B.Dhanalakshmi (Died) vs V.Vinayagamoorthy
2022 Latest Caselaw 15466 Mad

                                                                                     Crl.O.P.No.14442 of 2021

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                          DATED: 16.09.2022

                                                              CORAM:

                                     THE HONOURABLE MS JUSTICE R.N.MANJULA

                                                 Rev.Aplc (MD) No.108 of 2022
                                                  C.M.P (MD)No.6616 of 2022

                     B.Dhanalakshmi (Died)
                     P.Murugesan                                                            ...Petitioner
                                                                 Vs.

                     1. V.Vinayagamoorthy
                     2. V.Karthika
                     3. P.Kannan                                                        ... Respondents

                                  Review Petition filed under Order 47 Rule 1 and 2 of C.P.C., r/w.
                     Section 114 of C.P.C., to review the order, dated 28.04.2022 in A.S.(MD)
                     No.124 of 2020 and to modify or to withdraw the dismissal order in
                     A.S.(MD) No.124 of 2020 by reversing the Judgment passed by the 4th
                     Additional District Judge, Madurai in O.S.No.170 of 2008.

                                        For Petitioners      :Mr.B.A.Muruganantham

                                                          ORDER

(Heard through "Video Conferencing)

This Review application is filed to review the order, dated 28.04.2022

made in A.S.(MD) No.124 of 2020.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.14442 of 2021

2. Heard the learned counsel for the petitioner and perused the

materials available on record.

3. On hearing the submissions made by the learned counsel for the

petitioner, this Court finds that none of the grounds raised by the petitioner

would constitute an error apparent on the face of record, so as to invoke the

jurisdiction under Order 47 Rule 1 of C.P.C. Hence I do not find any

reason made out in the review application to exercise the review

jurisdiction. Therefore, this Review application is dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

16.09.2022 vum Index:yes/No Speaking order / Non speaking order

https://www.mhc.tn.gov.in/judis Crl.O.P.No.14442 of 2021

R.N.MANJULA,J.

vum

Rev.Aplc (MD) No.108 of 2022 C.M.P (MD)No.6616 of 2022

16.09.2022

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