G. Visalakshi vs V. Devika
2023 Latest Caselaw 1670 Mad

                                                            1




                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 01.03.2023

                                                          CORAM :

                          THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN


                                                     A.S.No.283 of 2014


                     G. Visalakshi                                            .. Petitioner


                                                         Versus


                          1. V. Devika
                          2. M. Bhuvaneshwari
                          3. C. Nagaraj
                          4. N. Kameswaran
                          5. N.Gowthamprakash
                          6. N.Anithasree
                          7. R. Venkatesan                                    .. Respondents



                     Prayer: This Civil Revision petition has been filed under Section 96 of

                     Civil Procedure Code to set aside the decree and Judgment passed in

                     O.S.No. 8722 of 2010 dated 07.11.2013 on the file of the XVIII Additional

                     City Civil Court Judge, Chennai and to allow the appeal with cost.


https://www.mhc.tn.gov.in/judis
                                  For Petitioner   : No Appearance
                                                              2

                                  For Respondents 1-6 : Mr. N.D. Sathish Raj

                                  For Respondent 7     : No Appearance




                                                           ORDER

When the matter came up on 19.01.2023 and 10.02.2023, there was

no representation on behalf of the petitioners. Therefore, the Registry was

directed to post the Civil Revision petition today (01.03.2023) under the

caption 'for dismissal'. Even today, there is no representation for the

petitioners. Hence, this Civil Revision petition is dismissed for non-

prosecution. No costs.

01.03.2023

Index : Yes/No Internet : Yes/No smn

To

1. The XVIII Additional City Civil Court Judge, Chennai

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

V.BHAVANI SUBBAROYAN,J.

smn

A.S.No.283 of 2014

01.03.2023

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