Vijayalakshmi vs Sivagama Sundari
2022 Latest Caselaw 381 Mad

                                                                 C.R.P.NPD.No.1589 of 2015


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 06.01.2022

                                                    CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                            C.R.P.NPD.No.1589 of 2015
                                               and M.P.No.1 of 2015

                     Vijayalakshmi                                              .. Petitioner


                                                       Vs.

                     1.Sivagama Sundari
                     2.R.Balasubramanian
                     3.R.Chandra Mouli
                     4.Padmavathi Kannan
                     5.R.Moorthy
                     6.Usha Rani
                     7.R.Kalyana Raman
                     8.R.Kannan
                     9.Vatchala                                             .. Respondents

                     Prayer: This Civil Revision Petition is filed under Section 115 of the
                     Civil Procedure Code, to set aside the fair and decreetal order dated
                     07.12.2011 made in O.S.No.133 of 2008 on the file of the Principle
                     District Munsif Court, Kallakurichi and confirming the judgment and
                     decree dated 16.07.2014 made in A.S.No.51 of 2012 on the file of the
                     Sub Court, Kallakurichi.




https://www.mhc.tn.gov.in/judis
                     1/4
                                                                      C.R.P.NPD.No.1589 of 2015




                                             For Petitioner   : No appearance

                                             For Respondents : Mrs.R.Meenal for RR1,3 to 7 & 9
                                                               No appearance for R8



                                                        JUDGMENT

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

When the matter was taken up for hearing on 04.01.2022, there

was no representation on behalf of the petitioner and hence, the matter

was directed to be posted today under the caption 'for dismissal'. Even

today also, there is no representation on behalf of the petitioner.

Therefore, this Civil Revision Petition is dismissed for default. No costs.

Consequently, connected Miscellaneous Petition is also closed.

                                                                                    06.01.2022

                     vkr

                     Index                 : Yes / No
                     Internet              : Yes / No

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

C.R.P.NPD.No.1589 of 2015

To

1.The Principle District Munsif, Kallakurichi.

2.The Sub Judge, Kallakurichi.

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

C.R.P.NPD.No.1589 of 2015

V.M.VELUMANI, J.

vkr

C.R.P.NPD.No.1589 of 2015 and M.P.No.1 of 2015

06.01.2022

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