M.Ramasamy vs V.Muthulakshmi
2021 Latest Caselaw 2949 Mad

                                                                               A.S.No.461 of 2008
                                                                             and M.P.No.1 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 08.02.2021

                                                        CORAM:

                             THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN

                                                  A.S.No.461 of 2008
                                                         and
                                                   M.P.No.1 of 2008

                     1.M.Ramasamy
                     2.R.Sundaresan
                     3.R.Velmurugan
                     4.R.Venkatachalapathy
                     5.R.Thamarikannan                                             .. Appellants

                                                         Vs.


                     1.V.Muthulakshmi
                     2.V.Radhakrishnan
                     3.V.Veerappan                                                 .. Respondents

                     PRAYER: Appeal Suit is filed under Section 96 of C.P.C against the
                     judgment and decree dated 29.06.2007 made in O.S.No.69 of 2004 on the
                     file of Additional District Court, Pondicherry at Karaikal.

                                      For Appellants     : Ms.R.Meenal

                                      For Respondents    : Mr.R.Natarajan



                     1/3
https://www.mhc.tn.gov.in/judis/
                                                                             A.S.No.461 of 2008
                                                                           and M.P.No.1 of 2008

                                                JUDGMENT

The Appeal Suit has been pending for final disposal and it

was adjourned earlier on three occasions. Today the learned counsel for

the appellants reports no instructions.

2. Recording the above submission, this Appeal Suit is

dismissed for non prosecution. Consequently, connected miscellaneous

petition is closed. No costs.

08.02.2021

Index : Yes/No Internet:Yes/No rpl

To The Additional District Court, Pondicherry at Karaikal.

DR.G.JAYACHANDRAN,J.

https://www.mhc.tn.gov.in/judis/ A.S.No.461 of 2008 and M.P.No.1 of 2008

rpl

A.S.No.461 of 2008 and M.P.No.1 of 2008

08.02.2021

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