S.Sahayarani vs Savithiri
2022 Latest Caselaw 13509 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 28.07.2022

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                              A.S (MD)No.156 of 2013

                     S.Sahayarani                             ...Appellant/10th Defendant

                                                        Vs.

                     1.Savithiri
                     2.R.Krishnamoorthy
                     3.K.Packiathammal
                     4.A.Vanaja
                     5.R.Girija
                     6.P.Jayanthi
                     7.T.Rama
                     8.M.Sumathi
                     9.K.Karthikeyan
                     10.K.Sachidanantham                      ... 2 to 10 Respondents/
                                                                   1 to 9 Defendants

                     PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure Code,
                     against the judgment and decree passed in O.S.No.53 of 2011, on the file of
                     the III Additional District Judge, Trichirappalli, dated 12.02.2013.




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https://www.mhc.tn.gov.in/judis
                                             For Appellants      : Mr.R.Sundar
                                             For R1              : Mr.R.Rajaraman
                                             For R4               : Mr.M.Pitchai Muthu
                                             For R2, R5 to R10   : Mr.M.Saravanan

                                                     JUDGMENT

When the matter came up for hearing on 19.07.2022, the appeal

was directed to be listed today i.e., on 28.07.2022 stating that the appellant

has to take a steps in a week, failing which, the appeal suit shall stand

dismissed for default on that day. Today, when the matter is taken up for

hearing, the appellant has not complied with the earlier order of this Court.

This shows that the appellant is not interested in prosecuting the appeal.

Hence, this Court has no other option except to dismiss the appeal for

default.

2.Accordingly, the appeal suit is dismissed for default. No costs.

28.07.2022 Index : Yes / No Speaking Order : Yes / No am

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

1. The III Additional District Judge, Trichirappalli,

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

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

am

A.S (MD)No.156 of 2013

28.07.2022

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