A.M.Krishnamoorthy vs S.Vijayan
2022 Latest Caselaw 7472 Mad

                                                                              S.A.No.402 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 08.04.2022

                                                     CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                           Second Appeal No.402 of 2016
                                              and MP No.7070 of 2016

                    A.M.Krishnamoorthy                                         ... Appellant

                                                         Vs.

                    1. S.Vijayan

                    2. Venkataperumal                                         ... Respondents



                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure, to set aside the judgment and decree dated 21.08.2014 made in
                    A.S.No.63 of 2014 on the file of the Subordinate Judge, Arakonam,
                    Vellore District in reversing the judgment and decree, dated 13.07.2011
                    made in O.S.No.3 of 2004 on the file of the District Munsif Court,
                    Sholinghur.

                                         For Appellant     : Mr.N.Damodaran

                                         For Respondents : No appearance for R2
                                                           R1 Deceased




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https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.402 of 2016



                                                    JUDGMENT

Pursuant to the orders passed by this Court on 25.03.2022, the

matter was taken up for hearing to-day.

2. The learned counsel for the appellant submitted that in spite of

sending a communication to the appellant, there is no response from the

appellant and hence they are not able to take steps to implead the legal

representatives of the deceased first respondent. The learned counsel

therefore reported no instructions.

3. Recording the same, the Second Appeal is closed. There shall be

no order as to costs. Consequently, the connected miscellaneous petition is

closed.

                                                                                      08.04.2022

                    Index      : Yes/No
                    Internet   : Yes/No

Speaking Order / Non Speaking Order jv

https://www.mhc.tn.gov.in/judis S.A.No.402 of 2016

To

1. The Subordinate Judge, Arakonam, Vellore District

2.The District Munsif, Sholinghur.

3. The Section Officer VR Section, High Court Madras.

https://www.mhc.tn.gov.in/judis S.A.No.402 of 2016

N. ANAND VENKATESH, J.

jv

Second Appeal No.402 of 2016 and CMP No.7070 of 2016

08.04.2022

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