Thailammai ...1St vs C.Vadivel ..1St
2025 Latest Caselaw 7125 Mad

Madras High Court

Thailammai ...1St vs C.Vadivel ..1St on 16 September, 2025

Bench: C.V.Karthikeyan, R.Vijayakumar

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 16.09.2025

                                                             CORAM:

                                  THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
                                                     AND
                                   THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                    AS(MD)No.19 of 2016
                 1.Thailammai                                           ...1st Appellant/1st Defendant
                 2.C.Mayandi                                            ..2nd Appellant/2nd Defendant
                                                           vs.
                 1.C.Vadivel                                   ..1st Respondent/Plaintiff
                 2.Papapathi                                   ..2nd Respondent/3rd Defendant
                 3.K.Kalyanasundaram                           ... 3rd Respondent/4th Defendant

                 PRAYER: Appeal Suit is filed under Section 96 of CPC,1908, against the
                 judgment and decree of the First Additional District Judge(PCR), Tiruchirappalli,
                 dated 16.12.2013 made in O.S.No.176 of 2009.
                                    For Appellants               : No appearance
                                    For Respondents              : No appearance

                                                             ORDER

(Judgment of the Court was made by C.V.KARTHIKEYAN, J.)

On 15.09.2025, even though the names of the appellants and the

respondents were printed in the cause list, there was no representation and

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/09/2025 03:23:07 pm ) therefore, the appeal suit was directed to be posted under the caption 'for

dismissal'. Today also, there is no representation. The appeal suit is dismissed for

non-prosecution. No costs.

                                                                                 (C.V.K., J.)     (R.V., J.)
                                                                                         16.09.2025
                 NCC : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 CM

                 To,

The First Additional District Judge(PCR), Tiruchirappalli,

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/09/2025 03:23:07 pm ) C.V.KARTHIKEYAN, J.

and R.VIJAYAKUMAR, J.

CM

16.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/09/2025 03:23:07 pm )