T.Pappa Thangasamy vs A.D.J.C.Manohar
2023 Latest Caselaw 14116 Mad

                                                                     C.R.P(MD)No.590 of 2011




                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 31.10.2023

                                                 CORAM:

                           THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                         C.R.P(MD) No.590 of 2011
                                                  and
                                         M.P(MD) Nos.1 & 2 of 2011



                     T.Pappa Thangasamy                                   ...Petitioner



                                                     Vs.


                     1.A.D.J.C.Manohar

                     2.Dharmaseelan                                       ...Respondents


                     (For themselves and as representatives of
                     the members of Tirunelveli Diocese)




                     1/5
https://www.mhc.tn.gov.in/judis
                                                                        C.R.P(MD)No.590 of 2011


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

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

                     01.07.2010 passed in I.A.No.340 of 2010 in O.S.No.650 of 2007 on

                     the file of the I Additional District Munsif Court, Tirunelveli, and

                     allow this Civil Revision Petition.



                                    For Petitioner   : No Appearance

                                    For Respondents : Mr.H.Arumugam – for R1
                                                       Mr.D.Nallathambi – for R2



                                                     ORDER

This Civil Revision Petition is filed against the order

dated 01.07.2010 passed in I.A.No.340 of 2010 in O.S.No.650 of

2007 on the file of 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

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.590 of 2011

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.650 of 2007 on the file of the I Additional District

Munsif Court, Tirunelveli, was transferred to the Principal

Subordinate Court, Tirunelveli, and renumbered as O.S.No.209 of

2015 and the same is dismissed for default, by its decree and

judgment, dated 06.12.2021.

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.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.590 of 2011

6. Consequently, connected Civil Miscellaneous

Petitions are closed.

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



                     To

1.The I Additional District Munsif,

I Additional District Munsif Court,

Tirunelveli.

2.The Principal Subordinate Judge,

Principal Subordinate Court,

Tirunelveli,

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.590 of 2011

BATTU DEVANAND, J.

RM

C.R.P(MD) No.590 of 2011

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31.10.2023

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