Kausalya vs Rajalakshmi
2021 Latest Caselaw 295 Mad

                                                                        C.R.P.(NPD)No.1608 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 05.01.2021

                                                           CORAM

                                   THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                             C.R.P.(NPD) No.1608 of 2013
                                               and M.P.Nos.1&2 of 2013

                     Kausalya                                                    ... Petitioner

                                                             Vs.

                     1. Rajalakshmi
                     2. Sridaran                                                 ... Respondents

                     Prayer :- Civil Revision Petition is filed under Article 227 of the
                     Constitution of India to set aside the judgement and decree dated
                     24.06.2011 made in C.M.A.No.45 of 2008 on the file of the learned
                     Principal Subordinate Judge, Coimbatore confirming the judgment and
                     decree dated 10.12.2008 made in E.A.No.36 of 2008 in E.P.No.42 of 2007
                     on the file of the learned District Munsif, Mettupalayam.


                                          For Petitioner     : Mr.A.V.Arun

                                          For Respondents
                                                For R1    : Mr.R.Nalliyappan
                                                For R2    : No appearance



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                         C.R.P.(NPD)No.1608 of 2013

                                                       ORDER

This revision petition is directed as against the judgement and

decree dated 24.06.2011 made in C.M.A.No.45 of 2008 on the file of the

learned Principal Subordinate Judge, Coimbatore confirming the judgment

and decree dated 10.12.2008 made in E.A.No.36 of 2008 in E.P.No.42 of

2007 on the file of the learned District Munsif, Mettupalayam.

2. The learned counsel appearing for the petitioner would submit

that the matter has been settled between the parties out of Court and

therefore nothing survive in this petition.

3. Recording the said submission, this Civil Revision Petition

stands dismissed. There shall be no order as to costs. Consequently,

connected miscellaneous petitions are closed.

05.01.2021

Internet : Yes Index : Yes/No Speaking order/Non-speaking order rts

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)No.1608 of 2013

To

1. The Principal Subordinate Judge, Coimbatore.

2. The District Munsif, Mettupalayam.

2. The Section Officer, V.R. Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis/ C.R.P.(NPD)No.1608 of 2013

G.K.ILANTHIRAIYAN, J.

rts

C.R.P.(NPD) No.1608 of 2013 and M.P.Nos.1 & 2 of 2013

05.01.2021

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