Anushya vs Jayapal
2025 Latest Caselaw 7403 Mad

Madras High Court

Anushya vs Jayapal on 23 September, 2025

                                                                                            A.S.No.237 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 23.09.2025

                                                          CORAM

                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                  A.S.No.237 of 2017

                     1.Anushya

                     2.Suguna Devi

                     3.K.Vasantha

                     4.K.Jothi                                                        ... Appellants

                                                               vs.

                     1.Jayapal

                     2.Manoharan

                     3.S.Anbuselvam

                     4.Saravanan

                     5.J.Babuji

                     6.Renugadevi                                                     ... Respondents
                     PRAYER: This First Appeal filed under Section 96 of the Code of Civil
                     Procedure, to set aside the judgment and decree passed in O.S.No.46 of
                     2011 on the file of the Principal District Court, Namakkal, dated
                     30.11.2016.

                     1/4




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                                                                                               A.S.No.237 of 2017


                                        For Appellants                  : No Appearance

                                        For R1 and R5                   : M/s.Sarvabhauman Associates

                                        For R2 to R4 and R6             : No Appearance


                                                     JUDGMENT

When the appeal came up for hearing on 25.07.2025, the learned

counsel appearing for the appellants filed a memo stating that he has handed

over papers to his clients along with change of vakalat as early as

04.02.2025. Recording the same, this Court directed the Registry to print the

name of the appellants in the cause-list and list the matter for hearing.

2. Today, the appeal is listed by printing the name of the appellants in

the cause-list and there is no representation for them. Hence, the appeal is

dismissed for default. No costs.

                                                                                                 23.09.2025
                     Index                     : Yes/No
                     Speaking order            : Yes/No
                     Neutral Citation          : Yes/No
                     dm









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                     To

                     The Principal District Court,
                     Namakkal.









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                                                                            S.SOUNTHAR, J.

                                                                                               dm









                                                                                    23.09.2025

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