I.C.Nithyanandam vs B.Uma Maheswari
2022 Latest Caselaw 10941 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 23.06.2022

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               A.S(MD)No.183 of 2010
                                                       and
                                                M.P(MD)No.1 of 2010

                     1.I.C.Nithyanandam

                     2.I.C.Rajendran                    :Appellants/Defendants No.5 and 6

                                                 .vs.


                     1.B.Uma Maheswari

                     2.S.Natarajan

                     3.B.Amaravathi

                     4.P.Annapoorani

                     5.S.Logasundari                    :Respondents/Defendants No.1 to 4



                     PRAYER: First Appeal filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in O.S.No.95 of 2005,
                     dated 24.09.2009, on the file of Additional District Judge, Fast Track
                     Court No.II, Madurai.


                                      For Appellants          :No appearance

                                      For Respondents         :No appearance


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                                                     JUDGMENT
                                                     *********

                                  In the earlier hearing date, at the request of the learned

                     counsel for the appellants, the matter was directed to be listed

                     today with an endorsement               that no further adjournment will be

                     given and the matter is listed under the caption ''finally''. When the

                     matter is taken up today for hearing, there is no representation

                     either for the appellants or for the respondents.Therefore, the

                     appeal          suit   is   dismissed    for   non-prosecution.   No   costs.

                     Consequently, connected Miscellaneous Petition is dismissed.



                                                                              23.06.2022

                     Index:Yes/No

                     Internet:Yes/No

                     vsn


                     To

                     1.The Additional District Judge,
                       Fast Track Court No.II,
                       Madurai.

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




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                                      P.VELMURUGAN.,J.

vsn

JUDGMENT MADE IN A.S(MD)No.183 of 2010 and M.P(MD)No.1 of 2010

23.06.2022

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