Marabhai Devakirubai vs Jayachandran Bose
2022 Latest Caselaw 4560 Mad

                                                                  REV.APLC(MD)No.7 of 2010
                                                                 in S.A(MD)No.1056 of 2008

                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 08.03.2022

                                                    C O R A M

                                   THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                           REV.APLC(MD)No.7 of 2010
                                                      in
                                            S.A(MD)No.1056 of 2008


                1.Marabhai Devakirubai

                2.Samburnam                               ... Petitioners / Respondents

                                                          Vs.

                Jayachandran           Bose               ... Respondent / Appellant

                PRAYER:           Second   Appeal   is    filed   under   Section   114   and
                Order 47 of the Code of Civil Procedure, 1908, to review
                the judgment and decree in S.A(MD)No.1056 of 2008 dated
                30.09.2009 passed by this Court.


                            For Review Applicants : Mr.P.Senthur Pandian
                             For Respondent               : Mr.M.P.Senthil


                                                         ORDER

This review application is filed by the respondents

to review the judgment and decree dated 30.09.2009 made

in S.A(MD)No.1056 of 2008.

https://www.mhc.tn.gov.in/judis REV.APLC(MD)No.7 of 2010 in S.A(MD)No.1056 of 2008

2.Though this application has been filed to review

the judgment and decree, the learned Counsel for the

review applicants very fairly submits that he has advised

the review applicants to work out their remedy by filing

suit for recovery. The review applicants have not made

out any ground to review judgement dated 30.09.2009.

3.Recording the above said submission of the learned

Counsel for the review applicants, this review

application stands dismissed. No costs.

                                                                             08.03.2022

                Internet          : yes/No

                dsk

https://www.mhc.tn.gov.in/judis REV.APLC(MD)No.7 of 2010 in S.A(MD)No.1056 of 2008

B.PUGALENDHI., J

dsk

REV.APLC(MD)No.7 of 2010 in S.A(MD)No.1056 of 2008

08.03.2022

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