T. Ravi vs Mrs. Balamani
2021 Latest Caselaw 10377 Mad

                                                                            C.R.P.(NPD).Nos 4004 and 4005 of 2015


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 22.04.2021

                                                          CORAM

                                      THE HON'BLE Ms. JUSTICE R.N.MANJULA

                                          C.R.P.(NPD).Nos.3983 and 3984 of 2015
                                                          and
                                                 M.P.Nos.1 and 1 of 2014

                 T. Ravi                            .
                                    .. Petitioners/Judgment Debtor/Defendant in both the C.R.P's

                                                             Vs.

                                           .
                 Mrs. Balamani
                                    ... Respondent/Decree holder/Judgment Debtor in both C.R.P's


                 Prayer in C.R.P(NPD).No.3983 of 2015 : This Civil Revision Petition is filed
                 under Section 115 of C.P.C to set aside the order and Decreetal order dated
                 06.12.2014 passed in E.A.No.632 of 2014 in E.P.No.3644 of 2010 in
                 O.S.No.1738 of 2004 by the learned X Assistant Judge, City Civil Court,
                 Chennai and allow the same by allowing this Civil Revision petition.
                 Prayer in C.R.P.No.3984 of 2015 : This Civil Revision Petition is filed under
                 Section 115 of C.P.C to set aside the order and Decreetal order dated
                 06.12.2014 passed in E.A.No.633 of 2014 in E.P.No.3646 of 2010 in
                 O.S.No.1738 of 2004 by the learned X Assistant Judge, City Civil Court,
                 Chennai and allow the same by allowing this Civil Revision petition.


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

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                                                                          C.R.P.(NPD).Nos 4004 and 4005 of 2015


                 For both the petitions
                                       For Petitioner     : Mr. J. Kamaraj for Mr. R. Rajsekar
                                       For Respondent     : No appearance



                                                  COMMON ORDER

                                          (Heard through video conferencing)
                           These civil revision petitions have been filed against the decreetal order

                 dated 06.12.2014 passed by the learned X Assistant Judge, City Civil Court,

                 Chennai in E.A.No.632 of 2014 in E.P.No.3644 of 2010 in O.S.No.1738 of

                 2004 and E.A.No.633 of 2014 in E.P.No.3646 of 2010 in O.S.No.1738 of 2004.



                           2. The learned counsel for the revision petitioner submitted that the

                 prayer sought for in these civil revision petitions has become infructuous and

                 nothing survives in these petitions.



                           3. In view of the same, these Civil Revision Petitions are dismissed as

                 Infructuous. No costs. Consequently the connected miscellaneous petitions are

                 closed.


                                                                                               22.04.2021

                 Speaking/Non-speaking
                 Index : Yes/No
                 Internet : Yes/No
                 smn
https://www.mhc.tn.gov.in/judis/

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                                                                    C.R.P.(NPD).Nos 4004 and 4005 of 2015




                                                                              R.N.MANJULA,J.

Smn

To

1.The learned X Assistant Judge, City Civil Court, Chennai

2.The Section Officer, V.R.Section, High Court, Madras.

C.R.P.(NPD).Nos.3983 and 3984 of 2015 and M.P.Nos.1 and 1 of 2014

22.04.2021

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