Selvi Alias Tamil Selvi vs Vangalammal Alias Vangalayee ...
2022 Latest Caselaw 11799 Mad

                                                                                 A.S.(MD)No.44 of 2012

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 04.07.2022

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               A.S.(MD)No.44 of 2012
                                                       and
                                               M.P.(MD)No.1 of 2012

                 Selvi alias Tamil Selvi                            ... Appellant / Plaintiff
                                                        -Vs-


                 1.Vangalammal alias Vangalayee alias Pappathi
                 2.Minor Sooriyadevi
                 3.Minor Gopikrishnan
                 4.Vasanthi                                          ... Respondents / Defendants
                 (Minors 2 and 3 are represented by their mother and next friend the fourth
                 respondent)
                 PRAYER: Appeal Suit is filed under Section 96 of the Code of Civil Procedure to
                 set aside the decree and judgment made in O.S.No.92 of 2009 dated 15.09.2011
                 on the file of the learned Additional District Judge, Fast Track Court, Dindigul.


                                      For Appellant    : No Appearance
                                      For Respondents : Mr.G.Gomathi Sankar


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                  A.S.(MD)No.44 of 2012




                                                        JUDGMENT

When the matter was taken up for hearing on 30.06.2022, none

appeared on behalf of the appellant. Hence, the matter was directed to be listed

today (04.07.2022) under the caption 'for dismissal'.

2.Today also, when the matter is taken up for hearing, there is no

representation on behalf of the appellant, which shows that the appellant has no

interest in pursuing the appeal. Therefore, this Appeal Suit stands dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

04.07.2022 Index : Yes / No Internet : Yes / No

Myr

To

1.The Additional District Judge, Fast Track Court, Dindigul.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.44 of 2012

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

https://www.mhc.tn.gov.in/judis A.S.(MD)No.44 of 2012

P.VELMURUGAN, J.

Myr

A.S.(MD)No.44 of 2012

04.07.2022

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