Ambika Bai vs Dharani Bai
2021 Latest Caselaw 11412 Mad

                                                          C.R.P.(PD)(MD).Nos.837 to 839 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 03.06.2021

                                                   CORAM:

                            THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                    C.R.P.(PD)(MD).Nos.837 to 839 of 2021
                                                    and
                                         C.M.P.(MD) No.4490 of 2021


                     Ambika Bai                           ... Petitioner in all C.R.Ps

                                                    Vs.
                     1.Dharani Bai
                     2.Gokuladhas
                     3.Lalitha Bai
                     4.Bakthavathchalam
                     5.Mangala Bai
                     6.Parthasarathiyan
                     7.Nalini Bai
                     8.Selvan
                     9.Aynkaran
                     10.Rajammal
                     11.Mahiba
                     12.Jesiba
                     13.Darvin
                     14.Delvin                            ... Respondents in all C.R.Ps


                     COMMON PRAYER: Civil Revision Petitions filed under Article 227 of
                     the Constitution of India, to set aside fair and decreetal order dated

                     1/3




https://www.mhc.tn.gov.in/judis/
                                                                 C.R.P.(PD)(MD).Nos.837 to 839 of 2021

                     07.01.2021 passed in I.A.Nos.1, 2 and 3 of 2020 in O.S.No.161 of 2018
                     on the file of the learned Principal District Munsif Court, Valliyoor.


                                     For Petitioner  : Mr.M.P.Senthil
                                     (In all C.R.Ps)
                                     For Respondents : Mr.J.Anandha Valli
                                     (In all C.R.Ps)

                                                   COMMON ORDER

                               It is brought to the notice of this Court that the main suit itself has

                     been disposed of by judgment and decree dated 29.04.2021.

                               2.In view of this development, nothing survives for determination

                     in these Civil Revision Petitions and accordingly, all the Civil Revision

                     Petitions are closed as infructuous. No Costs. Consequently, the

                     connected miscellaneous petition is closed.



                                                                                          03.06.2021

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

                     To
                     Principal District Munsif Court, Valliyoor.

                     2/3




https://www.mhc.tn.gov.in/judis/
                                        C.R.P.(PD)(MD).Nos.837 to 839 of 2021




                                            N. ANAND VENKATESH., J.

tta

Order made in C.R.P.(PD)(MD).Nos.837 to 839 of 2021 and C.M.P.(MD) Nos.4490 of 2021

Dated:

03.06.2021

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