Sripathy (Died) vs Lakshmi Kanthan @ Neelakantan
2021 Latest Caselaw 14088 Mad

                                                                               A.S.No.186 of 2010

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 14.07.2021

                                                     CORAM:

                                   THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                 A.S.No.186 of 2010

                     1. Sripathy (Died)
                     2. Umadevi.L
                     3. S.Jagadeesan
                     4. S.Ananthanarayanan
                     5. S.Anantha Krishnan                ....   Appellants

                                                         Vs

                     1. Lakshmi Kanthan @ Neelakantan

                     2. Jayasakthi Educational Trust,
                        Rep. by its Chairman,
                        Bangalore Trunk Road,
                        Varadharajapuram Village – 603 103.

                     3. Purushothaman. G.
                     4. Ashok Kumar. P.
                     5. Ramasubramaniam
                     6. Selvi. P.                         ....   Respondents

                     Prayer: Appeal Suit filed under Section 96 of CPC against the Judgment
                     and Decree dated 26.10.2009 made in O.S.No.648 of 2004 on the file of the
                     Additional District Judge, Fast Track Court No.II, Poonamallee.


                     Page 1 of 2


https://www.mhc.tn.gov.in/judis/
                                                                                 A.S.No.186 of 2010

                                                                     G.K.ILANTHIRAIYAN, J.

                                                                                              Lpp

                                        For Appellant       : No Appearance
                                        For R1              : Died (Steps due)
                                        For R2              : Mr.C.T.Mohan
                                        For R3 to R6        : Notice served

                                                JUDGMENT

When the matter was listed on 12.07.2021, there was no

representation on behalf of the appellants. Therefore, the matter was ordered

to be listed on 14.07.2021 under the caption “for dismissal”. Even today i.e.

14.07.2021, no one appeared on behalf of the appellants. Therefore, the

Appeal Suit is dismissed for non prosecution. No order as to costs.

14.07.2021 Index:Yes/No Internet: Yes/no Speaking/Non-speaking Order lpp

To The Additional District Judge, Fast Track Court No.II, Poonamallee.

A.S.No. 186 of 2010

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