Subbiah vs Valliammal
2023 Latest Caselaw 9086 Mad

                                                                                 A.S.(MD)No.4 of 2015

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 26.07.2023

                                                         CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    A.S.(MD)No.4 of 2015

                     Subbiah                                               ...Appellant

                                                            /Vs./

                     1.Valliammal
                     2.The Collector,
                       District Collector Office,
                       Madurai District,
                       Madurai.                                            ...Respondents

                     PRAYER:- Appeal Suit - filed under Section 96 of C.P.C., to allow this
                     appeal and set aside the judgment and decree rendered in O.S.No.24 of
                     2010 dated 05.06.2014 on the file of the Family Court, Madurai.


                                    For Appellant       : Mr.V.Ramakrishnan
                                    For Respondents     : Mr.Arjun (R1)
                                                        for Mr.N.Vallinayagam
                                                        R2 - Exparte


                     1/4



https://www.mhc.tn.gov.in/judis
                                                                              A.S.(MD)No.4 of 2015

                                                    JUDGMENT

(Judgment of the Court was made by DR.ANITA SUMANTH, J.)

Notice has been served on the appellant and his name is also

printed in the cause list. As recorded under order dated 24.07.2023, there

had been no appearance by the appellant or on his behalf on that date and

this matter was directed to be listed under the caption 'For Dismissal'

today.

2. Even today, there is no appearance on his behalf. Hence,

this Appeal Suit is dismissed for non-prosecution. No costs.

[A.S.M.J.,] & [R.V.J.,] 26.07.2023 NCC :Yes/No Index :Yes/No Internet :Yes

https://www.mhc.tn.gov.in/judis A.S.(MD)No.4 of 2015

TO:

1.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.4 of 2015

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Judgment made in A.S.(MD)No.4 of 2015

Dated:

26.07.2023

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