M SAMPATH Vs. SUGANTHI@JEEVARATHINAM AMMAL TRUSTEE

JUDGEMENT

(1.) AT this stage of the hearing of these Civil Revision Petitions, the learned counsels appearing on behalf of the petitioner and the respondent had submitted that these Civil Revision Petitions have become infructuous, in view of the memo filed by the respondent, on 09.02.2010 and the counter filed by the petitioner on 05.03.2010.

(2.) THE learned counsel appearing on behalf of the petitioner as well as respondent have no objection, in closing these Civil Revision Petitions stating that they are infructuous. Hence, these Civil Revision Petitions are closed as infructuous. No costs. Consequently, connected Miscellaneous Petition is closed.