M.Mary Santhabai vs K.Navinkumar
2024 Latest Caselaw 7809 Mad

Madras High Court

M.Mary Santhabai vs K.Navinkumar on 18 April, 2024

Author: G.Ilangovan

Bench: G.Ilangovan

                                                                                C.M.A.(MD).No.949 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 18.04.2024

                                                         CORAM

                                      THE HON'BLE MR.JUSTICE G.ILANGOVAN

                                               C.M.A.(MD).No.949 of 2021
                                             and C.M.P.(MD).No.8979 of 2021

                     1.M.Mary Santhabai
                     2.K.Maria John Joseph                        ... Appellants/Respondents/
                                                                         Defendants

                                                            Vs.

                     1.K.Navinkumar
                     2.John Joshila Therese                             ... Respondents/Appellants/
                                                                               Plaintiffs

                     PRAYER : Civil Miscellaneous Appeal is filed under Order 43 Rule 1

                     of Civil Procedure Code, to set aside the order in I.A.No.2 of 2019 in

                     O.S.No.9 of 2021 dated 15.06.2021 on the file of the Principal District

                     Court, Kanniyakumari at Nagergoil.

                                   For Appellants     : No Appearance

                                   For Respondents    : Mr.C.Prabhu

                                                       JUDGMENT

When the matter was listed on 02.04.2024 under the caption for

reporting settlement, there was no representation for the appellant.

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

Hence, the matter was ordered to be posted today under the caption 'for

dismissal'. Even today, there is no representation for the appellant. The

respondents' counsel is present today. Hence, this civil miscellaneous

appeal is dismissed for default. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                             18.04.2024

                     NCC          :     Yes / No
                     Index        :     Yes / No
                     Internet     :     Yes / No
                     TM

                     To

1.The Principal District and Sessions Judge, (MACT), Kanniyakumari District at Nagercoil.

2.The Section Officer, E.R.Section/V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

G.ILANGOVAN,J.

TM

18.04.2024

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