Meenalojani vs M.Veerattiswaran
2021 Latest Caselaw 1427 Mad

                                                                                    M.P.No.1 of 2009 in
                                                                             C.M.A.SR.No.31336 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 21.01.2021

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                  M.P.No.1 of 2009
                                                         in
                                              C.M.A.SR.No.31336 of 2008

                     Meenalojani                                                       .. Petitioner
                                                          Vs.

                     M.Veerattiswaran                                                .. Respondent

                     PRAYER: M.P.No.1 of 2009 is filed under Section 5 of the Limitation
                     Act, to condone the delay of 333 days in preferring the above appeal,
                     against the judgment and decree dated 26.02.2007 made in A.S.No.2 of
                     2002 on the file of the Court of the Additional District Judge,
                     Pondicherry at Karaikal, remanding the suit even without setting aside
                     the judgment and decree dated 18.12.2000 made in O.S.No.197 of 1999
                     on the file of the Court of the Principal District Munsif at Karaikal.

                     C.M.A.SR.No.31336 of 2008 is filed under Section 47 of the Guardian
                     and Wards Act, against the judgment and decree dated 26.02.2007 made
                     in A.S.No.2 of 2002 on the file of the Court of the Additional District
                     Judge, Pondicherry at Karaikal, remanding the suit even without setting
                     aside the judgment and decree dated 18.12.2000 made in O.S.No.197 of
                     1999 on the file of the Court of the Principal District Munsif at Karaikal.

                                      For Petitioner   : Mr.R.Vasudevan
                                      For Respondent   : Mr.V.Raghavachari



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https://www.mhc.tn.gov.in/judis/
                                                                                  M.P.No.1 of 2009 in
                                                                           C.M.A.SR.No.31336 of 2008



                                                   ORDER

The learned counsel for the respondent, through Video-

Conferencing, made a submission that the main suit itself was disposed

of on 04.02.2016 by the trial Court.

2. Thus, no further adjudication is required and accordingly, the

Civil Miscellaneous Petition in M.P.No.1 of 2009 stands closed and

consequently, C.M.A.SR.No.31336 of 2008 is also closed t the SR Stage

itself. No costs.

21.01.2021 Kak Index:Yes Speaking order

To

1.The Additional District Judge, Pondicherry, Karaikal.

https://www.mhc.tn.gov.in/judis/ M.P.No.1 of 2009 in C.M.A.SR.No.31336 of 2008

2.The Sub Assistant Registrar, A.E.Section, High Court, Madras.

S.M.SUBRAMANIAM, J.

https://www.mhc.tn.gov.in/judis/ M.P.No.1 of 2009 in C.M.A.SR.No.31336 of 2008

Kak

M.P.No.1 of 2009 in C.M.A.SR.No.31336 of 2008

21.01.2021

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