Shakunthala Devi vs P.Saroja
2022 Latest Caselaw 11477 Mad

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 29.06.2022

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                            A.S.(MD) No.150 of 2010
                                                     and
                                           M.P(MD) Nos.1 and 2 of 2010

                     Shakunthala Devi                                   ... Appellant

                                                      Vs.

                     1.P.Saroja

                     2.P.Arunpandiyan

                     3.P.Nithiya

                     4.P.Suganya

                     5.M.Chellapandy

                     6.Minor C.Jegan

                     (Minor represented by his father and next
                     friend Mr.M.Chellapandy)                            ... Respondents


                     PRAYER: Appeal Suit filed under Section 96 of the Code of Civil

                     Procedure, to set aside the judgment and decree made in O.S.No.115 of

                     2007 on the file of the Additional District Judge, Fast Track Court No.1,

                     Madurai, dated 30.01.2010.

                     1/4
https://www.mhc.tn.gov.in/judis
                                        For Appellant           : Mr.K.K.Senthil

                                        For Respondents         : No appearance


                                                        JUDGMENT

************

When the matter came up for hearing on 10.06.2021, the learned

counsel appearing for the appellant requested to adjourn the matter and

on his request, the matter was adjourned to 17.06.2022. On that day also,

the learned counsel for the appellant requested time to argue the matter.

Hence, this Court adjourned the matter today (29.06.2022) on condition

that no further time will be given and if the learned counsel for the

appellant fails to argue the matter on that day, the appeal shall stand

dismissed for default, without any further reference to this Court.

2. Even today, the learned counsel appearing for the the appellant

is not ready to argue the matter, despite the conditional order passed by

this Court on 17.06.2022. Therefore, the Appeal Suit is dismissed for

non prosecution. No costs. Consequently, connected miscellaneous

petitions are closed.

29.06.2022 Index:Yes Internet:Yes

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

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

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

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

cp

A.S.(MD) No.150 of 2010 and M.P(MD) Nos.1 and 2 of 2010

29.06.2022

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