Madras High Court
S.Vijayalakshmi vs K.Ganapathy Alias Ganesan on 3 July, 2023
C.M.A(MD)No.1738 of 2010
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATE : 03.07.2023
CORAM
THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR
C.M.A(MD)No.1738 of 2010
S.Vijayalakshmi : Appellant
Vs.
K.Ganapathy alias Ganesan : Respondent
PRAYER:- Civil Miscellaneous Appeal filed under Section 47 of
Guardian and Wards Act, to set aside the decree and judgment in
G.O.P.No.39 of 2008, dated 30.07.2010 on the file of the learned
Principal District Judge, Pudukkottai.
For Appellant : Mr.A.Arunbrasad
JUDGMENT
The Civil Miscellaneous Appeal has been filed under Section 47 of Guardian and Wards Act, against the judgment and decree dated 30.07.2010 in G.O.P.No.39 of 2008, on the file of the learned Principal District Judge, Pudukkottai.
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2. This matter is listed today under the caption 'for dismissal'.
3. Mr.A.Arunbrasad, learned counsel representing counsel for the appellant would submit that they are not having bundle and they are not in a position to proceed with the case.
4. The Civil Miscellaneous Appeal is pending from 2010 onwards without any progress. Hence, the Civil Miscellaneous Appeal is dismissed for default. No costs.
03.07.2023 Index : Yes : No Internet : Yes : No das To
1.The Principal District Judge, Pudukkottai.
2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.
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das C.M.A(MD)No.1738 of 2010 30.07.2023 3/3 https://www.mhc.tn.gov.in/judis