RATHNAM AND RATHNAM TANNERY Vs. R PALANISAMY

JUDGEMENT

(1.) 1. At this stage of the hearing of the writ petition, the learned counsel appearing for the petitioners had submitted that the suit, in O.S.No.259 of 2008, on the file of the Additional District Court (Fast Track Court No.1), Erode, had been decreed, ex parte, on 16.2.2010. Hence, the civil revision petition has become infructuous.

(2.) IN view of the submission made by the learned counsel appearing for the petitioners, this civil revision petition is dismissed as infructuous. However, it is made clear that, if the ex parte decree passed by the Additional District Court (Fast Track Court No.1) is set aside and the suit is taken on the file of the said Court, to be heard on merits, it would be open to the petitioners to restore the present civil revision petition, if so advised, in accordance with law. No costs. Consequently, connected miscellaneous petition is closed.