Madras High Court
S.Thiruvenkatam vs Angammal on 30 June, 2022
Author: P.Velmurugan
Bench: P.Velmurugan
A.S(MD)No.67 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 30.06.2022
CORAM
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
A.S (MD)No.67 of 2012
and
M.P(MD)Nos.1 & 2 of 2012
1.S.Thiruvenkatam
2.S.Kathan ... Appellants/Plaintiffs
Vs.
1.Angammal
2.The Branch Manager,
M/s.United India Insurance Co., Ltd.,
having office at
No.23-E EVR Road,
Puthur, Trichy-17.
3.The Divisional Manager,
M/s.United India Insurance Co., Ltd.,
Salai Road,
Thillai Nagar,
Trichy-18.
(Respondents 2 & 3 are given up
since they remained exparte
before the lower Court) ... Respondents/Defendants
_________
Page 1 of 4
https://www.mhc.tn.gov.in/judis
A.S(MD)No.67 of 2012
PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure Code,
to set aside the judgment and decree, dated 26.03.2012 made in O.S.No.97
of 2011, on the file of the learned Additional District Sessions Court (Fast
Track Court No.I), Trichirappalli by allowing this appeal
For Appellants : No appearance
For R1 : Mr.B.Prasannavinoth
JUDGMENT
The appeal was listed on 20.06.2022. On that day there was no representation for the appellants. Therefore, the appeal was directed to be listed today (30.06.2022) under the caption for dismissal. Today also there is no representation for the appellants. Hence, this appeal is dismissed for non-
prosecution. No cost. Consequently, connected miscellaneous petition is also dismissed.
30.06.2022 Index : Yes / No Speaking Order : Yes / No am _________ Page 2 of 4 https://www.mhc.tn.gov.in/judis A.S(MD)No.67 of 2012 To
1. The Additional District Sessions Court (Fast Track Court No.I), Trichirappalli.
2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.
_________ Page 3 of 4 https://www.mhc.tn.gov.in/judis A.S(MD)No.67 of 2012 P.VELMURUGAN, J.
am A.S.(MD)No.67 of 2012 30.06.2022 _________ Page 4 of 4 https://www.mhc.tn.gov.in/judis