R.Mani vs C.Palanivel
2023 Latest Caselaw 14231 Mad

                                                                       C.R.P(MD)No.2063 of 2019




                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 07.11.2023

                                                        CORAM:

                           THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                              C.R.P(MD) No.2063 of 2019
                                                         and
                                             C.M.P. (MD) No.10627 of 2019


                     R.Mani                                                   ...Petitioner



                                                           Vs.


                     1.C.Palanivel

                     2.The Secretary,

                         The Thanjavur District Co-operative

                                  Milk Producers Union Ltd.,

                         Nanjikottai Road,

                         Thanjavur District.                                 ...Respondents




                     1/5
https://www.mhc.tn.gov.in/judis
                                                                      C.R.P(MD)No.2063 of 2019




                     PRAYER: Civil Revision Petition is filed under Article 227 of the

                     Constitution of India, to set aside the fair and decreetal order dated

                     12.09.2019 passed in I.A.No.316 of 2019 in O.S. No.223 of 2017

                     on the file of the District Munsif Court, Pattukkottai, and allow the

                     Civil Revision Petition.



                                  For Petitioner   : Mr. B.Anandhan

                                  For Respondent : Mr. S.Premkumar – for R1

                                                     Mr.A.Kannan – for R2

                                                     Additional Government Pleader



                                                   ORDER

This Civil Revision Petition is filed against the order

dated 12.09.2019 passed in I.A.No.316 of 2019 in O.S. No.223 of

2017 on the file of the District Munsif Court, Pattukkottai.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2063 of 2019

2. During the course of hearing, the learned counsel for

the petitioner submits that the suit in O.S. No.223 of 2017 on the file

of the District Munsif Court, Pattukkottai, was disposed of by a

decree and judgment, dated 22.08.2023 and hence, nothing survives

for further adjudication in this Civil Revision Petition.

3. The statement of the learned counsel is placed on

record.

4. In view of the factual position that the suit itself is

already disposed of, in the considered opinion of this Court, nothing

survives for further adjudication in this Civil Revision Petition.

5. Accordingly, this Civil Revision Petition is dismissed

as infructuous.

6. No costs.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2063 of 2019

7. Consequently, connected Civil Miscellaneous Petition

is closed.

                                                                           07.11.2023
                     NCC          : Yes / No
                     Index        : Yes / No
                     Internet     : Yes / No

                     RM



                     To

                     The District Munsif
                     District Munsif Court,
                     Pattukkottai.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2063 of 2019

BATTU DEVANAND, J.

RM

C.R.P(MD) No.2063 of 2019

07.11.2023

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