T.Anbalagan vs K.Selvaraj (Deceased)
2022 Latest Caselaw 16256 Mad

                                                                      O.S.A.No.119 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 12.10.2022

                                                       CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                   and
                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                               O.S.A.No.119 of 2012
                                               and M.P.No.1 of 2012


                     T.Anbalagan                                          .. Appellant

                                                        Vs.

                     1.K.Selvaraj (deceased)
                     2.Subaseeli
                     3.Abraham Richard Jeffery
                     4.Abraham Kingston Charles
                     5.Abraham Winston Cicil
                     6.Abraham Godfrey Pradeep

                     (RR2 to 6 brought on record as legal
                     heirs of deceased sole respondent
                     vide order of this Court dated 01.02.2012
                     made in M.P.Nos.1 to 3 of 2011 in
                     O.S.A.SR.No.76649 of 2005)                           .. Respondents


                     Prayer: This Original Side Appeal is filed under Order XXXVI Rule 1 of
                     O.S.Rules, against the order dated 15.06.2005 made in C.S.No.584 of
                     1994 on the file of this Court.
https://www.mhc.tn.gov.in/judis

                     1/3
                                                                         O.S.A.No.119 of 2012

                                          For Appellant    : No appearance


                                                     JUDGMENT

(Judgment of the Court was delivered by V.M.VELUMANI,J.) When the matter was taken up for hearing on 11.10.2022, there

was no representation on behalf of the appellant. Hence, the matter was

directed to be posted today under the caption 'for dismissal'. Even today,

there is no representation on behalf of the appellant. Therefore, the

Original Side Appeal is dismissed for non-prosecution. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                  (V.M.V., J) (S.M., J)
                                                                        12.10.2022


                     Index              : Yes / No
                     kj

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

O.S.A.No.119 of 2012

V.M.VELUMANI, J.

and SUNDER MOHAN, J.

kj

O.S.A.No.119 of 2012 and M.P.No.1 of 2012

12.10.2022

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