G.Palani vs G. Parasuraman
2021 Latest Caselaw 23699 Mad

                                                                                A.S.No.166 of 2016



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 02.12.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                A.S.No.166 of 2016
                                                       and
                                              C.M.P.No.14167 of 2017

                 G.Palani                                                      ... Appellant
                                                          -vs-

                 G. Parasuraman                                                ... Respondent

                 PRAYER: First Appeal is filed under Section 96 r/w Order XLI Rule 1 of the

                 Code of Civil Procedure, to set aside the Judgment and Decree passed in

                 O.S.No.5571 of 2012 dated 19.03.2015 on the file of the XVII Additional

                 Judge, City Civil Court, Chennai.


                                         For Appellant    : No appearance

                                         For Respondent : No appearance

                                                 JUDGMENT

When the Civil Miscellaneous Petition came up for hearing on

20.10.2021, there was no representation for the appellant and the learned

counsel for the respondent has submitted that steps were not taken to bring on

record the legal heirs of the deceased sole respondent. Hence, it is posted on

https://www.mhc.tn.gov.in/judis A.S.No.166 of 2016

17.11.2021 for taking steps. Again, when the matter was listed on

01.12.2021, there was no representation for both sides. Hence, the Registry

was directed to list the matter on 02.12.2021 under the caption, “for

dismissal”. Accordingly, it is listed today.

2. Even today i.e., on 02.12.2021, there is no representation for both

sides. Hence, this Appeal is dismissed for non-prosecution. Consequently, the

connected miscellaneous petition is closed.

                                                                                     02.12.2021


                 Internet         : Yes / No
                 Index            : Yes / No
                 gv


                 To:

1.The XVII Additional Judge, City Civil Court, Chennai.

2. The Section Officer, VR Section, High Court, Madras

A.A.NAKKIRAN, J.

https://www.mhc.tn.gov.in/judis A.S.No.166 of 2016

gv

A.S.No.166 of 2016 and C.M.P.No.14167 of 2017

02.12.2021

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