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[Cites 1, Cited by 0]

Madras High Court

Chandrika vs Abirami Ammal on 27 January, 2017

Author: Pushpa Sathyanarayana

Bench: Pushpa Sathyanarayana

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 27.01.2017

 C O R A M

THE HONOURABLE Mrs.JUSTICE PUSHPA SATHYANARAYANA

C.R.P.P.D.Nos.160 to 165 of 2017

Chandrika				.. Petitioner in C.R.P(PD)No.160 of 2017

Chandrika				.. Petitioner in C.R.P(PD)No.161 of 2017

Somasundaram			.. Petitioner in C.R.P(PD)No.162 of 2017

Somasundaram			.. Petitioner in C.R.P(PD)No.163 of 2017

Somasundaram			.. Petitioner in C.R.P(PD)No.164 of 2017

Chandrika				.. Petitioner in C.R.P(PD)No.165 of 2017



-Vs.-
Abirami Ammal			.. Respondent in all C.R.Ps


Prayer in C.R.P.(P.D).No.160 of 2017:
	Civil Revision Petition filed under Article 227 of the Constitution of India against the order and decree dated 06.07.2016 passed in I.A.No.109 of 2016 in O.S.No.57 of 2009 on the file of the District Munsif cum Judicial Magistrate Court, Nannilam.

Prayer in C.R.P.(P.D).No.161 of 2017:

	Civil Revision Petition filed under Article 227 of the Constitution of India against the order and decree dated 19.08.2015 passed in I.A.No.28 of 2015 in O.S.No.57 of 2009 on the file of the District Munsif cum Judicial Magistrate Court, Nannilam.

Prayer in C.R.P.(P.D).No.162 of 2017:

	Civil Revision Petition filed under Article 227 of the Constitution of India against the order and decree dated 19.08.2015 passed in I.A.No.27 of 2015 in O.S.No.56 of 2009 on the file of the District Munsif cum Judicial Magistrate Court, Nannilam.

Prayer in C.R.P.(P.D).No.163 of 2017:

	Civil Revision Petition filed under Article 227 of the Constitution of India against the order and decree dated 06.07.2016 passed in I.A.No.105 of 2016 in O.S.No.56 of 2009 on the file of the District Munsif cum Judicial Magistrate Court, Nannilam.

Prayer in C.R.P.(P.D).No.164 of 2017:

	Civil Revision Petition filed under Article 227 of the Constitution of India against the order and decree dated 06.07.2016 passed in I.A.No.106 of 2016 in O.S.No.56 of 2009 on the file of the District Munsif cum Judicial Magistrate Court, Nannilam.

Prayer in C.R.P.(P.D).No.165 of 2017:

	Civil Revision Petition filed under Article 227 of the Constitution of India against the order and decree dated 06.07.2016 passed in I.A.No.108 of 2016 in O.S.No.57 of 2009 on the file of the District Munsif cum Judicial Magistrate Court, Nannilam.

			For petitioner  	   ... Mr.M.Thamizhavel
			in all C.R.Ps
C O M M O N     O R D E R

The learned counsel for the petitioner has made an endorsement that the suits themselves have been disposed of. Therefore, nothing survives for consideration in these Civil Revision Petitions.

2. Accordingly, these Civil Revision Petitions are dismissed as having become infructuous. No costs.

27.01.2017 srn To The District Munsif cum Judicial Magistrate Court, Nannilam.

PUSHPA SATHYANARAYANA, J.

(srn) C.R.P.P.D.Nos.160 to 165 of 2017 27.01.2017 http://www.judis.nic.in