Sasikala vs V.P. Chandrasekar
2024 Latest Caselaw 8478 Mad

Madras High Court

Sasikala vs V.P. Chandrasekar on 4 June, 2024

Author: Battu Devanand

Bench: Battu Devanand

                                                                                      C.R.P. No. 3153 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 04.06.2024

                                                            CORAM:

                                  THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                                     C.R.P. No. 3153 of 2019
                                                  and C.M.P. No. 20585 of 2019

                     1.Sasikala
                     2.Minor Sri Dharsini                                            ... Petitioner
                     (2nd petitioner is represented by her mother
                     and natural guardian the 1st petitioner)

                                                                 Vs.

                     V.P. Chandrasekar                                             ... Respondent

                                  Civil Revision Petition is filed under Article 227 of the Constitution
                     of India, to set aside the fair and final order dated 02.01.2019 in I.A.No.560
                     of 2018 in O.S.No.138 of 2017 on the file of the Sub Court, Kangayam.

                                              For Petitioners    : Mr. K. Sudhakar
                                              For Respondent     : Mr. N. Manokaran

                                                           ORDER

This Civil Revision Petition has been filed against the order dated

02.01.2019 in I.A.No.560 of 2018 in O.S.No.138 of 2017 on the file of the

Sub Court, Kangayam.

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

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

submits that the suit itself is disposed on 04.12.2023 by its decree and

judgment. He also placed a copy of the judgment before this Court. The said

judgment is placed on record.

3. In view of the above factual position, the suit itself is already

disposed of, nothing survives in this Civil Revision Petition.

4. Accordingly, the Civil Revision Petition is dismissed as

infructuous.

5. Consequently, connected miscellaneous petition is closed. No

costs.

04.06.2024

Index : Yes / No Neutral Citation : Yes / No AT

To The Sub Court, Kangayam.

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

BATTU DEVANAND, J.

AT

C.R.P. No. 3153 of 2019 and

04.06.2024

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