P.R.Chenguttuvan vs C.Bhuvaneshwari
2021 Latest Caselaw 16309 Mad

                                                                               C.R.P.(NPD).No.1675 of 2017




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 10.08.2021

                                                         CORAM

                                    THE HON'BLE Mrs. JUSTICE S.KANNAMMAL

                                             C.R.P.(NPD).No.1675 of 2017
                                              and C.M.P.No.7869 of 2017

              1.P.R.Chenguttuvan
              2.C.Yamuna                                                          ... Petitioners
                                                          Vs.
              C.Bhuvaneshwari                                                  ... Respondent

              Prayer: The Civil Revision Petition filed under Section 115 of C.P.C., against
              the order dated 07.11.2016 passed in C.M.A.No.118 of 2014 on the file of the
              XVII Additional City Civil Judge, Chennai confirming the order dated
              26.08.2013 in I.A.No.4672 of 2013 in I.A.No.10793 of 2013 in O.S.No.8002 of
              2007 on the file of the V Assistant City Civil Judge, Chennai.


                                       For Petitioners   :Mr.R.T.Shyamala
                                       For Respondent    :M/s.C.Uma

                                                      ORDER

(Heard through video conferencing)

This Civil Revision Petition has been filed seeking to set aside the Order

dated 07.11.2016 passed in C.M.A.No.118 of 2014 on the file of the XVII

Additional City Civil Judge, Chennai confirming the order dated 26.08.2013 in

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

C.R.P.(NPD).No.1675 of 2017

I.A.No.4672 of 2013 in I.A.No.10793 of 2013 in O.S.No.8002 of 2007 on the file

of the V Assistant City Civil Judge, Chennai.

2. The learned counsel for the petitioners and the respondent present.

3. The learned counsel for the petitioners submitted that this petition has

been filed against the order passed in the final decree proceedings in O.S.No.8002

of 2007 on the file of the V Assistant City Civil Judge, Chennai. The suit was

decreed for partition and separate possession and against which, the petitioners

filed A.S.No.317 of 2011 on the file of the V Additional City Civil Judge,

Chennai and the same was also dismissed.

4. It is further submitted that against the above judgment and decree the

petitioners filed second Appeal in S.A.No.1097 of 2013 and the same was

allowed on 23.05.2019 and the Trial Court decree was set aside. In view of the

same, this civil revision petition has become infructuous as nothing survives as of

now.

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

C.R.P.(NPD).No.1675 of 2017

5. In view of the submission made by the learned counsel for the

petitioners, this Civil Revision Petition is dismissed as infructuous. No costs.

Connected civil miscellaneous petition is closed.

10.08.2021 mpa

To

1.The V Assistant City Civil Judge, Chennai.

2.The XVII Additional City Civil Judge, Chennai.

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

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

C.R.P.(NPD).No.1675 of 2017

S.KANNAMMAL.J,

mpa

C.R.P.(NPD).No.1675 of 2017 and C.M.P.No.7869 of 2017

10.08.2021

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