Aitha Gounder vs Sembayee on 11 February, 2021

[Cites 1, Cited by 0]

Madras High Court

Aitha Gounder vs Sembayee on 11 February, 2021

Bench: Pushpa Sathyanarayana

                                                                      C.R.P(MD)Nos.2119 & 2120 of 2012


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 11.02.2021

                                                         CORAM:

                          THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA

                                      C.R.P(MD)Nos.2119 & 2120 of 2012
                                                    and
                                             M.P(MD)No.2 of 2012

                      1.Aitha Gounder
                      2.Karuppuchamy
                      3.Murugan
                      4.Mookan @ Chinnadurai
                                           ... Petitioners/Petitioners/
                                                  Defendants 1 & 4 in both C.R.Ps'

                                                    vs

                      1.Sembayee
                      2.Palaniyammal
                      3.Periyakkal @ Chandra
                      4.Karpagam             ... Respondents/Respondents/
                                                    Plaintiffs in both C.R.Ps'


                      COMMON PRAYER: Civil Revision Petitions filed under Article 227 of
                      the constitution of India praying this Court to set aside the fair and
                      executable order, dated 09.04.2011 made in I.A.Nos.140 of 2010 &
                      141 of 2010 in O.S.No.230 of 2006 on the file of the Additional Sub
                      Court, Dindigul.


                                  For Petitioners           : No appearance
                                    (in both C.R.Ps')

                                  For Respondents           : No appearance
                                     (in both C.R.Ps')



                      1/4
http://www.judis.nic.in
                                                                   C.R.P(MD)Nos.2119 & 2120 of 2012




                                                       ORDER

When the matter came up for hearing on 11.01.2021, there was no representation on behalf of the appellants. Hence, the matter was directed to be listed today under the caption 'for dismissal'. Even today, there is no representation on behalf of the appellants and also on behalf of the respondents. Therefore, this Second Appeal is dismissed for non-prosecution. No costs. Consequently, connected Miscellaneous Petition is closed.




                                                                   11.02.2021


                      Index       :Yes/No
                      Internet    :Yes/No
                      ps
                      Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

2/4

http://www.judis.nic.in C.R.P(MD)Nos.2119 & 2120 of 2012 To

1.The Additional Sub Court, Dindigul.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

3/4

http://www.judis.nic.in C.R.P(MD)Nos.2119 & 2120 of 2012 PUSHPA SATHYANARAYANA,J ps C.R.P(MD)Nos.2119 & 2120 of 2012 11.02.2021 4/4 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court