Thirumurugaraja vs Rajapandian
2022 Latest Caselaw 1399 Mad

                                                                          CMP(MD) No.10929 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 28.01.2022

                                                    CORAM :

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                            CMP(MD) No.10929 of 2021

                                           in S.A(MD)No.SR41147 of 2005

                                                       and

                                            S.A(MD)No.SR41147 of 2005


                     Rajamanickam (died)
                     1.Thirumurugaraja
                     2.Nandhini                                     ..Petitioners/Appellants


                                                       Vs

                     Chokkalingam @ Thangaiah (died)
                     1.Rajapandian
                     2.Thavamani
                     3.Pushpam
                     4.Sakthi
                     5.Banumathi
                     6.Chellammal

                     1/6



https://www.mhc.tn.gov.in/judis
                                                                           CMP(MD) No.10929 of 2021


                     7.Sivagami
                     8.Prema
                     9.Chanthirapraba
                     10.Jeevaregha
                     11.Ghandi Mohan
                     12.Meenakshi
                     13.Nirmala
                     14.Aruna
                     15.Minor Vignesh
                     16.Minor Balasubramanian
                     17.Jeyaprakash
                     18.Chandrasekaran
                     19.Thiruvasakam
                     20.Selvi
                     21.Latha                                  ...Respondents/Respondents


                     Prayer in C.M.P(MD)No.10929 of 2021:- Petition has been filed under

                     Section 5 of Limitation Act, to condone the delay of 990 days in

                     representing the Second Appeal in S.A(MD)No.SR41147 of 2005.



                     Prayer in S.A(MD)No.SR41147 of 2005:- This Appeal Suit has been filed

                     under Section 100 of the Code of Civil Procedure, against the Judgment and


                     2/6



https://www.mhc.tn.gov.in/judis
                                                                               CMP(MD) No.10929 of 2021


                     Decree, passed in A.S.No.123 of 2001 dated 22.03.2005, on the file of the

                     District Court, Sivagangai, confirming the Decree and Judgment made in

                     O.S.No.128 of 1998 dated 31.07.2001, on the file of the Subordinate Court,

                     Sivagangai.



                                   For Petitioners    : Mr.P.Thiagarajan

                                   For Respondents : Mr.R.Devaraj -RR1, 7, 12, 17 to 21



                                                        ORDER

CMP(MD)No.10929 of 2021 has been filed by the petitioners/

appellants to condone the delay of 990 days in representing the Second

Appeal in S.A(MD)No.SR41147 of 2005.

2. The learned counsel appearing for the petitioners / appellants

submitted that the matter is of the year 2005 and he could not get any

instructions from the petitioners / appellants and hence, he reported "no

instructions."

https://www.mhc.tn.gov.in/judis CMP(MD) No.10929 of 2021

3. Considering the submission made by the learned counsel for

the petitioners and also considering fact that the petitioners have not shown

any interest in prosecuting the Civil Miscellaneous Petition any further, this

Civil Miscellaneous Petition is dismissed for non-prosecution. No costs.

Accordingly, connected S.A(MD)No.SR41147 of 2005 is rejected, at the

S.R stage itself.

                                                                                        28.01.2022


                     Index        : Yes
                     Internet     : Yes
                     RM

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 CMP(MD) No.10929 of 2021

To

1.The District Court, Sivagangai,

2. The Subordinate Court, Sivagangai.

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

https://www.mhc.tn.gov.in/judis CMP(MD) No.10929 of 2021

V.BHAVANI SUBBAROYAN, J.

RM

CMP(MD) No.10929 of 2021 in S.A(MD)No.SR41147 of 2005 and S.A(MD)No.SR41147 of 2005

28.01.2022

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