Madras High Court
K.Kanagasabai vs R.Sankar on 12 January, 2017
Author: V.Parthiban
Bench: K.K.Sasidharan, V.Parthiban
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 12.01.2017 CORAM: THE HON'BLE MR.JUSTICE K.K.SASIDHARAN AND THE HON'BLE MR.JUSTICE V.PARTHIBAN Original Side Appeal No.13 of 2014 and M.P.No.1 of 2014 1.K.Kanagasabai 2.Karthick 3.Vithya 4.Sujatha ...Appellants vs. R.Sankar ...Respondent Original Side Appeal filed under Order XXXVI Rule 1 of the Original Side Rules read with Clause 15 of Letters Patent Appeal against the judgment and decree dated 10.12.2012 made in C.S.No.923 of 2005 on the file of this Court. For Appellant : No appearance For Respondent : Mr.M.Chinnasamy K.K.SASIDHARAN,J. and V.PARTHIBAN,J. (svki) J U D G M E N T
(delivered by K.K. SASIDHARAN,J.) When this intra court appeal was taken up in the morning session, there was no representation for the appellant and as such, it was passed over. The matter was once again taken up at 11.45 a.m. However, there was no representation. The intra court appeal is dismissed for non-prosecution. No costs. Consequently, connected miscellaneous petition is closed.
(K.K.S.,J.) (V.P.N.,J.)
12 January 2017
svki
O.S.A.No.13 of 2014
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