Sachidanandam vs P.Somasundaram
2022 Latest Caselaw 1597 Mad

                                                                                A.S.No.177 of 2016



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 01.02.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                A.S.No.177 of 2016

                 Sachidanandam                                                 ... Appellant

                                                         -vs-
                 P.Somasundaram                                                ... Respondent

                 PRAYER: First Appeal is filed under Section 96 r/w Order XLI Rule 1 of the

                 Code of Civil Procedure, to set aside the Judgment and Decree passed in

                 O.S.No.82 of 2003 dated 24.01.2012 on the file of the District Judge,

                 Karaikal.

                                         For Appellant   : Mr.Shanbanan for
                                                           M/s.T.P.Manoharan

                                         For Respondent : No appearance

                                                 JUDGMENT

When this Appeal came up for hearing in the last occasion viz., on

03.01.2022, the learned counsel for the appellant sought short accommodation

to take steps for the deceased sole appellant. Hence, this matter was directed

to be posted today and accordingly it is listed.

https://www.mhc.tn.gov.in/judis A.S.No.177 of 2016

2. Even today (i.e., on 01.02.2022), the learned counsel for the appellant

has not taken steps to bring the legal heirs of the deceased sole appellant on

record and seeks further time.

3. The learned counsel for the appellant sought several adjournments on

different dates viz., 27.10.2021, 01.11.2021, 01.12.2021 and 03.01.2022.

However, till now, he has not taken any steps to bring the legal heirs of the

deceased sole appellant on record. Hence, this Appeal is dismissed as abated.

No costs.

01.02.2022

Index : Yes/No Internet: Yes/No ata/gv

To:

District Court, Karaikal.

https://www.mhc.tn.gov.in/judis A.S.No.177 of 2016

A.A.NAKKIRAN, J.

ata/gv

A.S.No.177 of 2016

01.02.2022

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