Prema vs Indrani Ammal
2022 Latest Caselaw 16977 Mad

                                                                                A.S.No.771 of 2014



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 28.10.2022

                                                         CORAM

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                          AND
                                    THE HONOURABLE MRS.JUSTICE N.MALA
                                                    A.S.No.771 of 2014

                1.Prema
                2.Manjula
                3.Chitra                                                           ...Appellants

                                                           -Vs-


                1.Indrani Ammal
                2.A.S.Raja
                3.A.S.Babu
                4.M.Ravi                                                         ...Respondents

                Prayer in A.S.No.771 of 2014:- Appeal Suit filed under Section 96 C.P.C.,
                against the judgment and decree dated 02.09.2013 made in O.S.No.28 of 2011
                passed by the learned Additional District and Sessions Judge (Fast Track Court),
                Vellore, Vellore District.


                                   For Appellants          : No appearance
                                   For R1 to R3            : No appearance
                                   For R4                  : M/s.T.Sreelekha



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                                                                                         A.S.No.771 of 2014



                                                       JUDGMENT

[Judgment of the Court was made by S.S.SUNDAR, J.,]

When the matter was earlier listed on 27.10.2022, there was no

representation for the appellants. Hence, this Court directed the Registry to list

the appeal under the caption ''For Dismissal'' today.

2. Despite this appeal is listed today under the caption ''For Dismissal'',

there is no representation for the appellants. Hence, this Court is left with no

other option except to dismiss the appeal for non prosecution.

3. Accordingly, this appeal suit stands dismissed for non

prosecution. No costs.

                                                                                     [SSSRJ]       [NMJ]
                                                                                          28.10.2022
                cda
                Index : Yes/No

Speaking/Non Speaking order

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

A.S.No.771 of 2014

To

1.The Additional District and Sessions Judge (Fast Track Court), Vellore, Vellore District.

2.The Section Officer, VR Records, High Court, Chennai.

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

A.S.No.771 of 2014

S.S.SUNDAR, J., AND N.MALA, J.,

cda

A.S.No.771 of 2014

28.10.2022

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