Vijayakumar vs Sriraman [Died
2023 Latest Caselaw 2181 Mad

                                                                        AS.No.605/2011




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 09.03.2023

                                                  CORAM:

                                  THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                                    AND

                                  THE HONOURABLE MR. JUSTICE P.B.BALAJI

                                        AS.No.605/2011 & MP.No.1/2011

                    1.Vijayakumar
                    2.Vijayalakshmi                                     .. Appellants

                                                     Vs.

                    1.Sriraman [died]
                    2.Sugumar
                    3.Devanathan
                    4.Subitha
                    5.Thamilselvi
                    6.Pazhani
                    7.Dhanalakshmi                                      .. Respondents
                    **R1 died. R2 to R5 already on record.
                      7th Respondent brought on record as
                      legal representative of the deceased
                      1st respondent vide order dated 30.01.2023
                      made in CMP.No.20734/2022 in AS.No.605/2011.




https://www.mhc.tn.gov.in/judis                       1
                                                                                       AS.No.605/2011




                    Prayer:- Appeal Suit filed under Section 96 of CPC against the judgment
                    and decree of the learned Fast Track Judge-II [Additional District Judge],
                    Cuddalore dated 19.09.2011 passed in OS.No176/2010.

                                         For Appellants            :   Mr.N.Kesavaraj for
                                                                       Mr.D.Baskar
                                         R1                        :   Died
                                         For RR2 & 3               :   No appearance
                                         For R4                    :   Insufficient Address
                                         For R5                    :   Mr.N.Suresh
                                         For R6                    :   Mr.D.S.Thirumavalavan

                                                          JUDGMENT

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

(1) Despite this matter is being adjourned continuously on several

occasions at the request of the learned counsel for the appellants,

learned counsel for the appellants is not ready. We do not find any

reasonable cause for seeking further adjournment.

(2) Hence, the Appeal Suit stands dismissed for non prosecution. No

costs. Consequently, connected miscellaneous petition is closed.

                                                                                 [SSSRJ]    [PBBJ]
                                                                                     09.03.2023
                    AP
                    Internet : Yes



                                                            AS.No.605/2011




                    To

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

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

AS.No.605/2011

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

AP

AS.No.605/2011

09.03.2023

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