Menaka vs Pethu Naicker
2022 Latest Caselaw 7256 Mad

                                                             1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 06.04.2022

                                                           Coram

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

                                               C.R.P.PD.No.2991 of 2017
                                                         and
                                                C.M.P.No.14112 of 2017


                     Menaka
                                                                                       ... Petitioner

                                                            Vs.


                     Pethu Naicker
                                                                                      ...Respondent


                     Civil Revision Petition filed under Article 227 of Constitution of India, to
                     set aside the Fair and Decreetal order dated 18.04.2017 in I.A.No.188 of
                     2017 in O.S.No.281 of 2014 on the file of the III Additional District
                     Court, Salem.


                                     For Petitioner   ..         Mr.Karthick
                                                                 for Mr.S.Sugendran

                                     For Respondent   ..         No appearance




https://www.mhc.tn.gov.in/judis
                                                             2

                                                         ORDER

A memo has been filed by the learned counsel for the revision

petitioner that the suit from which the present Civil Revision Petition

emanates namely, O.S.No.281 of 2014 on the file of the III Additional

District Court Salem, had been partly allowed by judgment dated

22.09.2017.

2.Recording the memo and the oral representation of the learned

counsel for the revision petitioner, the present Civil Revision Petition is

dismissed as infructuous. No costs. Consequently, connected Civil

Miscellaneous Petition is closed.

06.04.2022

Internet:Yes/No Index:Yes/No smv

To, The III Additional District Court, Salem

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

smv

C.R.P.PD.No.2991 of 2017 and C.M.P.No.14112 of 2017

06.04.2022

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