N.Chidambaram vs Senthilkumar
2024 Latest Caselaw 18894 Mad

Madras High Court

N.Chidambaram vs Senthilkumar on 25 September, 2024

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                               CMP(MD) No.10898 of 2022 in
                                                               S.A.(MD)SR No.69910 of 2022

                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 25.09.2024

                                                  CORAM

                                  THE HON`BLE MR.JUSTICE B.PUGALENDHI

                                        C.M.P.(MD).No.10898 of 2022
                                                    in
                                        S.A.(MD)SR.No.69910 of 2022


                     1.N.Chidambaram
                     2.N.Kannan                            ... Petitioners/appellants

                                                     Vs

                     1.Senthilkumar
                     2.Ramanathan                          ... Respondents


                     PRAYER in C.M.P(MD).No.10898 of 2022: Civil Miscellaneous
                     Petition filed under Section 5 of the Limitation Act to condone the
                     delay of 293 days in preferring the above second appeal.


                     PRAYER in S.A.(MD)SR.No.69910 of 2022: Second Appeal filed
                     under Section 100 of the Civil Procedure Code, as against the
                     judgment and decree, dated 17.06.2019, made in A.S.No.131 of
                     2017, on the file of the learned Sub Court, Aranthangi, Pudukkottai


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                 CMP(MD) No.10898 of 2022 in
                                                                 S.A.(MD)SR No.69910 of 2022

                     District, confirming the judgment and decree, dated 05.07.2017,
                     made in O.S.No.59 of 2010, on the file of the learned District
                     Munsif, Aranthangi, Pudukkottai District.


                                  For Appellants     : No appearance
                                  For R1             : Mr.R.Paranjothi


                                                    ORDER

C.M.P(MD)No.10898 of 2022 has been filed to condone

the delay of 293 days in preferring the second appeal in S.A.

(MD)SR.No.69910 of 2022.

2. This Court, by order dated 22.08.2024 has directed the

petitioners/appellants to pay a sum of Rs.2,000/-to the respondents

within a period of two weeks from the date of receipt of a copy of

that order. On 23.09.2024, when the Miscellaneous Petition was

taken up for hearing, there is no representation for the

petitioners/appellants. Therefore, it was ordered to be listed today,

under the caption ''for dismissal''.

https://www.mhc.tn.gov.in/judis CMP(MD) No.10898 of 2022 in

3.Today(25.09.2024), when this Civil Miscellaneous

Petition is taken up for hearing, there is no representation for the

petitioners and it appears that the petitioners/appellants have not

paid the cost, as directed by this Court on 22.08.2024.

4.Since the petitioners/appellants are not interested in

prosecuting the Miscellaneous petition as well as the second appeal,

this Civil Miscellaneous petition is dismissed. Consequently, the

second appeal is rejected at the SR stage itself. No costs.

25.09.2024

Index : Yes/No Internet: Yes/No vrn

To

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

https://www.mhc.tn.gov.in/judis CMP(MD) No.10898 of 2022 in

B.PUGALENDHI,J

vrn

Judgment made in

in

25.09.2024

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