A.Indirani vs N.Sundaram(Died)
2022 Latest Caselaw 14041 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 05.08.2022

                                                       CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                              A.S(MD)No.168 of 2019


                     1.A.Indirani

                     2.P.Prema

                     3.G.Kokilavani
                                                                :Appellants/Plaintiffs
                                                .vs.


                     1.N.Sundaram(died)

                     2.Selvi Vijayalakshmi

                     3.P.Krishnaveni

                     N.Sarojini(died

                     Jothymala(died)

                     4.N.Renganathan

                     5.M.V.G.Jawahar

                     6.Ramalingam

                     7.R.Rajesh Karthik

                     8.S.Gayathri

                     9.N.Jothi Ramalingam



                     1/4
https://www.mhc.tn.gov.in/judis
                     10.Paranitharan

                     11.J.Manimegalai

                     12.Annapoorani

                     13.Karthik Kannan

                     14.Jeyanthimala                           :Respondents/Defendants


                     PRAYER: First Appeal filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in O.S.No.78 of 2007,
                     dated 30.11.2008, on the file of IIIrd Additional District Judge,
                     Tiruchirappalli.


                                       For Appellants          :Mr.D.Boopal


                                       For Respondents         :Mr.Shankar Murali
                                       2 and 12 to 14


                                                    JUDGMENT

*********

In the earlier hearing date, ie., on 25.07.2022, at the request

of the learned representing counsel for the appellants, the matter

was adjourned to 05.08.2022(today) with an endorsement stating

that ''No further time will be given''. When the matter is taken up

for hearing today, though the learned counsel for the appellants is

present before this Court, he is not ready to argue the appeal suit.

This shows that the learned counsel is not interested in prosecuting

the appeal suit. Hence this Court has no other option except to

https://www.mhc.tn.gov.in/judis 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 IIIrd Additional District Judge, Tirichirappalli.

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.168 of 2019

05.08.2022

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