G. Velammal W/O. Late R. Gopi @ Gopinath vs Prem Kumar S/O.Muthusamy .. Petitioner ...
2024 Latest Caselaw 14914 Mad

Madras High Court

G. Velammal W/O. Late R. Gopi @ Gopinath vs Prem Kumar S/O.Muthusamy .. Petitioner ... on 1 August, 2024

                                                                  CRP. Nos.1356 & 1357 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 01.08.2024

                                                        CORAM

                                   THE HONOURABLE Mr. JUSTICE P.DHANABAL

                                             CRP. Nos.1356 & 1357 of 2022
                                                          and
                                      C.M.P. Nos.7158, 7167, 7169 and 7160 of 2022

                   C.R.P. No.1356 of 2022
                   and C.M.P. Nos.7158 & 7160 of 2022

                   1. G. Velammal W/o. Late R. Gopi @ Gopinath
                   2. G. Buvaneswari D/o. Late R. Gopi @ Gopinath
                   3. G. Nithya D/o. Late R. Gopi @ Gopinath ...Petitioners / Defendants /
                                                  Appellants / Petitioners

                                                          Vs.
                   1. Prem Kumar S/o.Muthusamy             .. Petitioner / Plaintiff / 1st respondent /
                                                                                        1st respondent.

                   2. Suryamoorthy @ Suir Stephen S/o. Late Raju ...Respondent / Defendant /
                                          2nd respondent / 2nd respondent

                   C.R.P. No.1357 of 2022
                   and C.M.P. Nos.7167 & 7169 of 2022

                   1. G. Velammal W/o. Late R. Gopi @ Gopinath
                   2. G. Buvaneswari D/o. Late R. Gopi @ Gopinath
                   3. G. Nithya D/o. Late R. Gopi @ Gopinath ...Petitioners / Defendants /
                                                  Appellants / Petitioners

                                                     Vs.
                   1. N. Santhosh Kumar S/o. Narayanan                   .. Petitioner / Plaintiff / 1st
                                                                       respondent / 1st respondent.

                   2. Suryamoorthy @ Suir Stephen S/o. Late Raju ...Respondent / Defendant /
                                          2nd respondent / 2nd respondent
https://www.mhc.tn.gov.in/judis

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                                                                   CRP. Nos.1356 & 1357 of 2022

                   PRAYER in C.R.P. No.1356 of 2022: Civil Revision Petition is filed under

                   section 227 of the Constitution of India, to set aside the judgment and decree

                   dated 06.12.2021 made in C.M.A. No.1 of 2021 on the file of the Sub Court,

                   Udhagamandalam, Nilgiris District confirming the fair and decreetal order

                   dated 01.04.2021 made in I.A. No.2 of 2021 in O.S. No.12 of 2021 on the file

                   of the District Munsif Court, Udhagamandalam.



                   PRAYER in C.R.P. No.1357 of 2022: Civil Revision Petition is filed under

                   section 227 of the Constitution of India, to set aside the judgment and decree

                   dated 06.12.2021 made in C.M.A. No.2 of 2021 on the file of the Sub Court,

                   Udhagamandalam, Nilgiris District confirming the fair and decreetal order

                   dated 01.04.2021 made in I.A. No.2 of 2021 in O.S. No.13 of 2021 on the file

                   of the District Munsif Court, Udhagamandalam, Nilgiris District.

                                   For Petitioners    : No appearance [both C.R.P.s]

                                   For Respondents : Mr. K. Venkat [both C.R.P.s]

                                                     COMMON ORDER

There was no representation for the petitioners. Hence the matter was

posted under the caption 'for dismissal'.

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

CRP. Nos.1356 & 1357 of 2022

2. Even today, there is no representation for the petitioners. Hence, this

civil revision petitions are dismissed for non-prosecution. No costs. The

connected miscellaneous petitions are closed.

01.08.2024

Index : Yes/No Speaking order/non-speaking order mjs

To

1. The Sub Court, Udhagamandalam, Nilgiris District .

2. The District Munsif Court, Udhagamandalam, Nilgiris District.

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

CRP. Nos.1356 & 1357 of 2022

P.DHANABAL, J.,

mjs

CRP. Nos.1356 & 1357 of 2022

01.08.2024

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