Swaminathan ... Review vs Subbian
2021 Latest Caselaw 243 Mad

                                                                       REV.APLC.(MD)No.199 of 2017

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 05.01.2021

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                      REV.APLC.(MD)No.199 of 2017
                                                 and
                                       C.M.P.(MD)No.8724 of 2017


                  Swaminathan                                 ... Review Petitioner / Applicant
                                                      -Vs-
                  Subbian                                    ... Respondent / Respondent


                  PRAYER: Review Application is filed under Section 114 and Order 47 Rule
                  1 and 2 of Civil Procedure Code, praying to review the judgment and
                  decree passed in S.A.No.677 of 1997 dated 09.06.2007 on the file of this
                  Court .
                                    For Petitioner    : No Appearance
                                    For Respondent : Mr.R.Sivasubramanian
                                                     ORDER

Today, when the matter is taken up for hearing, there was no

representation on behalf of the review petitioner.

2. This Review Application has been filed to review the judgment

of this Court dated 09.06.2007, passed in S.A.No.677 of 1997, mainly on

http://www.judis.nic.in REV.APLC.(MD)No.199 of 2017

the ground that, this Court, without considering the entire documents,

dismissed the Second Appeal filed by the review petitioner herein.

3. Therefore, this Court, on a perusal of the judgment passed in

S.A.No.677 of 1997, dated 09.06.2007, has found that the grounds raised

in this Review Application is also dealt with and it is against the review

petitioner. Therefore, this Court is of the view that the present Review

Application is filed only to non suit the very judgment itself. This Court

does not find any error apparent on the face of record to review the

judgment.

4. Accordingly, the Review Application stands dismissed. No

costs. Consequently, connected miscellaneous petition is closed.

                                                                       05.01.2021
                  Internet : Yes / No
                  Index    : Yes / No
                  tsg






http://www.judis.nic.in
                                REV.APLC.(MD)No.199 of 2017

                                 N.SATHISH KUMAR, J.

                                                        tsg




                                           order made in

                          REV.APLC.(MD)No.199 of 2017




                                                   Dated
                                              05.01.2021






http://www.judis.nic.in