V RAMASAMY GOUNDER Vs. K VARUDARAJAN

JUDGEMENT

(1.) This criminal appeal has been filed to set aside the Judgment dated 15.04.2009 made in C.C.No.1658 of 2007 on the file of the learned Judicial Magistrate, Rasipuram.

(2.) When the matter was taken up for hearing on 16.03.2018, it was represented by the learned counsel for the appellant that the appellant has died. Thereafter, inspite of repeated adjournments on the side of the appellant, no steps have been taken for impleading the legal representatives of the appellant and when the matter was called on 27.06.2018, there was no representation on the side of the appellant. Hence, the matter directed to be posted under the caption 'For Dismissal' on 06.07.2018. Accordingly, the matter was listed on 06.07.2018 under the caption 'For Dismissal'.

(3.) Today, when the matter is taken up for hearing, learned counsel for the appellant and learned counsel for the respondent are present. However, no steps have been taken to implead legal representatives of the deceased.