R.Janakiraman vs S.Umarani
2022 Latest Caselaw 7974 Mad

                                                                              A.S. (MD) No. 37 of 2017



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 18.04.2022

                                                     CORAM

                                  THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                             A.S. (MD) No. 37 of 2017

                     R.Janakiraman                                    ... Appellant / Plaintiff

                                                       Vs.

                     1. S.Umarani
                     2. V.Dhanalakshmi
                     3. S.Suriyakala
                     4. D.Pushpavalli
                     5. D.Senthilkumar
                     6. D.Sathish                                ... Respondents / Defendants

                     (R4 to R6 are impleaded vide Court order
                     dated 17.03.2022 made in C.M.P. (MD) Nos.
                     1977 of 2022 and 2389 of 2017 in A.S. (MD)
                     No. 37 of 2017 by RNMJ)


                     PRAYER: Appeal Suit filed under Section 96 r/w Order XLI Rule 1 of the
                     Civil Procedure Code, against the judgment and decree passed in O.S. No.
                     83 of 2011 dated 07.11.2016 on the file of the IV Additional District Court,
                     Madurai.


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   A.S. (MD) No. 37 of 2017



                                   For Appellant       :         Mr.V.Raghavachari

                                   For Respondents     :         Mr.R.Murali for R1 to R3
                                                                 Mr.A.N.Ramanathan for R4 to R6


                                                       JUDGMENT

The learned counsel appearing for the appellant reports no

instructions for the appellant.

2. Today, the Appeal Suit is listed under the caption 'for orders'.

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

18.04.2022 Index : Yes / No Speaking Order : Yes / No

vji

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https://www.mhc.tn.gov.in/judis A.S. (MD) No. 37 of 2017

To

1. The learned IV Additional District Judge, Madurai.

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

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https://www.mhc.tn.gov.in/judis A.S. (MD) No. 37 of 2017

R.N.MANJULA, J.

vji

A.S. (MD) No. 37 of 2017

18.04.2022

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