R.Anbumani vs M.Balakrishnan(Died)
2021 Latest Caselaw 20255 Mad

                                                        1               A.S.(MD)NO.66 OF 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 01.10.2021

                                                     CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         A.S.(MD)No.66 of 2021 &
                                      C.R.P.(MD)No.2246 of 2013 &
                             M.P.(MD)No.1 of 2013 & C.M.P.(MD)No.2553 of 2021


                     A.S.(MD)No.66 of 2021

                     1. R.Anbumani
                     2. M.Rajalingam                    ... Appellants / Defendants


                                                       Vs.


                     M.Balakrishnan(Died)                   ... Respondent / Plaintiff

                                   Prayer: Appeal suit filed under Section 96 of C.P.C.,
                     to set aside the decree and judgment dated 31.03.2008 in
                     O.S.No.34 of 2005 on the file of the Additional District Judge
                     cum Fast Track Court, Dindigul and allow this appeal.


                                   For Appellants   : No appearance.


                                   For Respondent : Mr.A.R.Sethupathy


                                                      ***




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                                                               2                A.S.(MD)NO.66 OF 2021

                     C.R.P.(MD)No.2246 of 2013

                     1. R.Anbumani
                     2. M.Rajalingam Pillai                ... Revision petitioners/Petitioners/
                                                                Petitioners/ Defendants


                                                              Vs.


                     1. M.Balakrishnan(Died)                  ... Respondent/ Respondent /
                                                                   Respondent / Plaintiff
                     2.    Kalyani
                     3.    Senthil Kumar
                     4.    Vijayarajan
                     5.    Prabu
                          (R-2 to R-5 are brought on record as LRs. of the deceased sole
                          respondent vide Order dated 19.02.2021 in C.M.P.(MD)
                          Nos.9233 to 9235 of 2016)
                                                                   ... Respondents

                                   Prayer: Civil Revision petition filed under Article 227
                     of the Constitution of India, to set aside the fair and decreetal
                     order passed in the unnumbered E.A.No.2013 in E.P.No.181 of
                     2013 in O.S.No.34 of 2005 on the file of the Additional District
                     Judge, Dindigul, dated 05.09.2013.


                                   For Appellants       : No appearance.


                                   For Respondent : Mr.A.R.Sethupathy


                                                            ***




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                                                            3             A.S.(MD)NO.66 OF 2021

                                          COMMON JUDGMENT



                                   On the earlier occasion, these matters were directed

                     to be listed on 01.10.2021 under the caption “for dismissal”.

                     Even today, there is also no response for the appeal as well as

                     the civil revision petition. The appeal suit and the civil revision

                     petition       are   dismissed   for       non-prosecution.   No   costs.

                     Consequently, connected miscellaneous petitions are closed.



                                                                               01.10.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

                     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.



                     To:

                     1. The Additional District Judge cum
                          Fast Track Court, Dindigul.

                     2. The Record Keeper, V.R.Section,
                        Madurai Bench of Madras High Court, Madurai.




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                                   4          A.S.(MD)NO.66 OF 2021



                                         G.R.SWAMINATHAN,J.

PMU

A.S.(MD)No.66 of 2021 & C.R.P.(MD)No.2246 of 2013

01.10.2021

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