K.Rukmani vs Rathinam
2021 Latest Caselaw 11916 Mad

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                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 17.06.2021

                                                             Coram

                                      The Hon'ble Mr. Justice C.V.KARTHIKEYAN

                                                C.R.P.NPD.No.244 of 2019
                                                          and
                                                 C.M.P.No.1976 of 2019

                     K.Rukmani
                                                       ... Judgment Debtor/Defendants /Petitioner

                                                               Vs

                     V.S.Ponnusamy (Died)
                     1.Rathinam
                     2.Shanmugam
                     3.Janaki
                     4.Suseela
                     5.Usharani

                                                  ... Decree Holders / Plaintiffs / Respondents

                               Civil Revision Petition filed under Section 115 of C.P.C., to allow
                     the Civil Revision Petition and set aside the fair and decreetal order of
                     the learned IV Additional District Judge, Erode District, Bhavani, dated
                     31.10.2018 made in E.P.No.11 of 2018 in O.S.No.330 of 2007.


                                      For Petitioner                ..   Mr.G.Jeremiah

                                      For Respondents               ..   Mr.K.Ramesh Kumar


https://www.mhc.tn.gov.in/judis/
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                                                                         C.V.KARTHIKEYAN,J.

                                                                                                smv


                                                         ORDER

The learned counsel for the petitioner says that he had already filed

A.S.No.500 of 2018 and in C.M.P.No.19399 of 2019 in A.S.No.500 of

2018 had obtained stay for further proceedings of E.P.No.11 of 2018. In

view of the same, the Civil Revision Petition need not be proceeded and

the same is closed. Consequently, the connected Civil Miscellaneous

Petition is closed.

17.06.2021 Internet:Yes/No Index:Yes/No smv

To The IV Additional District Court, Erode District, Bhavani.

C.R.P.NPD.No.244 of 2019 and C.M.P.No.1976 of 2019 https://www.mhc.tn.gov.in/judis/