Chandrasekaran vs Dhamotharan
2023 Latest Caselaw 3714 Mad

                                                                            C.M.A.No.3723 of 2011

                                  IN T HE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 03.04.2023
                                                       CORAM
                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
                                               C.M.A.No.3723 of 2011
                                                       and
                                                  M.P No.1 of 2011

                     1.Chandrasekaran
                     2.Sathiavani
                     3.Shanthi                                             ... Appellants

                                                            ..Vs..

                     1.Dhamotharan
                     2.Neelavathi
                     3.Kasthuri
                     4.Vijayalakshmi
                     5.Gangadharan
                     6.Rajeswari
                     7.Manoharan
                     8.Devaraj                                             ... Respondents



                     Prayer: Civil Miscellaneous Appeal filed under Order 43, Rule 1(u) r/w
                     105 CPC, against the judgment and decree dated 30.09.2011 made in A.S
                     No.32 of 2007 on the file of the Subordinate Judge, Arani reversing the
                     judgment and decree dated 19.12.2006 made in O.S No.184/1996 on the file
                     of the District Munsif Court, Polur.


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.No.3723 of 2011

                                       For Appellants          : No Appearance
                                       For Respondents         : M/s.S.Aishwarya for R1 to R4
                                                                 R5 & R6 - died
                                                                 No Appearance for R7
                                                                 R8 - Dismissed

                                                        JUDGMENT

When the matter was taken up for hearing on 31.03.2023, there was

no representation on behalf of the appellants and hence, the matter was

directed to be posted under the caption "for dismissal" on 03.04.2023. Even

today, (03.04.2023) there is no representation on behalf of the appellants

either in person or through the counsel on record. Hence, the Civil

Miscellaneous Appeal is dismissed for non-prosecution. No costs.

Consequently, connected Miscellaneous Petition is closed.

03.04.2023

Index:Yes/No Speaking/Non-speaking Order (1/2) uma

https://www.mhc.tn.gov.in/judis C.M.A.No.3723 of 2011

To

1.The Subordinate Judge, Arani

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

https://www.mhc.tn.gov.in/judis C.M.A.No.3723 of 2011

A.A.NAKKIRAN, J.

uma

C.M.A.No.3723 of 2011 & M.P No.1 of 2011 (1/2)

03.04.2023

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