P.Karthikeyan vs M.Ekambara Mudaliar
2022 Latest Caselaw 830 Mad

                                                                         C.R.P.(PD).No.1459 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 19.01.2022

                                                            CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                                C.R.P.(PD).No.1459 of 2014
                                                           and
                                                     M.P.No.1 of 2014

                  P.Karthikeyan                                                 .. Petitioner

                                                             Vs.

                  M.Ekambara Mudaliar                                           .. Respondent


                  Prayer: This Civil Revision Petition is filed under Article 227 of the
                  Constitution of India, to set aside the order dated 20.02.2013 passed in
                  I.A.No.10 of 2013 in O.S.No.440 of 2008 on the file of the Additional District
                  Munsif, Kancheepuram.

                                           For Petitioner     : Mr.P.B.Balaji


                                                            ORDER

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

This Civil Revision Petition is filed to set aside the order dated

20.02.2013 passed in I.A.No.10 of 2013 in O.S.No.440 of 2008 on the file of

the Additional District Munsif, Kancheepuram.

https://www.mhc.tn.gov.in/judis C.R.P.(PD).No.1459 of 2014

2.The present Civil Revision Petition is filed against the order dated

20.02.2013 passed in I.A.No.10 of 2013 filed to stay the trial of the suit in

O.S.No.440 of 2008 till the disposal of A.S.No.9 of 2013 filed against the

judgment and decree passed in O.S.No.238 of 2009.

3.The learned counsel appearing for the petitioner submitted that the

First Appeal in A.S.No.9 of 2013 was dismissed on 27.04.2019 and in view of

the same, nothing survives in the Civil Revision Petition and the Civil Revision

Petition has become infructuous.

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

appearing for the petitioner, this Civil Revision Petition is dismissed as

infructuous. Consequently, the connected Miscellaneous Petition is closed. No

costs.

                                                                                   19.01.2022


                  krk
                  Index            : Yes / No
                  Internet         : Yes / No
                  To

The learned Additional District Munsif, Kancheepuram.

https://www.mhc.tn.gov.in/judis C.R.P.(PD).No.1459 of 2014

V.M.VELUMANI, J.

krk

C.R.P.(PD).No.1459 of 2014

19.01.2022

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