N ASHOK Vs. S SAKUNTHALA AMMAL

JUDGEMENT

(1.) THE learned counsel appearing for the revision petitioner prays for withdrawal of the revision. However, Mr.P.Avudainayagam, learned counsel appearing for the respondent has submitted that the matter was originally reserved by the learned I Assistant Judge, City Civil Court, Chennai for judgment on 26.10.2007 and he was transferred. THEreafter, the Judge who was posted in that place without hearing the arguments has passed orders dismissing the suit and as against the dismissal of the same, the plaintiff preferred the appeal-A.S.No.67/2008 on the file of the IV Additional City Civil Court, Chennai and the same is pending.

(2.) IN view of the fact that the revision is preferred against the dismissal of the application in I.A.No.3450/2007 in O.S.No.2609/2004 and that the suit itself is came to be dismissed on 30.10.2007, nothing survives in this revision.