Majitha Begum vs Razia Begum
2021 Latest Caselaw 23450 Mad

                                                                       C.R.P.(NPD) (MD) No.714 of 2020



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 30.11.2021

                                                    CORAM:

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                         C.R.P.(NPD) (MD) No.714 of 2020
                                                       and
                                           C.M.P.(MD) No.4739 of 2020

                     Majitha Begum                               .. Petitioner/Respondent/
                                                                   Judgment Debtor/Defendant

                                                        -vs-

                     Sheik Mohaideen (Died)

                     1.Razia Begum
                     2.Rahamathunnissa
                     3.Jamal
                     4.Rabiya Begam
                     5.Idayathullah
                     6.Liyakath Ali                              .. Respondents/Petitioners/
                                                                    Decree Holders/Plaintiffs
                     Prayer :- Petition filed under Article 227 of the Constitution of India to
                     set aside the fair and decreetal order dated 16.08.2019 made in E.P.No.
                     206 of 2017 in O.S.No.467 of 2011 on the file of the First Additional
                     District Munsif, Tiruchirappalli and allow the above Civil Revision
                     Petition.

                                   For Petitioner   :     Mr.P.Thiyagarajan

                     _________
                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                              C.R.P.(NPD) (MD) No.714 of 2020




                                        For Respondents :        Mr.D.Senthil

                                                             ******

                                                            ORDER

The Civil Revision Petition is filed against the order passed in the

execution proceedings dated 16.08.2019, made in E.P.No.206 of 2017 in

O.S.No.467 of 2011 on the file of the First Additional District Munsif,

Tiruchirappalli.

2.It is informed by the learned counsel appearing on both sides that

the Second Appeal, preferred by the revision petitioner in S.A.(MD) No.

746 of 2021 challenging the judgment and decree in A.S.No.120 of 2017,

dated 22.07.2021, which was filed against the judgment and decree dated

30.06.2017, made in O.S.No.467 of 2011, was dismissed today, i.e.,

30.11.2021.

3.Considering the fact that the decree, which is sought to be

executed, has been dismissed in appeal, the defence taken in the

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https://www.mhc.tn.gov.in/judis C.R.P.(NPD) (MD) No.714 of 2020

execution proceedings no longer exists for the revision petitioner.

Hence, the Civil Revision Petition stands dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

30.11.2021

abr

Note:-

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

To

The First Additional District Munsif, Tiruchirappalli

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https://www.mhc.tn.gov.in/judis C.R.P.(NPD) (MD) No.714 of 2020

P.T.ASHA, J.

abr

C.R.P.(PD) (MD) No.714 of 2020

Dated: 30.11.2021

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