Magalakshmi vs Priya Krishnan
2025 Latest Caselaw 7843 Mad

Madras High Court

Magalakshmi vs Priya Krishnan 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.821 of 2018
                                                          and
                                                  CMP.No.21647 of 2018
                    1.Magalakshmi
                    2. V.Palani
                    3. V. Selvam
                    4. V. Madan
                    5. G. Vasanthi                                                        ...Appellants
                                                                   Vs.
                    1.Priya Krishnan
                    2.Aswini Krishnan
                    (Respondents 1 and 2 are represented by their Power Aent Mr.N.Manoharan)

                    3.M.Sasikumar
                    4.S. Venkatesan
                    5. C. Venkatesan
                    6. S.Kannan                                          ...Respondents
                    PRAYER : This Appeal Suit is filed under Section 96 Order XLI Rule 1 of

                    CPC to set aside the Judgment and Decree made in OS.No.152 of 2013 dated

                    31.07.2018       on the file of the IV Additional District & Sessions Judge,

                    Thiruvallur, Ponneri.

                              For Appellants            : No appearance
                              For Respondents           : Mr.J.Jayabalan for R1 & R2

                    Page No.1 of 4




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                                                                     Notice not ready – R3
                                                                     Batta due – R4
                                                                     Served - R5

                                                              ORDER

When this matter was called on 07.10.2025, there is no representation

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

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

representation for the appellants.

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

connected miscellaneous petition is closed. No costs.

14.10.2025 (½) Index: Yes/No Speaking/Non-speaking Order gv

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To

1. The IV Additional District & Sessions Judge, Thiruvallur, Ponneri.

2. The Section Officer,

V.R.Section,

High Court, Madras.

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

and

14.10.2025 (½)

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