S.Guganathan vs N.Shanmugam
2026 Latest Caselaw 281 Mad

Madras High Court

S.Guganathan vs N.Shanmugam on 20 January, 2026

                                                                                              C.R.P. (MD) No. 18 of 2023

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 20.01.2026

                                                               CORAM

                                  THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                                 C.R.P.(MD)No.18 of 2023
                                                          and
                                                C.M.P.(MD)No.127 of 2023


                S.Guganathan                                                                     ... Petitioner

                                                                     Vs.

                N.Shanmugam                                                                      ... Respondent



                PRAYER: Petitions filed under Article 227 of the Constitution of India to set
                aside the fair and decreetal order dated 02.09.2022 passed in I.A. No. 1 of 2020
                in O.S. No. 796 of 2020, on the file of the Additional Subordinate Judge, Karur.


                                   For Petitioner                   : Mr. K.Suresh
                                   For Respondent                   : Mr. P.Santhana Krishnan




                1/4



https://www.mhc.tn.gov.in/judis                     ( Uploaded on: 22/01/2026 06:02:59 pm )
                                                                                        C.R.P. (MD) No. 18 of 2023




                                                          ORDER

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

that the suit in O.S. No. 796 of 2020 from which this Civil Revision Petition

arises has already been disposed by judgment dated 07.06.2024, 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








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                To:-

1.The Additional Subordinate Judge, Karur.

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 06:02:59 pm )

N.SENTHILKUMAR, J.

cmr

20.01.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/01/2026 06:02:59 pm )