M.I.Kumar (Died) vs Saroja
2021 Latest Caselaw 16303 Mad

                                                                                    S.A. No.2136 of 2004

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 10.08.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                S.A. No.2136 of 2004

                      1.M.I.Kumar (Died)
                      2.M.K.Janaki
                      3.M.K.Ramachandran
                      4.Padmavathy
                      5.Radha
                      6.Ramani                                         ...    Appellants
                        (Appellants 2 to 6 brought on
                        record as LRs of the first
                        Appellant vide order of this
                        Court dated 25.03.2008 made in
                        CMP.No.344 of 2007)

                                                          Vs
                      1.Saroja
                      2.Palaniammal
                      3.Meenakshi
                      4.M.Umapathy
                      5.Meenakshi
                      6.M.Selvaraj                                            ...      Respondents

                      PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                      Judgment and Decree dated 11.08.2003 made in A.S.No.389 of 1993 by the
                      VIth Additional City Civil Court, Chennai reversing the Judgment and Decree
                      dated 19.08.1992 made in O.S.No.8620 of 1982 by the VIIth Assistant City
                      Civil Court, Chennai


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                                                                                   S.A. No.2136 of 2004




                                  For Appellants            : Mr.B.Mothilal Jain
                                  For Respondent 6          : Mr.J.R.K.Bhavanathan
                                  For Respondents 1 to 5 : Not ready in notice


                                                     JUDGMENT

A memo dated 10.08.2021 has been filed by the learned counsel for

the Appellants stating that the suit schedule property has been acquired by

the Government of India for Chennai Metro Rail Project. He has also stated

in the said memo that the Appellants and the respondents have vacated the

suit schedule property and delivered possession to Chennai Metro Rail

Limited as early as on 28.12.2011 and therefore, nothing survives for

adjudication in this second appeal. The said memo is recorded.

After recording the said memo, this second appeal is closed. No costs.

10.08.2021 nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

http://www.judis.nic.in S.A. No.2136 of 2004

To

1. The VIth Additional City Civil Court, Chennai

2. The VIIth Assistant City Civil Court, Chennai

http://www.judis.nic.in S.A. No.2136 of 2004

ABDUL QUDDHOSE, J.

nl

S.A. No.2136 of 2004

10.08.2021

http://www.judis.nic.in