M.Jahangeer vs P.M.Mohamed Ibrahim
2023 Latest Caselaw 14126 Mad

                                                                       C.R.P(MD)No.111 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.111 of 2019
                                                  and
                                         C.M.P(MD) No.534 of 2019


                     M.Jahangeer                                             ...Petitioner


                                                      Vs.


                     1.P.M.Mohamed Ibrahim

                     2.M.Pathuma                                            ...Respondents



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

                     Constitution of India, to set aside the order dated 09.11.2018 passed

                     in I.A.No.1008 of 2018 in O.S.No.421 of 2012 on the file of the

                     District Munsif Court, Melur, and allow this Civil Revision Petition.



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https://www.mhc.tn.gov.in/judis
                                                                       C.R.P(MD)No.111 of 2019




                                  For Petitioner   : Mr.B.N.Raja Mohamed

                                  For Respondents : Mr.S.Anand Chandrasekaran

                                                     for M/s.Sarvabhauman Associates


                                                   ORDER

This Civil Revision Petition is filed against the order

dated 09.11.2018 passed in I.A.No.1008 of 2018 in O.S.No.421 of

2012 on the file of the District Munsif Court, Melur.

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.421 of 2012 on the file of the District Munsif

Court, Melur, is dismissed for default by its decree and judgment,

dated 12.10.2023.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.111 of 2019

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.

6. Consequently, connected Civil Miscellaneous Petition

is closed.

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

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.111 of 2019

To

The District Munsif District Munsif Court, Melur.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.111 of 2019

BATTU DEVANAND, J.

RM

C.R.P(MD) No.111 of 2019

31.10.2023

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