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Mythili vs P.Pushparaj
2022 Latest Caselaw 9120 Mad

Citation : 2022 Latest Caselaw 9120 Mad
Judgement Date : 28 April, 2022

Madras High Court
Mythili vs P.Pushparaj on 28 April, 2022
                                                                                  A.S. (MD) No. 313 of 2021



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 28.04.2022

                                                            CORAM

                                  THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                   A.S. (MD) No. 313 of 2021


                     Mythili                                              ... Appellant / Plaintiff

                                                            Vs.


                     P.Pushparaj                                     ... Respondent / 3rd Defendant


                     PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure Code,
                     against the judgment and decree passed in I.A. No. 03 of 2019 in
                     O.S. No. 102 of 2018 dated 15.06.2020 on the file of the I Additional
                     District Court (PCR), Tiruchirappalli.



                                   For Appellant        :         No appearance

                                   For Respondent       :         Mr.C.M.Murugan




                     _________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               A.S. (MD) No. 313 of 2021




                                                     JUDGMENT

When the Appeal Suit was posted on 25.04.2022 under the

caption 'for orders', there was no representation for the appellant. Hence, the

Appeal Suit was ordered to be posted under the caption for dismissal today,

i.e., on 28.04.2022. Even today when the Appeal Suit was called, there is no

representation for the appellant.

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

costs.

28.04.2022

Index : Yes / No Speaking Order : Yes / No

vji

_________

https://www.mhc.tn.gov.in/judis A.S. (MD) No. 313 of 2021

To

1. The I Additional District Court (PCR), Tiruchirappalli.

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

_________

https://www.mhc.tn.gov.in/judis A.S. (MD) No. 313 of 2021

R.N.MANJULA, J.

vji

A.S. (MD) No. 313 of 2021

28.04.2022

_________

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

 
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