Madras High Court
P.Thiyagarajan vs S.Selvaraj on 17 October, 2019
Author: M. Duraiswamy
Bench: M.Duraiswamy
C.R.P.No.626 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.10.2019
CORAM :
The HON'BLE MR.JUSTICE M.DURAISWAMY
C.R.P.No.626 of 2010 and
M.P.No.1 of 2010
P.Thiyagarajan ... Petitioner
Vs.
S.Selvaraj ... Respondent
Petition filed under Article 227 of the Constitution of India against
the petition and order passed in E.P.No.347 of 2005 in A.C.No.104 of 2003
dated 12.10.2009 on the file of the I Additional District Munsif Court,
Coimbatore.
For Petitioner : Mr.S.Saravanan
For Respondent : Not ready in notice
ORDER
Mr.S.Saravanan, learned counsel appearing for the petitioner submitted that the sole respondent had died long back and no steps have been taken so far to bring on record the legal representatives of the deceased respondent.
Page 1 / 2http://www.judis.nic.in C.R.P.No.626 of 2010 M. DURAISWAMY,J.
va
2.In view of the representation made by the learned counsel for the petitioner, the Civil Revision Petition is dismissed as abated. No costs.
Consequently, the connected miscellaneous petition is closed.
Index : Yes/No 17.10.2019
va
To
1.The I Additional District Munsif Court, Coimbatore.
C.R.P.No.626 of 2010 and M.P.No.1 of 2010 Page 2 / 2http://www.judis.nic.in