Saraswathi vs Karumayee Ammal
2022 Latest Caselaw 16214 Mad

                                               C.M.P(MD)No.2460 of 2018 in Rev.Aplc(MD) No.SR51029 of 2017


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 12.10.2022

                                                 CORAM:
                             THE HONOURABLE MRS.JUSTICE J.NISHA BANU
                                              AND
                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                         C.M.P(MD)No.2460 of 2018
                                                    in
                                      Rev.Aplc(MD)No.SR51029 of 2017

                1. Saraswathi,

                2. Senthilkumar,

                3. L.Sharmila Devi,

                4. Minor Megha,
                Represented by Mother and Guardian
                L.Sharmila Devi.
                                                                   : Petitioners/Review Petitioners

                                                     Vs


                1. Karumayee Ammal,
                2. Arukkani Ammal,
                3. Kaliammal,
                4. K.S.Mani,
                5. R.Palaniappan,
                6. V.Periyasamy,
                7. C.Kandasamy,
                8. K.S.Ilango,
                9. V.Nalluchamy,
                10. P.Parameswari,
                11. V.Selvaraj,
                12. P.Vijay Ganesh,

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                                                      C.M.P(MD)No.2460 of 2018 in Rev.Aplc(MD) No.SR51029 of 2017


                13. V.Kaliammal,
                                                                               : Respondents/Respondents


                Prayer in C.M.P(MD)No.2460 of 2018:                 Miscellaneous Petition filed under
                Section 5 of the Limitation Act, praying to condone the delay of 266 days in filing
                the above review Application against the judgment and decree dated 30.01.2017
                in Appeal Suit (MD)No.164 of 2005, on the file of this Court.


                Prayer in Review Application.(MD) No.SR51029 of 2017: Review Application
                filed under Order 47 Rule 1 of C.P.C., praying to review the judgment passed in
                A.S.(MD)No.164 of 2005 dated 30.01.2017.


                                  For Petitioners   : Mr.A.N.Ramanathan

                                  For Respondents : No Appearance

                                                        ORDER

J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

The above Miscellaneous Petition is filed to condone the delay of 266 days

in filing the above Review Application(MD)No.SR51029 of 2017.

2.Considering the nature of the judgment made in the Appeal Suit on

30.01.2017, we do not find anything to survive in this petition at this length of

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time and accordingly, the petition is rejected. Consequently, connected Review

Application(MD)No.SR51029 of 2017 is closed.

[J.N.B., J.] & [N.A.V., J.] 12.10.2022 Index : Yes / No RM

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J.NISHA BANU, J.

AND N.ANAND VENKATESH, J.

RM

C.M.P(MD)No.2460 of 2018 in Rev.Aplc(MD)No.SR51029 of 2017

12.10.2022

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