G.Nizamudeen vs K.Dharmaraj
2026 Latest Caselaw 278 Mad

Madras High Court

G.Nizamudeen vs K.Dharmaraj on 20 January, 2026

                                                                                         C.R.P. (MD) No. 1056 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 20.01.2026

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                             C.R.P. (MD) No. 1056 of 2022

                G.Nizamudeen                                                                   ... Petitioner


                                                                Vs.


                1.K.Dharmaraj
                2.D.Vijayakumar                                                                ... Respondents



                PRAYER: Petitions filed under Article 227 of the Constitution of India to set
                aside the fair and decreetal order dated 14.03.2022 passed in I.A.No.1 of 2019
                in I.A.No.660 of 2017 in O.S.No.1014 of 2017, on the file of the I Additional
                District Munsif Court, Thiruchirapalli and allow this Civil Revision Petition.


                                   For Petitioner             : Mr. T.Antony Arulraj
                                   For Respondents            : Mr. S.Ramsundar Vijayraj
                                                              for M/s.Veera Associates
                                                             *****




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                                                                                        C.R.P. (MD) No. 1056 of 2022




                                                          ORDER

Since it is represented by the learned Counsel appearing for the Petitioner

that the suit in O.S. No. 1014 of 2017 from which this Civil Revision Petition

arises has been allowed by judgment dated 09.02.2024, nothing now remains

for further consideration in the matter. He he also made an endorsement to that

effect in the court record.

2.Recording the same, the Civil Revision Petition is disposed of. No

costs.

                                                                                                     20.01.2026
                Index        : Yes/No
                NCC          : Yes/No

                cmr








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                To:-

1.The Additional District Munsif, Thiruchirapalli.

2.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/01/2026 06:02:57 pm )

N.SENTHILKUMAR, J.

cmr

20.01.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/01/2026 06:02:57 pm )