Muthuswamy vs Ramalakshmi
2023 Latest Caselaw 7279 Mad

                                                             C.R.P.(PD)(MD).Nos.2257 and 2258 of 2018

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 28.06.2023
                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VADAMALAI

                                      C.R.P.(PD)(MD).Nos.2257 and 2258 of 2018
                                                       and
                                             C.M.P(MD).No.10129 of 2018


                     Muthuswamy                                     ... Petitioner
                                                                    in both C.R.Ps


                                                          Vs.

                     1.Ramalakshmi
                     2.Paulraj Pandian
                     3.Krishnaveni                                  ... Respondents
                                                                     in both C.R.Ps




                     COMMON PRAYER : Civil Revision Petition filed under Article 227 of
                     Constitution of India, to set aside the fair and decretal order dated
                     07.09.2018 passed in I.A.Nos.483 and 484 of 2018 in O.S.No.282 of
                     2013 on the file of the Additional District Munsif, Tenkasi and allow the
                     present civil revision petitions.


                                     For Petitioners     : Mr.S.S.Thesigan
                                     (in both C.R.Ps)
                                     For Respondents     : Mr.T.S.Mohamed Mohideen
                                     (in both C.R.Ps)



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                                                                 C.R.P.(PD)(MD).Nos.2257 and 2258 of 2018




                                                     COMMON ORDER

                                  This Civil Revision Petitions are filed to set aside the fair and

                     decretal order dated 07.09.2018 passed in I.A.Nos.483 and 484 of 2018

                     in O.S.No.282 of 2013 on the file of the Additional District Munsif,

                     Tenkasi and allow the present civil revision petitions.



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

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

                     29.08.2022.



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

                     the revision petitioner, the present Civil Revision Petitions are dismissed

                     as infructuous. No costs. Consequently, connected Civil Miscellaneous

                     Petition is closed.



                                                                                      28.06.2023

                     NCC           : Yes/No
                     Index         : Yes/No
                     tta




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                                                              C.R.P.(PD)(MD).Nos.2257 and 2258 of 2018




                     To


                     1.Additional District Munsif, Tenkasi.


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




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                                          C.R.P.(PD)(MD).Nos.2257 and 2258 of 2018

                                                          P.VADAMALAI, J.

tta

Order made in

C.R.P.(PD)(MD).Nos.2257 and 2258 of 2018 and C.M.P(MD).No.10129 of 2018

28.06.2023

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