A.Stephan vs Ponnammal
2023 Latest Caselaw 2110 Mad

                                                                                 AS.No.964/2012




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 08.03.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                                        AND

                                   THE HONOURABLE MR. JUSTICE P.B.BALAJI

                                         AS.No.964/2012 & MP.No.1/2012

                    1.A.Stephan
                    2.Erik Stephan
                    3.Syril Stephan                                                 ..
                    Appellants

                                                        Vs.

                    N.Rajagopal [died]
                    1.Ponnammal
                    2.R.Mohankumar
                    3.R.Suryanarayanan                                              ..
                    Respondents

                    Prayer:- Appeal Suit filed under Section 96 of CPC against the judgment
                    and decree dated 12.12.2011 made in OS.No.781/2004 on the file of the
                    learned Additional District Judge, Fast Track Court, No.II, Coimbatore.



                                     For Appellants           :   No appearance
                                     For Respondents          :   Mr.C.R.Prasanan

https://www.mhc.tn.gov.in/judis                          1
                                                                                        AS.No.964/2012




                                                         JUDGMENT

[Judgment of the Court was delivered by S.S.SUNDAR, J.,]

(1) When the matter was listed on 07.03.2023 [yesterday], there was

no representation for the appellants. Hence, this Court directed the

Registry to post the appeal suit under the caption ''For Dismissal''

on 08.03.2023.

(2) Despite the appeal suit is listed today [08.03.2023] under the

caption ''For Dismissal'', again there is no representation for the

appellants. Hence, this Court is left with no other option except to

dismiss the appeal suit for non prosecution.

(3) Accordingly, the Appeal Suit stands dismissed for non

prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                                 [SSSRJ]      [PBBJ]
                                                                                      08.03.2023
                    AP
                    Internet : Yes




                                                             AS.No.964/2012




                    To

1.The Additional District Judge, Fast Track Court, No.II, Coimbatore.

2.The Section Officer VR Section, High Court Chennai.

AS.No.964/2012

S.S.SUNDAR, J., AND P.B.BALAJI, J.

AP

AS.No.964/2012

08.03.2023

https://www.mhc.tn.gov.in/judis 4