Madras High Court
S.Manickavelu vs M.Gurumoorthy on 17 August, 2023
C.R.P.(NPD)Nos.2970, 2971, 2975 & 2980 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.08.2023
CORAM:
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
C.R.P.(NPD)Nos.2970, 2971, 2980 and 2975 of 2019
C.R.P. No.2970 of 2019:
S.Manickavelu
... Petitioner
Vs.
1.M.Gurumoorthy
Panjalai Ammal (Died)
2.Vijayalatchumi
3.Seethalatchumi
4.Dhanalatchumi
... Respondents
PRAYER: Civil Revision Petition is filed under Article 227 of the
Constitution of India, to set aside the fair and decretal orders dated
09.01.2019 in E.A.No.183 of 2017 in E.P.No.30 of 2014 in O.S.No.270
of 2002 on the file of the Learned Additional Subordinate Judge's Court
at Puducherry.
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https://www.mhc.tn.gov.in/judis
C.R.P.(NPD)Nos.2970, 2971, 2975 & 2980 of 2019
C.R.P. No.2971 of 2019:
S.Manickavelu
...Petitioner
Vs.
1.M.Kasiraja
Panjalai Ammal (Died)
2.Vijayalatchumi
3.Seethalatchumi
4.Dhanalatchumi
...Respondents
PRAYER: Civil Revision Petition is filed under Article 227 of the
Constitution of India, to set aside the fair and decretal orders dated
09.01.2019 in E.A.No.263 of 2017 in E.P.No.30 of 2014 in O.S.No.270
of 2002 on the file of the Learned Additional Subordinate Judge's Court
at Puducherry.
C.R.P. No.2980 of 2019:
S.Manickavelu ...Petitioner
Vs.
1.V.Pavadai
Panjalai Ammal (Died)
2.Vijayalatchumi
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C.R.P.(NPD)Nos.2970, 2971, 2975 & 2980 of 2019
3.Seethalatchumi
4.Dhanalatchumi
...Respondents
PRAYER: Civil Revision Petition is filed under Article 227 of the
Constitution of India, to set aside the fair and decretal orders dated
09.01.2019 in E.A.No.71 of 2017 in E.P.No.30 of 2014 in O.S.No.270 of
2002 on the file of the Learned Additional Subordinate Judge's Court at
Puducherry.
C.R.P. No.2975 of 2019:
S.Manickavelu ...Petitioner
Vs.
Panjalai Ammal (Died)
1.Vijayalatchumi
2.Seethalatchumi
3.Dhanalatchumi ...Respondents
PRAYER: Civil Revision Petition is filed under Article 227 of the
Constitution of India, to set aside the fair and decretal orders dated
09.01.2019 in E.P.No.30 of 2014 in O.S.No.270 of 2002 on the file of the
Learned Additional Subordinate Judge's Court at Puducherry.
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https://www.mhc.tn.gov.in/judis
C.R.P.(NPD)Nos.2970, 2971, 2975 & 2980 of 2019
Case Nos. For petitioner For respondents
CRP.No.2970 of 2019 Mr.S.Sundarshan M/s.R.Veeramani for R1
Mr.T.Saikrishnan for R2
R3 & R4 - No appearance
CRP.No.2971 of 2019 Mr.S.Sundarshan Mr.A.Muthukumar for R1
Mr.T.Saikrishnan for R2
R3 & R4 - No appearance
CRP.No.2980 of 2019 Mr.S.Sundarshan Mr.M.V.Venkatasethan
RR2 to 4 - No appearance
CRP.No.2975 of 2019 Mr.S.Sundarshan Mr.T.Saikrishnan for R1
RR2 and 3 - No appearance
COMMON ORDER
Learned counsel appearing for the petitioner seeks permission of
this Court to withdraw these Civil Revision Petitions and he has also
made an endorsement in the court bundle.
2.Recording the same, these Civil Revision Petitions are dismissed
as withdrawn with liberty to file the appeals before the District Court.
The appeals shall be filed within 30 days from today. If the appeals are
filed within 30 days from today, the District Court is requested to number
the appeals without insisting on the applications to condone the delay in
the light of the judgment in S.Rajeswari v. S.N.Kulasekaran [2006 (4)
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C.R.P.(NPD)Nos.2970, 2971, 2975 & 2980 of 2019
SCC 412]. No costs.
17.08.2023
Index:Yes/No
Speaking Order :Yes/No
Neutral Citation:Yes/No
rjr/vs
To
The Additional Subordinate Court,
Puducherry.
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C.R.P.(NPD)Nos.2970, 2971, 2975 & 2980 of 2019
V.LAKSHMINARAYANAN,J.
rjr/vs
C.R.P.(NPD)Nos.2970, 2971, 2980 and
2975 of 2019
17.08.2023
https://www.mhc.tn.gov.in/judis
