Thamirabarani Spun Pipes Company vs D.Mansingh
2023 Latest Caselaw 14110 Mad

                                                                  C.R.P(MD)No.2259 of 2018


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 31.10.2023

                                                   CORAM:

                           THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                         C.R.P(MD) No.2259 of 2018
                                                   and
                                        C.M.P. (MD) No.10140 of 2018


                     Thamirabarani Spun Pipes Company,
                     Gangaikondan,
                     Through its Partner S. Jeyaraj,
                     S/o. Subbu Kalai Chettiar,
                     Door No.178, Nehru Street,
                     Jaihindpuram,
                     Madurai – 11.                                       ...Petitioner


                                                       Vs.


                     1. D.Mansingh

                     2. Paul alias Kannaiah

                     3. S.Subramanian

                     4. Packiam

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https://www.mhc.tn.gov.in/judis
                                                                      C.R.P(MD)No.2259 of 2018


                     5. Kumar

                     6. Durairaj

                     7. Gananamani

                     8. Daniel Suresh

                     9. Anthony

                     10. Vijayavalli                                    ....Respondents



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

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

                     05.04.2017 passed in I.A.No.251 of 2017 in O.S.No.336 of 2008 by

                     the I Additional District Munsif Court, Tirunelveli, and allow this

                     Civil Revision Petition.


                                   For Petitioner   : Mr.R.Narayanamoorthy


                                   For Respondents : Mr.T.Selvam – for R2

                                                    No Appearance – for RR1, 4 to 6 & 10

                                                    Service awaited – for RR3, 7 to 9



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                                                                       C.R.P(MD)No.2259 of 2018




                                                   ORDER

This Civil Revision Petition is filed against the order

dated 05.04.2017 passed in I.A.No.251 of 2017 in O.S.No.336 of

2008 by the I Additional District Munsif Court, Tirunelveli.

2. This Court called for the report from the concerned

Principal District Judge, by order dated 19.10.2023 with regard to

the status of the suit in the trial Court. Accordingly, the concerned

Principal District Judge, has sent a report wherein, it is stated that

the suit in O.S.No.336 of 2008 by the I Additional District Munsif

Court, Tirunelveli, is dismissed by its decree and judgment, dated

21.01.2021.

3. In view of the above, as already the suit itself is

dismissed, in the considered opinion of this Court, nothing survives

for further adjudication in this Civil Revision Petition.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2259 of 2018

4. Accordingly, this Civil Revision Petition is dismissed

as infructuous.

5. No costs.

6. Consequently, connected Civil Miscellaneous Petition

is closed.

                                                                            31.10.2023
                     NCC          : Yes / No
                     Index        : Yes / No
                     Internet     : Yes / No
                     RM

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2259 of 2018

To

The I Additional District Munsif,

I Additional District Munsif Court,

Tirunelveli.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2259 of 2018

BATTU DEVANAND, J.

RM

C.R.P(MD) No.2259 of 2018

31.10.2023

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