M.Karthiga vs Vijaya
2024 Latest Caselaw 19090 Mad

Madras High Court

M.Karthiga vs Vijaya on 27 September, 2024

                                                                               CRP No.3234 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated :27.09.2024

                                                       CORAM:

                                     THE HON'BLE MR. JUSTICE P.B. BALAJI

                                                  CRP No.3234 of 2016
                                               and CMP No.16406 of 2016

                 1.M.Karthiga
                 2.M.Banumathi                                                      ... Petitioners
                                                           vs

                 1.Vijaya
                 2.Saraswathy
                 3.A.Balakrishnan
                 4.Sandhanalakshmi
                 5.S.Lakshmi Devi
                 6.S.Ramdevi
                 7.S.Saravanakumar
                 8.S.Kokila                                                       .... Respondents



                           Revision Petition filed under Section 115 of Civil Procedure Code
                 against the judgment and decree dated 29.07.2015 in CMA No.47 of 2015 on
                 the file of learned 16th Additional Judge, City Civil Court, Chennai, reversing
                 the fair order and decretal order dated 27.04.2015 in I.A.No.1448 of 2015 on
                 the file of 8th Assistant Judge, City Civil Court, Chennai.

                                   For Petitioners   : Mr.R.Gunasekaran

                                   For Respondents :R.1- No appearance
                                                    R.2 to R.8 – dismissed vide order
                                                    dated 10.02.2023

https://www.mhc.tn.gov.in/judis
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                                                                               CRP No.3234 of 2016

                                                                               P.B.BALAJI,J.,



                                                                                              sr

                                                  ORDER

Learned counsel for the petitioners/defendants 1 and 2 in the suit

submits that pending the Civil Revision Petition, the suit in O.S.No.552 of

2015 came to be dismissed for default on 30.07.2018 and therefore, nothing

survives for further consideration in this Civil Revision Petition. Learned

counsel for the petitioner has filed Memo to that effect.

2. Recording the Memo filed by the learned counsel for the revision

petitioners, the Civil Revision Petition is dismissed as infructuous. No costs.

24.09.2024 sr Index:yes/no Speaking Order/Non-speaking order

To

1. 16th Additional Judge, City Civil Court, Chennai.

2. 8th Assistant Judge, City Civil Court, Chennai.

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

24.09.2024

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