N.Mohamed Mydeen vs Ahamad Nukkuman
2022 Latest Caselaw 14678 Mad

                                                                          C.M.P.(MD).No.3667 of 2021
                                                                                                  in
                                                                         A.S.(MD)SR.No.15191 of 2020


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 18.08.2022

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                          C.M.P.(MD).No.3667 of 2021
                                                      in
                                          A.S.(MD)SR.No.15191 of 2020


                     N.Mohamed Mydeen                                  ... Petitioner/Appellant

                                                     -Vs-

                     1.Ahamad Nukkuman

                     2.Nabesha

                     3.Mahamudha
                                                                  ... Respondents/Respondents

                     Prayer in C.M.P.(MD).No.3667 of 2021: The petition is filed under Order
                     41 Rule 3A r/w 1 & 2 of CPC, to condone the delay of 72 days in filing the
                     appeal.




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               C.M.P.(MD).No.3667 of 2021
                                                                                                       in
                                                                              A.S.(MD)SR.No.15191 of 2020


                     Prayer in A.S(MD)SR.No.15191 of 2020: The Appeal suit is filed under
                     Section 96 of Civil Procedure Code, to set aside the judgment and decree
                     dated 20.08.2019 in O.S.No.46 of 2016 on the file of the Additional District
                     Judge(FTC) Theni, with cost.

                                   For Petitioner/Appellant   : No appearance
                                   For Respondent             : Mr.A.Arumugam
                                                                for Ajmal Associates



                                                COMMON JUDGMENT


                                   The condone delay petition is pending from 2021. Despite giving

                     sufficient opportunity, the petitioner has not paid the batta and proof of

                     affidavit also not filed in respect of private notice. Therefore, the

                     Miscellaneous Petition is dismissed for default. Consequently, the Appeal

                     Suit is rejected at the SR stage itself. No costs.



                                                                                           18.08.2022
                     tta




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https://www.mhc.tn.gov.in/judis
                                    C.M.P.(MD).No.3667 of 2021
                                                            in
                                   A.S.(MD)SR.No.15191 of 2020




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                     Page 3 of 4


https://www.mhc.tn.gov.in/judis
                                            C.M.P.(MD).No.3667 of 2021
                                                                    in
                                           A.S.(MD)SR.No.15191 of 2020


                                          P.VELMURUGAN,J.

tta

C.M.P.(MD).No.3667 of 2021 in A.S.(MD)SR.No.15191 of 2020

18.08.2022

_________

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