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Rajeswari vs Chanemougavadivou
2023 Latest Caselaw 5551 Mad

Citation : 2023 Latest Caselaw 5551 Mad
Judgement Date : 6 June, 2023

Madras High Court
Rajeswari vs Chanemougavadivou on 6 June, 2023
                                                                                     A.S..No.485 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 06.06.2023

                                                         CORAM:

                                   THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                                A.S.No.485 of 2020
                                                       and
                                               C.M.P.No.6374 of 2020


                  1.Rajeswari
                  2.M.Murugan
                  3.M.Prabakaran
                  4.M.Gunalan
                  5.M.Anandaraj
                  6.M.Dayanithi                                                    .. Appellants

                                                           Vs.

                  Chanemougavadivou                                            .. Respondent



                  PRAYER : Civil Miscellaneous Appeal is filed under Section 96 of the Code
                  of Civil Procedure, prayed to set aside the Judgment and Decree dated
                  20.09.2019 made in O.S.No.141 of 2012 on the file of the II Additional
                  District Judge, Puducherry.


                                        For Appellants     : No appearance
                                        For Respondent     : Mr.K.S.Karthikaraja




https://www.mhc.tn.gov.in/judis
                                                                                 A.S..No.485 of 2020

                                                                       T.V.THAMILSELVI,J.

                                                                                                 rri

                                                 JUDGMENT

When the matter was taken up for hearing on 26.04.2023, there

was no representation for the appellants. Hence, the Appeal suit was directed

to be listed under the caption 'for dismissal' on 06.06.2023. Even today, there

is no representation for the appellants.

2. Hence, this Appeal Suit is dismissed for non prosecution.

Consequently connected Miscellaneous petition is closed. No Costs.

06.06.2023

rri Index : Yes/No Speaking Order: Yes/No

A.S.No.485 of 2020 and C.M.P.No.6374 of 2020

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

 
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