Rajmohan vs T.Jeyaraman
2022 Latest Caselaw 17507 Mad

                                                                                      A.S(MD)No.38 of 2014


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 10.11.2022

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE M.S.RAMESH
                                                          and
                            THE HONOURABLE MR.JUSTICE N. ANAND VENKATESH


                                               A.S(MD)No.38 of 2014
                                                          and
                                                   M.P(MD)No.2 of 2014

                     1.Rajmohan                             ... Appellant/Plaintiff


                                                           Vs.

                     T.Jeyaraman                            ... Respondent/Defendant


                     PRAYER: Appeal filed under Section 96 of the Code of Civil Procedure, to
                     set aside the judgment and decree dated 15.03.2013 passed in O.S.No.21 of
                     2007 on the file of the Second Additional District Court, Tiruchirappalli.


                                   For Appellant      :No appearance

                                   For Respondent     :Mrs.J.Maria Roseline

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                A.S(MD)No.38 of 2014


                                                    JUDGMENT

***********

(Judgment of the Court was delivered by N.ANAND VENKATESH, J.)

M.S.RAMESH, J.

and N.ANAND VENKATESH, J.

When the matter came up for hearing on 27.10.2022, there was

no representation on the side of the appellant and hence, this Court posted

this case under the caption “for dismissal” on 10.11.2022. Even today, when

the matter was taken up hearing, the learned counsel appearing for the

appellant is not ready to proceed with the case and make submissions.

Hence, this appeal is dismissed for non prosecution. No costs.

Consequently, connected miscellaneous petition is also clsoed.

(M.S.R.,J.) (N.A.V.,J.) 10.11.2022 Index:Yes/No Internet:Yes/No Ns

https://www.mhc.tn.gov.in/judis A.S(MD)No.38 of 2014

To:

1.The Second Additional District Court, Tiruchirappalli.

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

https://www.mhc.tn.gov.in/judis A.S(MD)No.38 of 2014

M.S.RAMESH, J.

and N.ANAND VENKATESH, J.

Ns

A.S(MD)No.38 of 2014 and M.P(MD)No.2 of 2014

10.11.2022

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