Jaya Kumar vs K.Chandrasekaran
2023 Latest Caselaw 14746 Mad

Madras High Court

Jaya Kumar vs K.Chandrasekaran on 23 November, 2023

                                                                                          C.S.No.535 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 23.11.2023

                                                              CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                       C.S.No.535 of 2015
                                                              and
                                                       A.No.1540 of 2016

                    1.Jaya Kumar
                    2.Jayabalan
                    3.Jaya Mohan                                                    .. Plaintiffs

                                                                 Vs.
                    1.K.Chandrasekaran
                    2.K.C.Anandammal
                    3.K.C.Jeyaselvi
                    4.C.Jayanthi                                                    .. Defendants

                    Prayer: Civil Suit filed under Order VII Rule 1 of CPC, read with Order IV
                    Rule 1 of Original Side Rules, praying to pass the following judgment and
                    decree against the defendants.
                                  a) to partition the suit property by metes and bounds and
                                  allot and deliver separate possession of 1/7th share each,
                                  in all totalling 3/7th share to the plaintiffs;
                                  b) to direct the defendants to pay to the plaintiffs 3/7th
                                  share in the mesne profit that accrue from the suit
                                  schedule properties from this day at the rate of
                                  Rs.4,28,571/- per month.
                                  c) and for costs.

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                                                                                    C.S.No.535 of 2015




                                                                           A.A.NAKKIRAN,J.
                                                                                               uma
                                         For Plaintiffs     : No Appearance

                                         For Defendants      : Mr.G.Murugendran


                                                          JUDGMENT

When the matter came up for hearing on 22.11.2023, there was no

representation on behalf of the plaintiffs and hence the matter was directed

to be posted under the caption "for dismissal" on 23.11.2023. Even today

(23.11.2023), there is no representation on behalf of the plaintiffs either in

person or through the counsel on record. Hence, the Civil Suit is dismissed

for non-prosecution. No costs. Consequently, connected application is

closed.

23.11.2023 Index:Yes/No Speaking/Non-speaking Order uma

and

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