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Jeyakumar vs Sarafunnisa
2022 Latest Caselaw 13964 Mad

Citation : 2022 Latest Caselaw 13964 Mad
Judgement Date : 4 August, 2022

Madras High Court
Jeyakumar vs Sarafunnisa on 4 August, 2022
                                                                                    A.S.(MD)No.104 of 2013

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 04.08.2022

                                                            CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                   A.S.(MD)No.104 of 2013

                 1.Jeyakumar
                 2.Appukuttan                                                  ... Appellants / Plaintiffs
                                                              -Vs-
                 Sarafunnisa                                                ... Respondent / Respondent


                 PRAYER: Appeal Suit is filed under Section 96 of the Code of Civil Procedure,
                 to set aside the judgment and decree made in O.S.No.47 of 2008 dated 05.11.2012
                 on the file of the learned District and Sessions Judge, Kanyakumari at Nagercoil.


                                          For Appellants     : No Appearance
                                          For Respondent     : Mr.T.Lajapathi Roy
                                                           JUDGMENT

When the matter was taken up for hearing on 18.07.2022, at the request

of the learned counsel for the appellants, the matter was directed to be listed today

(04.08.2022) with an observation that no further adjournment will be given on

that date.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.104 of 2013

2.Today (04.08.2022), when the matter is taken up for hearing, there is

no representation on behalf of the appellants. The learned counsel for the

respondent is present. Since the appeal is pending from the year 2013, the

appellants are not interested to prosecute the appeal. Therefore, this Appeal Suit

stands dismissed for non-prosecution. No costs.

04.08.2022 Index : Yes / No Internet : Yes / No

Myr

To

1.The District and Sessions Judge, Kanyakumari at Nagercoil.

2.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.104 of 2013

https://www.mhc.tn.gov.in/judis A.S.(MD)No.104 of 2013

P.VELMURUGAN, J.

Myr

A.S.(MD)No.104 of 2013

04.08.2022

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

 
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