Madras High Court
Pazhani Maruthuvar vs Govindan (Died) on 8 November, 2017
Author: M.V.Muralidaran
Bench: M.V.Muralidaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated:08.11.2017
CORAM
The Hon'ble Mr.Justice M.V.MURALIDARAN
CRP(PD).No.3675 of 2007
in
M.P. 1 of 2007
Pazhani Maruthuvar ... Petitioner/ Plaintiff
vs.
Govindan (Died)
Balasubramaniam (Died)
1. Selvarasu
2. Ammasi
3. Anjalai
4. Shakuntala
5. Mouli @ Malarkodi
6. Pappa
7. Minor.Rajkumar
8. Minor.Rajalakshmi
9. Pazhani ammal ..Respondents/Defendants
(Respondents 7 and 8 represented by Court
guardian Mr.V.Annamalai, Advocate, Vridhachalam)
Civil Revision Petition filed under Article 227 of the Constitution of India to set aside the order rejecting the memo filed by the plaintiff dated 31.07.2006 in O.S.No.866 of 1996 by order dated 18.08.2006 by the Additional District Munsif Court- 1 at Vridhachalam.
For Petitioner :Mr.V.Anand
For Respondents :No Appearance
M.V.MURALIDARAN, J.
aav
O R D E R
Today, when the Civil Revision Petition is taken up for hearing, the learned counsel for the petitioner submitted that the suit itself was dismissed for default and if any application filed for restoring the suit, the Court below can consider the same. The petitioner is given liberty to approach the court for restoring the suit.
2. In view of the submission made by the learned counsel for the petitioner, the Civil Revision Petition is dismissed. No costs. Consequently, connected miscellaneous petition is closed.
08.11.2017 Index:Yes/No Internet:Yes/No aav To The Additional District Munsif Court- 1, Vridhachalam.
CRP(PD).No.3675 of 2007