P.Palanivel Rajan vs R.Mahamayi
2022 Latest Caselaw 13658 Mad

                                                                                 A.S(MD)No.7 of 2012


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 01.08.2022

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                A.S (MD)No.7 of 2012

                     1.P.Palanivel Rajan
                     2.P.Selvarani
                     3.P.Ilayarani
                     4.P.Revathi                                 ... Plaintiffs/Appellants

                                                       Vs.

                     1.R.Mahamayi
                     2.R.Muthusamy
                     3.R.Velammal
                     4.J.Arumugam
                     5.M.Rajeshwari                              ... Defendants/Respondents

                     PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure Code,
                     against the judgment and decree made in O.S.No.140 of 2010, dated
                     21.11.2011 on the file of the Additional District Judge, Fast Track Court
                     No.III, Madurai.


                                           For Appellants    : Mr.D.Sadiq Raja
                                           For Respondents   : Mr.V.Srinivasan




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   A.S(MD)No.7 of 2012




                                                    JUDGMENT

When the matter came up for hearing on 04.07.2022, none

appeared for the appellants and in order to give one more opportunity to the

parties to decide the appeal on merits, the matter was directed to be listed on

01.08.2022, failing which, the appeal shall stand dismissed without further

reference to this Court. Today (01.08.2022) when the matter is taken up for

hearing, there is no representation for the appellants. The learned counsel

for the respondents is present. Hence, this Court has no other option except

to dismiss the appeal for non-prosecution.

2.Accordingly, the appeal suit is dismissed for non-prosecution.

No costs.

Index : Yes / No Speaking Order : Yes / No 01.08.2022 am

https://www.mhc.tn.gov.in/judis A.S(MD)No.7 of 2012

To

1.The Additional District Judge, Fast Track Court No.III, Madurai.

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

https://www.mhc.tn.gov.in/judis A.S(MD)No.7 of 2012

P.VELMURUGAN, J.

am

A.S (MD)No.7 of 2012

01.08.2022

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