Durairaj Pillai vs K.Saraswathi
2022 Latest Caselaw 4686 Mad

                                                                                MP.No.1/2013


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 09.03.2022

                                                    CORAM:

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                                   MP.No.1/2013
                                              in SA.SR.No.70783/2013
                                             and SA.SR.No.70783/2013


                    1.Durairaj Pillai
                    2.Narayanaswamy Pillai
                    3.V.Mohan                                      .. Petitioners/Appellants

                                                       Vs.

                    1.K.Saraswathi
                    2.C.Parvathi Ammal
                    3.J.Rani
                    4.J.Saroja
                    5.Balasundaram Pillai
                    6.Ezumalai
                    7.Narayanamoorthy
                    8.Sekar
                    9.Kumari
                    10.Girija
                    11.Vasantha
                    12.Baby Ammal
                    13.Murugaiyan
                    14.Soundari
                    15.Pasupathi
                    16.Senniappan                               .. Respondents/Respondents




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                                                                                     MP.No.1/2013


                    Prayer MP.No.1/2013
                    in SA.SR.No.70783/2013:- This petition filed under Section 5 of the
                    Limitation Act, to condone the delay of 1648 days in filing the
                    SA.SR.No.70783/2013.

                    Prayer in SA.SR.No.70783/2013:- Second Appeal filed under Section 100
                    of the Civil Procedure Code to prefer this Memorandum of Grounds of
                    Second Appeal against the judgment and decree dated 24.10.2008 passed
                    by the learned Additional District Judge Fast Track Court No.I,
                    Poonamallee in AS.No.40/2006 confirming the decree and judgment dated
                    29.06.2005 passed in OS.No.19/1996 by the Hon'ble Sub Court at
                    Poonamallee.


                                       For Appellants               :   No appearance

                                       For R1                       :   Died
                                       For RR2 to R4
                                       and R6 to R11                :   Mr.Dilip Kumar
                                       For RR5, 12 and 14           :   Not ready in Notice
                                       For R15 and 16               :   No appearance

                                                            ORDER

(1) This matter is posted under the caption “For Being Mentioned” at

the instance of this Court.

(2) This Court without noticing that the petition in MP.No.1/2013 in

SA.SR.No.70783/2013 had already been dismissed by this Court on

18.02.2022, has passed the order on 03.03.2022 directing the

petitioners to take steps to bring the legal representatives of the

deceased 1st respondent on record. Since, the application itself is

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dismissed earlier by order of this Court by mistake the matter has

been listed and this Court, has passed an order on 03.03.2022.

(3) Hence, the order dated 03.03.2022 is recalled, in view of the

disposal of the application by order dated 18.02.2022. The Second

Appeal stands rejected at the SR stage itself.

09.03.2022 cda Internet : Yes

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S.S.SUNDAR, J.,

cda

To

1.The Additional District Judge Fast Track Court No.I, Poonamallee.

2.The Sub Court at Poonamallee.

3.The Section Officer, VR Records, High Court, Chennai.

MP.No.1/2013 in SA.SR.No.70783/2013 and SA.SR.No.70783/2013

09.03.2022

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