S.Gunasekar vs Uma K.Ramanathan
2022 Latest Caselaw 9096 Mad

                                                                            CMP.No.27551 of 2019
                                                                       in SA.SR.No.108267 of 2019




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 28.04.2022

                                                     CORAM:

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                     CMP.No.27551/2019 in SA.SR.No.108267/2019
                                             and SA.SR.No.108267/2019


                    1.S.Gunasekar
                    2.S.Kalaivanan
                    3.V.Ushadevi                                        .. Petitioners /
                                                                            Appellants

                                                        Vs.


                    1.Uma K.Ramanathan
                    2.Vijeya Vaidyanathan
                    3.Sarvothaman
                    4.J.Ashok Kumar
                    5.J.Sarojdevi
                    6.J.Vinod Kumar                                     .. Respondents

Prayer in CMP.No.27551/2019:- Petition filed under Section 41 Rule 3(A) r/w Order 42 Rule 1 of CPC condone the delay of 76 days in filing the above Second appeal.

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Prayer in SA.SR.No.108267/2019:- Second Appeal filed under Section 100 of the Civil Procedure Code against the judgment and decree 30.11.2018 passed by the VI Additional City Civil Court, Chennai in A.S.No.22 of 2017 and confirming the judgment and decree dated 25.07.2013 in O.S.No.30 of 2012 on the file of XII Asst. City Civil Court, Chennai.

                                      For Petitioners /
                                      Appellants           :    No appearance


                                                 ORDER/JUDGMENT

                    (1)       This Court is informed that Mr.T.Velumani, the counsel on record

for the petitioners is no more. Though two other counsels have also

filed Vakalat along with Mr.T.Velumani, the other counsels were

also called absent on 07.04.2022. Hence, this Court directed the

Registry to issue notice to the petitioners/appellants indicating that

the Civil Miscellaneous Petition to condone the delay will be listed

on 28.04.2022.

(2) Notice sent to the petitioners is returned with an endorsement

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'vacated'. In the such circumstances, this Court is not inclined to

keep the matter pending as no purpose is going to be served.

(3) Hence, this petition is dimissed for non prosecution. Consequently,

the Second Appeal is rejected at the SR Stage.

28.04.2022 cda Internet : Yes Index: Yes / No Speaking order / Non-speaking order

To

1.The VI Additional City Civil Court, Chennai.

2.The XII Asst. City Civil Court, Chennai.

3.The SAR, Main AE Section High Court, Madras.

4.The Section Officer VR Section, High Court Chennai.

S.S.SUNDAR, J.,

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cda

CMP.No.27551 of 2019 in SA.SR.No.108267 of 2019

28.04.2022

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