Pulukandi vs Chelliah
2023 Latest Caselaw 14043 Mad

                                                                     C.R.P(MD)No.584 of 2019


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 19.10.2023

                                                  CORAM:

                           THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                           C.R.P(MD) No.584 of 2019
                                                    and
                                          C.M.P(MD) No. 2894 of 2019


                     1. Pulukandi

                     2. P. Alagumurgan,

                     3. A.Jayalakshmi                                       ...Petitioners


                                                     Vs.


                     Ponnammal (died)

                     Chelliah                                        .......Respondent



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

                     Constitution of India, to set aside Fair and Decreetal Order passed

                     by the Principal District Munsif Cum Judicial Magistrate No.I,


                     1/5
https://www.mhc.tn.gov.in/judis
                                                                         C.R.P(MD)No.584 of 2019


                     Srivilliputtur in E.P.No.102 of 2014 in O.S.No.155 of 2012 on

                     30.11.2018 and allow this Civil Revision Petition.

                                   For Petitioner   : M/s.Thilagarani

                                                        for Mr.M.Jothi Basu

                                   For Respondent : No Appearance


                                                    ORDER

This Civil Revision Petition is filed against the order

dated 30.11.2018 passed in E.P.No.102 of 2014 in O.S.No.155 of

2012 on the file of the Principal District Munsif Cum Judicial

Magistrate No.I, Srivilliputtur.

2. The learned counsel appearing for the petitioner

submits that E.P.No.102 of 2014 was filed to execute the ex parte

decree. Subsequently, the suit in O.S.No.155 of 2012 on the file of

the Principal District Munsif Cum Judicial Magistrate No.I,

Srivilliputtur, was disposed of by its decree and judgment, dated

25.02.2019.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.584 of 2019

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 Petition

is closed.

                                                                            19.10.2023
                     NCC          : Yes / No
                     Index        : Yes / No
                     Internet     : Yes / No
                     RM

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.584 of 2019

To

The Principal District Munsif Cum Judicial Magistrate No.I,

Srivilliputtur

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.584 of 2019

BATTU DEVANAND, J.

RM

C.R.P(MD) No.584 of 2019

19.10.2023

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