Vijaya Singara Velan vs Jothimani Ammal
2021 Latest Caselaw 23204 Mad

                                                                       C.R.P.(NPD) (MD) No.1641 of 2014



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 26.11.2021

                                                     CORAM:

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                        C.R.P.(NPD) (MD) No.1641 of 2014
                                                      and
                                              M.P.(MD) No.1 of 2014
                                                      and
                                           C.M.P.(MD) No.5132 of 2020

                     1.Vijaya Singara Velan
                     2.Selvam @ Senthamil Selvam
                     3.Karthi @ Karthikeyan                                     .. Petitioners

                                                         -vs-

                     1.Jothimani Ammal
                     2.Vimal Raj
                     3.Manikandan
                     4.Kannan                                                   .. Respondents

                     Prayer :- Petition filed under Section 115 of Civil Procedure Code to call
                     for the records pertaining to the judgment and decree passed in O.S.No.
                     14 of 2009 dated 28.01.2014 on the file of the Additional Subordinate
                     Judge, Kumbakonam and to set aside the same.

                                   For Petitioners   :     No appearance

                                   For R1            :     Mr.M.R.S.Prabhu


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                     Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                           C.R.P.(NPD) (MD) No.1641 of 2014



                                                          ORDER

Mr.R.Rajmohan, learned counsel, who had earlier appeared for the

petitioners, has filed a copy of the letter dated 28.10.2020, which was

sent to the petitioners vide Registered Post on 29.10.2020. In the said

letter, the learned counsel has informed the petitioners that the matter

was in the list and likely to be taken up for hearing. However, the

petitioners have not taken steps to engage other counsel, nor had entered

appearance in person. The Civil Revision Petition is, therefore,

dismissed for default. However, there shall be no order as to costs.

Consequently, connected miscellaneous petitions are closed.

26.11.2021

abr

Note:-

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized 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.

_________

https://www.mhc.tn.gov.in/judis C.R.P.(NPD) (MD) No.1641 of 2014

P.T.ASHA, J.

abr

To

The Additional Subordinate Judge, Kumbakonam.

C.R.P.(NPD) (MD) No.1641 of 2014

Dated: 26.11.2021

_________

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