M.R.Jayaprakash vs M/S.Rama Builders
2021 Latest Caselaw 22082 Mad

                                                                                A.S No.381 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   Dated : 09.11.2021
                                                            Coram
                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                   A.S No.381 of 2017
                                                             and
                                                C.M.P No.14293 of 2017

                     1.M.R.Jayaprakash
                     2.M.R.Koteeswaran                              ... Appellants


                                                       Vs.


                     M/s.Rama Builders
                     Represented by its Proprietrix
                     Mrs.Rama Chandramani
                     W/o.Mr.C.Chandiramani
                     having office at Old No.28,
                     New No.61, Poes Garden
                     Chennai-600 086.                               ... Respondent


                     Prayer :This First Appeal has been filed under Section 96 of CPC to set
                     aside the judgment and decree dated 13.03.2014 passed in O.S.No.9948
                     of 2010 on the file of the XIX Additional Judge, City Civil Court,
                     Chennai by allowing the above first appeal.

                                      For Petitioner    :    No Appearance

                                      For Respondent    : Mr.S.Sridhar


https://www.mhc.tn.gov.in/judis
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                                                                             A.S No.381 of 2017

                                                                       A.A.NAKKIRAN, J.
                                                                                  uma


                                                  JUDGMENT

When the above appeal was posted for hearing on

08.11.2021, there was no representation for the appellants and hence, the

matter was posted today “for dismissal”. Even today, (09.11.2021) there

is no representation on behalf of the appellants either in person or

through the counsel on record. Hence, this First Appeal is dismissed for

non-prosecution. No costs. Consequently, connected Miscellaneous

Petition is closed.

09.11.2021

Index : Yes/No Internet: Yes/No Speaking order/Non Speaking order

uma

A.S No.381 of 2017 and C.M.P No.14293 of 2017

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