E.Manjula vs Erusappan
2022 Latest Caselaw 181 Mad

                                                                               A.S No.616 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  Dated : 04.01.2022
                                                         Coram
                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                  A.S No.616 of 2016


                     1.E.Manjula
                     2.E.Nirmala
                     3.Minor E.Sakunthala
                     4.Minor E.Vennila
                     (Minors by Guardian and Next Friend
                     1st Appellant E.Manjula)                             ... Appellant

                                                        Vs.


                     1.Erusappan
                     2.Vellaiyammal
                     3.Ellammal                                           ... Respondents


                     Prayer :This First Appeal has been filed under Section 96 of CPC r/w
                     Order 41 Rule 1 of CPC to set aside the judgment and decree dated
                     09.12.2015 passed in O.S.No.32 of 2014 on the file of the III Additional
                     District Judge, Salem.

                                      For Appellant     :     No Appearance

                                      For Respondents    : Mr.A.Thiyagarajan for R1 &R3
                                                           No Appearance for R2




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                                                                             A.S No.616 of 2016


                                                                        A.A.NAKKIRAN, J.
                                                                                   uma
                                              JUDGMENT

When the above appeal was posted for hearing on

23.12.2021, there was no representation on behalf of the appellants and

hence, this Court directed the Registry to post the matter under the

caption "for dismissal" today. Even today, (04.01.2021) there is no

representation on behalf of the appellants. Hence, this First Appeal is

dismissed for non-prosecution. No costs.

04.01.2022

Index : Yes/No Internet: Yes/No Speaking order/Non Speaking order uma

To The III Additional District Judge Salem.

A.S No.616 of 2016

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