M.Ramakrishnan vs Chinna Nadar (Died)
2022 Latest Caselaw 1855 Mad

                                                                 Review Application(MD).No.36 of 2021


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 04.02.2022

                                                  CORAM

                             THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN

                                   Review Application(MD).No.36 of 2021
                                                    in
                                           S.A.No.1423 of 1996

                M.Ramakrishnan                                   ... Petitioner/Appellant
                                                     Vs.

                1.Chinna Nadar (Died)

                2.Ammukutty

                3.Muthamma

                4.C.Vasanthakumari

                5.Valsala

                6.C.Kala

                7.C.Arul Rajesh

                8.C.Shoba

                9.C.Amutha                                       ... Respondents/Respondents

                Prayer : Review Application filed under Order 47 Rule 1, read with Section
                114 CPC, to review the judgment and decree passed by this Court in S.A.No.
                1423 of 1996 dated 26.09.2018 by allowing this review petition.



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                                                                      Review Application(MD).No.36 of 2021


                                       For Petitioner     : Mr.P.Thirumahilmaran
                                       For Respondents : R-1 - died
                                                           Mr.L.Shaji Chellan
                                                           for R-2 to R-9



                                                        ORDER

A withdrawal memo had been filed by the learned counsel for the

petitioner stating that in connected Review Petition (MD).No.35 of 2021, the

petitioner herein and the contesting respondents had entered into a compromise

and a joint compromise memo had also been filed. In view of that compromise

memo, the present Review Application does not survive any more and

therefore, the learned counsel for the petitioner had sought to withdraw the

same as it had become infructuous.

2. Recording the withdrawal memo, this Review Application is

dismissed as withdrawn. There shall be no order as to costs. The joint

compromise memo shall form a part of this order.

                                                                                     04.02.2022

                Index             : Yes / No
                Internet          : Yes/ No
                Lm

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

Review Application(MD).No.36 of 2021

C.V.KARTHIKEYAN, J.

Lm

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.

Review Application(MD).No.36 of 2021 in S.A.No.1423 of 1996

04.02.2022

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