S.Devi vs Kishore
2021 Latest Caselaw 448 Mad

                                                                C.M.A.Nos.2432 & 2433 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 06.01.2021

                                                       CORAM

                                   THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                           C.M.A.Nos.2432 and 2433 of 2015


                     S.Devi                                            ..Appellant
                                                                         in both appeals

                                                          Vs.
                     1.Kishore
                     2.Bagyalakshmi                                    ..Respondents
                                                                       in both appeals

                     Prayer : Civil Miscellaneous Appeals filed under Order 43 Rule 1 (q) of
                     CPC, to set aside the fair and decreetal order dated 27.08.2015 made in
                     I.A.Nos.212 & 213 of 2015 in O.S.No.169 of 2015 on the file of the
                     learned III Additional District Court, Poonamallee.

                                      For Appellant : Mr.P.Valliappan
                                      in both appeals

                                      For Respondents : Mr.S.Senthilnathan
                                      in both appeals


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https://www.mhc.tn.gov.in/judis/
                                                                 C.M.A.Nos.2432 & 2433 of 2015

                                            COMMON JUDGMENT

                               Respective learned counsel appearing for the appellant and the

                     respondents made a submission that the suit itself was dismissed for

                     non-prosecution.



                               2. Thus, in the event of restoration of the suit, the appellant is at

                     liberty to file an appropriate petition for restoration of the appeal also.

                     With this observation, both the Civil Miscellaneous Appeals stand

                     dismissed. No costs.



                                                                                    06.01.2021

                     uma
                     Index: Yes/No
                     Internet:Yes/No
                     Speaking order/Non-Speaking Order




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https://www.mhc.tn.gov.in/judis/
                                                          C.M.A.Nos.2432 & 2433 of 2015

                     To

                     The III Additional District Court,
                     Poonamallee




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https://www.mhc.tn.gov.in/judis/
                                   C.M.A.Nos.2432 & 2433 of 2015

                                         S.M.SUBRAMANIAM, J.

uma

C.M.A.Nos.2432 & 2433 of 2015

06.01.2021

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