Thavasipal Nadar vs Senthilkumar
2021 Latest Caselaw 24979 Mad

                                                          1

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATE: 17.12.2021

                                                      CORAM

                              THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                            CMP(MD) No.6793 of 2018
                                                       in
                                           SA(MD) SR. No.11124 of 2015


                     1. Thavasipal Nadar
                     2. Amirtharaj
                     3. Gunam                                                  ... Petitioners
                                                          vs.

                     1. Senthilkumar
                     2. Vijayakumar
                     3. Athi Nadar                                                  ... Respondents

                     Prayer in CMP(MD) No.6793 of 2018:         This        Civil      Miscellaneous
                     Petition has been filed under order IV Rule 9(4) of AS Rules to condone the
                     delay of 1178 days in representing the above appeal.


                     Prayer in SA(MD) Sr.No.11124 of 2015: Second Appeal filed under
                     Section 100 of CPC against the judgment and decree dated 30.07.2014
                     passed in A.S. No.51 of 2010 on the file of the Sub Judge, Thoothukudi
                     reversing the judgment and decree dated 03.12.2008 passed in O.S.No.78 of
                     2005 on the file of the Principal District Munsif, Tiruchendur and set aside
                     the same.




https://www.mhc.tn.gov.in/judis
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                                  For Appellant       : Mr.G. Prabhu Rajadurai
                                  For Respondents    : Mr. M.P.Senthil

                                                           JUDGMENT

The learned counsel for the petitioners reported no instructions from

the client.

2. In view of the same, the petition stand dismissed as withdrawn . No

costs. Consequently, SA(MD) No.11124 of 2015 stands rejected at the SR

stage itself.

17.12.2021 Index: Yes/No.

Internet: Yes/No.

aav

Note: In view of the present lock down owing to COVID 19 pandemic, a web copy of the order may be utilised for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

To

1. The Sub Judge, Thoothukudi

2. The Principal District Munsif, Tiruchendur

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

V. BHAVANI SUBBAROYAN, J.

aav

CMP(MD) No.6793 of 2018 in SA(MD) SR. No.11124 of 2015

17.12.2021

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