Gunasekaran vs Ezahava Thiyya Educational
2025 Latest Caselaw 8429 Mad

Madras High Court

Gunasekaran vs Ezahava Thiyya Educational on 6 November, 2025

                                                                                          A.S.No.129 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 06.11.2025

                                                           CORAM

                                  THE HON'BLE DR. JUSTICE A.D. MARIA CLETE

                                                  A.S.No.129 of 2020

                1. Gunasekaran
                2. Velayutham
                3. N.Manikandan
                4. P.K.Rajan
                5. K.Senthamarai
                6. K.Sushil Kumar                                                         ... Appellants

                                                                  Vs.
                1. Ezahava Thiyya Educational
                Charitable Trust,
                “Aeshaya Towers”
                Post Box No.552, 77,
                Lingappa Chetty Street,
                Coimbatore – 641 011.

                2. S.Arumugam

                3. K.Mohandass

                4. C.Mani

                5. P.N.Sanjay

                6. V.C.Purushothaman

                7. R.Surendran                                                           ... Respondents



                          First Appeal is filed under Section 96 of the Civil Procedure Code, to set
                aside the judgment and decree dated 10.07.2012 made in O.S.No.207 of 2009

                Page 1 of 3


https://www.mhc.tn.gov.in/judis                ( Uploaded on: 11/11/2025 01:23:57 pm )
                                                                                         A.S.No.129 of 2020

                on the file of the V Additional District Court, (Formerly FTC No.III)
                Coimbatore by allowing this First Appeal.


                                  For Appellants                : No appearance

                                                        JUDGMENT

When the matter was listed for hearing on 29.10.2025, there was no

representation for the appellants, hence, Registry was directed to list the matter

under the caption “for dismissal” on 06.11.2025 (i.e.,) today. When the matter

is called today there is no representation for the appellants and hence it is clear

and evident that the appellant is not interested in prosecuting the first appeal.

2. Hence, this first appeal is dismissed for non prosecution. No costs.

06.11.2025

Index : Yes/No Speaking order/Non-speaking order dpq

To

1. The V Additional District Court, (Formerly FTC No.III), Coimbatore

2. The Section Officer, VR Section, High Court of Madras Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 01:23:57 pm )

Dr.A.D. MARIA CLETE, J.

dpq

06.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 01:23:57 pm )