Meenakshi vs K.Shanmugam
2022 Latest Caselaw 1760 Mad

                                                                                A.S.No.442 of 2018

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 03.02.2022

                                                         CORAM

                                THE HONOURABLE MR.JUSTICE T.RAJA
                                              and
                       THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                     A.S.No.442 of 2018 and CMP.No.11411 of 2018


                     1. Meenakshi

                     2. Annapoorani                                            ... Appellants

                                                             -vs-

                     1.    K.Shanmugam
                     2.    Saraswathi
                     3.    Saran
                     4.    Susai Manickam                                      ... Respondents


                                  Appeal Suit filed under Section 96 of CPC read with Order 41

                     Rule 1 of C.P.C. against the decree and judgment dated 8.12.2017

                     passed in O.S.No.105/2012 by the learned Additional District and

                     Sessions Judge, Coimbatore.


                                            For Appellants   : No appearance

                                            For Respondents : Mr.S.Parthasarathy for R1 to 3
                                                              Mr.V.VEnkatasamy for R4
                                                              Mr.R.Vigneswaran,
                                                        Additional Government Pleader for R5




                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                               A.S.No.442 of 2018

                                                        JUDGMENT

(Judgment of the Court was pronounced by T.RAJA, J.)

This Appeal Suit has been filed against the decree and judgment

dated 8.12.2017 passed in O.S.No.105/2012 by the learned Additional

District and Sessions Judge, Coimbatore.

2. The matter was listed today under the caption, 'for

dismissal'.

3. When the matter was called today, there was no

representation on behalf of the appellants. Mr.S.Parthasarathy,

learned Counsel for the respondents 1 to 3 and Mr.V.Venkatasamy,

learned Counsel for the 4th respondent and Mr.R.Vigneswaran, learned

Additional Government Pleader for the 5th respondent were present.

4. In this regard, a perusal of the Notes Paper would go to

show that even on the last hearing date i.e. on 02.02.2022, there was

no representation on behalf of the appellants and the respective

counsels for the respondents were present, therefore, the matter was

ordered to be listed today under the caption, 'for dismissal'.

Therefore, the non-representation on behalf of the appellants even

today shows that the appellants are not interested in prosecuting the

https://www.mhc.tn.gov.in/judis A.S.No.442 of 2018

matter. Therefore, the Appeal Suit is dismissed for default. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                              (T.R.J.,)          (D.B.C.J.,)

                                                                      03.02.2022

                     tsi



                     To

The Additional District and Sessions Judge, Coimbatore.

https://www.mhc.tn.gov.in/judis A.S.No.442 of 2018

T.RAJA, J.

and D.BHARATHA CHAKRAVARTHY, J.

tsi

A.S.No.442 of 2018

03.02.2022

https://www.mhc.tn.gov.in/judis A.S.No.442 of 2018

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