S.K.Gurusamy vs Deivaraj
2021 Latest Caselaw 23963 Mad

                                                                        C.R.P.(PD) (MD) No.1918 of 2016



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 06.12.2021

                                                     CORAM:

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                         C.R.P.(PD) (MD) No.1918 of 2016
                                                       and
                                           C.M.P.(MD) No.9123 of 2016

                     1.S.K.Gurusamy
                     2.Murugeswari                                      .. Petitioners

                                                         -vs-

                     1.Deivaraj
                     2.P.C.Rengarajan
                     3.Aathi Vaishnavi
                     4.Ramya
                     5.Minor.Praveen Venkatesh
                     [R5 is represented by his father and
                      natural guardian the 2nd respondent]              .. Respondents

                     Prayer :- Petition filed under Article 227 of the Constitution of India
                     against the judgment and decree dated 29.07.2016 in I.A.No.262 of 2016
                     in O.S.No.6 of 2015 on the file of the District Munsif Court, Sivakasi.

                                   For Petitioners   :       Mr.S.Venkatesh

                                   For R1            :       Mr.M.Solaisamy




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                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                             C.R.P.(PD) (MD) No.1918 of 2016




                                        For R4            :      No representation

                                                              ******

                                                              ORDER

A memo dated 11.12.2020, has been filed by the learned counsel

for the petitioners stating that the parties in dispute have settled the

matter and his clients requested him not to proceed with the case. The

memo dated 11.12.2020, also encloses the judgment in O.S.No.289 of

2013 wherein, the compromise has been recorded.

2.In view of the above, nothing survives for consideration in this

Civil Revision Petition and the same is dismissed as infructuous.

However, there shall be no order as to costs. Consequently, connected

miscellaneous petition is closed.

06.12.2021 Index : Yes/No Speaking/Non-Speaking Order

abr

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https://www.mhc.tn.gov.in/judis C.R.P.(PD) (MD) No.1918 of 2016

Note:-

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

To

District Munsif Court, Sivakasi.

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https://www.mhc.tn.gov.in/judis C.R.P.(PD) (MD) No.1918 of 2016

P.T.ASHA, J.

abr

C.R.P.(PD) (MD) No.1918 of 2016

Dated: 06.12.2021

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