Vanitha vs Sarasu
2021 Latest Caselaw 4265 Mad

                                                                                CRP.PD.No.1814 of 2016

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 18.02.2021

                                                       CORAM:

                           THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                             CRP(PD).No.1814 of 2016
                                                      and
                                              CMP.No.9484 of 2016
                     1. Vanitha
                     2. Vediammal                                               ... Petitioners
                                                     Vs.
                     1. Sarasu
                       Vellakaran (died)
                       Venkatesan (died)
                     2. Kannammal
                     3. Yuvaraj
                     4. Thirupathi
                     5. Santha
                     6. Sivagami                                               ... Respondents
                     PRAYER: Civil Revision Petition filed under Article 227 of the
                     Constitution of India, against the fair and decretal order dated 17.02.2016
                     passed in I.A.No.25 of 2016 in O.S.No.30 of 2001 on the file of the
                     Additional Special Court, Krishnagiri.
                                           For Petitioners : Mr.P.Mani
                                           For Respondents : No Appearance

                                                      ORDER

This Civil Revision Petition is directed as against the fair and decretal

order passed in I.A.No.25 of 2016 in O.S.No.30 of 2001 dated 17.02.2016

on the file of the learned Additional Special Judge, Krishnagiri.

http://www.judis.nic.in CRP.PD.No.1814 of 2016

2. While the suit was pending, the petitioners filed a petition to

implead themselves as parties to the suit. The same was dismissed and

aggrieved by the same, the present Civil Revision Petition is filed.

3. The learned counsel for the petitioners submitted that pending this

Civil Revision Petition, the main the suit itself was dismissed by the

judgment and decree dated 19.12.2019 and therefore, nothing survives in

this case.

4. Recording the said submission of the learned counsel for the

petitioners, this Civil Revision Petition is dismissed. However, the rights of

the petitioners can be decided in the separate proceedings with regard to the

legal heirs of the deceased/Vellakaran. Consequently, the connected

Miscellaneous Petition is closed. No order as to costs.

18.02.2021 Speaking/Non-speaking order Index : Yes/No kv

http://www.judis.nic.in CRP.PD.No.1814 of 2016

To

The Additional Special Judge, Krishnagiri.

http://www.judis.nic.in CRP.PD.No.1814 of 2016

G.K.ILANTHIRAIYAN,J.

kv

CRP(PD).No.1814 of 2016

18.02.2021

http://www.judis.nic.in