Sarojini vs S.Harris Nadar
2021 Latest Caselaw 5786 Mad

                                                                                S.A.(MD)No.310 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 04.03.2021

                                                     CORAM:

                             THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                             S.A.(MD)No.310 of 2005

                 1.Sarojini
                 2.W.Libin (Minor)
                 3.Chellammal
                 4.S.Russelraj
                 5.S.Chellayan
                 6.S.Tharmaraj
                 7.S.Baby                                                     ... Appellants

                 (2nd Appellant is represented by his next friend
                 mother and natural Guardian, the 1st Appellant)


                                                      Vs.

                 S.Harris Nadar                                               ...Respondent

                 PRAYER:This Second Appeal has been filed under Section 100 of Civil
                 Procedure Code, against the judgment and decree passed in A.S.No.23 of 2003,
                 dated 10.02.2005 on the file of the Subordinate Judge, Padmanabhapuram, by
                 setting aside the judgment and decree passed in O.S.No.315 of 2000, dated
                 06.01.2003 on the file of the Principal District Munsif Court, Padmanabhapuram.




                 1/4



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                                                                                     S.A.(MD)No.310 of 2005


                                       For Appellants : No Appearance
                                       For Respondent : Mr.K.N.Thambi


                                                   JUDGMENT

Today, when the matter is taken up for hearing there is no representation for

the appellants. The learned counsel for the respondent has filed a memo on

12.02.2021 stating that the sole respondent died on 15.02.2014. In spite of several

adjournment given, there is no representation for the appellant and no steps were

taken for the deceased sole respondent till today.

2. Hence, this Second Appeal is dismissed for non-prosecution. No costs.

04.03.2021

Index:Yes/No Internet:Yes/No vsd

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

http://www.judis.nic.in S.A.(MD)No.310 of 2005

To

1.The Subordinate Judge, Padmanabhapuram,

2.The Principal District Munsif Court, Padmanabhapuram.

3.The Section Officer, V.R Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in S.A.(MD)No.310 of 2005

S.KANNAMMAL, J.

vsd

S.A.(MD)No.310 of 2005

04.03.2021

http://www.judis.nic.in