Sabour Mytheen vs Naina Mohamad
2023 Latest Caselaw 14124 Mad

                                                                      C.R.P(MD)No.1615 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.1615 of 2019
                                                    and
                                          C.M.P(MD) No.8480 of 2019


                     1.Sabour Mytheen

                     2.Mohamad Kasim                                        ...Petitioners

                                                      Vs.

                     1.Naina Mohamad

                     2.Fagurudheen

                     3.Sheik Mohamad                                        ...Respondents


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

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

                     29.03.2019 passed in I.A.No.181 of 2017 in O.S.No.357 of 2017 on

                     the file of the Subordinate Court, Aranthangi, and allow this Civil

                     Revision Petition.

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                      C.R.P(MD)No.1615 of 2019




                                  For Petitioners   : Mr.K.P.Sankarakumarakuruparan

                                  For Respondents : Unserved – for R1 to R3

                                                    ORDER

This Civil Revision Petition is filed against the order

29.03.2019 passed in I.A.No.181 of 2017 in O.S.No.357 of 2017 on

the file of the Subordinate Court, Aranthangi.

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.357 of 2017 on the file of the Subordinate Court,

Aranthangi, is dismissed for default, by its decree and judgment,

dated 22.01.2020.

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

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

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.1615 of 2019

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 Petition

is closed.

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


                     To

                     The Subordinate Judge,
                     Subordinate Court,
                     Aranthangi.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.1615 of 2019

BATTU DEVANAND, J.

RM

C.R.P(MD) No.1615 of 2019

31.10.2023

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