D.Kannappan (Died) vs Uma
2023 Latest Caselaw 6106 Mad

                                                                        CRP(NPD)No.709 of 2015


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 13.06.2023

                                                    CORAM:

                 THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI,J.

                                            CRP(NPD)No.709 of 2015
                                            and M.P.Nos.1 & 2 of 2015

                1.D.Kannappan (died)

                2.Revathy

                3.Nivetha

                4.Swetha

                (Petitioner 2 to 4 brought on record and legal heirs of the deceased/1st
                petitioner viz. Kannappan vide Court order dated 23.12.2021made in
                C.M.P.No.21168, 21170 and 21172 of 2021 in C.r.P.No.709 of 2015 -VMVJ
                                                                            ... Petitioners



                                                      Vs.
                 Sivaprakasam

                 1.Uma

                 2.Rahuraman

                 3.Nirmala

                 4.M/s.Sri Harikrishna Paper Private Limited,
                  having its business place at Nallu,
                  Pushpathur village,
                  Palani Taluk.
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                                                                             CRP(NPD)No.709 of 2015




                 5.Prabhakaran

                 6.M/s.Lovely Finance Chit Funds
                  Rep. By its managing partner Jayachandran

                 7.M/s.Lovely Investments,
                  Rep. By its managing Partner Jayachandran

                 8.Ragini devi

                 9.Sugitham

                 10.Minor Kemaiya
                    rep by mother and natural guardian
                    9th respondent


                (Respondents 8 to 10 brought on record as legal heirs of the deceased/5 th
                 respondent viz. Prabhakaran vide Court order dated 21.01.2022 made in
                 C.M.P.No.21216, 21217 and 21221 of 2021 in C.r.P.No.709 of 2015 -VMVJ)
                                                                       ... Respondents


                PRAYER: Civil Revision Petition filed under Section 115 of the Civil
                Procedure code, praying to        set aside the judgment and decreed dated
                18.11.2014 made in CFRNo.8752 of 2014 made in EP.No.165 of 2009 in
                O.S.No.272 of 90 on the file of the learned Subordinate Judge, Udumalpet by
                allowing the civil revision petition.


                                    For Petitioners     : Mr.G.Vinoth
                                                         for Mr.N.Umapathi
                                    For Respondents : Mr.D.Kumar



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                                                                            CRP(NPD)No.709 of 2015




                                                      ORDER

Today, when the matter was taken up for hearing, the learned

counsel for the petitioners submitted that the issue involved in the present

revision petition has been settled out of Court. Therefore, she seeks permission

of this Court to withdraw the present petition and she has also made an

endorsement to that effect.

2. Recording the submission and the endorsement made by the learned

counsel for the petitioners, the civil Revision petition stands dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petitions are

closed.

13.06.2023

Index:Yes/No Internet:Yes/No vsn

To

1. The Subordinate Judge, Udumalpet

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

CRP(NPD)No.709 of 2015

K.GOVINDARAJAN THILAKAVADI,J.

Vsn

CRP(NPD)No.709 of 2015 and M.P.Nos.1 & 2 of 2015

13.06.2023

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