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K.Venkatesan vs Baby Girija
2022 Latest Caselaw 4036 Mad

Citation : 2022 Latest Caselaw 4036 Mad
Judgement Date : 2 March, 2022

Madras High Court
K.Venkatesan vs Baby Girija on 2 March, 2022
                                                                             A.S(MD).No.132 of 2018



                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 02.03.2022

                                                     CORAM

                                  THE HONOURABLE MS.JUSTICE R.N.MANJULA

                                            A.S.(MD).No.132 of 2018

                 1.K.Venkatesan
                 2.G.Praveen Vishnu
                 3.G.Ishwarya                                      .. Appellants/Plaintiffs

                                                       Vs.

                 1.Baby Girija
                 2.R.Karthic
                 3.Anitha
                 4.Lekha
                 5.C.R.Gopu @ Gopalakrishnan
                 6.R.Srinivasan
                 7.R.Karthikeyan                                   .. Respondents/defendants


                 Prayer : This Appeal Suit is filed under Section 41 Rule and 2 of C.P.C r/w
                 Section 96 of the Civil Procedure Code, against the judgment and decree passed in
                 O.S.No.175 of 2014, dated 28.02.2018 on the file of the V Additional District
                 Judge, Madurai.




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

                 1/3
                                                                                    A.S(MD).No.132 of 2018

                                           For Respondents     : Mr.C.Godwin for R2 to R4


                                                       JUDGMENT

This appeal is preferred against the judgment and decree passed by the

V Additional District Judge, Madurai, made in O.S.No.175 of 2014, dated

28.02.2018.

2. Despite the matter is listed today under the caption 'for dismissal',

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

non prosecution. No Costs.



                                                                                             02.03.2022

                 Index    : Yes/No
                 Internet : Yes/No
                 tta



                 To

1. V Additional District Judge, Madurai.

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

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

A.S(MD).No.132 of 2018

R.N.MANJULA,J.,

tta

A.S(MD).No.132 of 2018

02.03.2022 https://www.mhc.tn.gov.in/judis

 
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