Angammal vs V.Velsami on 1 April, 2022

[Cites 1, Cited by 0]

Madras High Court

Angammal vs V.Velsami on 1 April, 2022

Bench: R.Vijayakumar

                                                                             C.R.P(MD)No.2288 of 2017



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 01.04.2022

                                                          CORAM

                                    THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                C.R.P(MD)No.2288 of 2017

                     Angammal                                            ... Petitioner/
                                                                             Petitioner/Defendant
                                                            Vs.
                     V.Velsami                                           ... Respondent/
                                                                             Respondent/Plaintiff

                     PRAYER : Civil Revision Petition is filed under Article 227 of
                     Constitution of India as against the order, dated, 17.07.2017 made in
                     E.P.No.74 of 2016 in O.S.No.383 of 2009 on the file of the Principal
                     District Munsif Court, Tirunelveli.


                                         For Petitioner    : Mr.T.Selvan
                                         For Respondent    : No appearance


                                                          ORDER

The present petition has been filed by the defendant, in whose favour the decree has been passed in counter claim, granting recovery of 1/4 https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2288 of 2017 possession. The order challenged in the petition is dated, 17.07.2017, under which the execution proceedings were closed due to the pendency of the first appeal.

2. According to the learned counsel for the petitioner, the first appeal has already been disposed of. The plaintiff has filed the second appeal and the same is pending. Hence, nothing survives in this petition.

The same is recorded. Accordingly, this Civil Revision Petition is dismissed. No costs.


                                                                                      01.04.2022

                     gbg

                     Index        :      Yes / No
                     Internet     :      Yes / No
                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

2/4

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2288 of 2017 To

1.The Principal District Munsif Court, Tirunelveli.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

3/4

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.2288 of 2017 R.VIJAYAKUMAR ,J.

gbg Order made in C.R.P(MD)No.2288 of 2017 01.04.2022 4/4 https://www.mhc.tn.gov.in/judis

Unlock Advanced Research with PRISMAI

Madras High Court