K.Ramasamy vs S.Chandran
2022 Latest Caselaw 684 Mad

                                                                     C.R.P.(NPD)No.1623 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 11.01.2022

                                                      CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                            C.R.P.(NPD)No.1623 of 2015

                     K.Ramasamy                                              .. Petitioner


                                                          Vs.


                     1.S.Chandran
                     2.Anandavalli                                            .. Respondents

                     PRAYER: Civil Revision Petition is filed under Article 227 of the
                     Constitution of India, against the fair and decretal order in I.A.No.15 of
                     2013 in A.S.No.34 of 2010 on the file of the Sub Court, Mannargudi in
                     O.S.No.118 of 2006 dated 25.01.2010 on the file of the District Munsif
                     Court, Thiruthuraipoondi.


                                         For Petitioner   : Ms.Vidhyashri
                                                          for Ms.P.T.Ramadevi




                     1/2


https://www.mhc.tn.gov.in/judis
                                                                         C.R.P.(NPD)No.1623 of 2015

                                                                              V.M.VELUMANI,J.

                                                                                                  Kj

                                                        JUDGMENT

(The matter is heard through “Video-conferencing”)

The learned counsel appearing for the petitioner has reported no

instructions. Recording the said submission made by the learned counsel

appearing for the petitioner, the Civil Revision Petition stands dismissed.

No costs.

11.01.2022

kj

To

1.The Subordinate Judge Mannargudi.

2.The District Munsif Thiruthuraipoondi.

C.R.P.(NPD)No.1623 of 2015

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