Manivel vs Mariyayee
2023 Latest Caselaw 14120 Mad

                                                               C.R.P(MD)No.355 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.355 of 2018
                                                 and
                                       C.M.P(MD) No.1604 of 2018


                     1.Manivel

                     2.Sakthivel

                     3.Pazhanivel

                     4.Santhanakumar                                ...Petitioners


                                                  Vs.


                     1.Mariyayee

                     2.Pazhaniammal

                     3.Rengasamy

                     4.Karuppaiah

                     5.Elanjiyam                                    ...Respondents


                     1/5
https://www.mhc.tn.gov.in/judis
                                                                       C.R.P(MD)No.355 of 2018




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

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

                     01.11.2017 passed in I.A.No.619 of 2017 in O.S.No.95 of 2007 on

                     the file of the District Munsif Court, Keeranur, and allow this Civil

                     Revision Petition.



                                  For Petitioners   : Mr.P.Ganapathi Subramanian

                                  For Respondents : Mr.RMS.Sethuraman –for R5

                                                     Mr.R.Paranjothi – for RR2 to 4

                                                     for M/s.KBS Law Office

                                                     Unserved – for R1


                                                    ORDER

This Civil Revision Petition is filed against the order

dated 01.11.2017 passed in I.A.No.619 of 2017 in O.S.No.95 of

2007 on the file of the District Munsif Court, Keeranur.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.355 of 2018

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.95 of 2007 on the file of the District Munsif

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

16.04.2018.

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.

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.355 of 2018

6. Consequently, connected Civil Miscellaneous Petition

is closed.

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



                     To

                     The District Munsif
                     District Munsif Court,
                     Keeranur.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.355 of 2018

BATTU DEVANAND, J.

RM

C.R.P(MD) No.355 of 2018

31.10.2023

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