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T.Leela vs Kempammal
2021 Latest Caselaw 24961 Mad

Citation : 2021 Latest Caselaw 24961 Mad
Judgement Date : 17 December, 2021

Madras High Court
T.Leela vs Kempammal on 17 December, 2021
                                                                     C.R.P.(PD).No.3239 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 17.12.2021

                                                      CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                            C.R.P.(PD)No.3239 of 2013
                                                 M.P.No.1 of 2013

                     T.Leela                                                .. Petitioner

                                                          Vs.


                     1.Kempammal

                     2.T.Lakshmi Srinivasan                                 .. Respondents


                     Prayer: Civil Revision Petition filed under Article 227 of the

                     Constitution of India, against the order made in the Office Note dated

                     03.10.2012 made in I.A.No.259 of 2011 in O.S.No.6 of 2011, on the file

                     of the District Court of the Nilgiris at Udhagamandalam.


                                         For Petitioner    : Mr.M.Guruprasad




                     1/3

https://www.mhc.tn.gov.in/judis
                                                                            C.R.P.(PD).No.3239 of 2013


                                                           ORDER

(The matter is heard through 'video conferencing/hybrid mode')

The learned counsel appearing for the petitioner submitted that the

suit itself has been decreed by the judgment and decree dated 14.06.2021

and nothing survives in the Civil Revision Petition.

2.Recording the submission made by the learned counsel appearing

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

No costs. Consequently, the connected Miscellaneous Petition is closed.

17.12.2021 Index :: Yes/No gsa

To

The District Judge, The Nilgiris at Udhagamandalam.

https://www.mhc.tn.gov.in/judis C.R.P.(PD).No.3239 of 2013

V.M.VELUMANI, J.

gsa

C.R.P.(PD)No.3239 of 2013

17.12.2021

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

 
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