Kandasamy vs N. Sivakumar
2023 Latest Caselaw 15980 Mad

Madras High Court

Kandasamy vs N. Sivakumar on 8 December, 2023

Author: J. Sathya Narayana Prasad

Bench: J. Sathya Narayana Prasad

                                                              1                   C.R.P.(PD).No.1939 of 2021


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 08.12.2023

                                                          CORAM:

                      THE HON'BLE MR.JUSTICE J. SATHYA NARAYANA PRASAD

                            C.R.P.(PD).Nos.1939, 1940, 1941, 2107, 2108 & 2109 of 2021
                                   and CMP.Nos.15061, 15059 and 15062 of 2021

                     Kandasamy                                                           ... Petitioner
                                                                                          in all CRPs
                                                             Vs.

                     1. N. Sivakumar
                     2. Yuvaraj
                     3. Executive Officer
                        Periasemur Municipality
                        Periasemur
                        Erode Taluk.
                     4. Vivekanandan                                                ... Respondents
                                                                                         in all CRPs



                                  These Civil Revision Petitions are filed under Article 227 of the
                     Constitution of India to set aside the fair and final order passed in
                     I.A.Nos.6, 7, 8 of 2020 and 9, 10 & 11 of 2021 in O.S.No.259 of 2010
                     on the file of IInd Additional Sub Court, Erode dated 05.12.2020 &
                     15.04.2021 and allow the civil revision petition.


                                        For Petitioner             :   Mr.A. Sundaravadhanan


                                                 COMMON ORDER

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

These civil revision petitions have been filed to set aside the fair

and final order passed in I.A.Nos.6, 7, 8 of 2020 and 9, 10 & 11 of 2021

in O.S.No.259 of 2010 on the file of IInd Additional Sub Court, Erode

dated 05.12.2020 & 15.04.2021.

2. The learned counsel for the petitioner submitted that the

arguments have already been completed in the suit and the same has been

reserved for judgment.

3. Since the subject matter of the suit has already been reserved for

judgment by the trial Court, this Court is not inclined to entertain these

civil revision petitions, accordingly, these civil revision petitions stands

dismissed. No costs. Consequently, connected miscellaneous petitions are

also closed.

                     Index : No                                                              08.12.2023
                     Internet : Yes
                     dpq

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

To

1.The IInd Additional Sub Court, Erode

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

J. SATHYA NARAYANA PRASAD, J.

dpq

C.R.P.(PD).Nos.1939, 1940, 1941, 2107, 2108 & 2109 of 2021 and CMP.Nos.15061, 15059 and 15062 of 2021

08.12.2023

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