K.Karunanidhi vs K.Manimekalai
2022 Latest Caselaw 8547 Mad

                                                                                   A.S(MD)No.37 of 2011


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED:22.04.2022

                                                          CORAM:

                              THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                               AND
                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                                A.S(MD)No.37 of 2011
                                                       and
                                                M.P(MD)No.1 of 2014

                K.Karunanidhi                              ... Appellant/2nd defendant


                                                   .vs.
                1.K.Manimekalai
                2.K.Kannaki
                3.K.Chandiravarnam
                4.K.Gunasekaran                    ... Respondents/1st & 3rd defendants




                PRAYER: Appeal filed under Section 96 of C.P.C., against the judgment and
                decree passed in O.S.No.37 of 2010 on the file of the I Additional Sessions
                Court(PCR), Thanjavur, dated 23.12.2010.


                                  For Appellant      : Mr.V.K.Vijayaragavan
                                  For R-1, R-2 & R-4 : Mr.T.Lajapathi Roy
                                  For R-3             : Mr.G.Karnan




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                                                                                 A.S(MD)No.37 of 2011


                                                   JUDGMENT

***********

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

The learned counsel appearing for the appellant would submit that

despite his repeated letters, the appellant has not contacted him. He has

reported no instructions. The learned counsel has also produced the

acknowledgement to show that the letters have been served on the appellant

intimating the fact that the appeal is listed for hearing.

2. Hence, we find that the appellant is not interested in prosecuting the

case. Therefore, this appeal is dismissed for non-prosecution. No Costs.

Consequently, connected Miscellaneous Petition is closed.

[R.S.M.,J.] [N.S.K.,J.] 22.04.2022

Index:Yes/No Internet:Yes/No

pm

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

A.S(MD)No.37 of 2011

To

1. The I Additional Sessions Judge(PCR), I Additional Sessions Court(PCR), Thanjavur

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

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

A.S(MD)No.37 of 2011

R.SUBRAMANIAN,J.

AND N.SATHISH KUMAR , J.

pm

JUDGMENT MADE IN A.S(MD)No.37 of 2011

22.04.2022

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