S.Thiruvenkatam vs Angammal
2022 Latest Caselaw 11617 Mad

                                                                                    A.S(MD)No.67 of 2012


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 30.06.2022

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             A.S (MD)No.67 of 2012
                                                     and
                                            M.P(MD)Nos.1 & 2 of 2012

                     1.S.Thiruvenkatam
                     2.S.Kathan                                ... Appellants/Plaintiffs

                                                     Vs.


                     1.Angammal
                     2.The Branch Manager,
                       M/s.United India Insurance Co., Ltd.,
                       having office at
                       No.23-E EVR Road,
                       Puthur, Trichy-17.

                     3.The Divisional Manager,
                       M/s.United India Insurance Co., Ltd.,
                       Salai Road,
                       Thillai Nagar,
                       Trichy-18.
                       (Respondents 2 & 3 are given up
                        since they remained exparte
                        before the lower Court)                    ... Respondents/Defendants



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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 A.S(MD)No.67 of 2012




                     PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure Code,
                     to set aside the judgment and decree, dated 26.03.2012 made in O.S.No.97
                     of 2011, on the file of the learned Additional District Sessions Court (Fast
                     Track Court No.I), Trichirappalli by allowing this appeal

                                           For Appellants     : No appearance
                                           For R1             : Mr.B.Prasannavinoth

                                                   JUDGMENT

The appeal was listed on 20.06.2022. On that day there was no

representation for the appellants. Therefore, the appeal was directed to be

listed today (30.06.2022) under the caption for dismissal. Today also there is

no representation for the appellants. Hence, this appeal is dismissed for non-

prosecution. No cost. Consequently, connected miscellaneous petition is

also dismissed.

30.06.2022 Index : Yes / No Speaking Order : Yes / No am

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https://www.mhc.tn.gov.in/judis A.S(MD)No.67 of 2012

To

1. The Additional District Sessions Court (Fast Track Court No.I), 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 A.S(MD)No.67 of 2012

P.VELMURUGAN, J.

am

A.S.(MD)No.67 of 2012

30.06.2022

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