K.Mohanasundar vs Mrs.A.Saraswathy
2021 Latest Caselaw 22381 Mad

                                                                                     AS.No.595/2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 15.11.2021

                                                        CORAM:

                                    THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                                      AS.No.595/2018

                                                [Video Conferencing]

                    K.Mohanasundar                                               .. Appellant
                                                           Vs.

                    1.Mrs.A.Saraswathy
                    2.Mrs.A.Vijayalakshmi
                    3.Mrs.R.Muthulakshmi
                    4.Minor R.Lokesh
                    5.Nareshkumar                                                .. Respondents

                    Prayer:- Appeal Suit filed under Section 96 CPC read with Order XLI Rule

                    1 CPC against the judgment and decree in OS.No.7/2012 on the file of the

                    learned II Additional District Judge, Chidambaram dated 24.04.2018.


                                      For Appellant              :   No Appearance

                                      For RR 1 to 4              :   Mr.P.Singaram

                                      For R5                     :   Mr.S.Balasubramaniam




https://www.mhc.tn.gov.in/judis                             1
                                                                                     AS.No.595/2018


                                                        JUDGMENT

(1) From the Order sheet, this Court finds that there was no representation

on behalf of the appellant on 25.10.2021 and again on 01.11.2021.

(2) Even today, when the matter is called, there is no representation for the

appellant. Even though this Court, on 01.11.2021, directed the Registry

to post the matter under the caption ''For Dismissal'', the matter appears

today in the list without any caption.

(3) Having regard to the fact that the appellant was not represented on three

occasions consecutively, this Court is not inclined to show any

indulgence to the appellant.

(4) In the result, the Appeal Suit is dismissed for non prosecution. No

costs.

15.11.2021 AP Internet : Yes

To

1.II Additional District Judge, Chidambaram.

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

AS.No.595/2018

S.S.SUNDAR, J.,

AP

AS.No.595/2018

15.11.2021

https://www.mhc.tn.gov.in/judis 3