K.Kotteeswaran
                     6. E. Kokila                          ....          Appellants
                     Appellants 2 to 6 brought on record
                            as Legal Heirs of the deceased
                            Sole Appellant viz., Krishnan

                                                      Versus

                     1. S. Padmanaban
                     2. Ilango
                     3. Sundaram                                  ...    Respondents

                            Second Appeal filed under Section 100 of CPC against the decree
                     and judgment passed in A.S. No.79 of 2000, dated 22.07.2002 on the file
                     of the Sub Court, Poonamallee, passed by the Additional District Judge,
                     Fast Track Court No.IV, Poonamallee, setting aside decree and judgment
                     passed in O.S. No.96 of 96, dated 28.08.2000 on the file of the District
                     Munsif Court, Poonamallee.

                               For Appellants         : No Appearance
                               For Respondents        : Not ready in notice

https://www.mhc.tn.gov.in/judis/
                     1/3
                                                                                    S.A.No.336 of 2003

                                                        JUDGMENT

The matter is listed under the caption "for dismissal", today. There

is no representation on the side of the appellants, today. Steps have also

not been taken by the appellants to serve notice on the respondents, till

date. Even on the last hearing date i.e., on 18.06.2021, there was no

representation on the side of the appellants. The Second Appeal is of the

year 2003. Therefore, it can now be inferred that the appellants are not

interested to prosecute this Second Appeal. Accordingly, the Second

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

connected miscellaneous petition is closed.

29.06.2021

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

To

1. The Additional District Judge, Fast Track Court No.IV, Poonamallee.

2. The District Munsif, Poonamallee.

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

S.A.No.336 of 2003

ABDUL QUDDHOSE, J.

vsi2

S.A.No.336 of 2003

29.06.2021

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