Murugammal vs C.Chakkaravarthi
2025 Latest Caselaw 7841 Mad

Madras High Court

Murugammal vs C.Chakkaravarthi on 14 October, 2025

                                                                    1
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 14.10.2025

                                                            CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                    AS.No.42 of 2021
                                                         and
                                                   CMP.No.2810 of 2021
                    Murugammal                                                               ...Appellant
                                                                  Vs.
                    C.Chakkaravarthi                                                     ...Respondent

                    PRAYER : This Appeal Suit is filed under Section 96 of CPC read with or

                    XLI Rule 1 of CPC to set aside the Decree and Judgment in partly allowing

                    the suit made in OS.No.17 of 2019 (transferred from Sub Judge, Krishnagiri

                    in OS.No.56/2015) dated 02.08.2019 by dismissing the suit by the learned

                    District Judge, Krishnagiri in granting the decree in the suit for return of

                    money.

                              For Appellant            : No appearance

                              For Respondent         : No appearance

                                                              ORDER

When this matter was called on 26.09.2025, there is no representation

for the appellant and hence, this matter has been listed today i.e., on

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/10/2025 08:37:16 pm )

14.10.2025 under the caption, 'For Dismissal'. Even today, there is no

representation for the appellant.

2. Hence, this appeal is dismissed for non-prosecution. Consequently,

connected miscellaneous petition is closed. No costs.

                    Index: Yes/No                                                                14.10.2025
                    Speaking/Non-speaking Order
                    gv









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                    To

1. The District Judge, Krishnagiri

2. The Section Officer,

V.R.Section,

High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/10/2025 08:37:16 pm )

DR. A.D.MARIA CLETE.,J gv

and

14.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/10/2025 08:37:16 pm )