P.Surulichamy ...Revision vs A.Veeranan
2023 Latest Caselaw 10281 Mad

                                                                        C.R.P(MD)No.2280 of 2017

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 11.08.2023

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE C.KUMARAPPAN

                                            C.R.P(MD)No.2280 of 2017
                                                     and
                                           C.M.P(MD)No.11068 of 2017


                     V.Palaniyandi Thevar (Died)

                     P.Surulichamy                               ...Revision Petitioner

                                                      Vs.

                     1.A.Veeranan

                     A.Palanisamy (Died)

                     2.A.Paramasivam

                     3.Veerammal

                     4.Rajamani

                     5.Jothivelu

                     6.Muniyandi

                     7.Eswaran                                  ...Respondents/Respondents


                     PRAYER: Civil Revision Petition is filed under Article 227 of the
                     Constitution of India, against the fair order and decreetal order dated
                     14.07.2017 passed in C.M.A.No.3 of 2013 by Sub Court, Theni
                     confirming the order dated 28.03.2013 passed in I.A.No.139 of 2012 in
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                     1/4
                                                                                   C.R.P(MD)No.2280 of 2017

                     O.S.No.85 of 2012 by District Munsif Cum Judicial Magistrate Court,
                     Bodinaikanur.


                                           For Petitioner       : Mr.K.Prakash

                                           For Respondents : No Appearance


                                                                ORDER

The learned counsel for the petitioner submits that the original suit

in O.S.No.85 of 2012, in which this civil revision petition has arisen has

already been disposed of on merits as early as on 07.01.2019. In this

regard, the learned counsel for the petitioner also submitted the xerox

copy of the judgment of O.S.No.85 of 2012 and A.S.No.44 of 2019.

2. Having considered the submission of the learned counsel for the

petitioner and the documents, this Court finds nothing survives in the

civil revision petition. Hence, this civil revision petition stands

dismissed as infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                                         11.08.2023
                     NCC              :        Yes / No
                     Index            :        Yes / No
                     Internet         :        Yes / No
                     sn

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

C.R.P(MD)No.2280 of 2017

To

1.The Sub Court, Theni.

2.The District Munsif Cum Judicial Magistrate Court, Bodinaikanur.

3.The Section Officer Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

C.R.P(MD)No.2280 of 2017

C.KUMARAPPAN,J.

SN

C.R.P(MD)No.2280 of 2017

11.08.2023

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