T.Venkatraman vs Hamsabai
2021 Latest Caselaw 20587 Mad

                                                                          A.S.(MD)No.197 of 2010


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED :06.10.2021

                                                       CORAM:

                              THE HONOURABLE MR.JUSTICE V. BHARATHIDASAN
                                                 and
                                THE HONOURABLE MRS.JUSTICE J.NISHA BANU


                                              A.S.(MD) No.197 of 2010
                                                        and
                                               M.P.(MD) No. 1 of 2010

                     1. T.Venkatraman
                     2. K.Sethuraman                                    ... Appellants

                                                          -vs-
                     1. Hamsabai
                     2. C.Malleeswari
                     3. M.Pushpa
                     4. B.Prema
                     5. K.Hema
                     6. V.Rekha
                     7. K.Sujith Mohan
                     8. M.Rajalakshmi
                     9. M.Lakshminarayanan
                     10. M.Govindaraj                                  ... Respondents

                     PRAYER : Appeal is filed under Section 96 of Civil Procedure Code
                     R/w order 41 Rule 1 & 2 of CPC, against the decree and judgment
                     dated 20.07.2010 made in O.S.No.136 of 2009 on the file of the
                     Additional District Judge (Fast Track Court No.2) Pattukkottai.
                                   For Appellant     : No Appearance
                                   For Respondents : No Appearance



                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                 A.S.(MD)No.197 of 2010


                                                       JUDGMENT

(Judgment of the Court was made by V.BHARATHIDASAN, J.)

Earlier, on 30.09.2021, when the matter came up for hearing,

the learned counsel appearing for the appellants as well as the

respondents would submit that since they have no instructions, they

have withdrawn their appearance.

2. Hence, this Court directed the Registry to print the name of

the appellants as well as the respondents in the cause list and the

matter was directed to be listed today ie., on 06.10.2021, under the

caption, 'for dismissal'.

3. Today, when the matter is taken up for hearing, the appellants

as well as the respondents are called absent. In the said

circumstances, the Appeal Suit is dismissed for non-prosecution. No

costs. Consequently, the connected miscellaneous petition is also

dismissed.

                                                                    [V.B.D.,J.]    [J.N.B.,J.]
                                                                             06.10.2021
                     Index            : Yes / No
                     Internet         : Yes / No
                     mpk

https://www.mhc.tn.gov.in/judis/ A.S.(MD)No.197 of 2010

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The Additional District Judge (Fast Track Court No.2) Pattukkottai.

https://www.mhc.tn.gov.in/judis/ A.S.(MD)No.197 of 2010

V.BHARATHIDASAN, J.

and J.NISHA BANU, J.

MPK

JUDGMENT MADE IN

A.S.(MD) No.197 of 2010

06.10.2021

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