Subramanian vs Kannan
2023 Latest Caselaw 15466 Mad

Madras High Court

Subramanian vs Kannan on 30 November, 2023

                                                                            A.S.(MD)No.14 of 2016


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 30.11.2023

                                                    CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                             A.S.(MD)No.14 of 2016


                    Subramanian                                           ... Appellant


                                                       Vs.


                    1.Kannan

                    2.Natarajan

                    3.Rajendran

                    4.Murugesan

                    5.Murugesan

                    6.Rajeswari

                    7.Raju

                    8.Baalmurugan                                        ... Respondents


                    PRAYER: First Appeal filed under Section 96 of C.P.C., to set aside the
                    judgment and decree dated 31.10.2014 in O.S.No.125 of 2012 on the file
                    of the V Additional District Judge, Madurai.


                    1/4
https://www.mhc.tn.gov.in/judis
                                                                                A.S.(MD)No.14 of 2016


                                         For Appellant      : No appearance

                                         For R-3            : No appearance

                                         For R-5 & R-6      : Mr.K.K.Kannan



                                                     JUDGMENT

When the matter was taken up for hearing on 22.11.2023, there was

no representation on behalf of the appellant. Hence, the matter was

directed to be listed today i.e., on 30.11.2023 under the caption “For

Dismissal”. Even today, when the matter is taken up for hearing, there is no

representation on behalf of the appellant.

2.Hence, this First Appeal is dismissed as Non-prosecution. There

shall be no order as to costs.

30.11.2023

NCC : Yes / No Index : Yes / No Internet : Yes Sml

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

To

The V Additional District Judge, Madurai.

Copy to

The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

L.VICTORIA GOWRI, J.,

Sml

30.11.2023

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