Magendiran vs Moganapriya @ Mogana
2024 Latest Caselaw 21525 Mad

Madras High Court

Magendiran vs Moganapriya @ Mogana on 12 November, 2024

Author: M.Dhandapani

Bench: M.Dhandapani

                                                                                     C.M.A.No.1222 of 2020

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                            DATED: 12.11.2024

                                                                CORAM:

                                    THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                                    C.M.A.No.1222 of 2020

                     Magendiran                                                   .. Appellant
                                                                   Vs.
                     1.Moganapriya @ Mogana

                     2.Murugesan

                     3. Shanthi

                     4.Dhanalakshmi

                     5.Prabakar

                     6.Kokila

                     7.Chandru                                             .. Respondents
                     Prayer: Civil Miscellaneous Appeal filed under Section 47 of Guardians
                     and Wards Act, 1890 against the decree and judgment, dated 26.09.2019
                     passed by the Hon'ble Principal District Judge, Vellore in G.W.O.P.No.61 of
                     2019.
                                  For Appellant     :         No appearance
                                  For Respondents       :     Mr.S.Raja Ravi Varma for 1 to R3
                                                              No appearance for R4 to R7

                                                             JUDGMENT

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When the matter was listed earlier on 08.11.2024, there was no

representation for the petitioner. Hence, this Court directed the Registry to

post this appeal today under the caption “for dismissal”.

2. Despite the matter is listed today under the caption “for dismissal”,

there is no representation for the appellant. Hence, this Civil Miscellaneous

Appeal is dismissed for non-prosecution. No costs.

12.11.2024 msv

Index : Yes Speaking Order : Yes

msv

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M.DHANDAPANI,J.

msv

12.11.2024

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