Kadar Sheriff vs K.G.Ramamoorthy
2021 Latest Caselaw 9296 Mad

                                                                                S.A.(MD)No.278 of 2011


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 08.04.2021

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.278 of 2011
                                                    and
                                          M.P.(MD)Nos.1 and 2 of 2011

                 1.Kadar Sheriff

                 2.Kalit Sheriff                                         ... Appellants

                                                        Vs.

                 K.G.Ramamoorthy                                         ... Respondent



                 Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                 against the judgment and decree dated 16.11.2010, passed in A.S.No.65 of 2008

                 on the file of the Principal Subordinate Judge, Dindigul, reversing the

                 judgment and decree, dated 04.12.2007, passed in O.S.No.258 of 2005, on the

                 file of the Principal District Munisf, Dindigul.


                               For Appellants     : Mr.T.Barathan,
                                                        For Mr.T.P.Jeyapalam.

                               For Respondent : Mr.A.Arumugam,
                                                   For M/s.Ajmal Associates.



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                                                                                        S.A.(MD)No.278 of 2011


                                                     JUDGEMENT

Heard the learned counsel on either side.

2.It appears that the appellants had already handed over the possession to

the respondent. However, the learned counsel for the appellants is not having

any written instructions in this regard. The learned counsel for the respondent

states that his party has not contacted him. After going through the materials

on record, I am able to note that the matter has become virtually infructuous. It

is accordingly dismissed. No costs. Consequently, connected miscellaneous

petitions are closed.

                                                                                     08.04.2021
                 Index          : Yes / No
                 Internet       : Yes/ No
                 ias

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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S.A.(MD)No.278 of 2011

To:

1.The Principal Subordinate Court, Dindigul.

2.The Principal District Munsif, Dindigul.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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S.A.(MD)No.278 of 2011

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.278 of 2011

08.04.2021

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