Madheswari vs R.M.S.Ramalingam
2023 Latest Caselaw 7247 Mad

                                                                       C.R.P.(PD)(MD).No.2192 of 2017

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 28.06.2023
                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VADAMALAI

                                              C.R.P.(PD)(MD).No.2192 of 2017
                                                           and
                                               C.M.P(MD).No.10772 of 2017

                     Madheswari                                                   ... Petitioner


                                                            Vs.

                     R.M.S.Ramalingam                                             ... Respondent


                     PRAYER : Civil Revision Petition filed under Article 227 of Constitution
                     of India, to set aside the fair and decreetal order dated 09.08.2016 in
                     I.A.No.103 of 2016 in O.s.No.101 of 2009 on the file of the Sub Judge,
                     Pudukottai.


                                       For Petitioner      : Mr.V.R.Shanmuganathan
                                       For Respondent      : No appearance


                                                          ORDER

This Civil Revision Petition is filed to set aside the fair and

decreetal order dated 09.08.2016 in I.A.No.103 of 2016 in O.s.No.101 of

2009 on the file of the Sub Judge, Pudukottai.

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

C.R.P.(PD)(MD).No.2192 of 2017

2.The learned counsel for the revision petitioner would submit that

already the suit itself has been dismissed by judgment and decree dated

22.11.2017 and he had also made an endorsement to that effect.

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

learned counsel for the revision petitioner, the present Civil Revision

Petition is disposed of as infructuous. No costs. Consequently, connected

Civil Miscellaneous Petition is closed.

                                                                                     28.06.2023

                     NCC           : Yes/No
                     Index         : Yes/No
                     tta




                     To

1. The Sub Court, Pudukottai

2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

C.R.P.(PD)(MD).No.2192 of 2017

P.VADAMALAI, J.

tta

Order made in

C.R.P.(PD)(MD).No.2192 of 2017 and C.M.P(MD).No.10772 of 2017

28.06.2023 https://www.mhc.tn.gov.in/judis