M. Abdul Salam vs B.B. Sahul Hameed
2023 Latest Caselaw 14117 Mad

                                                                  C.R.P(MD)No.2702 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.2702 of 2018
                                                    and
                                        C.M.P. (MD) No.11935 of 2018


                     M. Abdul Salam                                      ...Petitioner


                                                     Vs.

                     1. B.B. Sahul Hameed

                     2. Mariyam Beevi

                     3. Mohammed Ismail

                         Abdul Kadar (died)

                         Ismail Moideen (died)

                     4. Sahul Hammed

                     5. Mohammed Ismail

                     6. Dhivan Meeral

                     7. Nabishaal

                     1/5
https://www.mhc.tn.gov.in/judis
                                                                      C.R.P(MD)No.2702 of 2018


                     8. Shajihan

                     9. Rahamathulla

                     10. Sherif

                     11. Sheeba

                     12. S. Abdul Kadar                                 ....Respondents



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

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

                     08.11.2018 passed in I.A.No.626 of 2018 in O.S.No.637 of 2006 on

                     the file of the Additional District Munsif Court, Tenkasi, and allow

                     this Civil Revision Petition.


                                   For Petitioner    : Mr.Niranjan S.Kumar


                                   For Respondents : Mr.M.P.Senthil – for RR 2 & 3

                                                      Mr.S.Vankadesh – for R12

                                                      No Appearance – for RR1, 3, 5 & 6

                                                      Dismissed – for RR4, 7 to 9

                                                Exoneration memo filed–for RR10 & 11

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                                                                       C.R.P(MD)No.2702 of 2018


                                                   ORDER

This Civil Revision Petition is filed against the order

dated 08.11.2018 passed in I.A.No.626 of 2018 in O.S.No.637 of

2006 on the file of the Additional District Munsif Court, Tenkasi.

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.637 of 2006 on the file of the Additional District

Munsif Court, Tenkasi, is dismissed by its decree and judgment,

dated 08.01.2019.

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.2702 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

                     To

The Additional District Munsif, Additional District Munsif Court, Tenkasi.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2702 of 2018

BATTU DEVANAND, J.

RM

C.R.P(MD) No.2702 of 2018

31.10.2023

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