P.Ayyappan vs Subramoniam
2024 Latest Caselaw 17547 Mad

Citation : 2024 Latest Caselaw 17547 Mad
Judgement Date : 4 September, 2024

Madras High Court

P.Ayyappan vs Subramoniam on 4 September, 2024

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                CMP(MD) No.9660 of 2016 in
                                                               S.A.(MD)SR No.39718 of 2008

                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 04.09.2024

                                                  CORAM

                                  THE HON`BLE MR.JUSTICE B.PUGALENDHI

                                         C.M.P.(MD).No.9660 of 2016
                                                     in
                                        S.A.(MD)SR.No.39718 of 2008


                     1.P.Ayyappan
                     2.Sri Thiruchendur Sri Subramoniaswamy
                       Ciol Masi Masam Aram Thiruvizha Guru
                       Pooja Dharmam Trust, (Private Family Trust),
                       Kulalar Street,
                       Vahayadi, Kottar,
                       Nagercoil,
                       Vadiveeswaram Village,
                       Agasteeswaram Taluk,
                       Kanyakumari District
                       Rep by its
                       Trustee
                       P.Ayyappan                        ... Petitioners/appellants


                                                     Vs

                     1.Subramoniam
                     2.Krishnammal @ Rajammal
                     3.Muthuammai
                     4.Ramalakshmi

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                                                                           CMP(MD) No.9660 of 2016 in
                                                                          S.A.(MD)SR No.39718 of 2008

                     5.Muthusamy(died)
                     6.Ramasamy
                     7.Shunmugam
                     8.Subbaiyan
                     9.Krishnan @ Muthukrishnan
                     10.Regunathan
                     11.Subramonian
                     12.Ayyappan
                     13.Monickam Panicker
                     14.Thangamani
                     15.Moni
                     16.Easwari
                     17.Rajam
                     18.Velu Pillai (Died)
                     19.Chandra
                     20.Esakkiappan
                     21.Ganesan
                     22.Santha
                     23.Moni
                     24.Kaliammal (died)
                     25.Ananjaperumal
                     26.Sivarajan @ Sivaraman
                     27.Saraswathi
                     28.Ananjaperumal
                     29.Nagarajan                                              ... Respondents


                     (Cause title accepted vide Court order, dated 16.09.2016, made in CMP(MD) No.8419
                     of 2016 in SA(MD)SR.No.39718 of 2008, by SSSRJ)

                     (A memo dated 10.11.2019, filed on 12.11.2019 in USR No.44883 is recorded to the
                     effect that the respondents 6 to 23/tenants are exonerated as they have vacated their
                     respective premises, vide Court order, dated 19.11.2019 made in CMP(MD) No.
                     9660/2016 in SA(MD)SR.No.39718 of 2008, by PTAJ)




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                                                                 CMP(MD) No.9660 of 2016 in
                                                                S.A.(MD)SR No.39718 of 2008



                     PRAYER in C.M.P(MD).No.9660 of 2017: Civil Miscellaneous
                     Petition filed under Section 5 of the Limitation Act to condone the
                     delay of 2800 days in representing the above second appeal.


                     PRAYER in S.A.(MD)SR.No.39718 of 2009: Second Appeal filed
                     under Section 100 of the Civil Procedure Code, as against the
                     judgment and decree in A.S.No.93 of 2004, on the file of the I
                     Additional Subordinate Judge, Nagercoil, dated 19.02.2008 in
                     confirming the judgment and decree in O.S.No.52/1996, on the file
                     of the II Additional District Munsif, Nagercoil, dated 25.11.2003.


                                  For Appellants   : Mr.S.Ramesh
                                  For R25          : Mr.N.GA.Natraj


                                                   ORDER

C.M.P(MD)No.9660 of 2017 has been filed to condone

the delay of 2800 days in filing the second appeal in S.A.

(MD)SR.No.39718 of 2008.

https://www.mhc.tn.gov.in/judis CMP(MD) No.9660 of 2016 in

2. Today(04.09.2024), when this Civil Miscellaneous

Petition is taken up for hearing, the learned counsel appearing for

the petitioners/appellants seeks permission of this Court to withdraw

this petition.

4.In view of the above, this Civil Miscellaneous petition

is dismissed as withdrawn. Consequently, the second appeal is

rejected at the SR stage itself. No costs.

04.09.2024