S.Viswanathan (Died) vs Sri Sumatheendra Swamy Mutt
2024 Latest Caselaw 409 Mad

Madras High Court

S.Viswanathan (Died) vs Sri Sumatheendra Swamy Mutt on 5 January, 2024

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                              C.M.P.(MD).No.7147 of 2023

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 05.01.2024

                                                       CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
                                                     AND
                                     THE HON'BLE MR.JUSTICE C.KUMARAPPAN

                                            C.M.P.(MD).No.7147 of 2023
                                                        in
                                           A.S.(MD).SR.No.28763 of 2021

                     1.S.Viswanathan (Died)

                     2.V.Vinodkumar                                      .. Petitioners/Appellants

                     (Cause title is accepted and the 2nd Petitioner is impleaded as LR of the
                     deceased sole petitioner vide Court order dated 17.04.2023 made in C.M.P.
                     (MD).No.4567 of 2023 in A.S.(MD).SR.No.28763 of 2021)

                                                          Vs.

                     Sri Sumatheendra Swamy Mutt, Srirangam,
                     represented by its Power Agent
                     L.Sureendra Kumar.                              .. Respondent/Respondent

                     PRAYER in C.M.P.(MD).No.7147 of 2023: Civil Miscellaneous Petition
                     filed under Section 5 of Limitation Act, praying to condone the delay of
                     2074 days in filing the first appeal against O.S.No.84 of 2005 dated
                     28.11.2013 on the file of I Additional District Court, Trichy.



                     Page 1 of 4




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                                                                                 C.M.P.(MD).No.7147 of 2023




                     PRAYER in A.S.(MD).SR.No.28763 of 2021: Appeal filed under Section
                     96 of Civil Procedure Code, praying to set aside the judgment and decree
                     dated 03.12.2013 made in O.S.No.84 of 2005 on the file of the Additional
                     District Judge, Tiruchirappalli.


                                        For Petitioners   : M/s.M.Parameswari

                                        For Respondent    : Mr.Kisore Ram
                                                            for M/s.R.B. Law Associates

                                                            ORDER

DR.G.JAYACHANDRAN,J.

and C.KUMARAPPAN,J.

This Civil Miscellaneous Petition is filed to condone the delay of

2074 days in filing the first appeal against the judgment and decree passed

by the I Additional District Court, Trichy in O.S.No.84 of 2005 dated

28.11.2013.

2. The affidavit filed along with the petition to condone delay does

not satisfy the reason for delay. Multiple reasons were given, but, none

satisfy the requirement to condone delay, invoking Section 5 of the

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Limitation Act. Hence, the Civil Miscellaneous Petition is dismissed.

There shall be no order as to costs. Consequently, A.S.(MD).SR.No.28763

of 2021 is rejected.

                                                               (G.J.,J.) (C.K.,J.)
                                                                   05.01.2024
                     NCC      : Yes / No
                     Index    : Yes / No
                     Internet : Yes / No
                     Lm

                     To
                     The Section Officer,
                     Vernacular Section,

Madurai Bench of Madras High Court, Madurai.

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

DR.G.JAYACHANDRAN,J.

and C.KUMARAPPAN,J.

Lm

in A.S.(MD).SR.No.28763 of 2021

05.01.2024

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