V.Chinnadurai vs B.Shobana Devi
2022 Latest Caselaw 10376 Mad

                                                                           C.R.P(NPD).No.1822 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 16.06.2022

                                                          CORAM :

                                    THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                C.R.P.(NPD).No.1822 of 2022
                                                 and C.M.P.No.9324 of 2022
                     Selvakani (deceased)
                     1.V.Chinnadurai
                     2.V.Manthiramoorthy
                     3.V.Periyasamy
                     4.Pichaikani Ammal                                               ... Petitioners

                                                               ..Vs..
                     B.Shobana Devi                                          ... Respondent
                     Prayer:- Civil Revision Petition is filed under Section 115 of CPC,

                     against the rejection order dated 31.03.2022 passed by the learned III

                     Additional Judge, City Civil Court, Chennai in I.A.Sr.No.48428 of 2021

                     in O.S.No.805 of 2019.

                                        For Petitioners      : Mrs.A.Charumathy

                                                          ORDER

This Civil Revision Petition has been preferred, challenging the

rejection order dated 31.03.2022 passed by the learned III Additional

https://www.mhc.tn.gov.in/judis C.R.P(NPD).No.1822 of 2022

City Civil Judge, Chennai in I.A.Sr.No.48428 of 2021 in O.S.No.805 of

2019.

2.The sole plaintiff who filed the suit died. During the pendency of

the suit, the revision petitioners claim themselves as class II legal heirs of

the deceased sole plaintiff and filed a petition in I.A.Sr.No.48428 of 2021

to implead them as parties to the proceedings and the same was rejected.

Thereafter, the suit itself got disposed of and the judgment has been

pronounced on 31.03.2022.

3.Since the suit itself dismissed nothing survives for further

adjudication, in this Civil Revision Petition.

4.Accordingly, the Civil Revision Petition is dismissed as

infructuous. No costs. Consequently, connected Miscellaneous Petition is

closed.

16.06.2022

vkr Index:Yes No Speaking Order:Yes/No

https://www.mhc.tn.gov.in/judis C.R.P(NPD).No.1822 of 2022

To

1.The III Additional Judge, City Civil Court, Chennai.

2.The Section Officer, VR Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis C.R.P(NPD).No.1822 of 2022

R.N.MANJULA,J.

vkr

C.R.P.(NPD).No.1822 of 2022 and C.M.P.No.9324 of 2022

16.06.2022

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