Ligi George vs Mariammal
2022 Latest Caselaw 15131 Mad

                                                                               CRP(PD)(MD)No.708 of 2019


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 09.09.2022

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                               CRP(PD)(MD)No.708 of 2019
                                              and C.M.P.(MD)No.4082 of 2019

                      Ligi George                                                 ... Petitioner

                                                            versus

                     Manickam (died)
                     1. Mariammal
                     2. Ganesan
                     3. Kannusamy
                     4. Arjunan
                     5. Lakshmi
                     6. Selvam
                     7. Karuppaiah                                                ... Respondents

                                  Civil Revision Petition filed under Article 227 of Constitution of
                     India, against the order dated 21.01.2019 in I.A.No.1140 of 2018 in
                     O.S.No.25 of 2014 on the file of the Principal District Munsif Court,
                     Manapparai.




                     1/4



https://www.mhc.tn.gov.in/judis
                                                                             CRP(PD)(MD)No.708 of 2019


                                       For Petitioner   : Mr.B.Raviraja
                                       For R1 and R2    : M/s.P.Kalaiyarasi Bharathi
                                       For R3 to R7     : No appearance

                                                          ORDER

The Registry has put up a copy of the Judgment and Decree dated

11.11.2019, passed in O.S.No.25 of 2014, by the learned Principal

District Munsif, Manapparai.

2. In view of the fact that the main suit in O.S.No.25 of 2014

itself was dismissed by the Trial Court on 11.11.2019, the prayer

sought for in the Civil Revision Petition has become infructuous.

Accordingly, the Civil Revision Petition is dismissed as infructuous.

No costs. Consequently, connected miscellaneous petition is closed.

09.09.2022 ogy

Index : Yes / No. Internet : Yes / No.

https://www.mhc.tn.gov.in/judis CRP(PD)(MD)No.708 of 2019

To

1. The Principal District Munsif Court, Manapparai.

https://www.mhc.tn.gov.in/judis CRP(PD)(MD)No.708 of 2019

B.PUGALENDHI, J.

ogy

CRP(PD)(MD)No.708 of 2019

09.09.2022

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