K.Sivakumar vs P.Marappa Gounder
2023 Latest Caselaw 911 Mad

                                                                             C.R.P.No.1090 of 2017

                                  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.1090 of 2017
                                             and C.M.P.No.5234 of 2017

                     1. K.Sivakumar
                     2. L.Subbulakshmi
                     3. S.Jeyalakshmi
                     4. K.Manonmani                                           ... Petitioners

                                                         Vs.

                     1. P.Marappa Gounder
                     2. P.Muthusamy
                     3. C.Ponnammal
                     4. K.Kalamani
                     5. K.Senniappan
                     6. K.Thirumalaisamy
                     7. K.Natarajan
                     8. K.Eswaramurthi                                        ... Respondents




                     Prayer :- Civil Revision Petition filed under Article 227 of the Constitution

                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                C.R.P.No.1090 of 2017

                     of India, to set aside the fair and decretal order dated 23.01.2017 passed in
                     I.A.No.1092 of 2016 in O.S.No.68 of 2009 on the file of the District
                     Munsiff Court, Avinashi.


                                            For Petitioners   : Mr.K.Govi Ganesan

                                            For Respondents
                                             For R2 to R8   : Mr. J.Antony Jesus
                                                  For R1    : Notice served
                                                         ORDER

The Civil Revision Petition has been filed as against the

judgment and decree dated 23.01.2017 passed by the learned District

Munsif, Avinashi, in I.A.No.1092 of 2016 in O.S.No.68 of 2009, thereby

dismissing the petition to file additional written statement.

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

counsel appearing for the petitioners submitted that the prayer sought for in

this petition has become infructuous and nothing survive in this petition.

He also made an endorsement in the Court bundle to that effect.

3. In view of the submission and endorsement made by the

https://www.mhc.tn.gov.in/judis C.R.P.No.1090 of 2017

learned counsel appearing for the petitioners, this Civil Revision Petition

stands dismissed as infructuous. 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, Avinashi.

https://www.mhc.tn.gov.in/judis C.R.P.No.1090 of 2017

G.K.ILANTHIRAIYAN, J.

rts

C.R.P.No.1090 of 2017 and C.M.P.No.5234 of 2017

23.01.2023

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