R.Lakshmi Kandan vs K.Radhakrishnan ... ...
2022 Latest Caselaw 11619 Mad

                                                                                A.S(MD)No.208 of 2011


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 30.06.2022

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             A.S (MD)No.208 of 2011
                                                     and
                                              M.P(MD)No.1 of 2011

                     1.R.Lakshmi Kandan
                     2.R.Minor.Narendra Kandh
                     3.Minor.Monika
                     (Appellants 2 & 3 are minors rep.
                      through their father
                      Mr.Lakshmi Kandan)                       ... 1 to 3 defendants/Appellants

                                                         Vs.

                     1.K.Radhakrishnan                         ... Plaintiff/1st Respondent

                     2.Sundaram Home Finance Ltd.,
                       Through its Manager,
                       No.211, South Veli Street,
                       Madurai.

                     3.K.Vadivel                               ... 4th and 5th defendants/
                                                                   2nd and 3rd Respondents




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                A.S(MD)No.208 of 2011


                     PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure Code,
                     against the judgment and decree, dated 08.07.2011 passed in O.S.No.34 of
                     2008, on the file of the learned Additional District Judge/Fast Track Court,
                     Dindigul.

                                           For Appellants     : No appearance
                                           For R1             : Mr.R.Senthilkumar
                                           For R3             : Mr.S.Sivathilakar

                                                   JUDGMENT

The appeal was listed on 16.06.2022. On that day there was no

representation for the appellant. 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 appellant. 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.208 of 2011

To

1. The Additional District Judge Fast Track Court, Dindigul.

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

_________

https://www.mhc.tn.gov.in/judis A.S(MD)No.208 of 2011

P.VELMURUGAN, J.

am

A.S.(MD)No.208 of 2011

30.06.2022

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