Sithi Fathima Sultan Beevi vs S.Inbasekar
2021 Latest Caselaw 22036 Mad

                                                                 A.S.No.698 of 2014



          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                             DATED : 08.11.2021

                                    CORAM:

         THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                             A.S.No.698 of 2014

Sithi Fathima Sultan Beevi                                     ... Appellant
                                      -vs-

1.S.Inbasekar
2.S.Bhuvaneswaran
3.S.Usha Rani                                                 ... Respondents

PRAYER: First Appeal is filed under Section 96 r/w Order XLI Rule 1 of the

Code of Civil Procedure, to set aside the Judgment and Decree passed in

O.S.No.9261 of 2010 dated 04.03.2014 on the file of the XVIII Additional

City Civil Court, Chennai.


                    For Appellant     : No appearance

                     For Respondents: Mr.Prabhu Ram (No appearance)

                                ORDER

[The case was heard through video conferencing]

When this appeal came up for hearing on 02.11.2021, only the learned

counsel for the respondents alone present and there is no representation for the

A.S.No.698 of 2014

learned counsel for the appellant and hence, the Registry was directed to print

the name of the appellant in the cause-list and post this matter today under the

caption, “for dismissal” and accordingly, it is listed today.

2. Even today i.e., on 08.11.2021, inspite of the name of the appellant

being printed in the cause-list, there is no representation for the appellant.

Hence, this appeal is dismissed for non-prosecution.

                                                                08.11.2021


Internet : Yes / No
Index    : Yes / No
gv


To:

1.The XVIII Additional City Civil Court, Chennai.

2. The Section Officer, VR Section, High Court, Madras

A.S.No.698 of 2014

A.A.NAKKIRAN, J.

gv

A.S.No.698 of 2014

08.11.2021