Shanthi vs J.Karthick
2022 Latest Caselaw 9266 Mad

                                                                                   A.S. (MD) No. 26 of 2019



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 29.04.2022

                                                           CORAM

                                  THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                A.S. (MD) No. 26 of 2019
                                                          and
                                              C.M.P. (MD) No 1203 of 2019


                     1. Shanthi
                     2. Umarani                                           ... Appellants / Plaintiffs

                                                           Vs.


                     1. J.Karthick
                     2. C.manjula                                    ... Respondents / Defendants


                     PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure Code,
                     against the judgment and decree passed in O.S. No. 101 of 2016 dated
                     25.07.2018 on the file of the Principal District Court, Dindigul.



                                   For Appellants      :         No appearance

                                   For Respondents     :         Mr.H.Lakshmi Shankar


                     _________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 A.S. (MD) No. 26 of 2019




                                                     JUDGMENT

When the Appeal Suit was posted on 12.04.2022 under the

caption 'for dismissal', there was no representation for the appellants.

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

dismissal once again today, i.e., on 29.04.2022. Even today when the Appeal

Suit was called, there is no representation for the appellants.

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

costs. Consequently, connected Miscellaneous Petition is closed.

29.04.2022

Index : Yes / No Speaking Order : Yes / No

vji

_________

https://www.mhc.tn.gov.in/judis A.S. (MD) No. 26 of 2019

To

1. The Principal District Court, Dindigul.

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

_________

https://www.mhc.tn.gov.in/judis A.S. (MD) No. 26 of 2019

R.N.MANJULA, J.

vji

A.S. (MD) No. 26 of 2019 and C.M.P. (MD) No 1203 of 2019

29.04.2022

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