Madras High Court
Sri Kesavulu vs The Home Secretary on 10 April, 2023
A.S.Sr.No.82050 of 2016 and
C.M.P.No.912 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.04.2023
CORAM
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
AND
THE HONOURABLE MRS.JUSTICE R.KALAIMATHI
A.S.SR No.82050 of 2016 and C.M.P.No.912 of 2017
Sri Kesavulu ... Appellant
..vs..
1. The Home Secretary,
State of Tamil Nadu,
having office at Tamil Nadu Secretariat,
Chennai-600 009.
2. The Director General of Police,
Government of Tamil Nadu,
Mylapore,
Chennai.
3. The Deputy Inspector of General of Police,
Villupuram,
Villupuram District.
4. The State of Tamil Nadu,
Rep. by the District Collector,
Cuddalore-1.
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https://www.mhc.tn.gov.in/judis
A.S.Sr.No.82050 of 2016 and
C.M.P.No.912 of 2017
5. The Superintendent of Police,
Office of the Superintendent of Police,
Cuddalore District,
Cuddalore 607 001.
6. Sri.T.K.Srinivasan
7. Smt.Vishnupriya
8. Sri.Kaliyaperumal
9. Sri.Jayakandhan
10.Sri.Varapragasam
11.Veeraraghavan
12.Sri.Pandian
13.Sri.Ramkumar
14.Sri.Jayaraman
15.Sri.Valliyan
16.Sri.Anandan ... Respondents
Prayer in C.M.P.No.912 of 2017:Petition filed under Order 44 Rule 1 of
Civil Procedure Code r/w Section 151 of C.P.C. to pass an order permitting
the petitioner to prosecute the above appeal as Indigent Person.
Prayer in As.Sr.No.82050 of 2016:Petition filed under Section 96 of Civil
Procedure Code against the Judgment and Decree dated 13.06.2016 on the
file of the learned District Court, Cuddalore passed in O.S.No.168/2010 and
to set aside the same.
2/6
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A.S.Sr.No.82050 of 2016 and
C.M.P.No.912 of 2017
For Appellant : Mr.R.Muralidharan
For Respondents : Mr.T.Chandrasekaran (R1 to R5)
***
JUDGMENT
C.M.P.No.912 of 2017 has been filed to pass an order permitting the
petitioner to prosecute the above appeal as an Indigent Person.
2. Appeal Suit in A.S.Sr.No.82050 of 2016 has been filed against the
judgment and decree dated 13.06.2016 on the file of the learned District
Court, Cuddalore passed in O.S.No.168/2010.
3.When the matter was taken up for hearing, the learned counsel
appearing for the Petitioner/Appellant submitted that despite sending a
letter to the Appellant vide registered post on 16.03.2023, informing the
date of hearing of this Appeal and withdrawal of his appearance from this
case, the Appellant has not chosen to receive the same. He has also filed a
Memo dated 10.04.2023 to that effect, the scanned copy of which is
annexed hereunder:
https://www.mhc.tn.gov.in/judis
A.S.Sr.No.82050 of 2016 and
C.M.P.No.912 of 2017
4. Recording the aforesaid Memo dated 10.04.2023, this Civil
Miscellaneous Petition is dismissed. Consequently, the connected Appeal
Suit is rejected in the SR stage itself. No costs.
[S.V.N.,J] [R.K.M.,J]
10.04.2023
arr
Index: Yes/No
Internet:Yes
https://www.mhc.tn.gov.in/judis
A.S.Sr.No.82050 of 2016 and
C.M.P.No.912 of 2017
To
The District Court, Cuddalore
https://www.mhc.tn.gov.in/judis
A.S.Sr.No.82050 of 2016 and
C.M.P.No.912 of 2017
S.VAIDYANATHAN,J
and
R.KALAIMATHI,J
A.S.SR No.82050 of 2016
and C.M.P.No.912 of 2017
10.04.2023
https://www.mhc.tn.gov.in/judis
A.S.Sr.No.82050 of 2016 and
C.M.P.No.912 of 2017
S.VAIDYANATHAN, J.
and
R.KALAIMATHI, J.
arr
https://www.mhc.tn.gov.in/judis
A.S.Sr.No.82050 of 2016 and
C.M.P.No.912 of 2017
https://www.mhc.tn.gov.in/judis
