R.Jothivel vs R.Palanisamy
2024 Latest Caselaw 19104 Mad

Madras High Court

R.Jothivel vs R.Palanisamy on 27 September, 2024

                                                                                    A.S.(MD)No.48 of 2023

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 27.09.2024

                                                            CORAM

                                       THE HON'BLE MR JUSTICE P. VADAMALAI

                                                    A.S.(MD)No.48 of 2023
                                                            and
                                                  C.M.P.(MD)No.3258 of 2023

                     R.Jothivel                                               .. appellant


                                                               Vs.


                     R.Palanisamy                                            .. Respondent

                     Prayer : Appeal Suit is filed under Section 96 of the Code of Civil
                     Procedure, to set aside the judgment and decree, dated 06.09.2022, passed
                     in O.S.No.21 of 2019 on the file of the learned Principal District Judge,
                     Karur.

                                           For Petitioner : Mr.V.Balaji, No Appearance

                                         For Respondent : Mr.K.Suresh

                                                            ORDER

The present Appeal Suit has been filed to set aside the judgment and

decree, dated 06.09.2022, passed in O.S.No.21 of 2019 on the file of the

learned Principal District Judge, Karur.

Page No 1 of 3 https://www.mhc.tn.gov.in/judis

2. Today, when the matter is taken up for hearing, there is no

representation for the appellant, and the learned counsel for the respondent

is present.

3. Despite the case has been listed under the caption “for dismissal”,

none appears for the appellant. Hence, this Appeal Suit is dismissed for

default. No costs. Consequently, connected Civil Miscellaneous Petition is

closed.

27.09.2024

mkn Index:Yes/No Speaking Order :Yes/No Neutral Citation:Yes/No

Page No 2 of 3 https://www.mhc.tn.gov.in/judis

P. VADAMALAI, J.

mkn

To

The learned Principal District Judge, Karur

and

27.09.2024

Page No 3 of 3 https://www.mhc.tn.gov.in/judis