N NAGALINGAM Vs. RENGANATHAN

JUDGEMENT

(1.) THE learned counsel for the petitioner has filed a Memo for withdrawing the Civil Revision Petition. In the said Memorandum of withdrawal of Civil Revision Petition, the learned counsel for the petitioner has averred the following:

(2.) IN view of the Memorandum of withdrawal of Civil Revision Petition filed by the learned counsel for the petitioner and also since the third respondent/Sowndaram Ammal who is the sole legal heir of the second respondent in the suit has also expired on 16.11.2008, there is nothing that survives for adjudication in the present Civil Revision Petition and hence,permission sought for on the side of the petitioner/ plaintiff to permit him to withdraw the Civil Revision Petition is acceded to by this Court.Accordingly,the Civil Revision Petition is dismissed as withdrawn. Consequently, connected Miscellaneous Petition is closed.No costs.