Gunasekaran vs Jagathambal
2021 Latest Caselaw 13350 Mad

                                                                                C.R.P.(NPD).No.3325 of 2016



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 06.07.2021

                                                        CORAM

                                     THE HON'BLE Ms. JUSTICE R.N.MANJULA

                                             C.R.P.(NPD).No.3325 of 2016
                                             and C.M.P.No.17019 of 2016
              Gunasekaran                                          ... Petitioner/Plaintiff
                                                           Vs.
              1.Jagathambal
              2.Sukumar                                               ... Respondents/Defendants 2 & 3


              Prayer: The Civil Revision Petition filed under Section 115 of the Civil
              Procedure Code, against the judgment and decree dated 01.08.2016 in
              I.A.No.1268 of 2014 in I.A.No.1158 of 2011 in O.S.No.17 of 2011 on the file of
              the District Munsif cum Judicial Magistrate, Omalur, Salem District.
                                       For Petitioner    : Mr.N.Karthikeyan
                                                           (No Appearance)
                                       For Respondents : Ms.Zeenath Begum


                                                       ORDER

(Heard through video conferencing)

This Civil Revision Petition has been filed challenging the Order passed in

in I.A.No.1268 of 2014 in I.A.No.1158 of 2011 in O.S.No.17 of 2011 dated

01.08.2016 by the District Munsif cum Judicial Magistrate, Omalur, Salem

District.

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

C.R.P.(NPD).No.3325 of 2016

R.N.MANJULA,J.

Sni

2. When the matter was taken up for hearing on earlier occasion, there was

no representation for the petitioner, hence the matter was posted today under the

caption 'for dismissal'. Today also, there is no representation for the petitioner.

3. In view of the above, this Civil Revision Petition is dismissed for

non-prosecution. No costs. Connected civil miscellaneous petition is closed.

06.07.2021 Speaking/Non-speaking Index: Yes/No

Sni

To

1.District Munsif cum Judicial Magistrate, Omalur, Salem District.

2.The Section Officer, V.R.Section, High Court, Madras.

C.R.P.(NPD).No.3325 of 2016

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