K.Gunasekar vs R.Gunasundari
2025 Latest Caselaw 8089 Mad

Madras High Court

K.Gunasekar vs R.Gunasundari on 27 October, 2025

                                                                                             AS.No.84 of 2021




                              IN THE HIGH COURT OF JUDICATURE AT MADRAS


                                          DATED: 27-10-2025
                                              CORAM
                              THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                                    A.S.No.84 of 2021
                                              and CMP.No.5800 of 2021

                1.K.Gunasekar
                2.G.Selvi
                3.K.Santhanammal                                                         ...Appellants

                                                                Vs.

                1.R.Gunasundari
                2.K.Gunavathi
                3.M.Valarmathi                                                           ...Respondents

                Prayer: This Appeal Suit is filed under Section 96 of CPC., r/w Order 41 Rule
                1 of C.P.C, 1908, praying to set aside the decree and judgment dated
                18.12.2019 in OS.No.15 of 2018 passed by the learned Additional District
                Judge,                 (Fast Track Judge), Villupuram and thus render justice.




                                  For Appellants     : No appearance
                                  For Respondents : Mr.K.Harishankar for R2 to R4
                                                        R1- Died


                1/2



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                                                                                               AS.No.84 of 2021


                                                                DR.JUSTICE A.D.MARIA CLETE.J.,
                                                                                          dna

                                                          ORDER

When the matter was taken up for hearing on 26.09.2025, there was no

representation for the appellants and hence, the matter was adjourned under the

caption “for dismissal 27.10.2025.

2. Even today (27.10.2025) there is no representation for the appellants

either in person or through their counsel. Hence, this Appeal Suit is dismissed

for non-prosecution. Consequently, connected Miscellaneous Petition is closed.

No costs.

27-10-2025

dna

To The Additional District Court, (Fast Track Judge), Villupuram.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/10/2025 05:54:22 pm )