S.Anitha vs M.Kala
2026 Latest Caselaw 280 Mad

Madras High Court

S.Anitha vs M.Kala on 20 January, 2026

                                                                                              C.R.P. (MD) No. 324 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. 324 of 2022
                                                           and
                                              C.M.P. (MD) No. 1406 of 2022


                S.Anitha                                                                          ... Petitioner

                                                                     Vs.
                1.M.Kala
                2.G.Muruganantham                                                                 ... Respondents




                PRAYER: Petitions filed under Article 227 of the Constitution of India to allow
                the civil revision petition and to set aside the order dated 10.12.2021 passed in
                I.A.No.1 of 2021 in O.S.No.5 of 2021 on the file of the learned Principal
                District and Sessions Judge, Virudhunagar at Srivilliputhur.


                                   For Petitioner                   : Mr. R.Senthilkumar
                                   For Respondents                  : Mr. G.Ravishankar




                1/4



https://www.mhc.tn.gov.in/judis                     ( Uploaded on: 22/01/2026 06:03:00 pm )
                                                                                        C.R.P. (MD) No. 324 of 2022




                                                          ORDER

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

that after filing of the Civil Revision Petition, the suit in O.S. No. 5 of 2021

from which this Civil Revision Petition arises has been decreed by judgment

dated 21.06.2024, 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. Consequently, connected miscellaneous petition is closed.

                                                                                                    20.01.2026
                Index        : Yes/No
                NCC          : Yes/No

                cmr








https://www.mhc.tn.gov.in/judis               ( Uploaded on: 22/01/2026 06:03:00 pm )




                To:-

1.The Principal District and Sessions Judge, Virudhunagar at Srivilliputhur.

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 06:03:00 pm )

N.SENTHILKUMAR, J,

cmr

20.01.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/01/2026 06:03:00 pm )