Narayana Pillai (Died) vs N.Velvikavalaperumal (Deceased)
2024 Latest Caselaw 19170 Mad

Madras High Court

Narayana Pillai (Died) vs N.Velvikavalaperumal (Deceased) on 1 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                          Rev.Aplc(MD)No.77 of 2008


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 01.10.2024

                                                   CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                  REVIEW APPLICATION(MD)No.77 of 2008
                                                   in
                                          S.A.No.1903 of 1985

                1.Narayana Pillai (died)
                2.Umaiyammal
                3.Dhanupillai
                4.Madhusudham Perumal
                5.Ramakrishnan
                6.Murugan
                7.Ganesan                              .. 3rd Party/Petitioner/
                                                       Legal Heirs of the appellant
                                                       late.Narayana Pillai

                      (A-2 to A-7 are recognized as Lrs of the deceased
                         sole appellant vide order dated 04.01.2008)

                                                     Vs.

                1.N.Velvikavalaperumal (deceased)
                2.Bhagavathi Perumal
                3.Nagaru Pillai
                4.Subbiah Pillai
                5.Lakshmana Pillai
                6.Ramachandra Pillai
                7.Krishna Pillai
                7.Anandam                  .. Respondents/Plaintiff and 1st defendant


                Prayer:- Review Application filed under Order XLVII, Rules 1 & 2 of the
                Code of Civil Procedure, 1908 read with Section 114 of the Code of Civil
                Procedure, 1908 to review the order, dated 14.03.2001 made in
                S.A.No.1903 of 1985 on the file of this Court.



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                1/3
                                                                              Rev.Aplc(MD)No.77 of 2008


                                  For Petitioner    : Mr.A.S.Mujibur Rahman

                                  For RR 2 to 6     : Mr.S.Meenakshi Sundaram


                                                    ORDER

The review application has been filed by the third party to

review the order, dated 14.03.2001 passed by this Court in S.A.No.1903

of 1985.

2.When the matter is taken up for hearing, the learned counsel

appearing for the review applicants would submit that subsequent to the

filing of the execution petition, the said petition was dismissed against

the decree holder in the Second Appeal and hence prays that nothing

survives for further adjudication in the Review Application.

3.In view of the submission made by the learned counsel

appearing for the review applicants, this Review Application is closed as

infructuous. No costs.

                                                                                 01.10.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in REVIEW APPLICATION(MD)No.77 of 2008 in

01.10.2024

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