D.Velusamy vs Ramuthevar
2023 Latest Caselaw 14045 Mad

                                                                     C.M.P(MD)No.11120 of 2023

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 19.10.2023

                                                 CORAM:

                           THE HONOURABLE MR.JUSTICE G. CHANDRASEKHARAN

                                        C.M.P(MD)No.11120 of 2023
                                                  and
                                        S.A(MD)SR No.59029 of 2023

                 D.Velusamy                                          ... Petitioner
                                                    -Vs-

                 1.Ramuthevar

                 2.Sulaika Beevi

                 3.Kannan

                 4.Latha

                 5.Sekar                                            ... Respondents



                 PRAYER IN C.M.P(MD)No.11120 of 2023: Petition filed under Section 5 of

                 Limitation Act, seeking to condone the delay of 1925 days in preferring the

                 present Second Appeal in S.A(MD) SR No.59029 of 2023.




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                              C.M.P(MD)No.11120 of 2023

                 PRAYER IN S.A(MD)No.SR 59029 of 2023: Second Appeal is filed under

                 Section 100 of Code of Civil Procedure, to set aside the impugned Judgement and

                 Decree dated 17.08.2015 passed in A.S.No.35 of 2010 on the file of the Sub

                 Court, Ramanathapuram, confirming the judgment and decree dated 21.04.2010

                 passed in O.S.No.90 of 2007 on the file of the District Munsif Cum Judicial

                 Magistrate, Thiruvadanai, Ramathapuram and to allow the present Second

                 Appeal.


                                       For Petitioner      : No appearance



                                                         ORDER

This petition is filed to condoning the delay of 1925 days in preferring the

second appeal in S.A(MD)SRNo.59029 of 2023.

2. The records show that there was no representation for the petitioner,

when the matter was listed on 20.09.2023 and again on 04.10.2023. Therefore,

this Court directed on 04.10.2023 that this matter be listed for dismissal under the

caption 'for dismissal'. Accordingly, the case is listed today under the caption 'for

https://www.mhc.tn.gov.in/judis C.M.P(MD)No.11120 of 2023

dismissal'. Today, also there is no representation for the petitioner. Therefore,

this Civil Miscellaneous Petition is dismissed for non prosecution. Consequently,

the Second Appeal is rejected at the SR stage itself.

                                                                                 19.10.2023

                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No
                 cp




                 To

1. The Subordinate Judge, Ramanathapuram.

2. The District Munsif Cum Judicial Magistrate, Thiruvadanai, Ramathapuram District.

https://www.mhc.tn.gov.in/judis C.M.P(MD)No.11120 of 2023

G. CHANDRASEKHARAN, J.

cp

C.M.P(MD)No.11120 of 2023 and S.A(MD)SR No.59029 of 2023

19.10.2023

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