Shilda Chandraganthi vs T.V.Nagaraj
2023 Latest Caselaw 904 Mad

                                                                         C.R.P.No.2366 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 23.01.2023

                                                     CORAM

                                   THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                               C.R.P.No.2366 of 2016
                                            and C.M.P.No.12224 of 2016

                     1. Shilda Chandraganthi
                     2. Kristopher Rajesh
                     3. Vincent Jakkesh
                     4. Jensi Krishilta                                   ... Petitioners

                                                        Vs.

                     1. T.V.Nagaraj
                     2. Janaki
                        Respondents 1 & 2 are represented
                        by Power of Attorney Agent
                        T.Asaithambi

                     3. Subramni
                        Veerakali
                     4. Palani
                     5. Raman
                     6. Kumaran
                     7. Devan
                     8. Krishnan
                     9. Velmurugan
                     10. Muthu                                            ... Respondents




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                C.R.P.No.2366 of 2016

                     Prayer :- Civil Revision Petition filed under Article 227 of the Constitution
                     of India, to set aside the fair and decreetal order of the District Munsif Court
                     at Dharmapuri, dated 17.11.2015 in I.A.No.506 of 2013 in O.S.No.108 of
                     2000.
                                            For Petitioners   : Mr.Deeraj
                                                                For Mr.S.M.S.Shriram Narayanan

                                            For Respondents
                                              For R1 to R2 : Mr.S.Ganesh
                                              For R3 to R10 : Notice served
                                                         ORDER

The Civil Revision Petition has been filed as against the

judgment and decree dated 17.11.2015 passed by the learned District

Munsif, Dharmapuri, in I.A.No.506 of 2013 in O.S.No.108 of 2000, thereby

impleading the petitioners as parties to the suit.

2. Today when the petition is taken up for hearing, the learned

counsel appearing for the petitioners submitted that the suit itself dismissed

and hence the prayer sought for in this petition has become infructuous and

nothing survive in this petition.

https://www.mhc.tn.gov.in/judis C.R.P.No.2366 of 2016

3. In view of the submission made by the learned counsel

appearing for the petitioners, this Civil Revision Petition stands dismissed as

infructuous. However, the petitioners are at liberty to review the Civil

Revision Petition, if the suit is restored. Consequently, connected

miscellaneous petition is closed. There shall be no order as to costs.

23.01.2023 Internet : Yes Index : Yes/No Speaking order/Non-speaking order

rts

To

1. The District Munsif, Dharmapuri.

https://www.mhc.tn.gov.in/judis C.R.P.No.2366 of 2016

G.K.ILANTHIRAIYAN, J.

rts

C.R.P.No.2366 of 2016 and C.M.P.No.12224 of 2016

23.01.2023

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