P.Ramesh vs P.Meganathan
2021 Latest Caselaw 22740 Mad

                                                                                O.S.A.No.18 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 19.11.2021

                                                          CORAM

                                   THE HONOURABLE MR.JUSTICE T.RAJA
                                                 and
                          THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                  O.S.A.No.18 of 2014
                                                 and M.P. No.1 of 2014

                   P.Ramesh                                                  ... Appellant

                                                           vs
                   1.P.Meganathan
                   2.Sivagnanam
                   3.Prabhakaran
                   4.Sambangi
                   5.Lingeshwari
                   6.Thavamani
                   7.Rajam                                                   ... Respondents


                   Prayer: Original Side Appeal filed under Order XXXVI Rule 1 of O.S.
                   Rules to set aside the judgment and decree dated 04.11.2013 on the
                   file of this Court and to grant probate for the Will dated 13.02.1991.


                                     For Appellant    :     No appearance

                                     For Respondents :      Mr.S.Baskaran


                                                      JUDGMENT

[Judgment of this Court was delivered by T.RAJA, J.]

When the matter was taken up for hearing on 08.11.2021, it

was represented that the counsel for appellant has given change of

vakalat and therefore, the registry was directed to verify and to print https://www.mhc.tn.gov.in/judis

O.S.A.No.18 of 2014

T.RAJA,J.

and D.BHARATHA CHAKRAVARTHY,J.

vga

the name of the new counsel, who has filed vakalat on behalf of the

appellant. Since in the last three hearings, namely 10.11.2021,

17.11.2021 and 18.11.2021 there was no representation for the

appellant, the matter was directed to be posted under the caption 'for

dismissal' so as to give an opportunity to the appellant to argue his

case. In spite of the same, today, there is no representation on

behalf of the appellant either through counsel or by himself, which

shows that he has no inclination to defend his case and therefore,

this appeal is liable to be dismissed. Hence, this appeal stands

dismissed as non prosecution. Consequently, M.P. No.1 of 2014 is

closed. No costs.

                                                            [T.R.,J.]            [D.B.C.,J.]
                                                                        19.11.2021
                   vga
                   Index: Yes/No

Speaking Order/Non Speaking Order

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

O.S.A.No.18 of 2014

O.S.A.No.18 of 2014 and M.P. No.1 of 2014

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