K.Muniyandi vs K.Sivalingamuni (Died)
2022 Latest Caselaw 17563 Mad

                                                                               MP(MD)No.2 of 2011

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 11.11.2022

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                                 M.P.(MD)No.2 of 2011
                                                         in
                                             A.S.(MD)No.SR58399 of 2011

                     K.Muniyandi                                           : Petitioner/Appellant


                                                       Vs.
                     1.K.Sivalingamuni (died)
                     2.P.Annapoorani
                     3.Umadevi
                     4.P.Pandiaraj
                     5.R.Ramkumar
                     6.Jothy Prakasam
                     7.Asan Mydeen
                     8.The Manager,
                       Sivakasi Urban Cooperative Bank,
                       Sivakasi, Virudhunagar District.

                     9.S.Sekar
                     10.S.Muthulakshmi
                     11.S.Nithya
                     12.S.Nirmala                                          : Respondents
                     (R10 to R12 are brought on record as LRs of the deceased R1, vide Court order dated
                     17.11.2016, made in M.P.(MD)No.1 to 3 of 2013, in M.P.(MD)No.2 of 2011 in
                     AS.(MD)No.SR58399 of 2011)

                    1/4
https://www.mhc.tn.gov.in/judis
                                                                             MP(MD)No.2 of 2011


                     PRAYER in M.P.(MD)No.2 of 2011: Civil Miscellaneous Petition is filed
                     under 41 Rule 3(A) C.P.C.,to condone the delay of 3756 days in filing the
                     first appeal in A.S(MD)No.SR53899 of 2011.


                     PRAYER in A.S(MD)No.SR58399 of 2011 : The Appeal is filed under
                     under Order 41 Rule 1, 2 and Section 96 of C.P.C., challenging the
                     judgment and decree, dated 05.01.2001 in O.S.No.13 of 1999 on the file of
                     the Sub Court, Sivakasi.


                                  For Petitioner      : No Appearance
                                  For Respondents     : Mr.V.Raghavachari, for R2 to R5.


                                                        ORDER

When the matter was taken up for hearing on 12.10.2022, there

was no representation for the petitioner. The matter was adjourned to

01.11.2022 and on that day also there was no representation for the

petitioner, hence, this petition was ordered to be listed under the caption 'for

dismissal'.

2.Even today (i.e.,11.11.2022), there is no representation for the

petitioner. Hence, this Civil Miscellaneous Petition is dismissed for non-

https://www.mhc.tn.gov.in/judis MP(MD)No.2 of 2011

prosecution. Consequently, A.S(MD)No.SR58399 of 2011, is rejected at the

SR stage itself. No costs.

11.11.2022

das

To

1. The Sub Judge, Sivakasi.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis MP(MD)No.2 of 2011

K.MURALI SHANKAR.J.,

das

M.P.(MD)No.2 of 2011 in A.S.(MD)No.SR58399 of 2011

11.11.2022

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