Minor Swaminathan vs Durairaj
2022 Latest Caselaw 11049 Mad

                                                                                A.S.(MD)No.604 of 2011

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 24.06.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             A.S.(MD)No.604 of 2011

                 Minor Swaminathan
                 through his Mother and Guardian
                 Subbulakshmi                                       ... Appellant / Plaintiff
                                                        -Vs-
                 1.Durairaj
                 2.Murugan
                 3.Kasi Viswanathan
                 4.Gopalakrishnan
                 5.Senthiladhipan
                 6.Palkaniammal
                 7.Thangaraj Nadar
                 8.Karthikeyan
                 9.Venkatasubramanian                           ... Respondents / Defendants


                 PRAYER: Appeal Suit is filed under Section 96 of the Code of Civil Procedure to
                 set aside the decree and judgment made in O.S.No.91 of 1996 dated 03.03.2003
                 on the file of the Subordinate Judge, Tuticorin.

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                      A.S.(MD)No.604 of 2011

                                           For Appellant     : No Appearance
                                           For R1 to R3      : Dismissed
                                           For R4            : Mr.M.Ramadhas
                                           For R5            : Mr.M.C.Swamy
                                           For R6            : Mr.M.Greesh Kumar
                                           For R7 to R9      : Mr.G.Prabhurajadurai
                                                           JUDGMENT

When the matter was taken up for hearing on 16.06.2022, none

appeared on behalf of the appellant. Therefore, the matter was directed to be

listed today (24.06.2022) under the caption 'for dismissal'.

2.Today also, when the matter is taken up for hearing, none appeared on

behalf of the appellant. The learned counsel for the respondents 4 to 9 are

present. Since the appeal is pending from the year 2011, the appellant does not

show interest in pursuing the appeal. Therefore, this Court has no other option

except to dismiss this appeal for non-prosecution. Accordingly, this Appeal Suit

stands dismissed for non-prosecution. No costs.

24.06.2022 Index : Yes / No Internet : Yes / No Myr

https://www.mhc.tn.gov.in/judis A.S.(MD)No.604 of 2011

To

1.The Subordinate Judge, Tuticorin.

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

https://www.mhc.tn.gov.in/judis A.S.(MD)No.604 of 2011

P.VELMURUGAN, J.

Myr

A.S.(MD)No.604 of 2011

24.06.2022

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