C.Subashini vs V.N.A.S.Chandran
2025 Latest Caselaw 8675 Mad

Madras High Court

C.Subashini vs V.N.A.S.Chandran on 17 November, 2025

                                                                                               A.S.No.53 of 2021
                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 17-11-2025

                                                               CORAM

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                                       A.S.No.53 of 2021

                C.Subashini                                                               ... Appellant
                                                                   Vs
                1. V.N.A.S.Chandran


                2. C.Shreedharan


                3. C.Gajalakshmi                                                          ... Respondents



                PRAYER: This Appeal suit is filed under Section 96 read with Order XLI Rule 1
                and 2 of Civil Procedure Code, against the judgment and decree dated 26.08.2019
                made in O.S.No.182 of 2005 on the file of the V Additional District Court,
                Coimbatore.
                                   For Appellants      : No appearance


                                   R1                  :Mr.R.Krishna Prasad
                                                        for M/s.Sarvabhauman Associates

                                   R2 & R3             : No appearance




                1/4




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                                                                                       A.S.No.53 of 2021


                                                    JUDGMENT

When the matter was listed for hearing on 03.06.2025, there was no

representation for the appellant, hence, this Court, directed the Registry to list the

matter under the caption “for dismissal” on 06.06.2025. On 06.06.2025, upon

submission of the learned counsel for the appellant that the settlement talk was

going on, directed the Registry to list the matter on 16.6.2025 and again on

24.6.2025 under the caption “ for reporting settlement'.

2. The mediation report was received on 12.08.2025 and the same was

ended in fail. Hence, this Court again posted the matter on 25.08.2025 under the

caption “ for arguments”.

3. Though sufficient opportunity was given to the appellant to argue the

matter, when the matter is called today there is no representation for the appellant

and the learned counsel for the first respondent is present. Hence it is clear and

evident that the appellant is not interested in prosecuting the appeal. Hence, this

Appeal Suit is dismissed for non prosecution. No costs.

17.11.2025 mfa Index: Yes / No Neutral Citation: Yes / No

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To

1. The V Additional District Judge, V Additional District Court, Coimbatore.

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

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DR. A.D. MARIA CLETE, J

mfa

17.11.2025

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