T. Chandran Chettiar vs G. Amutha
2023 Latest Caselaw 5996 Mad

Citation : 2023 Latest Caselaw 5996 Mad
Judgement Date : 12 June, 2023

Madras High Court

T. Chandran Chettiar vs G. Amutha on 12 June, 2023

                                                                                 C.M.P. No. 12233 of 2018
                                                                                                        in
                                                                                 A.S.SR. No. 49223 of 2018

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED: 12.06.2023

                                                             CORAM

                                     THE HON'BLE MR. JUSTICE S. VAIDYANATHAN

                                                               AND

                                       THE HON'BLE MR. JUSTICE K.RAJASEKAR

                                                     C.M.P. No. 12233 of 2018

                                                                in

                                                     A.S.SR. No. 49223 of 2018


                     1.           T. Chandran Chettiar
                     2.           C. Uma                              ..Petitioners

                                                                Vs.

                     1.           G. Amutha
                     2.           B. Sathiya Priya
                     3.           K. Thulasi Priya
                     4.           T. Moorthy
                     5.           T. Ulaganathan
                     6.           T. Venugopal
                     7.           T. Rajendiran
                     8.           T. Krishnamurthi
                     9.           T. Kumaravel
                     10.          B. Mohana

                     1\4


https://www.mhc.tn.gov.in/judis
                                                                                  C.M.P. No. 12233 of 2018
                                                                                                         in
                                                                                  A.S.SR. No. 49223 of 2018

                     11.          J. Saraswathi
                     12.          J. Valli
                     13.          T. Kuberan Chettiar
                     14.          M. Muniyappa Chettiyar
                     15.           K. Prema                             ..Respondents

                     Prayer:            Petition under Order XLI Rule 3A CPC to condone the delay of

                     65 days in filing the first appeal as against the judgment and decree dated

                     23.12.2016 passed in O.S. No. 118 of 2010 on the file of Principal District

                     Judge, Villupuram.

                                        For Petitioners    ::     Mr.S.P. Yuvaraj

                                        For Respondents ::   Mr.T.S. Baskaran for
                                                        R1 & R2


                                                                ORDER

(Made by S. VAIDYANATHAN,J.)

The above C.M.P. is filed to condone the delay of 65 days in filing the

Appeal Suit.

2. Since the earlier order dated 18.04.2023 has not been complied

with by the petitioners, the civil miscellaneous petition stands dismissed.

Consequently, A.S.SR No. 49223 of 2018 is rejected at SR stage itself. No

2\4

https://www.mhc.tn.gov.in/judis C.M.P. No. 12233 of 2018 in A.S.SR. No. 49223 of 2018

costs.

(S.V.N.J.) (K.R.S.J.) nv 12.06.2023

To The Principal District Court, Villupuram.

S. VAIDYANATHAN,J.