Chandira Kumar vs Sahaya Mariyaselvi
2023 Latest Caselaw 2257 Mad

                                                                                  C.M.P. (MD)No.1737 of 2023



                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 10.03.2023

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                               C.M.P.(MD)No.1737 of 2023
                                                         and
                                             C.M.A.(MD) No.SR28452 of 2017

                Chandira Kumar                                             ...Petitioner/Appellant


                                                          Vs.

                1.Sahaya Mariyaselvi
                2.Rajkumar                                          ...Respondents/Respondents

                PRAYER in C.M.P.(MD)No.1737 of 2023: This Civil Miscellaneous Petition is
                filed under Section 149 of the Civil Procedure Code, to condone the delay of 1959
                days in paying the deficit Court fee of Rs.4250/- in A.S.(MD)No.SR28452 of 2017
                on the file of this Court.


                PRAYER in C.M.A.(MD)No.SR28452 of 2017: This Civil Miscellaneous Appeal
                is filed under Section 96 of the Civil Procedure Code to set aside the decree and
                judgment passed by the III Additional District Judge, Trichy in O.S.No.183/2013
                 dated 15.07.2015 and allow the appeal.


                                        For Petitioner   : Ms.E.Kasthuri

                1/4
https://www.mhc.tn.gov.in/judis
                                                                                      C.M.P. (MD)No.1737 of 2023


                                                              ORDER

This application has been filed to condone the delay of 1959 days in

paying the deficit court fee of Rs.4,250/- in A.S.(MD)No.SR28452 of 2017 on the

file of this Court.

2.When this matter was listed for hearing on 03.03.2023, there was no

representation for petitioner. Hence, the matter was directed to be listed under the

caption 'for dismissal'.

3.Even though the matter is listed today (i.e.,10.03.2023) under the caption

'for dismissal', there is no representation on behalf of the petitioner.

4.Accordingly, this Civil Miscellaneous Petition is dismissed.

Consequently, the Civil Miscellaneous Appeal is rejected at the SR stage itself.

No costs.

10.03.2023 Index : Yes/No Internet : Yes/No ta

https://www.mhc.tn.gov.in/judis C.M.P. (MD)No.1737 of 2023

To

1.The III Additional District Judge, Trichy

2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.P. (MD)No.1737 of 2023

N.SATHISH KUMAR, J.

ta

C.M.P.(MD)No.1737 of 2023 and C.M.A.(MD) No.SR28452 of 2017

10.03.2023

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