Parimalam vs Nagarathinam
2021 Latest Caselaw 5041 Mad

                                                                     C.M.A.No.2396 of 2014



                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                           Dated : 25.02.2021

                                               CORAM:

                              THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
                                         C.M.A.No.2396 of 2014
                                          and M.P.No.1 of 2014
                    1.Parimalam
                    2.G.A.Natarajan
                    3.A.Ponnusamy
                    4.A.Anbalagan
                    5.S.Rani
                    6.Chellammal
                    7.Palanisamy
                    8.T.Subbulakshmi
                    9.P.Dharmalingam
                                                                      .. Appellants
                                                Vs.
                    1.Nagarathinam
                    2.Vijayalakshmi
                    3.Boopalan
                    4.A.Maruchamy
                    5.G.K.Vellimalai
                    6.R.Rangasamy Konar
                    7.S.Poornima
                    8.S.Sharmila
                    9.S.Savithiri
                    10.S.Gokila
                    11.S.Karthikeyan
                    12.K.Maruthachalam
                    13.K.Balan
                    14.K.Kannappan
                    15.S.Saraswathi                                 .. Respondents

                    1/3


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                                                                                C.M.A.No.2396 of 2014




                    PRAYER : Civil Miscellaneous Appeal is filed under Order 43, Rule 1 of
                    CPC, praying to set aside the order and decreetal order granted in I.A.No.825
                    of 2013 in O.S.No.483 of 2013, dated 30.06.2014, on the file of the District
                    Court, Coimbatore.

                                       For Appellants     : M/s.C.Jagadish

                                       For Respondents : No Appearance

                                                  JUDGMENT

The learned counsel appearing for the appellants, on instructions,

states that the O.S.No.483 of 2013 has already been dismissed for non

appearance of the plaintiffs on 10.04.2018. Accordingly, this Civil

Miscellaneous Appeal is dismissed as infructuous. Consequently, connected

miscellaneous petition is closed. No costs.

25.02.2021

ub Index : Yes/No Speaking Order: Yes/No

http://www.judis.nic.in C.M.A.No.2396 of 2014

T.V.THAMILSELVI,J.

ub

C.M.A.No.2396 of 2014

25.02.2021

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