Sathyanarayanan vs Dhanalakshmi
2023 Latest Caselaw 10033 Mad

                                                                                 Rev. Appl. No. 149 of 2023
                                                                                 against S.A.No.258 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED :        09.08.2023

                                                         CORAM

                              THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                Rev. Appl. No. 149 of 2023
                                                         against
                                                  S.A. No.258 of 2011

                     Sathyanarayanan,
                     S/o. Aadimoolam                                             ... Petitioner

                                                       Versus

                     1. Dhanalakshmi,
                        W/o. late Pattusamy Gounder

                     2. Murugan,
                        S/o. late Pattusamy Gounder                              ... Respondents


                     Prayer:- Review Application has been filed under Order 47 Rule 1 r/w 114
                     of Civil Procedure Code, against the order of this Hon'ble Court dated
                     15.12.2016 in S.A.No.258 of 2011.
                                     For Petitioner             : Mr.A.Durai Eswar

                                     For Respondents            : Mr.D.Ravichander for R2

                                                                 R1 – No appearance



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https://www.mhc.tn.gov.in/judis
                                                                                    Rev. Appl. No. 149 of 2023
                                                                                    against S.A.No.258 of 2011




                                                             ORDER

Today when the matter taken up for hearing, there is no representation

on behalf of 1st respondent. The learned counsel for petitioner appeared and

submitted that there is an error in the earlier judgment passed by this court

as if the registered sale agreement was not taken into consideration before

passing the order.

2. On perusal of appeal, the fact remains that the Second Appeal was

dismissed on the sole ground that he is always ready and willing to perform

the contract but there is no dispute with regard to genuineness of the sale

agreement as alleged by the petitioner. So, there is no error in the judgment

passed by this court. Hence, I do not find any reason to review the

judgment. Accordingly, this Review Application is dismissed. No costs.

09.08.2023 rpp

https://www.mhc.tn.gov.in/judis Rev. Appl. No. 149 of 2023 against S.A.No.258 of 2011

T.V.THAMILSELVI, J.

rpp

Rev. Appl. No. 149 of 2023 against S.A.No.258 of 2011

09.08.2023

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