S.Meenakshi vs J.Srinivasa Ragavan
2021 Latest Caselaw 23821 Mad

                                                                                  A.S.(MD)No.18 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 03.12.2021

                                                        CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                                  A.S.(MD)No.18 of 2007


                  S.Meenakshi                                    ...Appellant/Plaintiff


                                                           Vs.


                  1.J.Srinivasa Ragavan
                  2.K.Kalimuthu Achari
                  3.Chandra
                  4.Minor Kasi
                  5.Minor Periyakaruppan                         ...Respondents/Defendants

                  (Minors rep. by their mother and
                  natural guardian, the 3rd respondent Chandra)

                  PRAYER: This Appeal Suit filed under Section 96 of Civil Procedure Code,
                  against the decree and judgment, dated 27.08.1991 made in O.S.No.81 of
                  1988 on the file of the Sub Judge, Devakottai.


                                  For Appellant       :No Appearance
                                  For Respondents :No Appearance




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https://www.mhc.tn.gov.in/judis
                                                                               A.S.(MD)No.18 of 2007


                                                    JUDGMENT

The appeal suit was listed before this Court on 29.11.2021. As there

was no representation on either side, the appeal suit was closed. However

before the order could be typed and signed by this Court on the mentioned

made by the learned counsel for the appellant, this appeal suit is again listed

before this Court. In view of above order, dated 29.11.2021 is recalled.

2.Today, when the matter is taken up for hearing, it is noticed that

though Court notice, which was sent to the appellant returned with an

endorsement that 'No Residence', even today, i.e., 03.12.2021, there is no

representation for the appellant.

3.In view of the same, the Appeal Suit is dismissed for non

prosecution. No costs.

03.12.2021 Index :Yes/No Internet:Yes/No vsd

Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.18 of 2007

To

1.The Sub Judge, Devakottai.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.18 of 2007

S.ANANTHI, J.

vsd

Judgment made in A.S.(MD)No.18 of 2007

03.12.2021

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