Govindanarayanan vs Jothi Ramalingam
2023 Latest Caselaw 5439 Mad

    2023/MHC/2474




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 05.06.2023

                                                          CORAM:

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                                A.S(MD)No.241 of 2015
                                                        and
                                              C.M.P(MD)No.5104 of 2023


                     Govindanarayanan                     :Appellant/Defendant

                                                   .vs.


                     Jothi Ramalingam                     :Respondent/Plaintiff



                     PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure
                     Code against the judgment and decree made in O.S.No.14 of 2013,
                     dated 16.7.2015, on the file of the IVth Additional District Judge,
                     Tirunelveli.


                                       For Appellant           :No appearance

                                       For Respondent          :Mr.V.Balaji

                                                   JUDGMENT

*************

In the previous hearing date, there was no representation on

behalf of the appellant and hence the appeal suit is directed to be

listed today. When the matter is taken up for hearing today in the

morning, there is no representation for the appellant either in

https://www.mhc.tn.gov.in/judis person or through counsel.Despite the matter has been passed over

and again called at 3.00 p.m., in the evening, none appeared on

behalf of the appellant. Hence, this Court has no other option

except to dismiss the appeal suit for non-prosecution.

2.In view of the same, the Appeal Suit is dismissed for non

prosecution. No costs. Consequently, connected Miscellaneous

Petition is closed.

05.06.2023

Index:Yes/No Internet:Yes/No NCC:Yes/No vsn

To

1.The IVth Additional District Judge, Tirnelveli.

2.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis N.SATHISH KUMAR.,J.

vsn

JUDGMENT MADE IN A.S(MD)No.241 of 2015 and C.M.P(MD)No.5104 of 2023

05.06.2023

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