Kalyani vs (F.X.Felix Ravi
2023 Latest Caselaw 12711 Mad

                                                                          C.R.P.No.357 of 2006

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 19.09.2023

                                                        CORAM:

                        THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                                   C.R.P.No.357 of 2006

                     Kalyani                                                     ... Petitioner

                                                           Vs.

                     United India Insurance Company Limited,
                     237, Nehru Bazaar, Avadi,
                     Chennai 54.

                     (F.X.Felix Ravi, first respondent was exparte
                     and not necessary party)                                 ... Respondents

                     PRAYER: Civil Revision Petition is filed under Article 227 of the
                     Constitution of India, against the judgment and order of dismissal under
                     Order 21 Rule 43 CPC r/w 18-A of M.A.C.T Rules dated 01.07.2005
                     passed by Sub Judge, Poonamallee, in E.P.No.120 of 2002 in
                     M.C.O.P.No.153 of 1991.


                                  For Petitioner        : No appearance




                     1/2


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                                                                                C.R.P.No.357 of 2006

                                                                   V.LAKSHMINARAYANAN,J.


                                                                                                vkr
                                                         ORDER

The learned counsel for the petitioner was absent on 13.09.2023,

14.09.2023 and 15.09.2023. Even today (19.09.2023), when the matter is

taken up, there is no representation for the petitioner. Hence, this Court is

left with no other option except to dismiss the Civil Revision Petition for

non-prosecution.

2. Therefore, the Civil Revision Petition is dismissed for non-

prosecution. No costs. Registry is directed to delete the case from the list

of pending matters.

19.09.2023

Index:Yes/No Speaking Order :Yes/No Neutral Citation:Yes/No vkr To The Sub Judge, Poonamallee.

C.R.P.No.357 of 2006

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