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Muthukrishnan vs S.Murugavel
2021 Latest Caselaw 9065 Mad

Citation : 2021 Latest Caselaw 9065 Mad
Judgement Date : 1 April, 2021

Madras High Court
Muthukrishnan vs S.Murugavel on 1 April, 2021
                                                                               C.M.A.No.529 of 2017



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 01.04.2021

                                                        CORAM:

                                    THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                                 C.M.A.No.529 of 2017
                                                         and
                                                 C.M.P.No.3338 of 2017

                   Muthukrishnan                                                ...Appellant
                                                          Vs.
                   S.Murugavel                                                 ...Respondent


                   PRAYER : Civil Miscellaneous Appeal is filed under Order 43 rule 1 of
                   Civil Procedure Code, against the judgment and decree dated 25.11.2016
                   made in I.A.No.168 of 2016 in O.S.No.273 of 2016 on the file of the III-
                   Additional District Court, Dharapuram.


                                          For Appellant   : Mr.M.Sriram
                                          For Respondsent : No appearance

                                                      JUDGMENT

The learned counsel for the appellant appeared and there is no

representation on behalf of the respondent.

Page No.1/3

https://www.mhc.tn.gov.in/judis/ C.M.A.No.529 of 2017

2. The particulars of the status report has been received from

the No.III, Additional District Court, Dharapuram with regard to O.S.No.273

of 2016 and O.S.No.255 of 2016.

3. As per the status report, in both cases ex-parte judgment

was pronounced on 03.03.2021.

4. Therefore, the prayer sought has become infructuous.

Accordingly, this Civil Miscellaneous Appeal is dismissed as infructuous.

Consequently connected Civil Miscellaneous petition is closed. No Costs.

01.04.2021 rri Index : Yes/No Speaking Order: Yes/No

Page No.2/3

https://www.mhc.tn.gov.in/judis/ C.M.A.No.529 of 2017

T.V.THAMILSELVI,J.

rri

C.M.A.No.529 of 2017 and C.M.P.No.3338 of 2017

01.04.2021

Page No.3/3

https://www.mhc.tn.gov.in/judis/

 
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