Papayeeammal vs Pappathi ...1St
2022 Latest Caselaw 10225 Mad

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 15.06.2022

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                  A.S(MD)No.87 of 2017

                     Karuppanna Goundar (Died)
                     1.Papayeeammal
                     2.K.Subramani                              ...Appellants/Defendant Nos.2 & 3

                                                         .Vs.

                     1.Pappathi                                 ...1st Respondent/Plaintiff
                     2.Kulandairasu                             ...2nd Respondent/4th Defendant


                     PRAYER: Appeal Suit filed under Section 96 of Civil Procedure Code,
                     to call for the Judgment and Decree dated 07.04.2014 on the file of the
                     learned Principal District Judge, Karur, made in O.S.No.51 of 2005 and
                     modify the Judgment and Decree in so far as the items 2 to 10 are
                     concerned and allow this First appeal.
                                       For Appellants    :No appearance
                                       For R-1           : Mr.K.Suresh


                                                        JUDGMENT

When the matter was taken up for hearing on 08.06.2022, the

following order was passed by this Court:-

https://www.mhc.tn.gov.in/judis “At request of both sides post the matter on 15.06.2022. No further time will be given, fails which, the appeal will be proceeded further in accordance with law”.

2.Today, at the hearing, despite the said conditional order was

passed on 08.06.2022 the learned counsel appearing for the Appellants

sought an adjournment.

3.Since the Appellants are not ready to prosecute this appeal and

the suit in O.S.No.51 of 2005 is of the year 2005 and the appeal is of the

year 2017 this Court is not inclined to grant any adjournment.

4.Accordingly, this First Appeal is dismissed for non prosecution.

There shall be no order as to Costs.

15.06.2022 Index:Yes Internet:Yes

ksa

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

1.The Principal District Court, Karur,

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

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

ksa

A.S(MD)No.87 of 2017

15.06.2022

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