Madras High Court
P.Krishnamoorthy vs Parvathy on 25 January, 2022
Author: P.T.Asha
Bench: P.T.Asha
C.R.P.(NPD) (MD) Nos.80, 81 & 83 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.01.2022
CORAM:
THE HONOURABLE MS.JUSTICE P.T.ASHA
C.R.P.(NPD) (MD) Nos.80, 81 & 83 of 2022
and
C.M.P.(MD) Nos.408, 410 & 411 of 2022
Kamalam (Died)
Gunasekar (Died)
1.P.Krishnamoorthy
2.P.Kannan
3.P.Indirani
Pitchaimmal (Died) .. Petitioners in all CRPs
-vs-
1.Parvathy
2.Pitchai .. Respondents in all CRPs
Prayer in C.R.P.(PD) (MD) No.80 of 2022 :- Petition filed under Section
115 Civil Procedure Code to set aside the docket order for delivery
passed in E.P.No.5 of 2018 in O.S.No.124 of 2002 on the file of the
Principal District Munsif Court, Dindigul dated 28.09.2021.
Prayer in C.R.P.(PD) (MD) No.81 of 2022 :- Petition filed under Section
115 Civil Procedure Code to set aside the docket order passed in E.A.No.
_________
Page 1 of 4
https://www.mhc.tn.gov.in/judis
C.R.P.(NPD) (MD) Nos.80, 81 & 83 of 2022
102 of 2021 in E.P.No.5 of 2018 in O.S.No.124 of 2002 on the file of the
Principal District Munsif Court, Dindigul dated 04.12.2021.
Prayer in C.R.P.(PD) (MD) No.83 of 2022 :- Petition filed under Section
115 Civil Procedure Code to set aside the docket order passed in E.A.No.
103 of 2021 in E.P.No.5 of 2018 in O.S.No.124 of 2002 on the file of the
Principal District Munsif Court, Dindigul dated 04.12.2021.
For Petitioner : Mr.M.Benazir Begum
******
ORDER
Considering the fact that possession of the property had already been taken, nothing survives for consideration in these revisions and the Civil Revision Petitions are dismissed as infructuous. However, there shall be no order as to costs. Consequently, connected miscellaneous petitions are closed.
25.01.2022 Index : Yes/No Speaking/Non-Speaking Order abr _________ Page 2 of 4 https://www.mhc.tn.gov.in/judis C.R.P.(NPD) (MD) Nos.80, 81 & 83 of 2022 Note:-
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.
To The Principal District Munsif, Dindigul.
_________ Page 3 of 4 https://www.mhc.tn.gov.in/judis C.R.P.(NPD) (MD) Nos.80, 81 & 83 of 2022 P.T.ASHA, J.
abr C.R.P.(NPD)(MD) Nos.80, 81 & 83 of 2022 Dated: 25.01.2022 _________ Page 4 of 4 https://www.mhc.tn.gov.in/judis