S.Soundararajan vs Jothimalar
2023 Latest Caselaw 14720 Mad

Madras High Court

S.Soundararajan vs Jothimalar on 23 November, 2023

                                                                          A.S.(MD).No.213 of 2022


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               Dated : 23.11.2023

                                                    CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                            A.S.(MD)No.213 of 2022
                                                    and
                                     C.M.P.(MD)Nos.9273 and 9275 of 2022


                     S.Soundararajan                                  ... Appellant

                                                     Vs.

                     1.Jothimalar
                     2.Subban @ Subbaiah (Died)
                       (Memo filed on 22.12.2022 in USR No.37097
                        is recorded, as R2 died and the appellant and
                        respondents 3 to 6, who are already on record,
                        are recorded as lrs of the deceased R2 vide Court
                        order dated 11.09.2023 made in
                        A.S.(MD)No.213 of 2022 by KMSJ)
                     3.Karuppan
                     4.Marimuthu
                     5.Saraswathi
                     6.Mahalakshmi                                     ... Respondents

                     PRAYER : Appeal Suit filed under Section 96 of the Civil Procedure
                     Code, to set aside the judgment and decree dated 31.08.2021 passed in
                     O.S.No.2 of 2018 on the file of the learned Additional District Judge,
                     Dindigul.



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https://www.mhc.tn.gov.in/judis
                                                                           A.S.(MD).No.213 of 2022


                                                                    L.VICTORIA GOWRI, J.


                                                                                             Mrn


                                  For Appellant        : No Appearance
                                  For 1st Respondent   : Mr.G.Gomathi Sankar

                                                       JUDGMENT

When the case was called up for hearing today, there is no

representation for the appellant despite being posted for final hearing.

Hence, this Appeal Suit is dismissed for non prosecution. There shall be

no order as to costs. Consequently connected miscellaneous petitions are

closed.

                                                                                   23.11.2023
                     NCC      : Yes / No
                     Index    : Yes / No
                     Internet : Yes
                     Mrn
                     To

1.The Additional District Judge, Dindigul.

2.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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