Saraswathi vs Karumayee Ammal
2022 Latest Caselaw 16220 Mad

                                                C.M.P(MD)No.2634 of 2018 in Rev.Aplc(MD) No.SR53243 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.2634 of 2018
                                                     in
                                       Rev.Aplc(MD)No.SR53243 of 2017

                1. Saraswathi,

                2. Senthilkumar,

                3. L. Sharmila Devi,

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

                                                      Vs

                1. Karumayee Ammal,

                2. Arukkani Ammal,

                3. The Special Tahsildar,
                Land Acquisition,
                Karur Broad Gauge Line,
                Karur
                                                                                         : Respondents


                Prayer in C.M.P(MD)No.2634 of 2018:           Miscellaneous Petition filed under

https://www.mhc.tn.gov.in/judis
                Page 1/4
                                                       C.M.P(MD)No.2634 of 2018 in Rev.Aplc(MD) No.SR53243 of 2017


                Section 5 of the Limitation Act, praying to condone the delay of 275 days in filing
                the above Review Application.


                Prayer in Review Application.(MD) No.SR53243 of 2017: Review Application
                filed under Order 47 Rule 1 of C.P.C., praying to review the judgment made in
                A.S.(MD)No.200 of 2005 dated 30.01.2017.


                                    For Petitioner   : Mr.A.N.Ramanathan
                                                         ORDER

J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

The above Miscellaneous Petition is filed to condone the delay of 275 days

in filing the above Review Application(MD)No.SR53243 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

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

Application(MD)No.SR53243 of 2017 is closed.

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

https://www.mhc.tn.gov.in/judis Page 2/4 C.M.P(MD)No.2634 of 2018 in Rev.Aplc(MD) No.SR53243 of 2017

To:

The Special Tahsildar, Land Acquisition, Karur Broad Gauge Line, Karur

https://www.mhc.tn.gov.in/judis Page 3/4 C.M.P(MD)No.2634 of 2018 in Rev.Aplc(MD) No.SR53243 of 2017

J.NISHA BANU, J.

AND N.ANAND VENKATESH, J.

RM

C.M.P(MD)No.2634 of 2018 in Rev.Aplc(MD)No.SR53243 of 2017

12.10.2022

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