Seethalakshmi :Second ... vs Ramuthai :Petitioner/First
2022 Latest Caselaw 14040 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 05.08.2022

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                A.S(MD)No.33 of 2006


                     Seethalakshmi                        :Second Respondent/Second
                                                                Respondent/Plaintiff
                                                  .vs.


                     1.Ramuthai                           :Petitioner/First Respondent/First
                                                                  Respondent

                     2.Saraswathi                         :First Respondent/Plaintiff/IInd
                                                                  Respondent



                     PRAYER: First Appeal filed under Section 96 of the Civil Procedure
                     Code against the fair and decretal order made in I.A.No.25 of 1990
                     in O.S.No.23 of 1994, dated 27.6.2005, on the file of District Court,
                     Sivaganga.


                                       For Appellant           :Mr.S.Srinivasa Raghavan
                                       For Respondent-1        :No appearance
                                       For Respondent-2        :Mr.Niranjan S.Kumar


                                                   JUDGMENT

*********

A perusal of the cause-list shows that service completed in

https://www.mhc.tn.gov.in/judis respect of the respondents. The appeal suit is of the year 2006.

Though the learned counsel for the appellant is present, he is not

ready to argue the appeal suit. This shows that the learned counsel

is not interested in prosecuting the appeal suit diligently. 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.

05.08.2022

Index:Yes/No

Internet:Yes/No

vsn

To

1.The District Judge, Sivagangai.

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.33 of 2006

05.08.2022

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