K.Poovathal vs R.Thirumoorthi
2025 Latest Caselaw 6830 Mad

Madras High Court

K.Poovathal vs R.Thirumoorthi on 9 September, 2025

                                                                                              A.S.No.501 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 09.09.2025

                                                             CORAM

                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                  A.S.No.501 of 2015
                                              and M.P.Nos.1 and 2 of 2015

                     K.Poovathal                                                         ... Appellant

                                                                  vs.

                     1.R.Thirumoorthi

                     2.T.Shanthi

                     3.T.Sangeetha

                     4.T.Renuka Devi

                     5.Angamuthu                                                         ... Respondents

                     PRAYER: This Appeal is filed under Section 96 of the Code of Civil
                     Procedure, against the judgment and decree dated 18th day of February, 2014
                     in O.S.No.559 of 2012 on the file of I Additional District Judge,
                     Coimbatore.
                                     For Appellant         : No Appearance

                                     For R1                : Mr.A.Ramkumar

                                     For R2 to R5          : No Appearance


                     1/4




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                                                                                                       A.S.No.501 of 2015

                                                          JUDGMENT

It is seen from the records that the learned counsel appearing for the

appellant reported no instruction, when the matter came up for hearing on

13.03.2025. Recording the same, the Registry was directed to delete the

names of learned counsel appearing for the appellant namely

M/s.S.S.Mathivannan and A.Thameem Mohideen and list the matter by

printing the name of the appellant.

2. Today, the matter is listed by printing the name of the appellant

namely K.Poovathal in the cause-list. However, there is no representation

for the appellant.

3. Hence, this appeal is dismissed for default. No costs.

Consequently, the connected miscellaneous petitions are closed.

                                                                                                          09.09.2025
                     Index                    : Yes/No
                     Speaking order           : Yes/No
                     Neutral Citation         : Yes/No
                     dm

                     To






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                     The I Additional District Court,
                     Coimbatore.









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                                                                            S.SOUNTHAR, J.

                                                                                               dm









                                                                                    09.09.2025

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