CHINNASAMY Vs. T. ANAND

JUDGEMENT

(1.) PERUSED . Already one of the appellants died in both second appeals. The second appeals were adjourned several hearings for taking steps to implead legal heirs. But the appellants have not taken steps to implead the LRs of the deceased appellant in both appeals. Therefore, the second appeals are posted in the dismissal caption. Inspite of it, no representation on the side of the appellants in both the appeals.

(2.) THEREFORE , the appeals are dismissed for default. There will be no order as to costs. Consequently the connected M.P.Nos.4811 and 5183 and 4810 and 5184 are also dismissed.