Perumal vs Easwari
2024 Latest Caselaw 8491 Mad

Madras High Court

Perumal vs Easwari on 4 June, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                                     AS No.504 of 2017

                                      IN 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.504 of 2017
                                           and connected miscellaneous petition


                     Perumal                                          ... Appellant

                                                           Vs

                     1. Easwari

                     2. Ravivarman

                     3. Bhagyalakshmi

                     4. Devi                                              ... Respondents




                                  This appeal is filed under Section 96 of the Code of Civil

                     Procedure read with Order XLI Rule 1 of the CPC, to set aside the

                     judgment and decree dated 27.02.2017 made in OS No.204 of 2012 on

                     the file of the learned 1st Additional District Court, Salem.



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                     1/4
                                                                           AS No.504 of 2017




                               For Appellant      : Mr.M.Devaraj

                               For Respondents : Mr.P.Jagadeesan, for R1

                                                    Mr.M.Thangarajan, for R3

                                                    R2 & R4 Given-up




                                              JUDGEMENT

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

Mr. M.Devaraj, learned counsel appearing for the appellant

reports no instructions.

2. Hence the Appeal is dismissed for non-prosecution. There shall

be no order as to costs. Consequently, the connected miscellaneous

petition is closed.

(R.SUBRAMANIAN, J .) (R.SAKTHIVEL, J.) 04.06.2024

jv

Index : No Internet : Yes Non Speakig order Neutral Citation: No https://www.mhc.tn.gov.in/judis

To

1. The 1st Additional District Court, Salem.

2. The Section Officer, V.R. Section, Madras High Court, Chennai 104.

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

R.SUBRAMANIAN, J.

and R.SAKTHIVEL, J.

jv

and connected miscellaneous petition

04.06.2024

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