E MAHENDRAN Vs. L RAJENDRAN

JUDGEMENT

(1.) AT this stage of the hearing of the Civil Revision Petition, the learned counsel appearing on behalf of the respondent had submitted that an exparte decree had been passed by the learned District Munsif, Krishnagiri, in O.S.No.289 of 2005, on 21.01.2010, and therefore, the present Civil Revision Petition has become infructuous. He had also placed before this Court, a copy of the decree passed by the learned District Munsif, Krishnagiri, on 21.01.2010. In view of the submission made by the learned counsel appearing on behalf of the respondent and based, on the exparte decree passed by the learned District Munsif, Krishnagiri, this Civil Revision Petition has became infructuous. Hence, it is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petition is closed.