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Rajeswari vs Jagadeeshwari
2022 Latest Caselaw 833 Mad

Citation : 2022 Latest Caselaw 833 Mad
Judgement Date : 19 January, 2022

Madras High Court
Rajeswari vs Jagadeeshwari on 19 January, 2022
                                                                                A.S.No.639 of 2016



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 19.01.2022

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                 A.S.No.639 of 2016

                 Rajeswari                                                      ... Appellant
                                                          -vs-

                 1.Jagadeeshwari

                 2.Anushiya                                                     ...Respondents

                 PRAYER: First Appeal is filed under Section 96 r/w Order 41 Rule 1 of the

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

                 O.S.No.169 of 2012 dated 14.03.2016 on the file of the V Additional District

                 Judge, Coimbatore.

                                         For Appellant    : No appearance

                                         For Respondents: Mr.Ganesh Babu
                                                          for Va.Vu.Si. Vazhakagam for R1
                                                          No appearance for R2.

                                                 JUDGMENT

When this appeal came up for hearing on 12.01.2022, there was no

representation for the appellant and only the learned counsel for the first

respondent is present. Hence, the Registry was directed to post this matter

https://www.mhc.tn.gov.in/judis A.S.No.639 of 2016

under the caption, “for dismissal” today and accordingly, it is listed today.

2. Even today i.e., on 19.01.2022, the learned counsel for the first

respondent alone is present and there is no representation for the appellant.

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

19.01.2022

Gv

To:

1.The V Additional District Judge, Coimbatore.

2. The Section Officer, V.R Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis A.S.No.639 of 2016

A.A.NAKKIRAN, J.

gv

A.S.No.639 of 2016

19.01.2022

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

 
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