P.Ramasamy vs R.Karuppusamy
2021 Latest Caselaw 18132 Mad

                                                                    C.R.P.(PD).No.2122 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.2122 of 2017
                                                        and
                                              C.M.P.No.10146 of 2017

                   1.P.Ramasamy
                   2.Subramani
                   3.Vijayalakshmi
                   4.Pushpathal
                   5.P.Govindaraj
                   6.P.Vijayakumar
                   7.Aachiammal                                           .. Petitioners
                                                        Vs.
                     Sarasathal (died)
                   1.R.Karuppusamy
                   2.Balamani
                   3.Gandhimathi
                   4.Rathinambal
                   5.Subbathal
                   6.Dhanbagayam
                   7.Bhuvaneswari
                   8.Kalaiselvi
                   9.NachimuthuGounder                                     .. Respondents

                   1/4
https://www.mhc.tn.gov.in/judis/
                                                                      C.R.P.(PD).No.2122 of 2017

                   Prayer: This Civil Revision Petition is filed under Article 227 of the
                   Constitution of India, against the fair and final order dated 08.03.2017 made
                   in I.A.No.345 of 2016 in O.S.No.225 of 2009 on the file of the Additional
                   Sub Court, Tirupur.

                                         For Petitioners   : Mr.K.Vignesh Karthick
                                         For RR 1 to 8     : Mr.Bala Ganesh
                                                             for Mr.T.M.Hariharan
                                         For R9            : Mr.J.Antony Jesus

                                                       ORDER

(The matter is heard through “Video Conferencing/Hybrid Mode”.) The learned counsel appearing for the petitioners submitted that

pending Civil Revision Petition, the suit itself has been decreed by the

judgment and decree dated 31.10.2019 and nothing survives in the present

Civil Revision Petition. In view of the same, this 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

https://www.mhc.tn.gov.in/judis/ C.R.P.(PD).No.2122 of 2017

To

The Additional Subordinate Judge, Tirupur.

https://www.mhc.tn.gov.in/judis/ C.R.P.(PD).No.2122 of 2017

V.M.VELUMANI, J.

krk

C.R.P.(PD).No.2122 of 2017

03.09.2021

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