Meenakshi vs Alagu Achi
2023 Latest Caselaw 14115 Mad

                                                                       C.R.P(MD)No.773 of 2019


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 31.10.2023

                                                   CORAM:

                           THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                       C.R.P(MD) No.773 of 2019
                                                 and
                                   C.M.P(MD) Nos.4737 & 4738 of 2019


                     Meenakshi                                              ...Petitioner


                                                      Vs.


                     Alagu Achi                                             ...Respondent



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

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

                     13.04.2019 passed in I.A.No.257 of 2018 in O.S.No.107 of 2017 on

                     the file of the District Munsif cum Judicial Magistrate Court,

                     Thirumayam, and allow this Civil Revision Petition.




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https://www.mhc.tn.gov.in/judis
                                                                       C.R.P(MD)No.773 of 2019




                                  For Petitioner   : Mr.S.I.Muthiah

                                  For Respondents : Mr.S.Velrajan


                                                   ORDER

This Civil Revision Petition is filed against the order

dated 13.04.2019 passed in I.A.No.257 of 2018 in O.S.No.107 of

2017 on the file of the District Munsif cum Judicial Magistrate

Court, Thirumayam.

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.107 of 2017 on the file of the District Munsif cum

Judicial Magistrate Court, Thirumayam, is dismissed for default, by

its decree and judgment, dated 23.03.2023.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.773 of 2019

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

dismissed for default, in the considered opinion of this Court,

nothing survives for further adjudication in this Civil Revision

Petition.

4. Accordingly, this Civil Revision Petition is dismissed

as infructuous.

5. No costs.

6. Consequently, connected Civil Miscellaneous

Petitions are 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.773 of 2019

To

The District Munsif cum Judicial Magistrate District Munsif cum Judicial Magistrate Court, Thirumayam.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.773 of 2019

BATTU DEVANAND, J.

RM

C.R.P(MD) No.773 of 2019

31.10.2023

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