V.Parasuraman vs Kamalavathi
2024 Latest Caselaw 14896 Mad

Madras High Court

V.Parasuraman vs Kamalavathi on 1 August, 2024

                                                 C.M.P.(MD)No.2915 of 2021 in S.A.(MD)No.SR67123 of 2019



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 01.08.2024

                                                    CORAM :

                                  THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                          C.M.P(MD)No.2915 of 2021
                                                     in
                                          S.A(MD)No.SR67123 of 2019


                     V.Parasuraman                                 ... Petitioner / Appellant


                                                         Vs

                     1.Kamalavathi
                     2.Jeyaraman
                     3.Jothi
                     4.Santhalakshmi
                     5.Ganesan                             ... Respondents / Respondents


                     Prayer in C.M.P(MD)No.2965 of 2021 : Civil Miscellaneous Petition is
                     filed under Section 5 of the Limitation Act to condone the delay of 10
                     days in filing the Second Appeal.

                     Prayer in S.A(MD)No.SR67123 of 2019 : Second Appeal is filed under
                     Section 100 of C.P.C., against the judgment and decreetal order passed
                     by the Additional District and Sessions Court (Fast Track Court),

                     1/4

https://www.mhc.tn.gov.in/judis
                                                         C.M.P.(MD)No.2915 of 2021 in S.A.(MD)No.SR67123 of 2019


                     Tenkasi dated 03.09.2019 made in A.S.No.27 of 2018, confirming the
                     judgment and decreetal order made in O.S.No.263 of 2015 dated
                     12.04.2017, on the file of the Additional Sub-Court, Tenkasi.


                                        For Petitioner      : No appearance
                                        For Respondents : No appearance



                                                             ORDER

There is no representation for the petitioner in the last hearing on

25.07.2024. Even today, when the matter was called, there is no

representation for the petitioner.

2. Therefore, this Civil Miscellaneous Petition is dismissed for

default and the Second Appeal is rejected at the SR stage itself.

01.08.2024 NCC :Yes/No Index :Yes/No Internet : Yes/ No

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https://www.mhc.tn.gov.in/judis C.M.P.(MD)No.2915 of 2021 in S.A.(MD)No.SR67123 of 2019

To

1.The Additional District and Sessions Court (Fast Track Court), Tenkasi.

2. The Additional Sub-Court, Tenkasi.

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

https://www.mhc.tn.gov.in/judis C.M.P.(MD)No.2915 of 2021 in S.A.(MD)No.SR67123 of 2019

G.ILANGOVAN, J.

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ORDER IN

in S.A(MD)No.SR67123 of 2019

01.08.2024

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