Prasanna vs Kunjaram
2023 Latest Caselaw 12618 Mad

                                                                             A.S.(MD)No.55 of 2016

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 15.09.2023

                                                     CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR
                                               A.S.(MD)No.55 of 2016


                    1. Prasanna

                    2. Piriyanga

                    3. Minor K.Kaleeswaran                                 ... Appellants/
                                                                               Plaintiffs

                                                        Vs.

                    1. Kunjaram

                    2. Rajarethinam                                        ... Respondents/
                                                                               Defendants

                    Prayer : This Appeal Suit filed under Section 96 of Civil Procedure
                    Code, to set aside the judgment and decree dated 18.12.2015 passed in
                    O.S.No.38 of 2010 on the file of Additional District Judge,
                    Ramanathapuram and allow the present appeal.


                                    For Appellants       : M/s.C.K.Latha
                                                           for Mr.K.K.Kannan
                                    For R2               : No appearance



                    1/2
https://www.mhc.tn.gov.in/judis
                                                                             A.S.(MD)No.55 of 2016



                                                                    K.MURALI SHANKAR,J.

                                                                                             csm



                                                     JUDGMENT

When the matter is taken up for hearing today, the learned counsel

appearing for the appellants is present. But there was no representation for

the appellants for the past two hearings. Moreover, though the death of the

first respondent was reported on 17.03.2022, steps are not taken till now.

Hence, this Appeal Suit is dismissed as abated. No costs.

15.09.2023 NCC :yes/No Index :yes/No Internet:yes/No csm

A.S.(MD)No.55 of 2016

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