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V.S.Duraisamy vs K.P.Senthilkumar
2021 Latest Caselaw 16432 Mad

Citation : 2021 Latest Caselaw 16432 Mad
Judgement Date : 11 August, 2021

Madras High Court
V.S.Duraisamy vs K.P.Senthilkumar on 11 August, 2021
                                                                       C.R.P.(PD).No.3051 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.3051 of 2017
                                                          and
                                                C.M.P.No.14318 of 2017

                   V.S.Duraisamy                                                    .. Petitioner
                                                            Vs.

                   K.P.Senthilkumar                                                 .. Respondent


                   Prayer: This Civil Revision Petition is filed under Section 115 of C.P.C.,
                   against the fair and decretal order dated 19.07.2017 made in I.A.No.538 of
                   2017 in I.A.No.1108 of 2015 in O.S.No.441 of 2011 on the file of the
                   Principal Sub Court, Erode.

                                          For Petitioner     : Mr.M.Elango

                                          For Respondent     : Mr.M.Guruprasad

                                                           ORDER

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

The learned counsel appearing for the petitioner and respondent

submitted that pending Civil Revision Petition, the suit itself was decreed by

https://www.mhc.tn.gov.in/judis/ C.R.P.(PD).No.3051 of 2017

the judgment and decree dated 07.12.2017 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 Principal Subordinate Judge, Erode.

https://www.mhc.tn.gov.in/judis/ C.R.P.(PD).No.3051 of 2017

V.M.VELUMANI, J.

krk

C.R.P.(PD).No.3051 of 2017

11.08.2021

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

 
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