C.Vivekanandan .. Review vs M.Dhanakumar
2022 Latest Caselaw 18123 Mad

                                                                            Rev.Aplw(MD).No.63 of 2016

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 09.12.2022

                                                         CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                              Rev.Aplw (MD).No.63 of 2016
                                                         and
                                              C.M.P.(MD).No.6920 of 2016

                 C.Vivekanandan                                             .. Review Petitioner

                                                         Vs.

                 1.M.Dhanakumar

                 2.Sundaralingam                                            .. Respondents

                 Prayer: Review Petition filed under Order 47, Rule 1, Read With Section 114 of
                 the Code of Civil Procedure, praying to review the Judgment and Decree dated
                 07.08.2015 passed in C.M.A.(MD).No.448 of 2013.

                                       For Review Petitioner   : Ms.J.Anandhavalli
                                       For R1                  : Mr.G.S.Asok Athithan
                                       For R2                  : Mr.R.Sakthivel

                                                        ORDER

(The matter is heard through Video Conferencing)

The Review Petition is filed to review the judgment and decree of this Court

dated 07.08.2015 passed in C.M.A.(MD).No.448 of 2013.

https://www.mhc.tn.gov.in/judis Rev.Aplw(MD).No.63 of 2016

2.The learned counsel appearing for the review petitioner as well as the

learned counsel appearing for the 1st respondent submitted that as per the judgment

of this Court dated 07.08.2015 made in C.M.A.(MD).No.448 of 2013, the learned

Principal District Judge, Tiruchirapalli heard the First Appeal in A.S.No.112 of

2012 and by the Judgment dated 30.11.2016, dismissed the First Appeal in A.S.No.

112 of 2012 and in view of the same, nothing survives in the present Review

Application.

3.Recording the above said submission made by the learned counsel

appearing for the review petitioner as well as by the learned counsel appearing for

the 1st respondent, this Review Application is dismissed as infructuous. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                                      09.12.2022

                 krk

                 Index            : Yes / No
                 Internet         : Yes / No

https://www.mhc.tn.gov.in/judis Rev.Aplw(MD).No.63 of 2016

V.M.VELUMANI, J.,

krk

Rev.Aplw (MD).No.63 of 2016 and C.M.P.(MD).No.6920 of 2016

09.12.2022

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