Philip Abraham vs Bhadhighteen Ahmed
2022 Latest Caselaw 13979 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                        DATED: 04.08.2022

                                                               CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                       A.S(MD)No.5 of 2012
                                                              and
                                                       M.P(MD)No.1 of 2013

                     Philip Abraham                            :Appellant/Defendant

                                                        .vs.


                     Bhadhighteen Ahmed                        :Respondent/Plaintiff


                     PRAYER: First Appeal filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in O.S.No.131 of
                     2009, dated 29.07.2011, on the file of I Additional District Judge,
                     Tirunelveli.


                                        For Appellant               :Mr.D.Sivaraman
                                                                     for M/s.Rajnish Pathiyil

                                        For Respondent               :Mr.M.Gururaj

                                                        JUDGMENT

*********

In the earlier hearing dates, ie., on 20.06.2022 and

07.07.2022, at the request of the learned counsel for the appellant,

the matter was adjourned to the next hearing date with an

endorsement stating that ''No further adjournment will be given''

https://www.mhc.tn.gov.in/judis and lastly adjourned to today(04.08.2022). When the matter is

taken up for hearing today, though the learned counsel for the

appellant is present before this Court, he is not ready to argue this

appeal. This shows that the learned counsel is not interested in

prosecuting the appeal suit. Hence this Court has no other option

except to dismiss the appeal suit for non-prosecution. Therefore the

Appeal Suit is dismissed for non-prosecution. No costs.

Consequently, connected Miscellaneous Petition is dismissed.

04.08.2022

Index:Yes/No

Internet:Yes/No

vsn

To

1.The I Additional District Judge, Tirunelveli.

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

https://www.mhc.tn.gov.in/judis P.VELMURUGAN.,J.

vsn

JUDGMENT MADE IN A.S(MD)No.5 of 2012 and M.P(MD)No.1 of 2013

04.08.2022

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