Pearline Joshua vs Shalini Barnabas
2022 Latest Caselaw 7371 Mad

                                                                           A.S.(MD)No.105 of 2015

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 07.04.2022

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                       AND
                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
                                             A.S(MD)No.105 of 2015
                                                     and
                                             M.P.(MD)No.1 of 2015
                     Suershkumar (Died)                             ..... Defendant
                     1.Pearline Joshua
                     2.Nevil Jonathan
                     3.Ida Jennifer                           ... Appellants / Legal Heirs of
                                                                    Deceased Defendant
                                                        Vs.

                     1.Shalini Barnabas
                     2.Shyla Natraj                        ...Plaintiffs / Respondents


                     (Cause Title accepted vide Order dated 07.04.2015 made in M.P.
                     (MD)No.1 of 2014 I A.S.SR.No.22595 of 2014)

                     PRAYER: Appeal Suit filed under Section 96 of C.P.C., praying to set

                     aside the judgment and decree dated 06.07.2013 in O.S.No.82 of 2011 on

                     the file of the VI Additional District Judge, Madurai and dismiss the suit

                     with cost throughout.

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                       A.S.(MD)No.105 of 2015




                                  For Appellant     : No Appearance
                                  For Respondents : Mr.R.Sundar


                                                  JUDGMENT

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

Since there was no representation for the appellants on

31.03.2022, this appeal was directed to be listed today (07.04.2022)

under the caption 'for dismissal'. Even today also, none appears for the

appellants. Hence, this Appeal Suit is dismissed for non-prosecution.

No costs. Consequently, connected miscellaneous petition is closed.

[R.S.M, J.] & [N.S.K., J.] 07.04.2022 Index:Yes/No Internet:Yes/No

Myr

https://www.mhc.tn.gov.in/judis A.S.(MD)No.105 of 2015

To

1.The VI Additional District Judge, Madurai.

2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.105 of 2015

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

Myr

JUDGMENT MADE IN A.S(MD)No.105 of 2015

07.04.2022

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