C.V.Manigandan vs C.V.Jayabalan
2021 Latest Caselaw 13165 Mad

                                                                                      A.S.No.311 of 2015



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 05.07.2021

                                                          CORAM

                                   THE HON'BLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                   A.S.No.311 of 2015

                    C.V.Manigandan                          ...                 Appellant

                                                           Vs.

                    1.C.V.Jayabalan
                    2.C.V.Siva Subramanian
                    3.S.Ramani                              ...                 Respondents


                    PRAYER:          The Appeal Suit is filed under Section 96 read with Order

                    XLI Rule 1 of the Civil Procedure Code against the judgment and

                    Decree dated 19.09.2014 passed in O.S.No.11083 of 2010 on the file

                    of the XVIII Additional District Judge, City Civil Court, Chennai.



                                          For Appellant          : No Appearance

                                          For Respondent         : Mr.V.Chanakya
                                          Nos.1 & 2

                                          Respondent No.3         : Notice served




                    1/3

https://www.mhc.tn.gov.in/judis/
                                                                                  A.S.No.311 of 2015


                                                     JUDGMENT

This Appeal Suit is filed against the judgment and Decree

dated 19.09.2014 passed in O.S.No.11083 of 2010 on the file of the

XVIII Additional District Judge, City Civil Court, Chennai.

2.When the matter was listed on 24.06.2021, there was no

representation on behalf of the Appellant. Again the matter was

ordered to be listed on 28.06.2021 under the caption “for dismissal”.

No one represented on behalf of the Appellant on that date. Therefore,

the matter was further ordered to be listed on 05.07.2021. Even today

i.e. on 05.07.2021, no one appeared on behalf of the appellant.

3. Therefore, the Appeal Suit is dismissed for non prosecution.

No order as to costs.

05.07.2021 Speaking/Non-speaking order Index : Yes/No Internet : Yes/No sms

To The XVIII Additional District Judge, City Civil Court, Chennai.

G.K.ILANTHIRAIYAN,J.

sms

https://www.mhc.tn.gov.in/judis/ A.S.No.311 of 2015

A.S.No.311 of 2015

05.07.2021

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