Ellappan vs Narayana Samy …
2024 Latest Caselaw 8313 Mad

Madras High Court

Ellappan vs Narayana Samy … on 3 June, 2024

Author: Battu Devanand

Bench: Battu Devanand

                                                                                     C.R.P.No.3689 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 03.06.2024

                                                             CORAM

                                  THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                                      C.R.P.No.3689 of 2015
                                                               and
                                                        M.P.No.1 of 2015
                          1.Ellappan
                          2.Murugesan                                       … Petitioners
                                                                Vs

                          Narayana Samy                                    … Respondent


                          PRAYER:- Civil Revision Petition filed under Article 227 of the
                          Constitution of India, to set aside the petition and docket order dated
                          16.07.2012 made in I.A.No.940 of 2010 in O.S.No.141 of 2009.


                                   For Petitioner     : Ms.Sharmila. S
                                                    for Ms. Selvi George

                                   For Respondent : Served

                                               ORDER

This Civil Revision Petition has been filed against the order

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dated 16.07.2012 in I.A.No.940 of 2010 in O.S.No.141 of 2009 on the

file of the District Munsif Court, Krishnagiri.

2. During the course of the hearing, today the learned counsel for

the petitioner submits that the suit in O.S.No.141 of 2009 pending on

the file of the District Munsif Court, Krishnagiri has been dismissed by

its decree and judgment dated 16.08.2022.

3. Considering the submission of the learned counsel for the

petitioner that the Suit itself has already been dismissed, in our

considered view nothing survives in this Civil Revision Petition for

adjudication.

4. Accordingly, this Civil Revision Petition is dismissed as

infructuous. Consequently, connected miscellaneous petition is closed.

                                                                                         03.06.2024

                          gba
                          Index                 : Yes/No

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Speaking order : Yes/No Neutral Citations : Yes/No

BATTU DEVANAND,J.

gba

To

The District Munsif Court, Krishnagiri.

and

03.06.2024

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