M.Mohammed Ali vs Rahamadulla
2022 Latest Caselaw 11805 Mad

                                                                         Rev.Aplc.(MD) No.68 of 2019



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 04.07.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                       Review Application (MD) No.68 of 2019
                                                        and
                                            C.M.P.(MD) No.2639 of 2019
                                                         in
                                             S.A.(MD) No.501 of 2007

                     1.M.Mohammed Ali
                     2.M.Neejam
                     3.M.Ali Fathima
                     4.M.Parveen                           .. Applicants/Respondents 5 to 8

                                                       -vs-

                     D.Naina Mohammed (Died)

                     1.Rahamadulla
                     2.Diwan Maideen
                     3.Nathar Bhara
                     4.Balkis Begam                        .. Respondents 1 to 4/Appellants

                     5.Amanulla
                     6.Pakkeer Mydeen                 .. Respondents 5 & 6/Respondents 1 & 3


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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                           Rev.Aplc.(MD) No.68 of 2019




                     Prayer : Review Application filed under Order 47 Sections 1 and 2 read with
                     Section 114 of Code of Civil Procedure to review the order dated
                     30.06.2017 made in S.A.(MD) No.501 of 2007.

                                   For Appellants   :       Mr.L.George Paul Anto

                                   For R1 to R6     :       Ms.V.Janaki Devi
                                                            for Mr.T.S.R.Venkataramana

                                                        ******

                                                        ORDER

Respondents 5 to 8 in S.A.(MD) No.501 of 2007 have filed this review

application to review the judgment and decree, dated 30.06.2017 allowing

the appeal and decreeing the suit filed by respondents 1 to 4 in this

application. The suit pertains to right of pathway as between neighbours.

2. Heard the learned counsel for the review applicants/respondents 5 to 8.

The learned counsel's line of argument requires a re-consideration on the

merit of the appreciation of evidences and does not involve any error

apparent on the face of the record. Hence, this Court does not consider that

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https://www.mhc.tn.gov.in/judis Rev.Aplc.(MD) No.68 of 2019

there is anything that survives for reviewing the judgment and decree dated

30.06.2017. Hence, the review application stands dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

04.07.2022 Internet:Yes Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis Rev.Aplc.(MD) No.68 of 2019

N.SESHASAYEE, J.

abr

Rev.Aplc.(MD) No.68 of 2019

04.07.2022

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