M.Sambu vs M.Govindammal
2023 Latest Caselaw 11103 Mad

                                                                                       A.S.No.295 of 2019

                                   THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 23.08.2023
                                                        CORAM:
                                  THE HONOURABLE MR JUSTICE R.SUBRAMANIAN
                                                   AND
                                   THE HONOURABLE MRS JUSTICE R.KALAIMATHI

                                                    A.S.No.295 of 2019

                     1.M.Sambu
                     2.M.Malliga                                                        ...Appellants
                                                           Vs.
                     1.M.Govindammal
                     2.M.Govindan
                     3.M.Kandasamy
                     4.M.Perumal                                                   ...Respondents


                     Prayer: Appeal Suit filed under Section 96 of the Code of Civil Procedure
                     read with Order 41 Rule 1 of the Code of Civil Procedure, to set aside the
                     decree and judgment of the trial Court passed in O.S.No.75 of 2018 on the
                     file of the Additional District (Fast Track) Court, Mettur, dated 31.10.2018
                     with costs.

                                  For Appellants     : No appearance
                                  For Respondents    : No appearance for R1, 3 and 4
                                                      R2 – Died


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     A.S.No.295 of 2019

                                                    JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

Since there was no appearance for the appellants on 17.08.2023,

we had directed the matter to be listed under the caption “for dismissal”,

even today there is no representation. We also find that the 2 nd respondent is

no more and no steps have been taken to bring on record the legal

representatives.

2. Hence, this Appeal Suit is dismissed for non-prosecution. No

costs.

                                                                     (R.S.M.,J.)     (R.K.M.,J.)
                     dsa                                                     23.08.2023
                     Index             :Yes/No
                     Internet          :Yes/No

Neutral Citation :Yes/No Speaking order /Non-Speaking order

https://www.mhc.tn.gov.in/judis A.S.No.295 of 2019

To

The Additional District Judge, Fast Track Court, Mettur.

https://www.mhc.tn.gov.in/judis A.S.No.295 of 2019

R.SUBRAMANIAN, J.

and R.KALAIMATHI, J.

dsa

C.M.A.No.295 of 2019

23.08.2023

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