RAMANUJAM AMMAL Vs. GOVINDARAJ

JUDGEMENT

(1.) Counsel for the respondent present.

(2.) In this matter, already counsel for the appellants had reported no instruction and also filed a memo to that effect and the appellants being called and remaining absent, Registry was directed to list the matter by printing the names of the appellants on 20.04.2018 under the caption " for dismissal."

(3.) Today also, when the matter is called, there is no representation for the appellants. Appellants called absent.