Mara Naicker vs Velusami
2023 Latest Caselaw 7455 Mad

                                                                    C.R.P.(PD)No.1902 of 2017

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 03.07.2023

                                                     CORAM :

                                  THE HONOURABLE MR.JUSTICE V. LAKSHMINARAYANAN

                                             C.R.P.(PD)No.1902 of 2017
                                                        and
                                               C.M.P.No.9195 of 2017

                     1.Mara Naicker
                     2.Nagaraj                                                 .. Petitioners


                                                        vs

                     1.Velusami
                     2.R.Palanisamy
                     3.R.Moorthy
                     4.Duraisamy
                     5.Chinnaraj
                     6.Chinnarangammal
                     7.Kaasan
                     8.Chinnadurai
                     9.Valarmathi
                     10.Chinnadurai
                     11.Chennammal
                     12.Chellal
                     13.Chinnapappal
                     14.Periyapappal
                     15.Nanjundan
                     16.Mani
                     17.Mayilu
                     18.Duraisamy
                     19.Marakkal
                     20.Pomma Naicker
                     21.Thangaraj
                     22.Chinnammal
                     23.Chinna Rasammal
                     24.Periya Rasammal
                     25.Periyasamy
                     26.Chinnappan

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                           C.R.P.(PD)No.1902 of 2017

                     27.Chinnammal
                     28.Chinnasamy
                     29.Selvaraj
                     30.Malliga
                     (notice to R11 to R30 is dispensed
                     since they are ex-parte in the trial Court)                   .. Respondents


                                  Petition filed under Article 227 of the Constitution of India

                     against the fair and decreetal order dated 13.04.2017 passed in

                     I.A.No.75 of 2017 in O.S.No.23 of 2010 on the file of Subordinate

                     Judge, Gobichettipalayam, Erode District.


                                  For Petitioner          :      Mr.S.Kadarkarai

                                  For Respondents         :      No appearance
                                                                 for R2,R3,R4 and R10

                                                                 R5 to R9 – NRN

                                                                 R11 to R30 - NDW


                                                              ORDER

This civil revision petition is filed as against the order passed

in I.A.No.75 of 2017 in O.S.No.23 of 2010.

2. Learned counsel for the petitioner has produced e-court

web copy of the judgment in the suit itself. The suit has been

disposed on 17.08.2017. Therefore, nothing further remains to

adjudicate in this civil revision petition.

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

C.R.P.(PD)No.1902 of 2017

3. Recording the fact, the suit has already been disposed

of, this civil revision petition is dismissed. No costs. Connected

miscellaneous petition is closed.

03.07.2023

Index:Yes/No Neutral Citation:Yes/No ssm

To

The Subordinate Judge, Gobichettipalayam, Erode District.

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

C.R.P.(PD)No.1902 of 2017

V. LAKSHMINARAYANAN,J.

ssm

C.R.P.(PD).No.1902 of 2017

03.07.2023

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