S.Ramachandran vs T.Murugiah
2024 Latest Caselaw 19916 Mad

Madras High Court

S.Ramachandran vs T.Murugiah on 22 October, 2024

                                                                               C.R.P.PD.No.1862 of 2023



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 22.10.2024

                                                            CORAM:

                                     THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                                    C.R.P.PD.No.1862 of 2023
                                                              and
                                                     C.M.P.No.11932 of 2023

                     1.S.Ramachandran
                     2.R.Subashini
                     3.K.Yogeswaran                        … Petitioners/Judgment Debtor
                                                           Vs.
                     T.Murugiah                       ... Respondent/Decree Holder

                     PRAYER: Civil Revision Petition is filed under Article 227 of the
                     Constitution of India, against the Fair and Decreetal Order dated
                     17.03.2023 passed in E.P.No.1246 of 2016 in O.S.No.5427 of 2014 by
                     the X Assistant City Civil Judge, Chennai.
                                  For Petitioners      : Mrs.S.Ambika

                                  For Respondent     : Mr.Needhi Jain
                                              for M/s.P.B.Ramanujam Associates



                                                            ORDER

Mrs.S.Ambika, learned counsel appearing for the petitioners and

Mr.Needhi Jain, learned counsel appearing for the respondent are

present.

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

2. It appears that on 17.03.2023, the Execution Court has ordered

direction warrant against the judgment debtor in order to remove the rod

which was preventing access to the plaintiff to reach the B-

schedule property. By Order dated 14.07.2023, direction warrant was

executed and the rod was removed and E.P. was terminated.

3. Recording the above said submissions, as nothing survives for

further adjudication, this Civil Revision Petition stands dismissed. There

is no order as to costs. Consequently, connected miscellaneous petition

is closed.

22.10.2024

Internet:Yes ssn

To The X Assistant City Civil Judge, Chennai.

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

R.KALAIMATHI, J.,

ssn

and

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

22.10.2024

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