P.Kuppa Bai vs M.Sumathi
2024 Latest Caselaw 15319 Mad

Madras High Court

P.Kuppa Bai vs M.Sumathi on 7 August, 2024

Author: S.S. Sundar

Bench: S.S. Sundar

                                                                                   O.S.A.No.13 of 2021

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 07.08.2024

                                                          CORAM :

                                     THE HONOURABLE MR. JUSTICE S.S. SUNDAR
                                                            AND
                                    THE HONOURABLE MR. JUSTICE K. RAJASEKAR

                                                    O.S.A.No.13 of 2021
                                                           and
                                                    C.M.P.No.262 of 2021

                     P.Kuppa Bai                                                  ... Appellant

                                                            Vs.

                     1.M.Sumathi
                     2.S.Arumugam
                     3.P.Bakthavachalam
                     4.Krishnamoorthy
                     5.C.Akilandam
                     6.M.Thandavamoorthy
                     7.Kannan                                                     ... Respondents

                                  Original Side Appeal filed under Order XXXVI Rule 1 of Original
                     Side Rules r/w. Clause 15 of Letters Patent against the order dated
                     11.11.2020 in A.No.7506 of 2018 in C.S.No.418 of 2013 on the file of this
                     Court.




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                                                                                      O.S.A.No.13 of 2021



                                       For Appellant     :     No appearance

                                       For Respondents :       No appearance


                                                     JUDGMENT

(Judgment was delivered by S.S. SUNDAR, J.)

When the Appeal was listed earlier on 06.08.2024, there was no

representation for the appellant. Hence, this Court directed the matter to be

listed under the caption “for dismissal” on 07.08.2024. Even today, i.e.,

07.08.2024, despite the matter is listed under the caption “for dismissal”,

there is no representation for the appellant. Hence, this Court has no other

option except to dismiss this appeal for non-prosecution.

2.Accordingly, this Original Side Appeal stands dismissed for non-

prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

(S.S.S.R., J.) (K.R.S., J.) 07.08.2024 mkn

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Internet : Yes Index : Yes / No Neutral Citation : Yes / No

S.S. SUNDAR, J.

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and K. RAJASEKAR, J.

mkn

07.08.2024

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