Balasubramaniyam vs Mrs.Kannammal
2021 Latest Caselaw 23835 Mad

                                                                                          AS.No.16/2019




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 03.12.2021

                                                        CORAM:

                                    THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                        AS.No.16/2019 & CMP.No.1132/2019

                                                      [Hybrid Mode]

                    Balasubramaniyam                                                 ..      Petitioner

                                                           Vs.

                    1.Mrs.Kannammal
                    2.Mrs.Rani
                    3.Mrs.Rajamani
                    4.Mrs.Sundarammal
                    5.Mrs.Baby @ Annapoorani                                     .. Respondents

                    Prayer:- Appeal Suit filed under Section 96 CPC read with Order 41 Rule 1

                    CPC as against the judgment and decree dated 29.11.2016 made in

                    OS.No.86/2013 on the file of the Court of V Additional District Judge,

                    Coimbatore.


                                      For Appellant              :   No appearance

                                      For Respondents            :   Mr.V.Arun



https://www.mhc.tn.gov.in/judis                             1
                                                                                           AS.No.16/2019




                                                          JUDGMENT

(1) Earlier, when the matter was listed on 01.12..2021, there was no

representation on behalf of the petitioner. Hence, this Court

directed the Registry to list the Civil Revision Petition under the

caption ''For Dismissal'' on 03.12.2021.

(2) Though the Civil Revision Petition is listed today under the caption

''For Dismissal'', still there is no representation for the petitioner.

Hence, this Court is left with no other option except to dismiss the

petition for non prosecution.

(3) Accordingly, the Civil Revision Petition stands dismissed for non

prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

03.12.2021 AP Internet : Yes

To The V Additional District Judge Coimbatore.

AS.No.16/2019

S.S.SUNDAR, J.,

AP

AS.No.16/2019

03.12.2021

https://www.mhc.tn.gov.in/judis 3