Chelladurai vs Mariammal
2023 Latest Caselaw 14001 Mad

                                                                   C.R.P(MD)No.192 of 2018


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED: 18.10.2023

                                                CORAM:

                           THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                        C.R.P(MD) No.192of 2018
                                                and
                                       C.M.P(MD) No. 538 of 2019



                     Chelladurai                                        ...Petitioner


                                                   Vs.



                     1. Mariammal

                     2. Kasduribai

                     3. Velumani

                     4. Dhanaraj                                        ..Respondents



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

                     Constitution of India, to set aside the Fair and Decreetal order


                     1/5
https://www.mhc.tn.gov.in/judis
                                                                       C.R.P(MD)No.192 of 2018


                     passed in I.A.No.685 of 2017 in O.S.No.104 of 2012, dated

                     10.11.2017, on the file of the District Munsif Court, Kovilpatti.


                                  For Petitioner   : Mr.F.X. Eugene

                                  For Respondents : Mr. D. Srinivasaragavan for R1
                                                    Standing Counsel

                                                    No Appearance – for R2 to R4

                                                    Tapal retured – for R5


                                                   ORDER

This Civil Revision Petition is filed against the order

dated 10.11.2017 passed in I.A.No.685 of 2017 in O.S.No.104 of

2012, on the file of the District Munsif Court, Kovilpatti.

2. The learned counsel appearing for both sides brought

to the notice of this Court that the suit in O.S.No.104 of 2012 on the

file of the District Munsif Court, Kovilpatti, was dismissed by its

decree and judgment, dated 12.01.2023.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.192 of 2018

3. In view of the above, in our considered opinion

nothing survives for further adjudication in this Civil Revision

Petition.

4. The statement of the learned counsel is placed on

record.

5. Accordingly, this Civil Revision Petition is dismissed

as infructuous.

6. No costs.

7. Consequently, connected Civil Miscellaneous

Petitions are closed.

                                                                            18.10.2023
                     NCC          : Yes / No
                     Index        : Yes / No
                     Internet     : Yes / No
                     RM

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.192 of 2018

To

The District Munsif Court, Kovilpatti,

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.192 of 2018

BATTU DEVANAND, J.

RM

C.R.P(MD) No.192of 2018 (2/2)

18.10.2023

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