Datchayani vs J.Valli
2025 Latest Caselaw 8470 Mad

Madras High Court

Datchayani vs J.Valli on 7 November, 2025

                                                                                           A.S.No.668 of 2018

                                  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.668 of 2018
                                               and CMP.No.18449 of 2018

                1. Datchayani
                2. Jamunadevi
                3. Santhidevi
                4. Rajasekar
                5. Yogarajan
                6. Krishnaraj
                7. Maharajan                                                               ... Appellants

                                                                   Vs.
                1. J.Valli
                2. J.Santhi
                3. J.Parthasarthy
                4. J.Dillibabu
                5. J.Chandra                                                              ... Respondents

                          First Appeal is filed under Section 96 r/w order 41 and 41A of the Civil
                Procedure Code, to set aside the judgment and decree dated 05.04.2018 made
                in O.S.No.5121 of 2015 on the file of the XVI Additional Judge, City Civil
                Court, Chennai allowing this First Appeal.



                                   For Appellants                : No appearance

                                   For Respondents               : Batta due R1 to R5




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                                                                                        A.S.No.668 of 2018

                                                       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

To

1. The learned XVI Additional Judge, City Civil Court, Chennai.

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

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