Sahila Begum vs Rengasamy
2022 Latest Caselaw 15259 Mad

                                                                               S.A.(MD)No.69 of 2019


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 13.09.2022

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                                 S.A.(MD)No.69 of 2019
                                                         and
                                                CMP(MD)No.2152 of 2019

                     1. Sahila Begum
                     2. Farid Fathima                                         ... Appellants

                                                         versus

                     Rengasamy                                                ... Respondent

                                  Second Appeal filed under Section 100 C.P.C. against the
                     Judgment and Decree dated 25.07.2017 made in A.S.No.6 of 2017 on
                     the file of the learned Additional District and Sessions Judge, Theni at
                     Periyakulam, confirming the Judgment and Decree dated 14.11.2016
                     made in O.S.No.176 of 2012 on the file of the learned Subordinate
                     Judge, Theni.


                                       For Appellants       : No appearance
                                       For Respondent       : Mr.R.Suriyanarayanan


                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD)No.69 of 2019



                                                       JUDGMENT

When the second appeal was taken up for hearing on 01.04.2022,

it was reported before this Court that the sole respondent died.

Therefore, the matter was adjourned by two weeks for taking steps.

Thereafter, when the matter came up before this Court on 12.09.2022,

there was no representation for the appellants. Hence, the matter was

directed to be posted today under the caption “For Dismissal”. Even

today, there is no representation for the appellants and steps have not

been taken to implead the legal heirs of the deceased sole respondent.

Therefore, the Second Appeal is dismissed for non-prosecution. No

costs. Consequently, connected miscellaneous petition is closed.

13.09.2022

ogy

https://www.mhc.tn.gov.in/judis S.A.(MD)No.69 of 2019

To

1. The Additional District and Sessions Court, Theni at Periyakulam

2. The Sub Court, Theni.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.69 of 2019

B.PUGALENDHI, J.

ogy

S.A.(MD)No.69 of 2019

13.09.2022

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