Periyasamy vs Selvaraj
2023 Latest Caselaw 13612 Mad

                                                                 C.R.P. (MD) No.2335 of 2019




                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         DATED: 06.10.2023

                                               CORAM:

                           THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                      C.R.P. (MD) No.2335 of 2019
                                                 and
                                     C.M.P. (MD) No.12276 of 2019



                     1. Periyasamy

                     2. Palanathal

                     3. Kanagaraj

                     4. Chandira          ... Petitioners /Respondents/ Defendants



                                                  Vs.


                     1. Selvaraj

                     2. Sivarajan        ... Respondents/Petitioners /Plaintiffs




                     1/4
https://www.mhc.tn.gov.in/judis
                                                                      C.R.P. (MD) No.2335 of 2019


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

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

                     in I.A.No.65 of 2017 in O.S.No.165 of 2011 by the District Munsif

                     Court, Oddanchatram, dated 18.10.2019.



                                  For Petitioners   : D. Venkatesh

                                  For Respondent : Mr. M.P.Senthil


                                                    ORDER

Mr.D.Venkatesh, learned counsel for the petitioner on

record submits that the suit in O.S.No.165 of 2011 itself was

disposed of by a decree and judgment dated 25.08.2023 on the file

of the District Munsif Court, Oddanchatram and hence, nothing

survives for further adjudication in this Civil Revision Petition.

2. The statement of the learned counsel is placed on

record.

https://www.mhc.tn.gov.in/judis C.R.P. (MD) No.2335 of 2019

3. Accordingly, this Civil Revision Petition is dismissed

as infructuous.

4. No costs.

5. Consequently, connected Civil miscellaneous petition

is closed.

                                                                             06.10.2023
                     NCC          : Yes / No
                     Index        : Yes / No
                     Internet     : Yes / No

                     RM

https://www.mhc.tn.gov.in/judis C.R.P. (MD) No.2335 of 2019

BATTU DEVANAND, J.

RM

C.R.P. (MD) No.2335 of 2019

06.10.2023

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