V.Ravichandran vs S.Gunasekaran
2022 Latest Caselaw 14665 Mad

                                                                                     A.S(MD)No.66 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 18.08.2022

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                A.S (MD)No.66 of 2022


                     V.Ravichandran
                     S/o.Vellamuthu                              ... Appellant/Defendant

                                                          .vs.

                     S.Gunasekaran
                     S/o.Subramani                               ... Respondent/plaintiff


                     PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure Code,
                     against the judgment and decree, 07.09.2021 in O.S.No.55 of 2016, on the
                     file of the District Judge, Karur.


                                          For Appellant      : No appearance

                                          For Respondent     : Mr.M.P.Senthil




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    A.S(MD)No.66 of 2022


                                                     JUDGMENT

When the matter came up for hearing on 05.08.2022, the learned

counsel for the appellant filed a memo stating that he has no instructions

from the appellant, despite sending notice and he has also filed an

acknowledgment. Therefore, this Court directed the Registry to print the

name of the appellant in the cause list and also adjourned the matter today

(i.e) 18.08.2022.

2.Today also there is no representation on behalf of the appellant

either in person or through counsel, despite the name of the appellant is

printed in the cause list. This shows that the appellant is not interested in

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

dismiss the appeal for non-prosecution.

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

No costs.

18.08.2022

tta

https://www.mhc.tn.gov.in/judis A.S(MD)No.66 of 2022

To

1.District Judge, Karur.

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

https://www.mhc.tn.gov.in/judis A.S(MD)No.66 of 2022

P.VELMURUGAN, J.

tta

A.S (MD)No.66 of 2022

18.08.2022

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