Citation : 2022 Latest Caselaw 4034 Mad
Judgement Date : 2 March, 2022
A.S.No.455 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.03.2022
CORAM:
THE HONOURABLE MRS. JUSTICE S. KANNAMMAL
A.S.No.455 of 2012
1.AL.Kalaimani
2.K.Ammu .. Appellants
Vs.
1.W.Dominic David
2.P.R.Azhagu Ramalingam .. Respondents
Appeal Suit filed under Section 96 of the Code of Civil Procedure
against the Judgment and Decree dated 18.11.2011 passed by the Fast
Track Court-I, Chennai, in O.S.No.7829 of 2010.
For appellants : No Appearance
JUDGMENT
Since there was no representation for the appellants on 18.02.2022,
the appeal was directed to be listed under the caption for dismissal today.
Though the appeal is of the year 2012, affidavit of service has not been filed
till date.
https://www.mhc.tn.gov.in/judis A.S.No.455 of 2012
S.KANNAMMAL, J.
gbi
2. Even today i.e. on 02.03.2022, when the matter is taken up for
hearing, there is no representation for the appellants. Hence, this First
Appeal is dismissed for non prosecution. No costs.
02.03.2022 Index : Yes / No Speaking or Non speaking order Internet: Yes/no gbi
To
1. The Judge, Fast Track Court-I, Chennai.
2. The Section Officer, V.R. Section, High Court of Madras, Chennai.
A.S.No.455 of 2012
https://www.mhc.tn.gov.in/judis
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