S.Saraswathy(Deceased) vs C.Muthu Ammal
2021 Latest Caselaw 884 Mad

                                                                          A.S.No.43 of 2010

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated:11.01.2021

                                                      CORAM:

                             THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                                   A.S.No.43 of 2010

                    1.S.Saraswathy(deceased)
                    2.Subramaniam
                    3.Sivakama Sundari
                    4.Vijayalakshmi
                    5.Sudha
                    (appellants 2 to 5 brought on record as LRS
                    of deceased sole appellant vide order of
                    Court dated 13.10.2011 made in M.P.No.1/2011
                    in A.S.No.43 of 2010)                        .. Appellants

                                                       /versus/

                    1.C.Muthu Ammal
                    2.C.Subramaniam
                    3.C.Chandrasekhar
                    4.S.Dhanalakshmi                                   .. Respondents

                    Prayer:        Appeal Suit has been filed under Section 96 of the Civil
                    Procedure Code against the judgment and decree dated 14.12.2008 made in
                    O.S.No.74 of 2006 on the file of the Additional District Judge, Fast Track
                    Court No.2, Salem.

                                           For Appellants    :No appearance

                                           For Respondents   :Mr.P.Jagadeesan for R1,R3,R4
                                                              Mr.Vivek for Mr.Senthil for R2
https://www.mhc.tn.gov.in/judis/
                                                                                                   A.S.No.43 of 2010

                                                             JUDGEMENT

(The case has been heard through video conferencing)

When the matter was listed on 16.12.2020, according to the

representation made by the learned counsel appearing for the appellants,

this Court has passed the following order:-

“The learned counsel appearing for the respondents 1,3 and 4 submitted that the counsel on record for the appellants has informed him about the change of vakalat the parties intend to file. It is further submitted that the counsel has decided to hand over the papers, so, that the appellants can engage some other counsel for filing change of vakalat.

2.Registry is directed to print the name of the appellants in the cause list along with the present counsel Mr.T.Dhanasekaran.

Post the matter after two weeks.”

2.Today, when the matter was listed for hearing, there is no

representation for the appellants. The learned counsels appearing for

respondents 1,2,3 and 4 are present. Since there is no representation for the

appellants, this Appeal Suit is dismissed for default. No order as to costs.

11.01.2021

Index:yes/no

ari https://www.mhc.tn.gov.in/judis/ A.S.No.43 of 2010

To

The Additional District Judge,

Fast Track Court No.2, Salem.

https://www.mhc.tn.gov.in/judis/ A.S.No.43 of 2010

Dr.G.JAYACHANDRAN,J.

ari

A.S.No.43 of 2010

11.01.2021

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