Thangavel vs Selvi
2025 Latest Caselaw 7431 Mad

Madras High Court

Thangavel vs Selvi on 24 September, 2025

                                                                     1
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 24.09.2025

                                                             CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                     A.S.No.708 of 2019
                    1.Thangavel
                    2.Palanisamy
                    3.Govindaraj
                    4.Mahendran                                                           ... Appellants
                                                                   Vs.
                    1.Selvi
                    2.Arunachalam
                    3.Perumalgounder
                    4.Jayavel
                    5.Vasantha
                    6.Sevi
                    7.Arumugam
                    8.Kumar
                    9.Chinnapaiyan                                      ...Respondents
                    PRAYER : This Appeal Suit is filed under Section 96 and Order 41 Rule 1 of

                    CPC to set aside the Decree and Judgment made in OS.No.313 of 2016,

                    dated 26.03.2019 passed by the III Additional District Judge, Salem.

                              For Appellants            : No appearance
                              For Respondents           : Mr.N.Manokaran for R1
                                                          Served – R2 to R9
                                                          Died and steps due - R3

                    Page No.1 of 4




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                                                           JUDGMENT

When this matter was called on 18.09.2025, there is no representation

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

24.09.2025 under the caption, 'For Dismissal'. Even today, there is no

representation for the appellants.

2. Hence, this appeal is dismissed for non-prosecution. No costs.

                    Index: Yes/No                                                                 24.09.2025
                    Speaking/Non-speaking Order
                    gv/ay









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                    To

1. The III Additional District Judge, Salem.

2. The Section Officer,

V.R.Section,

High Court, Madras.

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

24.09.2025

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