P.S.Parthasarathy vs Manjula
2022 Latest Caselaw 11806 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 04.07.2022

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               A.S(MD)No.51 of 2012
                                                       and
                                             M.P(MD)No.1 and 2 of 2012

                     P.S.Parthasarathy                          :Appellant/Plaintiff

                                                  .vs.


                     1.Manjula

                     2.Soundarapandian                          :Respondents/Defendants



                     PRAYER: First Appeal filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in O.S.No.69 of 2004,
                     dated         21.06.2011,   on    the   file    of     Principal   District   Court,
                     Virudhunagar District at Srivilliputhur.


                                       For Appellant                :Mr.S.Kandasamy Pandian
                                                                     for Mr.A.Sivaji

                                       For Respondent-1             :No appearance

                                       For Respondent-2             :Died

                                                   JUDGMENT

*********

Already the appeal suit is dismissed as against the second

https://www.mhc.tn.gov.in/judis respondent as abated, since the appellant has not taken steps to

bring on record the legal representatives of the deceased second

respondent within the statutory period of 90 days. The first

respondent was served and name prinited in the cause-list, but

none appears on behalf of her. Moreover, the appellant is not ready

to argue the appeal.

2.In view of the above, the appeal suit is dismissed for non

prosecution. No costs. Consequently, connected Miscellaneous

Petitions are dismissed.

04.07.2022

Index:Yes/No

Internet:Yes/No

vsn

To

1.The Principal District Judge, Virudhunagar District at Srivilliputhur.

2.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis P.VELMURUGAN.,J.

vsn

JUDGMENT MADE IN A.S(MD)No.51 of 2012 and M.P(MD)No.1 and 2 of 2012

04.07.2022

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