Mrs.S. Sujatha vs S.Devi (Deceased)
2025 Latest Caselaw 926 Mad

Madras High Court

Mrs.S. Sujatha vs S.Devi (Deceased) on 14 July, 2025

Author: G.Jayachandran

Bench: G. Jayachandran

                                                                                       A.S.No.250 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 14-07-2025

                                                         CORAM

                             THE HONOURABLE DR JUSTICE G. JAYACHANDRAN

                                                 A.S.No.250 of 2022
                1. Mrs.S. Sujatha
                W/o.Late Mr.S.Suresh Kumar,
                No.11/5, Baby St, Agaram,
                Chennai- 600 082.

                2. S.Suchitra
                D/o.Late Mr. S. Suresh Kumar,
                No.11/5, Baby St, Agaram,
                Chennai- 600 082.

                3. S. Keerthika(Minor)
                D/o.Late Mr. S. Suresh Kumar,
                Rep.by Guardian Mother S.Sujatha at
                No.11/5, Babu St, Agaram,
                                                                ... Appellant(s)
                Chennai- 82.
                                                              Vs.
                S.Devi (Deceased)
                1. S. Mohan,
                S/o.Late P.N.Subramanian,
                No.28/29, Thirumalaiappan Street,
                Purasawalkam, Chennai- 7.

                2.Uma Maheshwari
                W/o.Mr. Chandrasekaran and D/o.Late P.N.Subramanian, No.3, Inspector
                Subbarayan Street, Old Washermenpet, Chennai- 21.




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                                                                                          A.S.No.250 of 2022


                3.S. Gomathi
                D/o.Late P.N.Subramanian,
                at No.28/29, Thirumalaiappan St,
                Purasawalkam, Chennai- 7.

                4.S.Malathi
                D/o.late P.N.Subramanian, at No.28/29,
                Thirumalaiappan St, Purasawalkam,
                Chennai- 7.
                                                                   ... Respondent(s)

                PRAYER:- Appeal Suit has been filed under Section 96 of Code of Civil

                Procedure, to set aside the Decree and Judgment dated 15.02.2019 rendered in

                O.S.No.5397 of 2013, on the file of the IV Additional Judge, City Civil Court,

                Chennai by allowing this Appeal and to grant such further or other reliefs that

                this Honble Court.


                                  For Appellant(s):       T.V.Vineeth Kumar

                                  For Respondent(s):      A.Balasingh Ramanujam



                                                           ORDER

Since the Learned Counsel for the appellants was not ready on

08.07.2025, this Court recorded his non-appearance and adjourned the matter to

14.07.2025 under the caption “For dismissal.”

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2. Today, an advocate appeared on behalf of the counsel on record

and sought further adjournment. However, since the case was already listed

under the caption “For dismissal” and the learned counsel for the appellants not

ready, no further time can be granted.

3. Hence, the Appeal Suit stands dismissed. There shall be no

orders as to costs.

14-07-2025

Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No bsm To,

1. The IV Additional Judge, City Civil Court, Chennai.

2. The Section Officer, V.R.Section, High Court, Madras.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/07/2025 08:41:08 pm )

G.JAYACHANDRAN J.

bsm

14-07-2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/07/2025 08:41:08 pm )