Madras High Court
B.Saravanakumar vs B.Kumarasamy on 11 September, 2023
C.R.P.(MD).No.1840 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 11.09.2023
CORAM:
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
C.R.P.(MD)No.1840 of 2019
and
C.M.P(MD) No.9476 of 2019
B.Saravanakumar ... Petitioner/Respondent/Defendant
-vs-
B.Kumarasamy ... Respondent/Petitioner/Plaintiff
PRAYER: Civil Revision Petition is filed under Article 227 of Constitution
of India, to set aside the fair and decreetal order dated 09.10.2018 made in
I.A.No.766 of 2018 in O.S.No.282 of 2018 on the file of the Additional
District Munsif Court, Karur.
For Petitioner : Mr.P.R.Prithiviraj
For Respondent : No appearance
ORDER
The present Civil Revision Petition has been filed by the petitioner under Article 227 of the Constitution of India, to set aside the fair and 1/3 https://www.mhc.tn.gov.in/judis C.R.P.(MD).No.1840 of 2019 decreetal order dated 09.10.2018 made in I.A.No.766 of 2018 in O.S.No.282 of 2018 on the file of the Additional District Munsif Court, Karur.
2. When the matter is taken up for hearing, the learned counsel appearing for the petitioner would submit that the suit, in which the present Civil Revision Petition is arisen, has already been disposed of and he has also made an endorsement to that effect. Therefore, nothing survives in this Civil Revision Petition.
3. In the result, this Civil Revision Petition is dismissed as infructuous. There shall be no order as to costs. Consequently connected Miscellaneous Petition is closed.
11.09.2023
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
ebsi
To
1. The Additional District Munsif Court, Karur.
2/3https://www.mhc.tn.gov.in/judis C.R.P.(MD).No.1840 of 2019 C.KUMARAPPAN,J.
ebsi C.R.P(MD)No.1840 of 2019 11.09.2023 3/3 https://www.mhc.tn.gov.in/judis