Kandasamy @ Dinesh vs Sampoornam
2022 Latest Caselaw 18277 Mad

                                                              1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 21.12.2022

                                                          CORAM

                                         THE HON'BLE MRS JUSTICE N. MALA

                                                    A.S(MD)No.77 of 2016
                                                           and
                                                   CMP(MD)No.4422 of 2016


                 1.Kandasamy @ Dinesh

                 2.Ganesan

                 3.Mahesh

                 4.Venkata Priya                                   .. Appellants/Plaintiffs

                                                             Vs.

                 1.Sampoornam

                 2.Amirtham

                 3.Vedavathi @ Ranjitham
                                                                   .. Respondents/Defendants

                 PRAYER: Appeal filed under Section 96 of the Code of Civil Procedure, to
                 set aside the judgment and decree dated 21.08.2015 made in O.S.No.100 of
                 2012 on the file of II Additional District Judge, Trichirapalli, by allowing the
                 appeal and further decree the suit as prayed for.


                                  For Appellants             : No Appearance
                                  For Respondents            : No Appearance
https://www.mhc.tn.gov.in/judis
                                                     2

                                              JUDGMENT

When the matter was taken up for hearing on 08.12.2022, the learned

counsel for the appellants was absent. Hence, the Registry was directed to post

the matter under the caption 'for dismissal' on 12.12.2022. On 12.12.2022, the

learned counsel for the appellants sought time and the matter was directed to

be listed on 19.12.2022 under the same caption. When the matter was taken

up for hearing on 19.12.2022 in the forenoon session, the learned counsel for

the appellant was absent and so, the matter was kept in pass over. When the

matter was taken up in the afternoon session, again the learned counsel for the

appellants was absent. Hence, the Registry was directed to post the matter

today (21.12.2022) under the caption 'for dismissal'.

2.Even today, the learned counsel for the appellants is absent. Inspite

of repeated adjournments and opportunities, the learned counsel for the

appellants has not evinced any interest in prosecuting the appeal.

3.Accordingly, this Appeal Suit is dismissed for non-prosecution.

Consequently, the connected miscellaneous petition is closed. No costs.

21.12.2022 Index : yes/No Internet : yes/No dss https://www.mhc.tn.gov.in/judis

To

1. The II Additional District Judge, Trichirapalli.

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

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

N. MALA.J.,

dss

A.S(MD)No.77 of 2016 and CMP(MD)No.4422 of 2016

21.12.2022

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