K.Mani vs Ramalingam
2021 Latest Caselaw 17794 Mad

                                                                        C.R.P.(PD)No.3360 of 2017

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 31.08.2021

                                                        CORAM:

                             THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                             C.R.P.(PD)No.3360 of 2017
                                             & C.M.P.No.15615 of 2017

                      K.Mani                                                     .. Petitioner
                                                             Vs.

                      1.Ramalingam
                      2.Nandakumar                                               .. Respondents

                      PRAYER: Civil Revision Petition filed under Article 227 of the

                      Constitution of India, against the fair and decretal order dated 24.03.2017

                      made in I.A.No.377 of 2016 in O.S.No.28 of 2013 on the file of the

                      District Munsif Court, Coonoor.



                                         For Petitioner      : Ms.J.Jenny
                                                             for Mr.A.Immanuel



                                                          ORDER

http://www.judis.nic.in C.R.P.(PD)No.3360 of 2017

(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

Petition is filed against the fair and decretal order dated 24.03.2017 made

in I.A.No.377 of 2016 in O.S.No.28 of 2013 on the file of the District

Munsif Court, Coonoor, for permitting to cross-examine the Court

Commissioner and for setting aside the report of the Court Commissioner.

Pending Civil Revision Petition, the suit in O.S.No.28 of 2013 was

decreed by the judgment and decree dated 11.12.2020 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.

31.08.2021 kj

V.M.VELUMANI, J.

http://www.judis.nic.in C.R.P.(PD)No.3360 of 2017

kj

To

The District Munsif Coonoor.

C.R.P.(PD)No.3360 of 2017 & C.M.P.No.15615 of 2017

31.08.2021

http://www.judis.nic.in