Thirumalaisamy vs Chellamuthu Gounder
2022 Latest Caselaw 14911 Mad

                                                                              C.R.P.(NPD).No.728 of 2020
                                                                               and C.M.P.No.3821 of 2020


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 06.09.2022

                                                           CORAM

                                  THE HONOURABLE MRS. JUSTICE R.HEMALATHA
                                                 C.R.P.(NPD).728 of 2020
                                                             and
                                                     C.M.P.No.3281 of 2020


                     1.Thirumalaisamy
                     2.Krishnasamy                                       ...Petitioners
                                                              Vs.

                     1.Chellamuthu Gounder
                     2.Kavitha
                     3.Subramani @ Mani                                  ... Respondents


                     Prayer : Civil Revision Petition filed under Article 227 of the Constitution
                     of India against the fair and decreetal order dated 22.04.2019 passed in
                     I.A.No.39 of 2018 in unnumbered A.S.C.F.R.No.3654 of 2018 on the file
                     of the Subordinate Court, Dharapuram.


                                   For Petitioners            : Ms.P.Abinaya for
                                                                Mr.M.Guruprasad
                                   For Respondents            : Mr.N.Ponraj


                                                         JUDGMENT

https://www.mhc.tn.gov.in/judis C.R.P.(NPD).No.728 of 2020 and C.M.P.No.3821 of 2020

The present revision petition is filed against the order passed in

I.A.No.39 of 2018 in unnumbered A.S.C.F.R.No.3654 of 2018 on the file

of the Subordinate Court, Dharapuram.

2. Today, when the matter came up for hearing, learned counsel

for the revision petitioner brought to the knowledge of this Court that

unnumbered A.S. was subsequently numbered as 7/2019 and the same

was dismissed after full contest on 04.12.2021 by the learned

Subordinate Judge, Dharapuram and hence nothing survives for further

adjudication.

3. In view of the above, the Civil Revision Petition is dismissed

as infructuous. No costs. Consequently, connected civil miscellaneous

petition is closed.

06.09.2022 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

R. HEMALATHA, J.

https://www.mhc.tn.gov.in/judis C.R.P.(NPD).No.728 of 2020 and C.M.P.No.3821 of 2020

mtl

To

The Subordinate Court, Dharapuram.

C.R.P.(NPD).728 of 2020 and C.M.P.No.3281 of 2020

06.09.2022

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