J.S.Sreenivasan vs R.Panneerselvam
2021 Latest Caselaw 9332 Mad

                                                          C.R.P.(PD)No.126 of 2019

       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                           DATED : 08.04.2021

                                 CORAM

      THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN

                        C.R.P(PD).No.126 of 2019
                                  and
                         C.M.P.No.1148 of 2019


J.S.Sreenivasan                                              ...Petitioner

                                       Vs

R.Panneerselvam                                              ...Respondent

      Revision Petition filed under Article 227 of the Constitution of India

to set aside the judgment and decree dated 11.09.2018 in C.M.A.No.98 of

2017, on the file of the VII Additional Judge, City Civil Court, Chennai,

confirming the order and decree dated 28.04.2017 in I.A.No.2567 of 2017

in O.S.No.927 of 2017, on the file of the IV Assistant Judge, City Civil

Court at Chennai.

                    For Petitioner :        Mr.C.Manohar Gupta
                    For Respondent :        Ms.S.Packiaraj




1/2
                                                        C.R.P.(PD)No.126 of 2019

                                                 C.V.KARTHIKEYAN, J,

                                                                            cse
                                 ORDER

It is represented by the learned counsel appearing for the petitioner

that the suit itself had been decreed and nothing further survives in the

revision petition. The civil revision petition is therefore dismissed. No

order as to costs. Consequently, connected miscellaneous petition is

closed.

08.04.2021 [3/3] cse Index:Yes/No Internet: Yes/No

To

1.The VII Additional Judge, City Civil Court, Chennai.

2.The IV Assistant Judge, City Civil Court at Chennai.

C.R.P.(PD)No.126 of 2019