Mrs.P.Sasikala vs Smt.P.Chandra
2021 Latest Caselaw 22821 Mad

                                                                                      O.S.A.No.130 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 22.11.2021

                                                            CORAM

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

                                                       O.S.A.No.130 of 2018

                     Mrs.P.Sasikala                                   ..      Appellant

                                                               -vs-

                     1. Smt.P.Chandra
                     2. P.Saravanan
                     3. P.Vairamuthu
                     4. Smt.G.Tirumadhu (Deceased)
                       (Cause title amended vide order of
                        Court dt. 19.6.2019 in CMP No.9518
                        of 2019 in O.S.A.No.130 of 2018)              ..      Respondent

                                  Memorandum of Grounds of Original Side Appeal filed under Order
                     XXXVI, Rule 1 of the Original Side Rules read with Clause 15 of the
                     Letters Patent, against the judgment and decree dated 08.03.2017 passed in
                     T.O.S.No.1 of 2011 on the file of the Original Side of this Court.

                                       For Appellant             ::   No appearance

                                       For Respondents           ::   Mr.T.Dharmarajan



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https://www.mhc.tn.gov.in/judis
                                                                                         O.S.A.No.130 of 2018

                                                          JUDGMENT

(Judgment of the Court was made by T.RAJA, J.)

This original side appeal has been pending for quite a long time from

the year 2018, challenging the impugned judgment and decree dated

8.3.2017 passed in T.O.S.No.1 of 2011 on the file of the Original Side of

this Court.

2. When the matter was listed on 16.11.2021 and 18.11.2021, none

appeared on behalf of the appellant, except the learned counsel appearing

for the respondents. Even today, when the matter was called, no one

appears on behalf of the appellant, except the learned counsel appearing for

the respondents. That shows that the appellant does not wish to prosecute

the appeal. Therefore, the original side appeal is dismissed for non

prosecution.

                     Speaking/Non speaking order                             (T.R.,J.)      (D.B.C., J.)
                     Index : yes/no                                                 22.11.2021

                     ss

https://www.mhc.tn.gov.in/judis O.S.A.No.130 of 2018

To

1. The Sub Assistant Registrar (O.S.) High Court, Madras

https://www.mhc.tn.gov.in/judis O.S.A.No.130 of 2018

T.RAJA, J.

and D.BHARATHA CHAKRAVARTHY, J.

ss

O.S.A.No.130 of 2018

22.11.2021

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