Meenambal vs Krishnan
2024 Latest Caselaw 18781 Mad

Madras High Court

Meenambal vs Krishnan on 24 September, 2024

Author: R. Hemalatha

Bench: R. Hemalatha

                                                            1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 24.09.2024

                                                        CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                               C.M.A.No.1528 of 2024 and
                                                C.M.P. No.13179 of 2024


                     1. Meenambal

                     2. Sai Car India Private Limited,
                        Represented by its Manager Vinoth, S/o. Veerasamy
                        No.7, Azhwar Apartments,
                        Agasthiya Street, Gandhi Nagar,
                        Saligramam, Chennai.                            ... Appellants

                                                          ..Vs..

                     1. Krishnan
                     2. Kanniappan
                     3. Gopal                                               ...Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Order XLIII (a) of the
                     code of Civil Procedure against the decree and judgment dated 29.11.2023
                     on the file of the Principal Subcourt, Chengalpattu at Kancheepuram, in
                     A.S. No.17 of 2021, reversing the decree and judgment dated 23.03.2021
                     on the file of the District Munsif Court, Chengalpattu, in O.S. No.222 of
                     2007.


                                   For Appellants     : No appearance.
                                   For Respondents    : No appearance.
https://www.mhc.tn.gov.in/judis
                                                          2

                                                                         R. HEMALATHA, J.

                                                                                            bga

                                                    JUDGMENT

When the Civil Miscellaneous Appeal came up for hearing on

23.09.2024, there was no representation for the appellants and hence the

Registry was directed to post this matter under the caption "for dismissal'

on 24.09.2024. Even today, i.e., 24.09.2024, there is no representation for

the appellants as well as respondents.

2. In view of the same, the Civil Miscellaneous Appeal is

dismissed for non prosecution. No costs. Consequently connected

miscellaneous petition is closed.

24.09.2024 Index : Yes/No Internet : Yes/No bga

To

1. Principal Subordinate Judge, Chengalpattu at Kancheepuram.

2. District Munsif, Chengalpattu.

3. The Section Officer, VR Section, High Court, Chennai. https://www.mhc.tn.gov.in/judis

C.M.A.No.1528 of 2024 and C.M.P. No.13179 of 2024

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