JOTHI Vs. K.T.RUKMANI GANESAN CULTURAL FORUM

JUDGEMENT

(1.) This appeal has been filed by the appellant/plaintiff being aggrieved against the Order dated 24.7.2006 passed by the learned single Judge, by which, the application A.No.3212 of 2005 filed by respondents 1 to 3 herein was allowed by impleading them as defendants No.5 to 7 in T.O.S.No.40 of 1995.

(2.) From the records, it is seen that the appeal was in fact filed in the month of August 2006, and numbered in the year 2009. Apparently, the appellant has not evinced any interest to bring the appeal for hearing and it is only by the direction of the Court to post the old mattes on Board, it has come up. Though the matter was posted for hearing on 30.3.2016, at the request of the learned counsel for the appellant citing personal inconvenience, it stood posted today.

(3.) Heard Mr.O.R.Abul Kalam, learned counsel appearing for the appellant and Mr.K.Chandrasekaran, learned counsel appearing for respondent No.2.