Annammal vs Smt.S.Pushpammal (Deceased)
2023 Latest Caselaw 3319 Mad

                                                                      A.S.No.536 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 28.03.2023

                                                    CORAM


                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                    AND
                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                                A.S.No.536 of 2017

                     1. Annammal
                     2. Venkatesan
                     3. Thanigaivel                       ...        Appellants


                                                         ..vs..


                     1. Smt.S.Pushpammal (deceased)
                     2. S.Sundramurthy
                     3.S.Ravi
                     4.S.Dhanasekaran
                     5.Smt.M.Rani
                     6.Smt.A.Santhi
                     (R2 to R6 LR's of the deceased
                      R1 as per memo dated 12.06.2018 and
                     vide Court order dated 11.07.2018 made
                     in C.M.P.No.17747 of 2017 in
                     A.S.No.536 of 2017)

                     7. Smt.Chandrammal

                        R.Padmanabhan (deceased)

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                  A.S.No.536 of 2017

                     8. P.Gokul
                     9. Smt.Viji
                     10. K.Mani
                     11. K.Vijayan
                     12. N.Shanthi
                     13. Smt.Kanchana
                     14. V.Mani                                 ...              Respondents



                     Prayer :          Petition filed under Section 96 read with Order 41 Rule 1 of

                     Civil Procedure Code against the judgment and decree dated 25.11.2016 in

                     O.S.No.22 of 2012 on the file of the District Judge, District Court No.II,

                     Kancheepuram.



                                  For Appellants           :   No appearance
                                  For Respondents          :   Mr.Perumbulavil Radhakrishnan
                                                         ***


                                                    JUDGMENT

When the Appeal Suit was taken up for hearing on 16.03.2023,

there was no representation on behalf of the Appellants and therefore, the

matter was directed to be listed today (28.03.2023) under the caption 'For

Dismissal'. Even today, there is no representation on behalf of the

https://www.mhc.tn.gov.in/judis A.S.No.536 of 2017

Appellants. Hence, the Appeal suit is dismissed for non prosecution.

[S.V.N.,J] [R.K.M.,J] 28.03.2023 arr

To

The District Judge, District Court No.II, Kancheepuram.

https://www.mhc.tn.gov.in/judis A.S.No.536 of 2017

S.VAIDYANATHAN, J.

and R.KALAIMATHI, J.

arr

A.S.No.536 of 2017

28.03.2023

https://www.mhc.tn.gov.in/judis A.S.No.536 of 2017

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