Madras High Court
Raja Gopal Konar vs Gopal Konar on 16 July, 2021
Author: Abdul Quddhose
Bench: Abdul Quddhose
S.A.No.564 of 2003
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.07.2021
CORAM:
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
S.A.No.564 of 2003
and
C.M.P.No.60 of 2010
Raja Gopal Konar ... Appellant
Vs.
1.Gopal Konar
2.Murugan
3.Arumugam
4.Lakshmi Ammal
5.Kamaraj
6.Ravi
7.Sasikumar
8. Parvathy
9.Jaya ... Respondents
Prayer: The second appeal has been filed under Section 100 of C.P.C
against the judgment and decree dated 07.03.2003 passed in A.S.No.44 of
2001 on the file of the Principal District Judge, Tiruvannamalai, reversing
the judgment and decree dated 07.03.2001 passed in O.S.No.1027 of 1996
on the file of the Principal District Munsif, Tiruvannamalai.
For Appellant :Ms.P.Veena Suresh
For Respondent : Ms.Abbirammi
Nos.R1 to R5 and for M/s.Sarvabhauman Associates
R7 to R9.
Respondent No.6 : Died and Steps taken
1/3
http://www.judis.nic.in
S.A.No.564 of 2003
JUDGMENT
This Court, by its earlier order dated 18.06.2021 has made it clear that if steps are not taken to bring on record the legal representatives of the deceased appellant before the next hearing date, the Second Appeal shall stand automatically dismissed for non-prosecution.
The learned counsel for the appellant seeks further time to get instruction in this matter. Since the Second Appeal is of the year 2003, no further indulgence can be shown to the appellant. In accordance with the order dated 18.06.2021 passed by this court, the Second Appeal is dismissed for non-prosecution. No costs. Consequently, connected miscellaneous petition is closed.
16.07.2021 Index:Yes/No Internet:Yes/No Speaking/Non-speaking orders sms/gv To
1.The Principal District Judge, Tiruvannamalai,
2. The Principal District Munsif, Tiruvannamalai.
2/3http://www.judis.nic.in S.A.No.564 of 2003 ABDUL QUDDHOSE, J.
sms/gv S.A.No.564 of 2003 and C.M.P.No.60 of 2010 16.07.2021 3/3 http://www.judis.nic.in