Dakshinamoorthy vs Vellaithayi
2021 Latest Caselaw 24619 Mad

                                                                         Review Application(MD)No.5 of 2004

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 14.12.2021

                                                           CORAM

                                    THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                            Review Application(MD)No.5 of 2004
                                                             in
                                                   S.A.No.1789 of 2003

                     1.Dakshinamoorthy
                     2.Pandian                                          ... Petitioners/Appellants

                                                              Vs.

                     Vellaithayi                                        ... Respondents/Respondents

                     PRAYER : Review Application filed under Order 47 Rule 1, read with
                     Section 114 CPC, against the decree and judgment dated 27.02.2004,
                     passed in S.A.No.1789 of 2003 on the file of High Court of Judicature at
                     Madras.
                                         For Petitioners    : Mr.M.Saravanan
                                                              for Mr.R.Subramanian
                                         For Respondent     : No appearance


                                                            ORDER

The learned counsel for the review petitioner submits that both the

review petitioners have passed away long back. The legal heirs are not

https://www.mhc.tn.gov.in/judis Review Application(MD)No.5 of 2004

responded to get themselves impleaded in order to prosecute the Review

Petition. This Review Application is dismissed as abated.

                                                                              14.12.2021

                     gbg

                     Index        :     Yes / No
                     Internet     :     Yes / No



                     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.

https://www.mhc.tn.gov.in/judis Review Application(MD)No.5 of 2004

R.VIJAYAKUMAR ,J.

gbg

Order made in Review Application No.5 of 2004 in S.A.No.1789 of 2003

Dated:

14.12.2021

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