Selvaraj vs Dr.J.Cyril Selvaraj
2023 Latest Caselaw 9546 Mad

                                                                               C.R.P(MD)No.1023 of 2019

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 02.08.2023

                                                           CORAM

                                     THE HON'BLE MR.JUSTICE C.KUMARAPPAN

                                                 C.R.P(MD)No.1023 of 2019
                                                          and
                                                 C.M.P(MD)No.5660 of 2019

                     Selvaraj                                          ...Petitioner/Respondent/
                                                                          1st Defendant/
                                                                          Judgment Debtor

                                                             Vs.

                     Dr.J.Cyril Selvaraj                               ...Respondent/Petitioner/
                                                                          Plaintiff/
                                                                          Decree Holder

                     PRAYER: Civil Revision Petition is filed under Section 115 of C.P.C.,
                     to set aside the fair and decreetal order dated 23.03.2019 passed in
                     E.P.No.41 of 2014 in O.S.No.240 of 2010 on the file of the I Additional
                     Sub Court, Nagercoil, Kanyakumari District.


                                         For Petitioner   : Mr.V.Meenakshi Sundaram

                                         For Respondent : No Appearance


                                                          ORDER

The learned counsel for the petitioner submits that the very same

execution petition has already been dismissed for non-prosecution on

25.04.2022. Therefore, nothing survives in the matter. The learned https://www.mhc.tn.gov.in/judis

C.R.P(MD)No.1023 of 2019

counsel for the petitioner would also fairly submit that even the condition

imposed by this Court is not fully complied with.

2. Hence, this Civil Revision Petition stands dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                                     02.08.2023
                     NCC              :   Yes / No
                     Index            :   Yes / No
                     Internet         :   Yes / No
                     sn


                     To

1.The I Additional Sub Court, Nagercoil, Kanyakumari District.

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

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

C.R.P(MD)No.1023 of 2019

C.KUMARAPPAN,J.

SN

C.R.P(MD)No.1023 of 2019

02.08.2023

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