T.Paramasivam vs Kanagampujam (Died)
2024 Latest Caselaw 11436 Mad

Madras High Court

T.Paramasivam vs Kanagampujam (Died) on 2 July, 2024

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                 CRP(MD).No.776 of 2022



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated: 02.07.2024

                                                        CORAM

                                  THE HONOURABLE MR JUSTICE D.BHARATHA
                                            CHAKRAVARTHY

                                             C.R.P(MD)No.776 of 2022
                                          and C.M.P(MD).No.3114 of 2022


                    T.Paramasivam                                      ... Petitioner

                                                         -Vs-

                    Kanagampujam (died)
                    1.P.Rajkumar
                    2.P.Sri Anand                                 ... Respondents


                    PRAYER:         Civil Revision Petition is filed under Section 115 of Civil

                    Procedure Code, to call for the records relating to the common fair and

                    decreetal order dated 15.12.2021 passed in E.A.No.78 of 2021 in E.P.No.

                    127 of 2013 in O.S.No.946 of 2010 on the file of the learned I Additional

                    Subordinate Court, Madurai and set aside the same.

                                      For Petitioner       : Mr.N.S.Ponnaiah

                                      For Respondents      : Mr.G.Aravinthan



                   1
https://www.mhc.tn.gov.in/judis
                                                                                 CRP(MD).No.776 of 2022




                                                         ORDER

The learned counsel for the respondents would submit that pending

the execution petition he has now been informed that the

petitioner/judgment-debtor has settled the amount to the decree-holder and

as such, nothing further survives to be decided in the civil revision

petition. Accordingly, the Civil Revision Petition is dismissed as having

become infructuous. No costs. Consequently, connected Miscellaneous

Petition is also dismissed.

02.07.2024 Index : Yes / No Internet : Yes/ No Rmk To The I Additional Subordinate Court, Madurai.

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

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

D.BHARATHA CHAKRAVARTHY, J.

Rmk

02.07.2024

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