M.Mayandi vs P.Manickam
2023 Latest Caselaw 12533 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                     DATED: 14.09.2023
                                                         CORAM
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
                                             C.R.P.(MD)No.1441 of 2017 and
                                          C.M.P.(MD)Nos.7327 and 7328 of 2017

                   1.M.Mayandi
                   2.V.Manickam
                   3.V.Rajalingam
                   4.V.Muthusamy
                   5.P.Malaiyalam
                   6.P.Mani
                   7.A.Marimuthu                                         ....Petitioners
                                                            Vs
                   Pambu Kutty (Died)
                   1.P.Manickam
                   2.P.Sekar @ Chandrasekar
                   3.Rajeshwari
                   4.M.Chinnathan
                   5.V.Dharmaraj
                   Periyasamy (Died)                                     ...Respondents

                   PRAYER: The Civil Revision Petition has been filed under Section 115 of
                   Code of Civil Procedure, to set aside the fair and decreetal order passed in
                   E.P.No.119 of 2012 in O.S.No.719 of 2000 on the file of the First
                   Additional District Munsif Court, Tiruchirapalli, dated 18.07.2017.


                                   For Petitioners     : Mr.V.Muthukamatchi
                                   For R1              :Mr.Ashok Adithyan
                                   For R2 to R5        : No Appearance

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https://www.mhc.tn.gov.in/judis
                                                                            R.VIJAYAKUMAR, J.

                                                                                                cmr
                                                       ORDER

The present Civil Revision Petition has been filed by the judgment

debtor challenging the order arising out of ex parte decree. The learned I

Additional District Munsif, Tiruchirapalli, by her letter dated 11.09.2023

has informed this Court that after completion of imprisonment period, the

execution proceeding have been closed. Nothing survives to be

adjudicated in the Civil Revision Petition. Hence, the Civil Revision

Petition stands closed. No costs. Consequently, connected miscellaneous

petitions are closed.

14.09.2023

Index : Yes/No Internet : Yes/No cmr

To

1.The First Additional District Munsif, Tiruchirapalli.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

C.R.P.(MD).No.1441 of 2017

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