Meerabai vs (Appellants 1 To 3 Are Recorded As ...
2023 Latest Caselaw 12712 Mad

                                                                             A.S.No. 917 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 19.09.2023

                                                        CORAM

                              THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                  A.S. No.917 of 2018
                     1     Meerabai
                     2     L.Vijaya
                     3     L.Nagendiran                                        ... Appellants

                                                           Vs

                     J.R.lakshmipthi @ Babu (Deceased)

                     (Appellants 1 to 3 are recorded as LRs of
                     deceased 1st respondent vide order of this
                     court dated 18.11.2016 made in C.M.P.
                     No.5519 of 2016 in A.S.SR. No. 74707/2014)

                     2 R.Padhamanaban
                     3 Saroja
                     4 Banumathi
                     5 Badhmakshi
                     6 Pushpalatha
                     7 Dhanasekaran
                     8 C.Subramani
                     9 R.Vinayagamoorthy
                     10 M.Theerthagiri
                     11 M.Ravanan                                              ... Respondents

                     Prayer:- This First Appeal has been filed under Sec. 96 of C.P.C., against

                     the judgment and decree dated 05.03.2013 made in O.S.No.147 of 2004, on

                     the file of Addl. District Court, Krishnagiri.

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                                                                               A.S.No. 917 of 2018

                                  For Appellants    :         No appearance

                                  For Respondents   :         R1 – died

                                                              Mr.D.Shivakumar for R2 to R6

                                                              Mrs.V.Srimathi for R7

                                                              No appearance for R8 to R11

                                                    JUDGEMENT

When the above Appeal Suit was listed on 14.09.2023, there was

no representation on the side of appellants. Hence, the above matter was

posted today under the caption “for dismissal”.

2. Even today, (19.09.2023), when the matter taken up for

hearing, despite name of appellants printed in the cause list, there is no

representation on the side of appellants either in person or through the

counsel on record. Hence, the above Appeal Suit is dismissed for non-

prosecution. No costs.

19.09.2023 Index:Yes/No Internet:Yes/no Speaking Order/Non Speaking Order rpp To Addl. District Judge, Krishnagiri.

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T.V. THAMILSELVI, J.,

rpp

A.S. No.917 of 2018

19.09.2023

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