R.Ravichandran vs P.Nithya
2023 Latest Caselaw 14125 Mad

                                                                      C.R.P(MD)No.1475 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.1475 of 2019

                     R.Ravichandran
                     Power agent of R.Gokul                           ...Petitioner


                                                     Vs.

                     P.Nithya                                         ....Respondent



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

                     Constitution of India, to allow the Civil Revision Petition with cost

                     by setting aside the docket order dated 07.06.2019 passed in I.A.No.

                     2 of 2019 in H.M.O.P.No.25 of 2019 on the file of the Family Court,

                     Karur.


                                  For Petitioner   : Mr.S.Venkatesh

                                  For Respondent : Mr.S.Sarvagan Prabhu

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                      C.R.P(MD)No.1475 of 2019


                                                  ORDER

This Civil Revision Petition is filed against the docket

order dated 07.06.2019 passed in I.A.No.2 of 2019 in H.M.O.P.

No.25 of 2019 on the file of the Family Court, Karur.

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 H.M.O.P.No.25 of 2019 in the trial Court.

Accordingly, the concerned Principal District Judge, has sent a

report wherein, it is stated that the Hindu Marriage Original Petition

in H.M.O.P.No.25 of 2019 on the file of the Family Court, Karur, is

allowed by its decree and judgment, dated 12.10.2021.

3. In view of the above, as already the H.M.O.P.No.25 of

2019 itself is allowed, 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.1475 of 2019

4. Accordingly, this Civil Revision Petition is dismissed

as infructuous.

5. No costs.

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

                     RM


                     To

                     The Judge,
                     Family Court,
                     Karur.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.1475 of 2019

BATTU DEVANAND, J.

RM

C.R.P(MD) No.1475 of 2019

31.10.2023

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