Senthilkumar vs Minor Sarathkumar
2022 Latest Caselaw 15527 Mad

                                                                                  A.S.No.661 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 19.09.2022

                                                       CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                   A.S.No.661 of 2016

                1. Senthilkumar
                2. Sudha
                3. Muthammal @ Saroja                            ... Appellants

                                                        Versus

                Minor Sarathkumar
                by next friend grand-father
                Venkatachalam                                    ... Respondent

                Prayer: Appeal Suit filed under Section 96 of the Code of Civil Procedure to
                allow the above Regular Appeal and set aside the judgment and decree, dated
                19.11.2015 made in O.S.No.177 of 2012 on the file of the Additional District
                Court at Namakkal.

                                  For Appellants    : No Appearance

                                  For Respondent    : No Appearance

                                                      JUDGMENT

In this matter, on 09.09.2022, this Court took into consideration that

there was no representation on behalf of the appellants on several occasions and

in fact, the matter was posted under the caption "for dismissal" on 29.07.2022,

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

A.S.No.661 of 2016

on which date, again the learned Counsel for the appellants appeared and

requested for time. At his request, a long date from July, 2022 to September,

2022 was given for getting instructions. Thereafter, on the last occasion, once

again, there was no representation on behalf of the appellants.

2. In that view of the matter, the matter was specifically posted under the

caption "for dismissal" today. Today also, there is no representation on behalf

of the appellants. Therefore, the appeal is dismissed for default. However,

there shall be no order as to costs.

19.09.2022 Index : yes/no Speaking order/Non-speaking order grs

To

The Additional District Court, Namakkal

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

A.S.No.661 of 2016

D.BHARATHA CHAKRAVARTHY. J.,

grs

A.S.No.661 of 2016

19.09.2022

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