Rengaraj vs Narayanasamy
2023 Latest Caselaw 15464 Mad

Madras High Court

Rengaraj vs Narayanasamy on 30 November, 2023

Author: Battu Devanand

Bench: Battu Devanand

                                                                                  C.R.P.(MD) No.2161 of 2019



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 30.11.2023

                                                          CORAM:

                              THE HONOURABLE Mr.JUSTICE BATTU DEVANAND

                                                 C.R.P.(MD) No.2161 of 2019
                                                            and
                                                C.M.P.(MD) No.11349 of 2019

                     1.Rengaraj
                     2.Indirani                                      .. Petitioners/Plaintiffs

                                                              Vs.

                     Narayanasamy                                    .. Respondent/Defendant

                     Prayer: Petition filed under Article 227 of the Constitution of India to set
                     aside the order and decree dated 26.08.2019 made in I.A.No.4 of 2019 in
                     O.S.No.66 of 2017 on the file of the Subordinate Judge, Sankarankovil,
                     Tirunelveli District.

                                       For Petitioners   :      Mr.S.Ramasamy

                                       For Respondents :        Mr.R.J.Karthick


                                                             ORDER

Learned counsels appearing on both sides submit that the suit in

O.S.No.66 of 2017 on the file of the Subordinate Judge, Sankarankovil,

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Tirunelveli District, itself was disposed of vide decree and judgment

dated 19.01.2021. In view of the same, no further adjudication is

required in the present review petition.

2. In view of the statement made by the respective counsels, in the

opinion of this Court, this Civil Revision Petition has become

infructuous.

3. Accordingly, this Civil Revision Petition is dismissed as

infructuous.

4. There shall be no order as to costs.

5. Consequently, connected miscellaneous petition is closed.

30.11.2023 NCC : Yes/No Index : Yes/No Internet : Yes

abr

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To

The Subordinate Judge, Sankarankovil, Tirunelveli District.

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BATTU DEVANAND, J.

abr

Dated : 30.11.2023

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