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Judgment
5 paragraphs · 123 wordsC.S Dias, J
The civil revision petition is filed challenging the judgment in CMA No.47/2017 of the Court of the First Additional District Judge, Thiruvananthapuram. The above appeal was filed challenging the order in IA No.3560/2011 in O.S No.685/2010 of the Court of the Additional Munsiff-I, Thiruvananthapuram.
Pursuant to the order dated 4.11.2022 passed by this Court, the learned Munsiff has informed this Court that the suit itself was dismissed on 4.7.2017.
In the light of the above communication by the learned Munsiff, I hold that nothing further survives in the civil revision petition.
In the result, without prejudice to the right of the petitioners to challenge any subsequent order/judgment in the suit, the revision petition is dismissed as infructuous.