Kanagavalli vs T.Mariammal
2021 Latest Caselaw 23109 Mad

                                                                        C.R.P.(PD)No.698 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 25.11.2021

                                                      CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                             C.R.P.(PD)No.698 of 2016

                     Kanagavalli                                                   .. Petitioner
                                                            Vs.
                     1.T.Mariammal
                     2.G.Sampooranam
                     3.G.Arunachalam
                     4.Jothi
                     5.Sumathi
                     6.Kapil (minor)
                        rep by 2nd respondent as natural guardian
                     7.Egathal                                                  .. Respondents



                     PRAYER: Civil Revision Petition filed under Article 227 of the

                     Constitution of India, to issue a direction to the learned District Munsif

                     Court, Ponneri to dispose of the suit in O.S.No.28 of 2012 within the

                     time frame to be stipulated by this Court.

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                              C.R.P.(PD)No.698 of 2016

                                              For Petitioner     : No appearance

                                              For Respondents : No appearance

                                                        ORDER

When the matter was taken up for hearing on 23.11.2021, there

was no representation on behalf of the petitioner and hence, the matter

was directed to be posted today under the caption 'for dismissal'. Even

today also, there is no representation on behalf of the petitioner.

2.The Civil Revision Petition has been filed for the early disposal

of O.S.No.28 of 2012, on the file of the District Munsif Court, Ponneri.

From the records, it is seen that the said suit itself has been dismissed by

the Judgment dated 16.12.2017 and nothing survives in the Civil

Revision Petition.

3.In view of the above, the Civil Revision Petition is dismissed as

infructuous. No costs.

25.11.2021 vkr

https://www.mhc.tn.gov.in/judis C.R.P.(PD)No.698 of 2016

V.M.VELUMANI, J.

vkr

To

The District Munsif Court, Ponneri.

C.R.P.(PD)No.698 of 2016

25.11.2021

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