P.Palaniappa Mudaliar vs Krishnamudaliar
2022 Latest Caselaw 4427 Mad

                                                                          A.S.No.34 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 07.03.2022

                                                     CORAM:

                                  THE HONOURABLE MRS. JUSTICE S. KANNAMMAL

                                                 A.S.No.34 of 2012
                     1. P.Palaniappa Mudaliar
                     2. S.Parimalam                                    .. Appellants
                                                        Vs.
                     1. Krishnamudaliar
                     2. Subramaniam
                     3. Kumarasamy
                     4. A.Sarasayammal
                     5. A.Velliangiri
                     6. A.Selvaraj
                     7. Nagammal
                     8. N.Gunasekaran
                     9. N.Sivalingam
                     10. M.Palaniappa Mudaliar
                     11. P.Dhanapal
                     12. Nagalingam
                     13. P.Shanmugam
                     14. Ramayee
                     15. Palaniammal                                 .. Respondents

                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                         A.S.No.34 of 2012

                                  Appeal Suit filed under Order 41, Rule 1 r/w. Section 96 of the Code
                     of Civil Procedure against the Judgment and Decree, dated 29th April 2010
                     made in O.S.No.8 of 2007 on the file of the Additional District Judge cum
                     Fast Track Court No.II at Gobichettipalayam.


                                              For appellant   : No appearance


                                                          JUDGMENT

Notice of motion was ordered as early as on 29.04.2014. Though the

appeal is of the year 2012, affidavit of service has also not been filed till

date. The appeal was listed for hearing atleast two times before this Court

under the caption “for dismissal” since there is no representation for

appellants.

2. Even today i.e. on 07.03.2022, when the matter is taken up for

hearing, there is no representation for the appellant. Hence, this First Appeal

is dismissed for non prosecution. No costs.

07.03.2022 Index : Yes / No Speaking or Non speaking order vum

https://www.mhc.tn.gov.in/judis A.S.No.34 of 2012

To

1. The Additional District Judge cum Fast Track Court No.II, Gobichettipalayam.

2. The Section Officer, V.R. Section, High Court of Madras, Chennai.

https://www.mhc.tn.gov.in/judis A.S.No.34 of 2012

S.KANNAMMAL, J.

vum

A.S.No.34 of 2012

07.03.2022

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