S.Varadarajan vs S.Raghuraman
2021 Latest Caselaw 17106 Mad

                                                                             A.S.No.585 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 19.08.2021

                                                         CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                      THE HON'BLE MRS.JUSTICE S.KANNAMMAL

                                                 A.S.No.585 of 2016

                     1.S.Varadarajan
                     2.S.Murali (Mentally Retarded)                              .. Appellants

                                                          Vs
                     1.S.Raghuraman
                     2.S.Anuradha                                              .. Respondents

                               Appeal filed under Section 96 of CPC read with Order 41 Rule 1
                     CPC against the judgment and decree dated 05.03.2016 made in
                     O.S.No.232 of 2012 on the file of the Principal District Court,
                     Kanchipuram at Chengalpet.


                               For Appellants        :     No appearance

                               For Respondents       :     Mr.C.Jagadish


                                                      JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This appeal is preferred against the against the judgment and

decree dated 05.03.2016 made in O.S.No.232 of 2012 passed on the

file of the Principal District Court, Kanchipuram at Chengalpet.

https://www.mhc.tn.gov.in/judis/ A.S.No.585 of 2016

2. Heard the learned counsel appearing for the respondents.

3. When the matter was taken up for hearing on 12.08.2021,

there was no representation on behalf of the appellants. Therefore, the

matter was directed to be listed on 19.08.2021 under the caption 'for

dismissal". Even today, there is no representation on behalf of the

appellants. Hence the appeal stands dismissed for non-prosecution. No

costs.

(M.M.S., J.) (S.K., J.) 19.08.2021 Index:Yes/No mmi/ssm

To

The Principal District Court, Kanchipuram at Chengalpet.

https://www.mhc.tn.gov.in/judis/ A.S.No.585 of 2016

M.M.SUNDRESH,J.

and S.KANNAMMAL,J.

mmi

A.S.No.585 of 2016

19.08.2021

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