G.S.Ramasubramaniam vs Muthulakshmi
2021 Latest Caselaw 21557 Mad

                                                              1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 27.10.2021

                                                            Coram

                                     The Hon'ble Mr. Justice PARESH UPADHYAY
                                                          and
                              The Hon'ble Mr. Justice SATHI KUMAR SUKUMARA KURUP

                                                O.S.A.No.295 of 2021
                                             and C.M.P.No.16290 of 2021

                     G.S.Ramasubramaniam                                      ..Appellant

                                                             Vs

                     1.Muthulakshmi
                     2.G.S.Ravi Narayanan
                     3.Saradha Vanchi                                         ..Respondents


                               Appeal preferred under Order XXXVI Rule 1 of O.S. Rules against

                     the order dated 15.12.2020 made in A.No.2465 of 2020 in C.S.No.457

                     of 2012.


                                    For Appellant      ..     Mr.P.R.Balasubramanian



                                                      JUDGMENT

(Delivered by PARESH UPADHYAY, J.)

Challenge in this appeal is made to the order passed by learned

single Judge dated 15.12.2020 in A.No.2465 of 2020 in C.S.No.457 of

2012 whereby the petition for condoning the delay in filing the petition

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

for restoration of the suit, which was dismissed for default, was

allowed.

2. It is noted that the suit was dismissed for default on 13

December 2019. Soon thereafter, the covid situation prevailed. It is in

this ground, the delay in condoned by learned single Judge.

3. In the above fact situation, no error can be said to have been

cropped up while recording the impugned order.

4. In view of above, no interference is required in the impugned

order. The Original Side Appeal is dismissed. No costs. Consequently,

connected miscellaneous petition is closed.

(P.U.J.,) (S.S.K.J.,) 27.10.2021 Index:Yes/No mmi/9

To

The Sub Assistant Registrar, Original Side, High Court, Madras.

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

PARESH UPADHYAY, J.

and SATHI KUMAR SUKUMARA KURUP, J.

mmi

O.S.A.No.295 of 2021

27.10.2021

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