J.Rani Jothi vs G.Pushpa
2023 Latest Caselaw 3919 Mad

                                                                                          A.S.No.733 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 06.04.2023

                                                            CORAM:

                              THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN
                                            THILAKAVADI

                                                     A.S.No.733 of 2009


                    J.Rani Jothi                                           ...Appellant
                                                             -Vs-

                    1.G.Pushpa

                    2.Minor G.Durga
                      Minor rep. By her mother and
                      natural Guardian G.Pushpa                           ...Respondents

                    PRAYER: First Appeal has been filed under Section Order 41 Rule 1 Civil
                    Procedure Code) against the judgment and decree made in O.S.No. 346 of
                    2005          on the of the Additional District Judge, Fast Track Court No.1,
                    Chengalput.




                                            For Appellant     : No appearance

                                            For R1            : No appearance

                                            For R2            : Minor rep. By R1

                                                            K.GOVINDARAJAN THILAKAVADI,J

                    1/2

https://www.mhc.tn.gov.in/judis
                                                                                        A.S.No.733 of 2009




                                                                                                     vsn

                                                        ORDER

When the matter was listed on 08.03.2023, there was no

representation on the appellant. Hence, the matter came to be listed under the

caption 'for dismissal' on 15.03.2023 and again the matter came to be listed

under the same cation on 23.03.2023, there was no representation on either

side. Even today, When the matter was called, there is no representation on

either side. Hence, the Appeal suit stands dismissed for default.

06.04.2023 Index:Yes/No Internet:Yes/No vsn

A.S.No.733 of 2009

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