Madras High Court
Palanivel vs Mahadeer Mohammadhu on 28 August, 2019
Author: S.S.Sundar
Bench: S.S.Sundar
C.R.P(PD)(MD)No.1524 of 2011
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.08.2019
CORAM
THE HON'BLE MR.JUSTICE S.S.SUNDAR
C.R.P(PD)(MD)No.1524 of 2011
and
M.P.(MD)No.1 of 2011
Palanivel : Petitioner/Petitioner/1st Defendant
.. Vs ..
1.Mahadeer Mohammadhu
2.Abudhamer : Respondents/Respondents/Plaintiffs
PRAYER: Civil Revision Petition filed under Article 227 of the
Constitution of India, praying to set aside the order passed in
I.A.No.169 of 2011, dated 18.03.2011 in O.S.No.3 of 2003 on the
file of the District Munsif, Aranthangi and allow the same by
allowing this revision.
For Petitioner : Mr.K.Baalasundharam
For Respondents : Mr.N.Balakrishnan
-----
ORDER
It is represented by the learned Counsel for the respondents that the suit itself was disposed of on merits on 28.09.2018. It was, therefore, submitted that the prayer in this http://www.judis.nic.in 1/3 C.R.P(PD)(MD)No.1524 of 2011 Civil Revision Petition has become infructuous. Though the learned Counsel for the petitioner was given time to verify and to get instructions, the learned Counsel for the petitioner is unable to get instructions. The learned Counsel for the respondents further states that as against the judgment and decree in the suit, the respondents have preferred an appeal before the Sub Court, Aranthangi. In such circumstances, recording the submission of the learned Counsel for the petitioner, this Civil Revision Petition is dismissed as infructuous. No costs. Consequently, the connected miscellaneous petition is closed.
28.08.2019
Internet : Yes/No
Index : Yes/No
SRM
To
The District Munsif,
Aranthangi.
http://www.judis.nic.in
2/3
C.R.P(PD)(MD)No.1524 of 2011 S.S.SUNDAR, J.
srm C.R.P(PD)(MD)No.1524 of 2011 28.08.2019 http://www.judis.nic.in 3/3