Meiyammai vs Meiyappan
2022 Latest Caselaw 13330 Mad

                                                                                A.S.No.459 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 25.07.2022

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               A.S.No.459 of 2003
                                                      and
                                              C.M.P.No.7012 of 2003


                     1.Meiyammai
                     2.Alamelu Mangai alias Parvathi
                     (Minor appellants are declared as Major
                      and guardianship of their next
                      friend and Natural guardian mother
                      Mrs.Meiyammai is discharged
                      vide Court order dated 30.06.2022)       ...Plaintiffs/Appellants

                                                       Vs.

                     1.Meiyappan
                     2.Suseela
                     3.Dr.Manimekalai
                     4.Dr.Meenakshi
                     5.Natarajan Parvathi Charitable Trust
                       through its Managing Trustee
                       Mrs.Suseela Subramaniam,
                       Karaikudi.                              ...Defendants 2 to 7/
                                                                   Respondents




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                     A.S.No.459 of 2003


                     PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure Code,
                     against the judgment and decree, dated 21.02.2003 made in O.S.No.126 of
                     1998, on the file of the Sub-Court, Devakottai.
                                            For Appellants  : Mr.V.R.Shanmuganathan
                                            For Respondents : No appearance


                                                    JUDGMENT

When the matter came up for hearing on 21.06.2022, the appeal

was directed to be listed on 30.06.2022. Today, when the matter is taken up

for hearing, the learned counsel appearing for the appellants seek

adjournment, this Court is not inclined to adjourn the matter. This shows

that the appellants are not interested in prosecuting the appeal. Hence, this

Court has no other option except to dismiss the appeal for non-prosecution.

2.Accordingly, the appeal suit is dismissed for non-prosecution.

No costs. Consequently, connected miscellaneous petition is closed.

Index : Yes / No Speaking Order : Yes / No 25.07.2022 am

https://www.mhc.tn.gov.in/judis A.S.No.459 of 2003

To

1. The Sub-Court, Devakottai.

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

https://www.mhc.tn.gov.in/judis A.S.No.459 of 2003

P.VELMURUGAN, J.

am

A.S.No.459 of 2003

25.07.2022

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