Thangarathi vs Sathish
2023 Latest Caselaw 10534 Mad

                                                                            C.R.P.(MD).No.2160 of 2018


                          -BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 16.08.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                           C.R.P.(PD)(MD)No.2160 of 2018
                                                        and
                                             C.M.P(MD) No.9568 of 2018

                     Thangarathi
                                                           ... Petitioner/Claim Petitioner/
                                                               Third Party/Third Party

                                                          -vs-
                     1. Sathish
                        Son of Santhakunam
                        Umarikatu
                        Korgai Village,
                        Srivaikuntam Taluk,
                        Thoothukudi District.

                         Through his Power of Attorney,
                         Santha Suresh,
                         Son of Santhakunam
                         Umarikadu Main Road
                         Korgai Village,
                         Srivaikuntam Taluk,
                         Thoothukudi District.                   ... 1st Respondent/1st Respondent/
                                                                     Decree Holder/Plaintiff
                     2. Ambujam ammal
                                                                 ... 2nd Respondent/2nd Respondent/
                                                                     Judgment Debtor/
                                                                     1st Defendant



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https://www.mhc.tn.gov.in/judis
                                                                                 C.R.P.(MD).No.2160 of 2018


                     PRAYER: Civil Revision Petition is filed under Article 227 of Constitution
                     of India, against the fair and decreetal order dated 21.08.2018 passed in
                     E.A.Sr.No.2505 of 2018 in E.P.No.21 of 2018 in O.S.No.332 of 2002 on the
                     file of the District Munsif Court, Srivaikuntam.


                                             For Petitioner    : No appearance

                                             For Respondents : Mr.M.R.S.Prabhu for R1
                                                             : Mr.S.Sivathilakar for R2

                                                              ORDER

The present Civil Revision Petition has been by the petitioner under

Article 227 of Constitution of India, against the fair and decreetal order dated

21.08.2018 passed in E.A.Sr.No.2505 of 2018 in E.P.No.21 of 2018 in

O.S.No.332 of 2002 on the file of the District Munsif Court, Srivaikuntam.

2. When the matter was taken up for hearing on 21.07.2023, at the

request of the learned counsel for the petitioner, the same was adjourned to

26.07.2023, and again the matter was listed on 26.07.2023. It was mentioned

there is some scope for settlement and in pursuance thereof, this Court has

given a specific direction to the petitioner to argue the case on 11.08.2023, if

no settlement could be reached within the above period. But when the matter

https://www.mhc.tn.gov.in/judis C.R.P.(MD).No.2160 of 2018

again listed on 11.08.2023 still mentioned that the settlement talks were going

on, however, the learned counsel for the respondents did not validate the

statement. Hence, this Court directing the petitioner to argue the case, failing

which this Civil Revision Petition will be dismissed and posted the matter

under the caption “for dismissal” on 16.08.2023.

3. Even today, there is no representation on behalf of the petitioner.

Hence, this Civil Revision Petition is dismissed for default. There shall be

no order as to costs. Consequently connected Miscellaneous Petition is

closed.

                                                                                              16.08.2023
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi

                     To
                     1. The District Munsif Court,
                        Srivaikuntam.





https://www.mhc.tn.gov.in/judis
                                          C.R.P.(MD).No.2160 of 2018




                                           C.KUMARAPPAN,J.

                                                                ebsi




                                  C.R.P(PD)(MD)No.2160 of 2018




                                                       16.08.2023





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