Pandarakannu Thevar vs Murugan
2023 Latest Caselaw 1840 Mad

                                                                          C.M.P.(MD).No.2312 of 2023


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 03.03.2023

                                                   CORAM

                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                           C.M.P.(MD).No.2312 of 2023
                                                      in
                                          S.A.(MD).SR.No.19925 of 2021

                1.Pandarakannu Thevar

                2.Pandian

                3.Athimoola Thevar

                4.Ramasamy Thevar                                ... Petitioners/Appellants

                                                         Vs.
                1.Murugan

                2.S.Murugaiah                                    ...Respondents/Respondents

                Prayer in C.M.P.(MD).No.2312 of 2023: Civil Miscellaneous Petition is filed
                under Section 5 of Limitation Act to condone the delay of 1301 days in
                filing the S.A.(MD).SR.No.19925 of 2021 on the file of this Court.


                Prayer in S.A.(MD).SR.No.19925 of 2021: Second Appeal is filed under
                Section 100 of CPC to allow this Second Appeal and set aside the judgment and
                decree dated 25.04.2018 passed in A.S.No.39 of 2012 on the file of the
                Additional Subordinate Judge, Thenkasi reversing the judgment and decree
                dated 09.01.2012 made in O.S.No.86 of 2009 on the file of the Principal
                District Munsif Court, Thenkasi.
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                                                                               C.M.P.(MD).No.2312 of 2023



                                  For Petitioners         : No appearance



                                                        ORDER

When the matter was listed on 27.02.2023, there was no representation

for the petitioners. Hence, the matter was adjourned and listed today under the

caption “for dismissal”. Even today, there is no representation for the

petitioners. Hence, the Civil Miscellaneous Petition is dismissed for

non-prosecution. Consequently, S.A.(MD).SR.No.19925 of 2021 is rejected.

                                                                             03.03.2023
                NCC               : Yes / No
                Index             : Yes / No
                Internet          : Yes/ No
                Lm



                To

1.The Additional Subordinate Court, Thenkasi.

2.The Principal District Munsif Court, Thenkasi.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

C.M.P.(MD).No.2312 of 2023

SUNDER MOHAN, J.

Lm

C.M.P.(MD).No.2312 of 2023 in S.A.(MD).SR.No.19925 of 2021

03.03.2023

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