R.Chandrasekar vs Mrs.Easwari @ K.Rajeswari
2024 Latest Caselaw 17454 Mad

Madras High Court

R.Chandrasekar vs Mrs.Easwari @ K.Rajeswari on 3 September, 2024

Author: S.S. Sundar

Bench: S.S. Sundar

                                                                        OSA.No.363/2017



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 03.09.2024

                                                     CORAM :

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

                                               OSA.No.363/2017

                     1.R.Chandrasekar
                     2.Lashmi
                     3.R.Nagarajan
                     4.Krishnan Ramasami                                ... Appellants

                                                       Vs.

                     1.Mrs.Easwari @ K.Rajeswari
                     2.Sekar Prahaladhan
                     3.Shrikar Babu Borra
                     4.Commissioner
                       Corporation of Chennai
                       Rippon Buildings
                       Park Town, Chennai 600 003.

                     5.The Member Secretary
                       Chennai Metropolitan Development Authority
                       Egmore, Chennai 600 008.                       ... Respondents




                                                        1


https://www.mhc.tn.gov.in/judis
                                                                                        OSA.No.363/2017




                     Prayer : Original Side Appeal filed under 36 Rule 2 of Original Side Rules

                     read with Clause 15 of Letters Patent against the judgment and decree made

                     in CS.No.1068/2005 dated 09.05.2012.



                                   For Appellants            : Mr.V.Srikanth for Mr.K.Elangoo
                                   For R1                    : Mr.G.Selvatharasu
                                   For R4                    : M/s.P.T.Ramadevi,Standing counsel
                                   For R5                    : M/s.P.Veena Suresh,Standing counsel



                                                       JUDGMENT

[Order of the Court was made by S.S.SUNDAR, J.,]

(1)When the matter appeared in the list earlier on 30.08.2024, there was no

representation for the appellants. Hence, this Court directed the Registry

to post the matter today [03.09.2024] under the caption ''for dismissal''.

(2)Despite the appeal is being listed today the caption ''for dismissal'', the

learned counsel for the appellants seeks adjournment without a cause.

This Court finds no reason to adjourn the matter. In these circumstances,

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

this Court has no other option except to dismiss the appeal for non

prosecution.

(3)Accordingly, the Original Side appeal stands dismissed for non

prosecution. No costs.

[S.S.S.R., J.] [K.R.S., J.] 03.09.2024

AP

Internet : Yes To

1.Commissioner Corporation of Chennai Rippon Buildings Park Town, Chennai 600 003.

2.The Member Secretary Chennai Metropolitan Development Authority Egmore, Chennai 600 008.

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

S.S. SUNDAR, J., and K.RAJASEKAR, J.,

AP

03.09.2024

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