Krishnamachari vs Pushpa Narasimhan ...1St
2021 Latest Caselaw 19324 Mad

                                                        1

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 21.09.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               SA (MD) No.781 of 2006
                                                        and
                                                MP(MD)No.1 of 2006

              1.Krishnamachari

              2.Lakshmi

              3.Kunjammal                                    ... Appellants/Respondents 1 to 3
                                                                      Plaintiffs

                                                            vs.

              1.Pushpa Narasimhan                    ...1st respondent/appellant/2nd defendant

              2.Vasudevan                     ...2nd respondent / 4th respondent / 1st defendant

              Prayer:              Second Appeal filed under Section 100 of Civil Procedure
              Code, against the judgment and decree made in A.S No.66 of 2005
              dated 03.03.2006 on the file of the IV Additional Subordinate Judge,
              Tiruchirappalli reversing the judgment and decree made in O.S No.82
              of 1996 dated 16.02.2004 on the file of the II Additional District
              Munsif, Tiruchirappalli.


                        For Appellants             : No appearance


                        For Respondents            : Mr.K.S.Shankar Murali for R1




https://www.mhc.tn.gov.in/judis/
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                                                               G.R.SWAMINATHAN, J.

                                                                                   skm


                                               JUDGMENT

The appellants' counsel reported no instructions on 13.09.2021.

The matter was directed to be listed again after printing the names of

the appellants. Today also no representation on behalf of the

appellants. Hence, the appeal stands dismissed for non-prosecution.

No costs. Consequently, connected miscellaneous petition is closed.

21.09.2021

Index : Yes / no Internet : Yes / No skm

To

1.The IV Additional Subordinate Judge, Tiruchirappalli.

2.The II Additional District Munsif, Tiruchirappalli.

Copy to :

The Record Clerk, Vernacular Records, Madurai Bench of the Madras High Court.

SA(MD) No.781 of 2006

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