Rajesh Lakshmi Chand vs E.Maheswari
2023 Latest Caselaw 1843 Mad

                                                                                        C.R.P.No.2819 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 03.03.2023

                                                       CORAM

                                  THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                               C.R.P.No.2819 of 2019
                                                        and
                                       C.M.P.Nos.18948 of 2019 & 2213 of 2020

                     Rajesh Lakshmi Chand                        ....         Petitioner

                                                            Vs

                     1. E.Maheswari
                     2. V.S.Velusamy Gounder
                     3. M.Shanthi Rani
                     4. M.Sivakami                        ....     Respondents
                     Prayer :- Civil Revision Petition is filed under Article 227 of the
                     Constitution of India to set aside Judgment and Decree dated 20.08.2019
                     passed in I.A.No.4 of 2019 in I.A.No.314 of 2011 in O.S.No.253 of 2007
                     on the file of the V Additional District Court, Coimbatore.
                                           For Petitioner        :      Mr.C.Jagadish

                                           For R1                :      Mr.K.M.D.Muhilan

                                           For R2 to R4          :      Notice served

                                                       ORDER

This Civil Revision Petition has been filed to set aside

Judgment and Decree dated 20.08.2019 passed in I.A.No.4 of 2019 in

I.A.No.314 of 2011 in O.S.No.253 of 2007 on the file of the V Additional

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

C.R.P.No.2819 of 2019

District Court, Coimbatore.

2. When the matter is taken up for hearing, the learned counsel

appearing for the respondent would submit that the matter has been

settled and therefore nothing survives for further adjudication in this Civil

Revision Petition.

3. Recording the said submission made by the learned counsel

for the respondent, this Civil Revision Petition is dismissed as

infructuous. Consequently, connected miscellaneous petitions are closed.

No costs.

03.03.2023

Index:Yes/No Internet:Yes/No Lpp

To

1. The V Additional District Judge, Coimbatore,

2. The Section Officer, V.R.Section, High Court, Madras.

G.K.ILANTHIRAIYAN, J.

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

C.R.P.No.2819 of 2019

Lpp

C.R.P.No.2819 of 2019 and C.M.P.Nos.18948 of 2019 & 2213 of 2020

03.03.2023

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