M.A.Sheik Mohammed vs Nagarajammal
2021 Latest Caselaw 25058 Mad

                                                                          C.R.P.(MD) No.2198 of 2017

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 20.12.2021

                                                      CORAM :

                                     THE HONOURABLE MS.JUSTICE P.T.ASHA

                                             C.R.P.(MD) No.2198 of 2017
                                                        and
                                            C.M.P.(MD) No.10787 of 2017

                M.A.Sheik Mohammed                                          ... Petitioner

                                                         vs.
                Nagarajammal                                                ... Respondent

                PRAYER:- This Petition is filed under Article 227 of the Constitution of India,
                to set aside the judgment and decree dated 07.08.2017 made in CM.A.No.47 of
                2010 on the file of the III Additional Sub Court, Madurai.

                                  For Petitioner   : Mr.P.Arun Jayatram
                                  For Respondent   : Mr.D.Nallathambi

                                                       ORDER

The respondent has no objection to the Civil Revision Petition being

ordered and accordingly, the above Civil Revision Petition stands allowed and

the order passed in CM.A.No.47 of 2010 dated 07.08.2017 on the file of the III

Additional Sub Court, Madurai, is hereby set aside. Considering the fact that the

suit O.S.No.1647 of 2005 is of the year 2005, the learned Principal District

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

C.R.P.(MD) No.2198 of 2017

P.T.ASHA, J.

mm

Munsif, Madurai, is directed to dispose of the above suit within a period of 2

months from the date of receipt of a copy of this order. No costs. Consequently,

connected miscellaneous petition is closed.

                Index             : Yes / No                                  20.12.2021
                Internet          : Yes / No
                mm

                To

1.The Principal District Munsif, Madurai.

2.The III Additional Subordinate Judge, Madurai.

C.R.P.(MD) No.2198 of 2017 https://www.mhc.tn.gov.in/judis