R.Dillibabu vs Smt.Kokila
2023 Latest Caselaw 3996 Mad

Citation : 2023 Latest Caselaw 3996 Mad
Judgement Date : 10 April, 2023

Madras High Court

R.Dillibabu vs Smt.Kokila on 10 April, 2023

                                                                                 C.R.P. No.3426 of 2019 and
                                                                                   C.M.P. No.22538 of 2019



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 10.04.2023

                                           CORAM: JUSTICE N.SESHASAYEE

                                                C.R.P. No.3426 of 2019 and
                                                 C.M.P. No.22538 of 2019

                R.Dillibabu                                                         ... Petitioner

                                                           Vs.

                Smt.Kokila                                                          ... Respondent


                PRAYER: Civil Revision Petition filed under Article 227 of the Constitution of

                India, to set aside the order and decree dated 21.08.2019 passed in I.A. No.1563

                of 2017 in H.M.O.P. No.115 of 2017 on the file of Sub Court, Kanchipuram.



                                   For Petitioner          :     Mr.C.P.R.Kamaraj
                                                                 (No Appearance)

                                   For Respondents         :     No Appearance




               __________
https://www.mhc.tn.gov.in/judis
                Page 1 of 3
                                                                              C.R.P. No.3426 of 2019 and
                                                                                C.M.P. No.22538 of 2019



                                                    ORDER

There is no representation for the revision petitioner. On checking the on-line

status of H.M.O.P. No.115 of 2017 on the file of Sub Court, Kanchipuram, this

court finds that the same has been dismissed for default by the trial court vide

its judgment dated 31.03.2022. In view of the same, nothing survives for

adjudication in this civil revision petition.

2. Accordingly, the civil revision petition is dismissed. No costs. Consequently,

the connected civil miscellaneous petition is closed.

10.04.2023 Asr

To The Subordinate Judge, Kanchipuram.

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

C.R.P. No.3426 of 2019 and C.M.P. No.22538 of 2019

N.SESHASAYEE, J.,