N.Jayaraman (Died) vs J.Rajeswari
2023 Latest Caselaw 622 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED : 11.01.2023
                                                          CORAM
                     THE HON'BLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
                                                      A.S.No.503 of 2015
                                                             and
                                                       M.P.No.1 of 2015

                     1. N.Jayaraman (died)
                     2. Revathi
                     3. Poornima
                     4. Janani                                                     ... Petitioners
                     (Appellants 2 to 4 brought on record as LRs of the
                     deceased sole appellant viz., N.Jayaraman vide
                     Court order dated 22.09.2022 in A.S.No.503 of
                     2015 by DBCJ).

                                                             Vs.

                     J.Rajeswari                                                   ... Respondent


                     Prayer: Appeal Suit is filed under Section 96 of CPC, against the Judgment
                     and Decree dated 27.04.2015 made in O.S.No.51 of 2010 on the file of the
                     Principal District Judge, Dharmapuri.
                                     For Appellants            : No appearance
                                     For Respondent            : Mr.M.V.Krishnan




https://www.mhc.tn.gov.in/judis
                                                     SATHI KUMAR SUKUMARA KURUP, J.

                                                                                             kmm

                                                        ORDER

When the matter was listed on 10.01.2023, there was no

representation for the Appellants. Hence, the matter came to be listed today

under the caption “For Dismissal”. Even today, there was no representation

for the Appellants.

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

Consequently, connected miscellaneous petition is closed.

11.01.2023

Index : Yes / No Internet : Yes / No Speaking Order/Non-Speaking Order kmm To The Principal District Judge, Dharmapuri.

A.S.No.503 of 2015

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