P.R.Santha vs K.N.Jagannathan
2025 Latest Caselaw 8469 Mad

Madras High Court

P.R.Santha vs K.N.Jagannathan on 7 November, 2025

                                                                                         A.S.No.502 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 07.11.2025

                                                          CORAM

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

                                                 A.S.No.502 of 2020
                                              and CMP.No.6839 of 2020

                1. P.R.Santha
                2. A.R.Suseela                                                           ... Appellants

                                                                 Vs.
                1. K.N.Jagannathan
                2. K.N.Vanajamani
                3. K.N.Vatchala
                4. Munirathinammal
                5. K.V.Ramanathan
                6. K.V.Visvanathan
                7. K.V.Raghupathi
                8. Rohini Shanmuga Rao
                9. K.Meera
                10.K.Subadra
                11. K.P.Ramesh
                12. K.P.Vijaya Ganesh
                13. D.S.Nagarajan
                14. K.J.Kumari                                                          ... Respondents

                          First Appeal is filed under Section 96 of the Civil Procedure Code, to set
                aside the judgment and decree dated 28.02.2019 made in O.S.No.3 of 2004 on
                the file of the I Additional District and Sessions Court, Vellore allowing this
                First Appeal.




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                                                                                         A.S.No.502 of 2020




                                  For Appellants                : No appearance

                                  For Respondents               : Mr.K.M.Kodaiarasu
                                                                  for R1 to R3, R10 to R14
                                                                  R8 & R9 batta not filed
                                                                  R4 to R7 died steps taken


                                                        JUDGMENT

When the matter was listed for hearing on 04.11.2025, there was no

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

under the caption “for dismissal” on 07.11.2025 (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.

Consequently, connected miscellaneous petition is also closed.

07.11.2025

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

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To

1. The I Additional District and Sessions Court, Vellore.

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

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Dr.A.D. MARIA CLETE, J.

dpq

07.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 11:48:29 am )