D.Praveen Kumar vs N.Abarna
2023 Latest Caselaw 13423 Mad

                                                                       C.M.P.(MD).No.9516 of 2023 in
                                                                   Rev.Aplc.(MD).SR.No.50171 of 2023

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 03.10.2023

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                              C.M.P.(MD).No.9516 of 2023
                                                          in
                                           Rev.Aplc.(MD).SR.No.50171 of 2023

                     D.Praveen Kumar                                                .. Petitioner
                                                                                    (in both cases)

                                                             Vs.

                     N.Abarna                                                       .. Respondent
                                                                                    (in both cases)


                     Prayer: C.M.P.(MD).No.9516 of 2023 is filed under Section 5 of
                     Limitation Act, praying to condone the delay of 02 days in filing the
                     above Review Application against the order dated 05.06.2023 passed in
                     Tr.C.M.P.(MD).No.74 of 2023.



                                  Rev.Aplc.(MD).SR.No.50171 of 2023 is filed under Order XLVII

                     Rule 1 read with 114 of CPC, praying to review the judgment and decree

                     passed in Tr.C.M.P.(MD).No.74 of 2023 dated 05.06.2023.


                     (In both cases):

                                            For Petitioner     : Ms.V.Rajeswari

https://www.mhc.tn.gov.in/judis
                     1/3
                                                                       C.M.P.(MD).No.9516 of 2023 in
                                                                   Rev.Aplc.(MD).SR.No.50171 of 2023

                                                            ORDER

C.M.P.(MD).No.9516 of 2023 is filed to condone the delay of 02

days in filing the Review Application against the order dated 05.06.2023

passed in Tr.C.M.P.(MD).No.74 of 2023.

2.Rev.Aplc.(MD).SR.No.50171 of 2023 is filed to review the

judgment and decree passed in Tr.C.M.P.(MD).No.74 of 2023 dated

05.06.2023.

3.I have heard the arguments advanced by the learned counsel for

the petitioner.

4.Not being satisfied with the reasons given in the affidavit filed in

support of C.M.P.(MD).No.9516 of 2023, C.M.P.(MD).No.9516 of 2023

stands dismissed and Rev.Aplc.(MD).SR.No.50171 of 2023 is dismissed

at the SR stage itself. No costs.

                                                                                        03.10.2023
                     krk
                     Index                     : Yes / No
                     Internet                  : Yes / No
                     Neutral Citation          : Yes / No

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

C.M.P.(MD).No.9516 of 2023 in Rev.Aplc.(MD).SR.No.50171 of 2023

C.SARAVANAN, J.

krk

C.M.P.(MD).No.9516 of 2023 in Rev.Aplc.(MD).SR.No.50171 of 2023

03.10.2023

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