G.Venkatesan vs N.Karthikeyan
2024 Latest Caselaw 8472 Mad

Madras High Court

G.Venkatesan vs N.Karthikeyan on 4 June, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                                   A.S.No.66 of 2012
                                   THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 04.06.2024
                                                         CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                   AND
                                   THE HONOURABLE MR.JUSTICE R.SAKTHIVEL

                                                 A.S.No.66 of 2012
                                                        and
                                     C.M.P.No.10537 of 2018 & M.P.No.1 of 2012


                     G.Venkatesan                                                   ...Appellant

                                                          Vs.

                     1.N.Karthikeyan
                     2.Thilakavathy
                     3.Deepa
                     4.Sathya                                                     ...Respondents


                     Prayer: First Appeal filed under Section 96, Order 41-A of the Code of Civil

                     Procedure, against the judgment and decree dated 18.03.2011 made in

                     O.s.No.25 of 2008 on the file of the Additional District and Sessions Judge

                     (FTC), Vellore.

                                         For Appellant     : No Appearance

                                         For Respondents : Mr.K.V.Sajeevkumar for R1
                                                            Mr.M.Jaisingh for Mr.A.Sivaji
                                                                  for R2 to R4


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     A.S.No.66 of 2012
                                                    JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.)

On 16.04.2024, a representation was made before us that

Mr.A.U.Ilango had returned the papers to the appellant due to his indifferent

health even on 14.04.2024 and the appeal was adjourned to today to enable

the appellant to engage a new counsel. Today, no new counsel appears for

the appellant. Hence, this Appeal Suit is dismissed for non-prosecution. No

costs. Consequently, connected miscellaneous petitions are closed.

(R.S.M., J.) (R.S.V., J.) 04.06.2024 kkn

Internet:Yes Index: No Non-speaking order Neutral Citation : No

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

To:-

The Additional District and Sessions Judge (FTC),

Vellore.

R.SUBRAMANIAN, J.

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

and R.SAKTHIVEL, J.

KKN

and C.M.P.No.10537 of 2018 & M.P.No.1 of 2012

04.06.2024

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