Panneerselvam vs Papathi
2024 Latest Caselaw 8276 Mad

Madras High Court

Panneerselvam vs Papathi on 3 June, 2024

Author: G.Ilangovan

Bench: G.Ilangovan

                                  C.M.P(MD)Nos.6053 and 6054 of 2005 in S.A(MD)SR. Nos.5244 and 5245 of 2005



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 03.06.2024

                                                            CORAM :

                                  THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                           C.M.P(MD)Nos.6053 and 6054 of 2005
                                                          in
                                           S.A(MD)SR.Nos.5244 and 5245 of 2005


                     1.Panneerselvam
                     2.Subbulakshimi                                      ... Petitioners / Appellants /
                                                                                  Defendants
                                                                 Vs

                     1.Papathi
                     2.Murugesan
                     3.Minor.Rani Devi
                     4.Minor.Raja Devi
                     5.Minor.Prabhu
                     6.Andi Moopan
                     (Minors R3, R4 and R5 are represented
                     through their mother / first respondent herein)
                                                                          ... Respondents / Plaintiffs




                     1/4

https://www.mhc.tn.gov.in/judis
                                  C.M.P(MD)Nos.6053 and 6054 of 2005 in S.A(MD)SR. Nos.5244 and 5245 of 2005



                     Common Prayer in C.M.P(MD)Nos.6053 and 6054 of 2005 : Civil
                     Miscellaneous Petitions filed under Section 5 of Limitation Act, to
                     condone the delay of 1150 days in filing the Second Appeal.


                     Common Prayer in S.A.(MD)SR.Nos. 5244 and 5245 of 2005: Second
                     Appeal is filed under Section 100 of Civil Procedure Code, against the
                     decree and judgment of the Court of the Additional Subordinate Judge,
                     Dindigul, made in A.S.Nos.46 and 62 of 2000 dated 31.10.2001 on the
                     decree and judgment of the Court of the Ist Additional District Munsif,
                     Dindigul, made in O.S.No.614 of 1991 dated 16.08.1999.


                                        For Petitioners      : No appearance

                                        For Respondents : No appearance


                                                              ORDER

When these matters came up for hearing on 23.04.2024, there was

no representation for the petitioners. Therefore, the matter was

adjourned to 03.06.2024. Even today(03.06.2024) also, when these

matters are taken up for hearing, none appeared on behalf of the

petitioners. Therefore, no purpose is going to be served in keeping these

cases, pending.

https://www.mhc.tn.gov.in/judis C.M.P(MD)Nos.6053 and 6054 of 2005 in S.A(MD)SR. Nos.5244 and 5245 of 2005

2. Accordingly, these Civil Miscellaneous Petitions are dismissed

for default and these Second Appeals are rejected at the SR stage itself.

03.06.2024 NCC :Yes/No Index :Yes/No Internet : Yes/ No

pnn

To

1. The Additional Subordinate Judge, Dindigul.

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

https://www.mhc.tn.gov.in/judis C.M.P(MD)Nos.6053 and 6054 of 2005 in S.A(MD)SR. Nos.5244 and 5245 of 2005

G.ILANGOVAN, J.

pnn

ORDER IN C.M.P(MD)Nos.6053 and 6054 of 2005 in S.A(MD)SR.Nos.5244 and 5245 of 2005

03.06.2024

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