Sundaramurthy vs Selvaraj
2021 Latest Caselaw 16976 Mad

                                                                            C.R.P.(PD)No.1959 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 18.08.2021

                                                        CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                               C.R.P.(PD)No.1959 of 2017
                                                & C.M.P.No.9497 of 2017
                     Sundaramurthy                                                  .. Petitioner

                                                              Vs.

                     Selvaraj                                                       .. Respondent

                     PRAYER: Civil Revision Petition filed under Article 227 of the
                     Constitution of India, against the fair and decretal order dated 21.09.2016
                     made in I.A.No.569 of 2016 in O.S.No.548 of 2008 on the file of the
                     Additional District Munsif Court, Cheyyar.


                                           For Petitioner     : Mr.P.Mani
                                           For Respondent     : No appearance
                                                      ORDER

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

Today, when the matter is taken up for hearing, the learned counsel

appearing for the petitioner submitted that the present Civil Revision

V.M.VELUMANI, J.

https://www.mhc.tn.gov.in/judis/ C.R.P.(PD)No.1959 of 2017

kj

Petition is filed against the order of dismissal dated 21.09.2016 made in

I.A.No.569 of 2016 in O.S.No.548 of 2008 on the file of the Additional

District Munsif Court, Cheyyar, filed to re-open the suit. Pending Civil

Revision Petition, the suit in O.S.No.548 of 2008 was disposed of by the

judgment and decree dated 19.01.2017 and hence, nothing survives in the

Civil Revision Petition.

2.Recording the submission made by the learned counsel appearing

for the petitioner, the Civil Revision Petition is dismissed as infructuous.

No costs. Consequently, connected Miscellaneous Petition is closed.

18.08.2021 kj

To The Additional District Munsif Cheyyar.

C.R.P.(PD)No.1959 of 2017 & C.M.P.No.9497 of 2017

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