G. Baskar vs Vasantha
2022 Latest Caselaw 658 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 11.01.2022

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                 A.S.No.834 of 2014

                 1. G. Baskar
                 2. G. Govindaraj                                               ... Appellants
                                                          -vs-

                 1. Vasantha
                 2.Babyammal
                 3.Saroja
                 4.Santha
                 5.G.Loganathan                                                 ... Respondents

                 PRAYER: First Appeal is filed under Section 96 r/w Order XLI Rule 1 of the

                 Code of Civil Procedure, to set aside the Judgment and Decree passed in

                 O.S.No.57 of 2010 dated 21.12.2011 on the file of the Principal District Judge,

                 Krishnagiri.


                                         For Appellants   : No appearance

                                         For Respondents: Mr.Mukundh R. Pandian for R5
                                                          No appearance for R2 to R4
                                                          R1 – Died




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                                                     JUDGMENT
                                    [The case was heard through video conferencing]

                           When this appeal came up for hearing on 10.01.2022, the appellants were

                 not present in spite of their names being printed in the cause-list and hence, the

                 Registry was directed to post this matter today under the caption, “for

                 dismissal” and accordingly, it is listed today.



                           2. Even today i.e., on 11.01.2022, there is no representation for the

                 appellants. Hence, this appeal is dismissed for non-prosecution. No costs.



                                                                                      11.01.2022


                 Internet         : Yes / No
                 Index            : Yes / No
                 gv




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                 To:

                 1.The Principal District Judge, Krishnagiri.


                 2. The Section Officer,
                    VR Section,
                    High Court, Madras




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                                  A.A.NAKKIRAN, J.

gv

A.S.No.834 of 2014

11.01.2022

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