J.Senthilvel vs I.Visalakshi
2022 Latest Caselaw 14680 Mad

                                                                                  A.S.No.10 of 1995

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 18.08.2022

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                     A.S.No.10 of 1995

                     J.Senthilvel                                           ... Appellant

                                                         vs.


                     1.I.Visalakshi

                     2.Vairavan

                     3.Jothimani

                     4.Rajalakshmi

                     5.Minor Rajamanickam
                      ((died) Memo recorded vide Court order dated 26.09.2018 in A.S.No.10
                     of 1995)                                          ... Respondents



                     PRAYER: First Appeal filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in O.S.No.22 of 1986, dated
                     08.03.1994, on the file of Sub Ordinate Judge, Devakottai.


                                     For Appellant             :No appearance

                                     For Respondents           :No appearance


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                    A.S.No.10 of 1995

                                                     JUDGMENT

************

In the earlier hearing (i.e) on 12.08.2022, the learned cousnel

appearing for the appellant has filed a memo before the Registry statting

that he has handed over the bundle to the appellant with the consent for

change of vakath. The said memo was recorded and the vakalat filed by

the learned cousnel for the appellant was cancelled.

2. The Registry was directed to remove the name of the learned

counsel for the appellant on record and print the name of the appellant in

the casue list and also adjourned the matter today (i.e) on 18.08.2022.

3. Though the name of the appellant printed in the cause-list, none

appears on behalf of him. Therefore, the First Appeal is dismissed for

non prosecution. No costs.

18.08.2022

Index:Yes/No Internet:Yes/No tta

https://www.mhc.tn.gov.in/judis A.S.No.10 of 1995

To

1.Sub Ordinate Judge, Devakottai.

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

https://www.mhc.tn.gov.in/judis A.S.No.10 of 1995

P.VELMURUGAN.,J.

tta

JUDGMENT MADE IN A.S.No.10 of 1995

18.08.2022

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