Madras High Court
Madheswari vs R.M.S.Ramalingam on 28 June, 2023
C.R.P.(PD)(MD).No.2192 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.06.2023
CORAM:
THE HONOURABLE MR.JUSTICE P.VADAMALAI
C.R.P.(PD)(MD).No.2192 of 2017
and
C.M.P(MD).No.10772 of 2017
Madheswari ... Petitioner
Vs.
R.M.S.Ramalingam ... Respondent
PRAYER : Civil Revision Petition filed under Article 227 of Constitution
of India, to set aside the fair and decreetal order dated 09.08.2016 in
I.A.No.103 of 2016 in O.s.No.101 of 2009 on the file of the Sub Judge,
Pudukottai.
For Petitioner : Mr.V.R.Shanmuganathan
For Respondent : No appearance
ORDER
This Civil Revision Petition is filed to set aside the fair and decreetal order dated 09.08.2016 in I.A.No.103 of 2016 in O.s.No.101 of 2009 on the file of the Sub Judge, Pudukottai. https://www.mhc.tn.gov.in/judis 1/3 C.R.P.(PD)(MD).No.2192 of 2017
2.The learned counsel for the revision petitioner would submit that already the suit itself has been dismissed by judgment and decree dated 22.11.2017 and he had also made an endorsement to that effect.
3.In view of the said submission and endorsement made by the learned counsel for the revision petitioner, the present Civil Revision Petition is disposed of as infructuous. No costs. Consequently, connected Civil Miscellaneous Petition is closed.
28.06.2023
NCC : Yes/No
Index : Yes/No
tta
To
1. The Sub Court, Pudukottai
2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 2/3 C.R.P.(PD)(MD).No.2192 of 2017 P.VADAMALAI, J.
tta Order made in C.R.P.(PD)(MD).No.2192 of 2017 and C.M.P(MD).No.10772 of 2017 28.06.2023 https://www.mhc.tn.gov.in/judis 3/3