Chandra vs Saraswathi
2024 Latest Caselaw 21260 Mad

Madras High Court

Chandra vs Saraswathi on 7 November, 2024

                                                                                        C.S.No.613 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 07.11.2024

                                                             CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                         C.S.No.613 of 2017

                    1.Chandra
                    2.Yagnalakshmi                                                 .. Plaintiffs

                                                                 Vs.

                    1.Saraswathi
                    2.Divya Prabha
                    3.Hema Malini
                    4.G.Harini                                                      .. Defendants


                    Prayer: Civil Suit filed under Order Order VII Rule 1 of Civil Procedure
                    Code praying to pass a judgement and decree;
                                  a) for preliminary decree for partition and separate
                                  possession of the plaintiff's 2/3rd share of schedule
                                  property bearing present No.58, (then No.31), Pappu
                                  Masthan Durga Main Road, Chennai-600 005, by metes
                                  and bounds.
                                  d) for costs.

                                       For Plaintiffs            :     No Appearance

                                       For Defendants            :     Mr.Pitty Parthasarathy


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                                                                                  C.S.No.613 of 2017


                                                                             A.A.NAKKIRAN,J.
                                                                                        uma


                                                  JUDGMENT

When the matter came up for hearing on 06.11.2024, there

was no representation on behalf of the plaintiffs and hence the matter was

directed to be posted under the caption "for dismissal" on 07.11.2024.

Even today (07.11.2024), there is no representation on behalf of the

plaintiffs either in person or through the counsel on record. Hence, the

Civil Suit is dismissed for non-prosecution. No costs.

                                                                              07.11.2024
                    Index:Yes/No                                               (1/2)
                    Speaking/Non-speaking Order
                    uma

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