S.Ramalingam vs A.Samiappan
2021 Latest Caselaw 18122 Mad

                                                                      C.R.P.(PD).No.463 of 2017

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 03.09.2021

                                                       CORAM:

                             THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                            C.R.P.(PD).No.463 of 2017
                                                       and
                                             C.M.P.No.2245 of 2017

                    S.Ramalingam                                            .. Petitioner
                                                        Vs.
                    A.Samiappan                                             .. Respondent


                    Prayer: This Civil Revision Petition is filed under Article 227 of the
                    Constitution of India, against the fair and final order dated 14.12.2016 made
                    in I.A.No.474 of 2014 in O.S.No.160 of 2010 on the file of the Sub Court,
                    Udumalpet.

                                      For Petitioner     : Mr.S.Kasirajan

                                      For Respondent     : Ms.Jessi
                                                           for Mr.M.N.Balakrishnan

                                                       ORDER

(The matter is heard through “Video Conferencing/Hybrid Mode”.)

The learned counsel appearing for the petitioner submitted that the

petitioner who is the defendant in O.S.No.160 of 2010 filed I.A.No.474 of

http://www.judis.nic.in C.R.P.(PD).No.463 of 2017

2014 under Order XXVI Rule 10 and Section 151 of C.P.C. seeking

appointment of Advocate Commissioner for comparison of signatures in the

extension of sale agreement dated 15.07.2006, alleged to have been signed by

the petitioner. The said I.A. was dismissed by the order dated 14.12.2016.

Against the said order of dismissal dated 14.12.2016, the petitioner filed the

present Civil Revision Petition. Pending Civil Revision Petition, the suit was

decreed on 06.11.2017, directing the petitioner / defendant to return the

advance amount to the respondent / plaintiff. Challenging the said decree and

judgment, the respondent / plaintiff filed appeal and the said appeal is

pending. In view of the same, the present Civil Revision Petition has become

infructuous.

2.Recording the above submission, this Civil Revision Petition is

dismissed as infructuous. Consequently, the connected Miscellaneous Petition

is closed. No costs.

                                                                                  03.09.2021
                    krk
                    Index          : Yes / No
                    Internet       : Yes / No

                    To
                    The Subordinate Judge,
                    Udumalpet.


http://www.judis.nic.in
                           C.R.P.(PD).No.463 of 2017



                              V.M.VELUMANI, J.
                                          krk




                          C.R.P.(PD).No.463 of 2017




                                         03.09.2021




http://www.judis.nic.in