N.Subramaniam vs Ranganayaki
2021 Latest Caselaw 16431 Mad

                                                                        C.R.P.(PD).No.3106 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 11.08.2021

                                                            CORAM:

                                    THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                               C.R.P.(PD).No.3106 of 2017
                                                          and
                                                C.M.P.No.14532 of 2017

                   1.N.Subramaniam
                   2.S.Jayalakshmi                                                  .. Petitioners
                                                             Vs.


                   Ranganayaki                                                       .. Respondent

                   Prayer: This Civil Revision Petition is filed under Article 227 of the
                   Constitution of India, against the fair and decretal order dated 10.04.2017
                   made in I.A.No.492 of 2016 in O.S.No.681 of 2012 on the file of the III
                   Additional District & Sessions Court, Coimbatore.

                                          For Petitioners     : Mr.K.Govi Ganesan

                                          For Respondent      : Mr.A.Esakkiappan


                                                        ORDER

(The matter is heard through “Video Conferencing/Hybrid Mode”.)

The learned counsel appearing for the petitioners and respondent

https://www.mhc.tn.gov.in/judis/ C.R.P.(PD).No.3106 of 2017

submitted that pending Civil Revision Petition, the suit itself has been

decreed by the judgment and decree dated 13.04.2018 and nothing survives in

the present Civil Revision Petition.

2.Recording the above submission, this Civil Revision Petition is

dismissed as infructuous. Consequently, the connected Miscellaneous

Petition is closed. No costs.

                                                                                11.08.2021

                   krk

                   Index           : Yes / No
                   Internet        : Yes / No



                   To

The III Additional District & Sessions Judge, Coimbatore.

https://www.mhc.tn.gov.in/judis/ C.R.P.(PD).No.3106 of 2017

V.M.VELUMANI, J.

krk

C.R.P.(PD).No.3106 of 2017

11.08.2021

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